RAM PRAVESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is not a matter which needs to be kept pending, either pending admission or on admission and thereafter for hearing.

(2.) THE issues are sufficiently reflected in paragraph 8 of the counter affidavit in the writ petition which is reproduced:

(3.) IF the stand of the Treasury Officer or the government is that the petitioner appellant had been recruited illegally then who did so should be dismissed first.