- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal arises out of the judgment and order passed by the Patna High court in CWJC No. 1325 of 1995. The appellant had filed the writ petition in the Patna High court because it was refused the work of printing textbooks in view of Bihar Purchase Preference Rules, 1975 and the decision of the Industrial Development Commissioner-cum-Chairman of the Bihar State Appellate Committee.;