JAGDAMBA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the State.

(2.) THE pleadings of the parties having been completed the Court proceeds to dispose off this application on merits at the stage of admission itself.

(3.) COUNTER affidavits have been filed on behalf of respondent no. 3. as also on behalf of respondents 1 and 2. The counter affidavit filed on behalf of respondents 1 and 2 while dealing with the contention made in para 17 of the writ application apart from being incomplete in pleadings, does not controvert or deny the statements made in para 17 of the writ application. In fact para 29 of the counter affidavit is completely silent on the issue.