Jharkhand High Court
Sujata Kumari vs The State Of Jharkhand on 27 March, 2019
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No.778 of 2009
Sujata Kumari ...... Petitioner
Versus
1. The State of Jharkhand
2. The Director, State Project, Sarva Shiksha Abhiyan, New Co-
operative Building, Shyamli Colony, Doranda, Ranchi
3. The Deputy Commissioner-cum-Chairman, Jharkhand Shiksha
Pariyojana, Deoghar
4. The District Superintendent of Education-cum-District
Programming Officer, Deoghar
5. The Block Education Extension Officer, Mohanpur Block,
Deoghar
6. The District Development Commissioner, Deoghar
7. The Chairman, Gram Shiksha Samiti, Bandhagar, Mohanpur
Block, Deoghar
8. The Secretary, Gram Shiksha Samiti, Bandhagar, Mohanpur
Block, Deoghar
9. Shri Baleshwar Prasad Yadav (Para Teacher)
10. The Block Development Officer, Mohanpur Block, Mohanpur,
Deoghar ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner :None
For the Respondents :Mr.Raj Vardhan, Advocate
Mr.Sunil Kumar, Advocate
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11/Dated: 27/03/2019 Nobody appears on behalf of the petitioner. However, learned counsel for the State is present.
Last order dated 21.06.2017 reads as under:-
None appears for the petitioner. Mr. Atanu Banerjee, learned G.A. for the respondents is present.
Put up this case after four weeks.
Since, nobody appears on behalf of the petitioner, the present writ petition is dismissed for non-prosecution.
(Rajesh Kumar, J.) Shahid/