LAWS(PAT)-2022-1-71

ARVIND KUMAR Vs. STATE OF BIHAR

Decided On January 29, 2022
ARVIND KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have prayed for the following relief(s):-

(3.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka and Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-