SHYAM MOHAN CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the petitioner is permitted to implead the Regional Deputy Director Education, Darbhanga as respondent no. 11. Let necessary correction be made by learned counsel for the petitioner, in the cause title of the writ petition, during the course of the day.

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