AMAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The case is being taken up from defect side.

(2.) Learned counsel for the petitioner is directed to submit the original petition along with attested affidavits and also remove all the defects pointed out by the Registry within two weeks from today.

(3.) The petitioner by way of this writ petition assails the order dtd. 25/1/2022, whereby the entire counselling conducted in the district of 52 Employment Units was canceled, on the basis of recommendations made by the three Members Committee, which conducted the enquiry to the complaint relating to the counselling conducted by the District Programme Officer (Establishment), Purnia.