UMESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

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

(3.) The case of the petitioner in brief is that he started working in the capacity of Director of the Forensic Science Laboratory at Patna from 31/1/2003.