BIJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant-petitioner has preferred this appeal against the order and judgment dtd. 20/1/2020 passed by Hon'ble Single Judge in CWJC No. 21995 of 2019 by which the Court disposed of the writ application holding that considering the fact that the Government is still in the process of framing the policy in terms of resolution dtd. 3/2/2016, there is no occasion for the Court to issue any direction.

(2.) The matrix of facts giving rise to the present appeal is/are follows:-

(3.) Aggrieved, CWJC No. 21995 of 2019 was filed. The same was heard on 20/1/2020 in which the learned Single Judge chose not to issue any direction, forcing the appellant to prefer the present appeal.