SIHANTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant writ petition has been taken up for hearing via video-conferencing.

(2.) Heard Mr. Gajendra Pratap Singh, learned counsel for the petitioner; Mr. Harish Kumar, learned Government Pleader 8 along with Mr. Sudhanshu Bhushan, learned Assistant Counsel to GP 8 for the State; Mr. Bindhyachal Rai, learned counsel for the Accountant General and Mr. Birendra Kumar, learned counsel for the respondent no. 10.

(3.) The petitioner has moved the Court for the following reliefs: