IMAMUN NESHA, WIFE OF LATE MD FAROOQUE, SON OF LAT Vs. STATE OF BIHAR THROUGH ITS SECRETARY, HIGHER EDUCA

JUDGEMENT

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

(2.) The original writ petitioner, who retired from the post of Assistant Teacher under the State Government on 30.11.2004 has moved the Court for the following reliefs:

(3.) Having died during the pendency of the proceeding, he has been substituted by his wife.