BHAWESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Bibhuti Narayan Pandey, learned senior counsel, who was assisted by Sri Praveen Kumar Sinha, learned counsel for petitioners, Sri Ritesh Kumar, learned Standing Counsel - 33 as well as Sri S.D.Yadav, learned counsel appearing on behalf of respondent no. 4/Zila Parishad, Munger.

(2.) At the very outset, learned senior counsel for petitioners submits that since petitioner no. 3 & 5 had not completed the required period for regularization, he is not pressing the writ petition, so far as petitioner no. 3 & 5 are concerned.

(3.) Accordingly, the writ petition so far as petitioner no. 3 and 5 is concerned, is, hereby, rejected.