Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Nandan Prasad, learned counsel for the petitioner and Mr. Devesh Krishna, learned counsel for the respondents-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) Though earlier order of counter affidavit is there but the writ petition can be disposed of for consideration.;