Patna High Court - Orders
Garima Sinha vs The Union Of India on 25 February, 2021
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6799 of 2020
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Garima Sinha Wife of Jitendra Kumar Sinha, Resident of Shastri Nagar West,
P.S. Rampur, District- Gaya.
... ... Petitioner
Versus
1. The Union of India through the Principal Secretary, Ministry of Education,
Shastri Bhawan, New Delhi.
2. The Central Board of Secondary Education through Chairperson, Shiksha
Kendra 2 Community Centre, Preet Bihar, New Delhi.
3. The Secretary, the Central Board of Secondary Education through
Chairperson, Shiksha Kendra 2 Community Centre, Preet Bihar, New Delhi.
4. The General Secretary of DAV School Managing Committee, Chitra Gupta
Road, New Delhi- 55
5. The Director DAV College Managing Committee, Chitra Gupta Road, New
Delhi- 55
6. The Regional Officer DAV Public Schools Bihar Zone (13) Cant Area Gaya
7. The Principal DAV Public School, Rotary Campus, Ashok Nagar, Gaya.
8. The State of Bihar through the Principal Secretary Department of Human
Resources , Govt. of Bihar Patna.
9. The District Education Officer, Gaya.
... ... Respondents
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Appearance :
For the Petitioner : Mr.Nand Kishore Prasad Sinha, Advocate
For the CBSE : Mr. VK Tripathy, Advocate
For the State : Mr. R. Ranjan, AC to GP20
For respondent no 4 to 7 : Mr.Anil Singh, Advocate and
Mr. Surendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
6 25-02-2021After some arguments, learned counsel for the petitioner seeks permission to withdraw the writ petition.
Permission is allowed.
Writ petition is dismissed as withdrawn with liberty to Patna High Court CWJC No.6799 of 2020(6) dt.25-02-2021 2/2 the petitioner to pursue the remedy, if any, before appropriate authority.
(Prabhat Kumar Singh, J) Shashi U