RAJDEO CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave is granted to the petitioner to mark the Annexure-14 series individually during course of the day.

(2.) Heard Mr. Bankey Bihari Singh, learned counsel appearing for the petitioner and Mr. Anirudh Kumar Singh, Assisting Counsel to G.P.-25 for the State.

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