Patna High Court - Orders
Ranbir Kumar Sinha vs The Union Of India & Ors on 4 June, 2012
Author: V.N. Sinha
Bench: V.N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10228 of 2012
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1. Ranbir Kumar Sinha S/O Late Harendra Narain Sinha R/O Mohalla-Kela
Bagan, Phulwarisharif, P.S.-Phulwarisharif, Distt-Patna-801505
.... .... Petitioner
Versus
1. The Union Of India , Through Secretary, Department Of Youth And
Sports Government Of India, New Delhi
2. The Director, National Service Scheme, Ministry Of Youth And Sports
Shashtri Bhawan, New Delhi-1
3. The Section Officer, National Service Scheme , Mininstry Of Youth And
Sports Shashtri Bhawan, New Delhi-1
4. The Assistant Programme Advisor , National Service Scheme Regional
Centre , Kelabagan, Phulwarisharif, Patna
5. The Youth Officer, National Service Scheme Regional Centre ,
Kelabagan, Phulwarisharif, Patna
.... .... Respondents
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Appearance :
For the Petitioner : M/s A.K. Thakur & Ravi Ranjan, Advocates
For the Respondents : Mr. Sajid Salim Khan (CGC)
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
ORAL ORDER
4 04-06-2012After some argument, learned counsel for the petitioner seeks permission to withdraw the writ petition to raise the points raised therein before the authorities of the Central Government.
The writ petition is, accordingly, disposed of.
(V.N. Sinha, J) Arjun/-