SATENDRA KUMAR DINKAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 614 of 2015 is allowed.

(2.) A supplementary show -cause has been filed on behalf of O.P. No. 4. In terms of the direction of the Court, a speaking order, contained in Annexure -A has now been passed, indicating the steps taken after passing of the Order by this Court as well as the mechanism adopted after cancellation of the selection, earlier made, under the controversial circumstances. Such cancellation was made after due direction of Agricultural Production Commissioner.

(3.) IN view of the same, Contempt Application stands dismissed.