KAUSHAL KAUSHIK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Mangalam, learned counsel for the petitioner; Mr. P. K. Shahi, learned senior counsel along with Mr. Kaushal Kumar Singh, learned counsel for the Estimates Committee of the Bihar Legislative Assembly and Mr. Subhash Prasad Singh, learned G.A. 3 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In view of a preliminary objection raised by Mr. P. K. Shahi, learned senior counsel with regard to maintainability of the writ application, the same has been taken up by the Court before proceeding to hear the matter on merits.