USHA JAISHWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the State.

(2.) During the pendency of this writ application, respondents have passed a final order in the proceeding initiated against the petitioner which has been brought on record as Annexure-9 with I.A. No. 5064 of 2011 with a prayer for liberty to the petitioner to challenge the same in this writ application. The said order has also been brought on record by the respondents with the counter affidavit as Annexure-C. There is no opposition to the I.A.

(3.) The interlocutory application is allowed. Liberty is granted to the petitioner to challenge the said order of termination.