PUNAM GLORY MOSES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) We find the issue raised by the present petitioner with regard to discrimination and arbitrariness of the self same statutory provision, which have been squarely dealt with by a co-ordinate Bench of this Court in CWJC No. 8149 of 2017 titled as Dr. Kishore Kumar Das and Ors. vs. The State of Bihar and Ors. and its analogous cases.

(3.) That apart even otherwise, we find that the issues raised by the present petitioner do not meet the test of proportionality laid down by the Hon'ble Supreme Court in the matter of Kerala State Beverages (M and M) Corporation Limited vs. P.P.Suresh and Ors. reported in (2019) 9 SCC 710, wherein it is held as under: