RAKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present interlocutory application has been filed for amendment in the prayer made in the writ petition since during the pendency of the writ petition, the representation of the petitioner for his reinstatement in view of his acquittal in the criminal case, has been rejected by the Dy. S.P. (Reserve), Police Line, Siwan vide his order contained in Memo No. 2511/RG Ka dtd. 28/6/2024.

(3.) The learned counsel for the State has no objection to the said interlocutory application.