RAM PRASAD THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG 15 for the State.

(2.) The petitioner has moved the Court alleging violation and disobedience of the order dated 24.08.2010 passed in CWJC No. 243 of 2008.

(3.) The said order required the authorities to consider the case of the petitioner in terms of the Full Bench decision of this Court dated 21.04.2009 passed in LPA No. 985 of 1996.