BANSHIDHAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the Accountant General.

(2.) The petitioners have assailed inter office communication dtd. 13/2/2018, whereby some file notings of the Finance Department have been communicated to the Planning and Development Department. Such inter departmental communication, which has not crystallized into any final decision is sought to be assailed by way of the instant proceedings.

(3.) The petitioner's claim is for benefit under the MACP scheme.