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Aman Prakash vs The State Of Bihar on 16 December, 2019

Author: Prabhat Kumar Jha

Bench: Prabhat Kumar Jha

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.23334 of 2019
                 ======================================================
           1.     Aman Prakash S/o Ram Balak Paswan, Resident of Ward No. 9, Amirganj,
                  Dharampur, Near Income Tax Office, P.s. and District- Samastipur
           2.    Shahab Hussain S/o Rashidul Haque, Resident of Shah Arzan Colony,
                 Sultanganj, Mahendru, P.s.- Sultanganj, Distt.- patna
           3.    Yashwant Kumar Singh S/o Jagannath Prasad, Resident of Rajiv Nagar,
                 Kanti Factory Road, Kankarbagh, P.s.- Kankarbagh, Distt.- patna
           4.    Ajay Kumar Akela S/o Ram Ekwal, Rai Resident of Mohiuddinpur, P.s.-
                 Bidupur, Distt.- Vaishali
           5.    Suman Kumar S/o Kartik Lal, Resident of Khadagapur, Anchal Kahra, P.s.-
                 Kharagpur, Distt.- Saharsa

                                                                             ... ... Petitioner/s
                                                Versus
           1.    The State of Bihar through the Principal Secretary, Health Department,
                 Govt. of Bihar, Patna
           2.    The Principal Secretary, Health Department, Govt. of Bihar, patna
           3.    The Director, Indira Gandhi Institute of Medical Science, Patna
           4.    That Principal Investigator (HBCRs Project) Research Cancer Centre, Indira
                 Gandhi Institute of Medical Science, Patna
           5.    The Administrative Officer, IGIMS, Patna

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Uday Prakash Sharma
                 For the Respondent/s   :      Mr.Narendra Prasad Yadav ( Sc23 )
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
                                       ORAL ORDER

2   16-12-2019

Learned counsel for the petitioners submits that the contract of the petitioner has already been extended till March, 2020. In this view of the fact, learned counsel for the petitioner seeks permission to withdraw this writ petition as the same has become infructuous.

Prayer is allowed.

Patna High Court CWJC No.23334 of 2019(2) dt.16-12-2019 2/2 This writ petition is dismissed as has become infructuous.

(Prabhat Kumar Jha, J) Harish/-

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