Patna High Court
Shyamnandan Prasad vs The State Of Bihar & Ors on 4 February, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19055 of 2008
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Shyamnandan Prasad, s/o Late Brijnandan Prasad, r/m- Arya Samaj Road, Machhua
Toli, Post Office - Bankipur, P.s. - Kadamkuan, District - Patna, presently posted
as Enforcement Sub-Inspector in the Transport Department, Govt. of Bihar, Patna
.... .... Petitioner/s
Versus
1. The State of Bihar through Secretary-cum-Commissioner, Department of
Transport, Govt. of Bihar, Patna
2. The Secretary-cum-Commissioner Department of Transport, Government of
Bihar, Patna
3. The Joint Transport Commissioner, Transport Department, Govt. of Bihar,
Patna
4. Sri Kunwar Jung Bahadur, s/o Shamsher Jung Bahadur, at present posted as
Joint Transport Commissioner, Transport Department, Govt. of Bihar, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. ANAND K.OJHA, Adv.
For the Respondent/s : Mr. Rakesh Kumar Sharma (AC to SC-9)
Mr. Kinkar Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL JUDGMENT
Date: 04-02-2017 Learned counsel for the petitioner seeks permission to withdraw this petition, as the same has become infructuous.
Prayer is allowed. This writ petition is dismissed as withdrawn.
(Prabhat Kumar Jha, J.) Vinita/-
U