Patna High Court - Orders
Mahabir Pandey vs State Of Bihar & Ors. on 12 January, 2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.959 of 2010
Mahabir Pandey, son of Late Hari Pandey, Resident of Village Baharawan,
P.S. Halsi, District Lakhisarai ...... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, namely, Sri Anjani
Kumar Singh, Department of Human Resources, Government of Bihar,
Patna
2. Sri Ashutosh Kumar, Director, Primary Education, Bihar, Patna
3. Sri Raj Mukul, Regional Deputy Director of Education (R.D.D.E.), Munger
Division, District Munger
4. Sri Prem Singh Meena, District Magistrate, Munger
5. Sri Vidya Sagar Singh, District Superintendent of Education-cum-Sub
Divisional Education Officer, Jamui
6. Sri Bal Mukund Prasad, Block Education Extension Officer, Khaira Block,
District Jamui
7. Sri Jagdish Mandal, Treasury Officer, Jamui, District Jamui
...... Respondents/Opposite Parties
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2. 12.1.2012Show cause filed on behalf of opposite party no.5 today be kept on the record.
It has been submitted that the grievances of the petitioner has been redressed during the pendency of this application and, therefore, the same has become infructuous.
The application is dismissed as having become infructuous.
Narendra/ ( Anjana Prakash, J. )