ARVIND KUMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following relief(s):

(3.) It is submitted by learned counsel for the petitioner that though the petitioner had come to this Court on two earlier occasions and the writ applications were dismissed vide order dtd. 22/1/2002 passed in C.W.J.C. no. 1120 of 2002 and again by order dtd. 10/1/2013 passed in C.W.J.C. no. 408 of 2013, pursuant to the leave granted to the petitioner in the order dtd. 22/1/2002 enabling the petitioner to pursue the matter internally, the petitioner filed a representation before the respondent authorities.