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Rajneesh Kumar vs The Union Of India & Ors on 21 February, 2012

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                          Civil Writ Jurisdiction Case No.3439 of 2012
                     ======================================================
                          Rajneesh Kumar Son Of Anuj Roy Resident Of Village-Halkarachak,
                          P.O. + P.S. Bath In The District Of Bhagalpur
                                                                           .... .... Petitioner
                                                       Versus
                       1. The Union Of India Through The Home Secretary, Ministry Of Home,
                          New Delhi
                       2. The Director General, Border Security Force, New Delhi
                       3. The I.G. Border Security Force, Amritsar in the State Of Punjab
                       4. The I.G. Border Security Force, (North Bengal), Kachnala Post in the
                          District Of Darjilimg, West Bengal
                       5. The Deputy Inspector General, S.T.C. B.S.F. Kharkan Camp in the
                          District Of Hosiyarpur In The State Of Punjab
                       6. The Commandant Border Security Force, S.T.C. Kharkan Camp in the
                          State Of Punjab
                       7. The Deputy Inspector General, B.S.F., Kishanganj in the State Of Bihar
                                                                        .... .... Respondents
                 ======================================================
                   For the Petitioner       :    Mr. Sunil Kumar, Advocate
                   For the Respondent/s       : Mr. Raghib Ahsan, Sr. Advocate
                                              P R E S E NT
                           HONOURABLE MR. JUSTICE S.NAYER HUSSAIN

                                               ORDER

2   21-02-2012

Heard learned counsel for the petitioner and learned counsel for the respondents.

2. This writ petition has been filed by the petitioner for the following reliefs :-

(i) For quashing the office order no. 27932-42 dated 09.11.2011, issued under the signature of Deputy Inspector General, B.S.F. Kharkan, in the State of Punjab (respondent no.7), by which the petitioner has been dismissed from service.

(ii) Also to direct the respondents to appoint the petitioner against the post of constable S.T.C. , B.S.F. forthwith.

(iii) Also to grant other reliefs for which the petitioner is found to be entitled in the eye of law.

2-

3. After some arguments, learned counsel for the petitioner seeks permission to withdraw this writ petition in order to move the appellate authority as provided under the relevant law.

4. Accordingly, this writ petition is disposed of with the aforesaid liberty to the petitioner.

(S. N. Hussain, J) MPS/-