LAGANDEO RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner is permitted to make correction in the description of respondent no. 8 as well as paragraph no. 1 of the writ petition. Let the same be done during the course of the day.

(3.) The writ petition has been filed by the petitioner for quashing of order contained in Letter No. 453 dated 28.02.2017, issued by the respondent no. 6 by which the Experience Certificate issued in favour of the petitioner dated 111.2008 has been cancelled and also of order contained in Memo No. 2715 dated 30.02017, directing the respondents no. 9 and 10 to take action in terms of Annexure-1.