MAHENDRA SINGH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

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

(3.) During the pendency of the writ petition, the authorities have calculated the remaining amount of G.P.F. and have also paid the same to the petitioner and statement to this effect was made in the counter affidavit filed on behalf of respondent no. 3, after service of copy on learned counsel for the petitioner on 25.06.2018.