PRAMOD PRASAD SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Pursuant to order dated 17.09.2018, the respondents no. 3 and 4 are present and have filed their show cause. Counter affidavit has also been filed on behalf of respondent no. 4.

(3.) The respondents no. 3 and 4 have tendered unconditional and unqualified apology for their conduct. In view thereof, the Court does not propose to proceed any further in the matter and accepts the apology.