SMRITI KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG 3 for the State.

(2.) The petitioner has moved the Court alleging willful and deliberate disobedience of the order dated 11.12.2015 passed in CWJC No. 15131 of 2015 by which the Scrutiny Committee constituted at the State level by the Government was to consider the representation of the petitioner.

(3.) Today, supplementary show cause has been filed on behalf of the State bringing on record copy of order dated 24.12.2018 by which the claim of the petitioner has been rejected.