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Patna High Court - Orders

Ram Murat Ray And Ors vs The Union Of India And Ors on 27 August, 2019

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9603 of 2018
     ======================================================
1.    Ram Murat Ray Son of Sri Prabhu Ray resident of Village - Faraura, P.S. -
      Agiaon Bazar, District - Bhojpur.
2.   Amar Nath Ray Son of Late Shankar Dayal Ray resident of Village -
     Faraura, P.S. - Agiaon Bazar, District - Bhojpur.
3.   Roushan Kumar Son of Late Lalan Rai resident of Village - Koshdihra, P.S. -
     Tarari, District - Bhojpur.
4.   Anshu Kumar Rai Son of Sri Ram Nath Sharma resident of Village -
     Baksanda, P.S. - Tarari, District - Bhojpur.
5.   Anurag Kumar Son of Sri Ram Chandra Rai resident of Village - Telarh, P.S.
     - Agiaon Bazar, District - Bhojpur.
6.   Dipesh Rai Son of Sri Satya Narayan Rai resident of Village - Dehri, P.S.
     Dhangain, District - Bhojpur.
7.   Uday Rai Son of Sri Satyendra Rai resident of Village - Ramodih, P.S. -
     Rajpur, District - Rohtas.
8.   Abhishek Kumar Rai Son of Sri Harendra Rai resident of Village -
     Gopalpur, P.S. - Tarari, District - Bhojpur.
9.   Harendra Kumar Son of Sri Vishwanath Rai resident of Village - Nonhar,
     P.S. - Suryapura, District - Rohtas.
10. Rai Sajjal Jwala Son of Sri Jwala Rai resident of Village - Manpur, P.S. -
    Bikramganj, District - Rohtas.
11. Prakash Kumar Son of Sri Harendra Rai resident of Village - Kahrona, P.S. -
    Tarari, District - Bhojpur.
12. Gopal Rai Son of Sri Rajesh Rai resident of Village - Jethwar, P.S. - Tarari,
    District - Bhojpur.

                                                           ... ... Petitioner/s
                                    Versus
1.   The Union Of India through the Secretary, Ministry of Social Justice &
     Empowerment, New Dehli
2.   The Secretary, Ministry of Social Justice and Empowerment, New Delhi.
3.   The State of Bihar through the Principal Secretary, General Administration
     Department, Government o
4.   The Principal Secretary,       Department    of   General   Administration,
     Government of Bihar, Patna.
5.   The Divisional Commissioner, Patna Division, Patna.
6.   The District Magistrate, Bhojpur, Ara.
7.   The District Magistrate, Rohtas, Sasaram.
8.   The Sub-Divisional Officer, Bikramganj, Rohtas, Sasaram.
9.   The Sub-Divisional Officer, Piro, Bhojpur Ara.
10. The Block Development Officer, Piro, Bhojpur Ara.
            Patna High Court CWJC No.9603 of 2018(4) dt.27-08-2019
                                                       2/2




               11. The Circle Officer, Piro, Bhojpur Ara.
               12. The Block Development Officer, Bikramganj, Rohtas Sasaram.
               13. The Circle Officer, Bikramganj, Bhojpur Ara.
               14. The Block Development Officer, Tarari, Rohtas Sasaram.
               15. The Circle Officer, Tarari, Rohtas Sasaram.
               16. The Block Development Officer, Rajpur, Rohtas Sasaram.
               17. The Circle Officer, Rajpur, Rohtas Sasaram.

                                                             ... ... Respondent/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s    :       Mr.Mithilesh Kumar Rai
                   For the UOI             :       Mr. Rajesh Kumar Verma
                   For the State           :       Mr.Bishwa Bibhuti Kumar Singh, AC to AG, Bihar
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                         ORAL ORDER

4    27-08-2019

After some arguments, the learned counsel for the petitioners seeks to withdraw the present writ petition with liberty to approach the National Commission for Backward Classes, New Delhi for redressal of their grievances regarding inclusion of their castes under the central list of OBC.

Accordingly, the writ petition stands disposed of as withdrawn with the aforesaid liberty.

(Mohit Kumar Shah, J) ajay gupta/-

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