KRISHNA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON this group of matters being called out, learned Advocate General, Bihar, Mr. P.K. Shahi, on behalf of the State and learned counsel for the parties were present.

(2.) THE learned Advocate General, Mr. P.K. Shahi, stated that the Government is contemplating of formulating a policy and probably after taking a policy decision the same may be considered to be translated into legislative action. It is, really, heartening to note in view of the grievance of the petitioners voiced in this group of petitions. It is, rightly, upon consensus stated that:

(3.) ACCORDINGLY , all the matters in this group shall stand disposed of without any order as to cost.