RABINDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have prayed for the following relief(s):-

(3.) After the matter was heard for some time, finding the Bench not to be agreeable with the submissions made across the bar, more so, on account of delay and laches, learned counsel for the petitioners, under instructions, seeks permission to withdraw the present petition reserving liberty to approach the Respondent No. 3, namely the Director, Mass Education, Government of Bihar, Patna by filing a representation venting out his grievance, subject matter of the present lis, which the petitioner shall be filing within a period of four weeks from today.