BASANT PRIYARAJ Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Leave is granted to Mr. Gautam Saha, learned counsel for the petitioner to correct the status of respondent no.1 during the course of the day.

(2.) Heard Mr. Gautam Saha, learned counsel appearing for the petitioner and Mr. Kumar Manish, learned Standing Counsel No.5 for the State.

(3.) With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.