HITENDRA KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner states that petitioner's case is squarely covered vide judgment dtd. 17/5/2022 passed by a co-ordinate Bench of this Court in CWJC No. 5332 of 2022, titled as M/s Hitendra Kumar Mishra Vs. The State of Bihar and Ors.

(3.) He further states that petitioner shall be content if a direction is issued to the authority concerned to consider and decide the representation which the petitioner shall be filing within a period of four weeks from today for redressal of the grievance(s).