Patna High Court - Orders
Ravi Kumar Tiwari vs The Union Of India And Ors on 28 June, 2023
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11637 of 2015
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Ravi Kumar Tiwari son of Shri Birendra Kumar Tiwari, resident of village-
Bilashpur, P.o.- Harinagar, Police Station- Ramnagar, District- West
Champaran
... ... Petitioner/s
Versus
1. The Union Of India
2. The General Manager C, East Central Railway, Hajipur, District- Vaishali
3. The Divisional Railway Manager, C, Samastipur Division, Samastipur
4. The Deputy Chief Commercial Manager P.S. 1, East- Central Railway,
Hajipur, District- Vaishali
5. The Senior Divisional Commercial Manager, East-Central Railway,
Samastipur
6. The Commercial Supervisor, Railway Station, Muzaffarpur
7. The Station Superintendent, Railway Station, Harinagar, District- West
Champaran
8. The Coaching Superintendent, Harinagar Railway Station, District West
Champaran
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bashishtha Narayan Mishra, Adv.
For the Railway : Mr. Naresh Dikshit, Sr. Panel Counsel
For the Respondent/s : Mr. Mahesh Prasad, Adv.
CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
2 28-06-2023From the perusal of the agreement whereby the petitioner has been appointed as Jansadharan Ticket Booking Sevak (JTBS) shows that he was appointed for a period of three years from the issuance of said letter, which is dated 22.10.2013 at Annexure-14. Admittedly, the cause in the present writ petition does not survive and the writ petition is dismissed accordingly.
Patna High Court CWJC No.11637 of 2015(2) dt.28-06-2023 2/2 However, if the petitioner has any other grievance, he is free to approach the concerned authority.
With the above observation, the writ petition is dismissed.
(A. Abhishek Reddy, J) Ayush/-
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