Patna High Court - Orders
Jyoti Kumari vs The State Of Bihar on 5 April, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6810 of 2020
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Jyoti Kumari Wife of Birendra Kumar, Resident of Village and Post- Ghusiya
Kala, P.S.- Bikramganj, District- Rothas. ... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Social Welfare Department,
Government of Bihar.
2. The District Magistrate, Rohtas at Sasaram.
3. The District Programe Officer, Rohtas at Sasaram.
4. The Block Development Officer, Bikramganj, Rohtas.
5. The Child Development Project Officer, Bikramganj, Rohtas.
6. Manju Kumari, Wife of Arjun Singh, Resident of village - Ghusiya Kala,
Post and P.S. Bikramganj, District- Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dhaneshwar Prasad Gupta, Advocate
For the State : Mrs. Kumari Amrita (GP 3)
Mr. Rajesh Kumar, AC to GP 3
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL ORDER
6 05-04-2022Heard learned counsel for respective parties.
Learned State counsel on instruction of Child Development Project Officer, Bikramganj, Rohtas produced communication and the same has been handed over to the learned counsel for the petitioner to the extent that the petitioner grievance has been redressed.
Therefore, the present petition does not survive for consideration. Accordingly, the present petition stands disposed off.
Vikash/- (P. B. Bajanthri, J) U