LAWS(PAT)-2019-1-157

BHOG NARAYAN PASWAN Vs. STATE OF BIHAR

Decided On January 15, 2019
Bhog Narayan Paswan Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) The petitioner has prayed for the following reliefs, as mentioned in para-1 of the writ petition:-

(3.) The petitioner, a doctor, who was earlier posted in Sub-divisional Hospital, Triveniganj in the district of Supaul where respondent no.10, Dr. Prakash Kumar was also posted has raised several grievances.