INDRA NARAYAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) For the reasons mentioned in I.A. No. 2173 of 2015, the Patna High Court CWJC No. 11462 of 2012 dated 14-07-2015 2 prayer made therein is allowed for additional relief prayed in paragraph no.3 of the application.

(3.) This court has also heard learned counsel for the parties on merit both with regard to the prayer made in the original writ application as also in the amendment petition, I.A. No. 2173 of 2015.