Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Ashish Kumar Ranjan vs Union Of India & Ors on 6 December, 2016

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.8599 of 2015
                 ======================================================
                 Ashish Kumar Ranjan, son of Sri Lakshman Ray, resident of Sharda Niwas,
                 New Bengali Tola, Opposite Chanakya National Law University, Nyaya
                 Nagar, Mithapur, P.O. & P.S. - Jakkanpur, District Patna.

                                                                       .... ....   Petitioner/s
                                                      Versus
                 1. Union of India through its Secretary, Department of Personnel and
                     Training, New Delhi.
                 2. The State of Bihar.
                 3. The Chief Secretary, Govt. of Bihar, Patna, Old Secretariat, P.O. & P.S.
                     Old Secretariat, District - Patna.
                 4. The Secretary, Forest and Environment Department, Govt. of Bihar,
                     Patna, Old Secretariat, P.O. & P.S. Old Secretariat, District - Patna.
                 5. The Director General of Police (Vigilance), Govt. of Bihar, Patna, Old
                     Secretariat, P.O. & P.S. Old Secretariat, District - Patna.
                 6. The Law Secretary, Law and Justice Department, Govt. of Bihar, Patna,
                     Old Secretariat, P.O. & P.S. Old Secretariat, District - Patna.
                 7. The State of Jharkhand through the Chief Secretary, Project Building,
                     P.O. & P.S. Dhurwa, District Ranchi.
                 8. The Principal Secretary, Forest and Environment Department, Govt. of
                     Jharkhand, Van Bhawan, Doranda, P.O. & P.S. Doranda, District -
                     Ranchi.
                 9. The Director General of Police (Vigilance), Govt. of Jharkhand, Project
                     Building, P.O. & P.S. Dhurwa, District - Ranchi.
                 10. The Law Secretary, Law and Justice Department, Govt. of Jharkhand,
                     Project Building, P.O. & P.S. Dhurwa, District - Ranchi.

                                                                 .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Nilanjan Chatterjee, Advocate
                 For the Respondent/s : Mr. Dhruba Mukherrjee, Sr. Advocate.
                                        Mr. Ashok Kumar Choudhary, Advocate
                                        Mr. Sanjay Kumar, A.S.G.
                                        Mr. Satyavrat Verma, C.G.C.
                                        Mr. Amaendra Kumar, A.C. to A.A.G.-15

                 ======================================================
                 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                         and
                         HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                                    ORAL ORDER
                 (Per: HONOURABLE THE ACTING CHIEF JUSTICE)

2   06-12-2016

Learned counsel for the petitioner wishes to withdraw the present writ application.

Dismissed as withdrawn.

(Hemant Gupta, ACJ) (Dinesh Kumar Singh, J) P.K.P. U