SHAHI BHANU KISHORE UDAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the State.

(2.) The petitioner in the present writ application prays for the following reliefs :

(3.) Learned counsel for the petitioner submits that the issue is no longer res integra and the matter with regard to the similarly situated person as of the petitioner has been dealt with by this Court in CWJC No.7322 of 2017, which has been disposed of on 11.04.2018, in the following terms :