DHIRENDRA KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shashi Shekhar Tiwary, learned counsel for the petitioners and Mr. Manish Kumar, learned GA-4 and Mr. Girijesh Kumar, Advocate for the respondents online because of COVID-19 pandemic restrictions.

(2.) This writ application has been filed seeking following reliefs :-

(3.) It is curious to notice relief no. 3 which the petitioners have sought as has been quoted above, for reserving about 10 seats (if so required) for those candidates who are also claiming/ praying for their selection from old panel.