AMRITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the State.

(2.) The petitioner was selected as the most suitable candidate for being granted license for which he had applied but only because of a complaint lodged by one Poonam Devi, who has been impleaded in the present writ petition as respondent no. 7, an inquiry appears to have been initiated which has yet not been concluded.

(3.) Mr. Sanjay Kumar, learned counsel for the petitioner has drawn the attention of this Court to Annexure-3 which is a notice to four of the complainants including respondent no. 7 and such persons who have been selected as licensee for a final determination of the disputes raised by such complainants.