MEHA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) As in both these writ applications, a similar issue has been raised, as such, same are being taken up together and are being disposed of by a common order.

(2.) Heard the parties.

(3.) For convenience facts of the case of Meha Verma (CWJC No.7429 of 2021) is being taken into consideration.