YOGENDRA NATH TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Advocate Mr. Raghav Prasad appears for the petitioner. The impugned order is of premature retirement of a Judicial Officer in public interest. Although one of us, the Chief Justice, was the party to the impugned decision, Mr. Raghav Prasad states that he has no objection if this Bench hears and decides the matter.

(2.) Learned advocate Mr. Mrigank Mauli appears for the High Court and learned advocate Mr. Arbind Kumar appears for the Government of Bihar. They have no objection, if amendment is granted.

(3.) On the facts and in the circumstances of the case, the proposed amendment is allowed. The amendment will be carried out in the writ petition in red ink within two weeks from today.