MUKESH KUMAR RAI 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, petitioners have prayed for following reliefs:

(3.) The present petition for issuance of writ of mandamus under Article 226 of the Constitution is not maintainable since the petitioner has not made any representation before the competent authority. In the absence of legal and vested right followed by demand before the competent authority, a writ is not maintainable in terms of Apex Court's decision in the case of Mani Subrat Jain V. State of Haryana and Ors. reported in A.I.R. 1977 SC 276.