LAWS(PAT)-2022-1-114

MANOJ KUMAR SINGH Vs. STATE OF BIHAR

Decided On January 06, 2022
MANOJ KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner has prayed for the following relief(s):-

(2.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka & Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-

(3.) The petition stands disposed of in the aforesaid terms.