DASHRATH SINGH SON OF LATE MUGESHWAR SINGH RESIDENT OF VILLAGE Vs. THE ACCOUNTANT GENERAL BIHAR, BIRCHAND PATEL PATH, PATNA

JUDGEMENT

(1.) Heard learned counsels for the petitioner, State and the Accountant General.

(2.) There is an Interlocutory Application (I.A. No. 1995/2016) filed by the petitioner bringing subsequent events on record. Let it be treated as a part of the writ proceedings. There is a counter affidavit on behalf of the State as well as the Accountant General, Bihar, Patna.

(3.) With consent of the parties, this writ petition is being disposed of at this stage itself.