BINOD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) There is no response to the petitioner's request.

(3.) The dispute still survives and petitioner's request for clearance of dues remains pending. Well, without going into the merits of the issues, on all counts, the dispute could have been resolved in terms of the Bihar State Litigation Policy, 2011.