Patna High Court - Orders
Kumar Gautam vs The State Of Bihar And Ors on 15 November, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4530 of 2019
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Kumar Gautam , aged about 33 years, (Male) S/o Rajendra Paswan Resident
of 64 Ranisarai, Bakhtiyarpur District Patna (Bihar)-803212
... ... Petitioner
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna
2. The Law Secretary, Government of Bihar, Patna
3. The Registrar General, High Court ,Patna
4. The Registrar (Administrative), High Court Patna
5. The Centralized Committee, High Court, Patna, through the Registrar
General as Member Secretary of the Centralized Committee,High Court
Patna
6. The Convener Coordination- Cum-District and Sessions Judge, Patna
,Judges Court Road,Civil Court Patna,P.O Bankipur,District Patna-800004
... ... Respondents
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Appearance :
For the Petitioner : Mr. Dr. Chandra Shekhar Azad, Adv.
For the State : Mr. S. K. Mandal, SC-3 with
Ms. Neelam Kumari, AC to SC-3
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
3 15-11-2022Heard learned counsel for the petitioner and learned counsel for the State.
It is submitted by the petitioner's counsel that in view of decision of this Court dated 29-09-2022, passed in C.W.J.C. No. 21219 of 2018, (Suprabhat Kumar & Ors. vs. State of Bihar & Ors.) which covers the issues raised in the instant writ proceedings, the same has become infructuous. Patna High Court CWJC No.4530 of 2019(3) dt.15-11-2022 2/2 The writ application is, accordingly, disposed of.
(Madhuresh Prasad, J) shyambihari/-
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