RAVI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Initially, learned counsel for the petitioners submits that he is not emphasizing prayer No. (iii) of the writ petition and seeks permission to delete the said prayer during the course of the day.

(2.) Permission granted.

(3.) Heard learned Sr. Counsel for the petitioners, learned counsel for the State and learned counsel for the Mid Day Meal.