ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to PAAG 2 for the State.

(2.) The present application has been filed with regard to taking appropriate action against the opposite parties no. 2 and 4 in view of having made patently wrong statement before the Court in CWJC No. 18403 of 2016, as recorded in paragraph no. 8 of the order in the said writ petition dated 03.07.2018.

(3.) The writ petition was filed seeking payment of retiral dues of the petitioner.