SAROJA NAND JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The following reliefs have been sought for on behalf of the petitioner in the present writ application.

(3.) It has been submitted by learned counsel for the petitioner that Sri Basudeo Jha respondent no. 5, has been appointed as 'In-charge Government Pleader' in the district of Madhubani, vide Annexure-2 to the present writ petition, after death of the 'Government Pleader' Shyam Bihari Rai. It is further submitted that respondent no. 5, has wrongly been appointed as 'In-charge Government Pleader', inasmuch as 'Incharge Government Pleader' ought to have been appointed from the panel of Assistant Government Pleaders.