MUNSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Counsel for the State learned Counsel for the Secretary, Homoepathy Central Council. New Delhi (respondent No. 5), learned Counsel for the Returning Officer, Central Council of Homoeopathy Election (respondent No. 6) and learned Counsel for the Registrar, Bihar State Homoepathic Medicine Board (respondent No. 7)

(2.) This writ petition is being heard and finally disposed of at this stage itself at the instance of the parties.

(3.) The petitioner is aggrieved by the notification of the Principal-cum-Returning Officer regarding election notice published in Dainik Jagaran, a daily news-paper dated 07.11.2006, by which the election schedule has been published for holding e-ection of 03(three) members for the Central Council of Homoeopathy for Bihar and Jharkhand.