RAM NARAYAN MISTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the petitioner and the State.

(2.) This voluminous writ application has been filed for issuance of a writ in the nature of mandamus directing the respondents to produce a copy of the charge by which they have concluded that the petitioner has withdrawn his salary from 01.05.1993 to 2000.

(3.) The second prayer in the writ application is that the respondents ought to explain as to why no action for terminating respondent no. 14 Ramautar Prasad and respondent no. 15 Ratendra Prasad, who were also appointed by Dr. A.A. Mallick.