SANJAY KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the matter through virtual Court proceedings.

(2.) The aforesaid relief is not supported by material information like representation followed by statutory right vested with the petitioners. In the absence of the aforesaid ingredients, the present petition is not maintainable in the light of Apex Court decision in the case of Mani Subrat Jain Vs. State of Haryana reported in 1977 (1) SCC 486 read with Union of India vs. Arulmozhi Iniarasu reported in (2011) 7 SCC 397.

(3.) Accordingly, the present petition stands disposed of, reserving liberty to the petitioners to approach the concerned authority in establishing statutory right vested with the petitioner read with representation. If such representation is submitted, the concerned authority shall decide the petitioners' grievance at the earliest.