RAJKUMAR SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsels for the petitioner and the respondents.

(2.) Learned counsel for the petitioner is permitted to make necessary correction with regard to seriatim of the respondents.

(3.) This writ application has been registered on 22.03.2018, but no counter affidavit has been filed, moreover, in view of the nature of order this Court intends to pass, there is no need of adjourning the matter any further.