LALITA BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) Petitioner has statutory remedy of appeal before the appellate authority against the order dtd. 7/7/2020 passed by the 4th respondent. Therefore, the present petition is pre-mature in the light of Apex Court's decision rendered in the case of Jammu and Kashmir V. R.K. Zalpuri reported in AIR 2016 SC 3006 at para 20 held as under: