ASHOK KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been taken up for online hearing through video conference because of COVID-19 pandemic restrictions.

(2.) The petitioner is seeking following relief in the present writ application :-

(3.) Learned counsel appearing on behalf of the respondents have rightly placed reliance on the Supreme Court's decision in case of Power Grid Corporation of India Limited Vs. Century Textiles and Industries Limited and Ors. reported in (2017) 5 SCC 143, paragraphs 21 to 28 of which reads thus :-