Patna High Court - Orders
Braj Kishore Kumar Singh vs The State Of Bihar & Ors on 8 December, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.5297 of 2008
BRAJ KISHORE KUMAR SINGH, S/o Shri Bashistha Narayan Singh,
resident of village-Khakhara, P.O.-Dariyapur Kaphen, P.S.-Kudhani, District-
Muzaffarpur. ...........Petitioner.
Versus
1. The State of Bihar through Education Commissioner-cum-Secretary,
Human Resources and Development Department, New Secretariat, Patna.
2. The Director, Primary Education, Bihar, Patna having his office at New
Secretariat, Patna.
3. The Regional Deputy Director of Education, Tirhut Pramandal
Muzaffarpur.
4. The District Education Officer, Muzaffarpur.
5. The District Magistrate, Muzaffarpur.
6. The District Superintendent of Education, Muzaffarpur.
7. The Block Development Officer, Kudhani Muzaffarpur.
..............Respondents.
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2/ 08.12.2009Counsel for the petitioner seeks permission to withdraw this application for filing an appeal before the District Panchayat Techers Appointment Appellate Tribunal so that, his case may be considered and decided in the light of the decision passed in C.W.J.C. No. 6266 of 2007 and L.P.A. No. 297 of 2009. In case the appeal preferred by the petitioner, may be disposed of within statutory period.
Sanjeet/ (Mridula Mishra, J.)