JAGDISH GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) A counter affidavit has been filed by the State. Parties have been heard and with their consents this writ petition is being disposed of at the stage of admission itself.

(3.) THE petitioner was a guard in the Minor Irrigation Department. His duty was to accompany the person carrying the cash and the petitioner was given a lathi only.