SHASHI BHUSHAN LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the respondent No. 1 at the outset submits that as per paragraph No. 14 of the writ petition, the petitioner has not preferred any appeal against the impugned order dtd. 5/5/2014 and therefore it appears that the petitioner has not exhausted the alternative remedy which may be available to the petitioner. He submits that in such circumstances, the writ petition may not be entertained.