DINESH CHANDRA SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Learned counsel for the petitioner is directed to implead the Senior Treasury Officer, Kaimur at Bhabua as respondent no. 9 and the District Programme Officer (Establishment), Kaimur at Bhabua as respondent no. 10. Let necessary correction be made in the cause title of the writ petition by learned counsel for the petitioner during the course of the day.

(3.) In terms of order dated 13.10.2017, the present District Programme Officer, Kaimur is present. However, a statement is made that he has joined on 30th October, 2017 and thus, was not the concerned officer, who had made a wrong statement in the affidavit filed by him in this proceeding before the Court for which personal appearance had been directed.