LALAN KUMAR PASWAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Senior counsel for the petitioners and the learned counsel appearing on behalf of the State.

(2.) Initially, the writ petition was filed for the following reliefs:-

(3.) During course of hearing of the present writ petition, counter affidavit, supplementary counter affidavit and rejoinders were filed and the documents on behalf of the petitioners as well as the respondent-State, were brought on record.