RAGHUBAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in the prayer portion of the petition.

(2.) Heard Mr. Manish Sahay, learned advocate for the petitioner and Mr. Ajay, learned advocate for the State.

(3.) The petitioner has been blacklisted for ten years for not having completed the contractual work given to him of maintenance of roads.