VIKAS KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Two writ petitions have been preferred by the petitioner. The first writ petition being CWJC No. 4937 of 2011 has been preferred for the grant of following reliefs:-

(2.) The second writ petition, CWJC No. 4749 of 2011 has been filed for grant of following reliefs:-

(3.) The short facts of the case leading to the writ petitions is/are as follows:-