BINOD BARAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been preferred by the petitioner for the following reliefs;

(3.) The brief facts of this case are that earlier a writ application has been preferred by the petitioner bearing W.P.(C) No. 1688 of 2022 which was disposed of by giving liberty to the petitioner to prefer an application before the respondent no.3 along with all supporting documents and directed the respondent no.3 to provide due opportunity of hearing to the petitioner on receipt of his application and after making an enquiry take an informed decision in accordance with law.