CHANDESHWAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) There appears to be a typographical mistake in describing the petitioner's name in the writ petition. Apparently, out of inadvertence, the petitioner's name has been typed as Dr. Chandeshwar Rajak in place of Dr. Chandeshwari Rajak.

(3.) Learned counsel for the petitioner has submitted that he may be permitted to correct the petitioner's name.