SUDAMA PRASAD KARN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P. N. Shahi, learned AAG 6 for the State and learned counsel for the petitioner.

(2.) The Interlocutory Application has been filed on behalf of the State authorities for recall of order dated 09.09.2019 passed in the present proceeding.

(3.) By the said order, the Court had directed for the personal appearance of the Additional Chief Secretary, Department of Social Welfare, Government of Bihar on 22nd October, 2019.