Devendra Prasad Yadav vs The State Of Bihar & Ors on 6 December, 2018

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Patna High Court - Orders

Devendra Prasad Yadav vs The State Of Bihar & Ors on 6 December, 2018

Bench: Anil Kumar Upadhyay

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.14490 of 2015
                 ======================================================
                 Devendra Prasad Yadav, Son of late Jay Kishun Yadav, R/o Village- Desari,
                 P.O. Desari, P.S. Desari, District Vaishali.

                                                                            ... ... Petitioner/s
                                                    Versus
            1. The State of Bihar through its Principle Secretary, Education Department,
                State of Bihar, New Secretariat Patna.
            2. The Director (Primary Education) Educate Department , State of Bihar, New
                Secretariat, Patna.
            3. The District Magistrate, Vaishali.
            4. The Presiding Officer, the District Appellate Authority Vaishali at Hajipur.
            5. The District Education Officer, Vaishali at Hajipur.
            6. The District Education Officer (Establishment) Vaishali at Hajipur.
            7. The Block Development Officer Desari, Vaishali.
            8. The Block Education Officer Desari, Vaishali
            9. Baidnath Chaudhary, son of Sri Asharfi Chaudhary, R/o Village + P.O. + P.S.-
                Desari, District Vaishali.
            10. Sudhir Kumar, son of Sri Yogendra Prasad Singh, R/o Village + P.O. +P.S.-
                Desari District Vaishali.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Shashi Bhushan Kumar, Advocate
                 For the Respondent/s   :      Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

2   06-12-2018

Learned counsel for the petitioner seeks permission to withdraw this application in order to approach the State Appellate Authority.

In case, such appeal is filed by the petitioner within a period of one month from today along with a copy of this order, the State Appellate Authority is required to decide the appeal in accordance with law on its own merit after condoning the delay, if any, in filing the appeal in view of the fact that the petitioner has filed the instant writ application on 10.09.2015 and the same Patna High Court CWJC No.14490 of 2015(2) dt.06-12-2018 2/2 is pending before this Court.

With the aforesaid, the writ application is dismissed as withdrawn.

(Anil Kumar Upadhyay, J) uday/-

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Patna High Court - Orders