LAWS(PAT)-2022-3-87

VIJAY KUMAR Vs. STATE OF BIHAR

Decided On March 08, 2022
VIJAY KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) The petitioner was appointed as Home Guard on 7/8/1989 while furnishing date of birth as 20/10/1968.