Patna High Court - Orders
Bhushan Paswan vs The State Of Bihar & Ors on 15 January, 2018
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No 11196 of 2014
======================================================
Bhushan Paswan son of Late Sheo Ram Paswan Resident of village - Rani,
P.O. - Rani, P.S. Bachhuwara District - Begusarai at present Labour
Enforcement Officer P.S. Ujiarpur, District - Samastipur Resident of
Mohalla - Campus Ujiarpur, P.S. - Ujiarpur, District - Samastipur.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Labour Department,
Govt. of Bihar, Patna, Vikash Bhawan, New Secretariat, Bailey Road,
Bihar, Patna.
2. The Principal Secretary, Finance Department, Old Secretariat, P.S.
Sachiwalaya, District - Patna.
3. The Assistant Labour Commissioner, Labour, Magadh Division, Gaya.
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr Raj Kumar Srivastava, Advocate
For the Respondent/s : Mr Aditya Nath Jha, AC to SC XVIII
======================================================
CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD
ORAL ORDER
4 15-01-2018Heard counsel for the petitioner and the State.
The writ petition has been filed for grant of ACP to the petitioner.
The respondent-State has filed the counter affidavit wherein it has placed on record the fact that first and second ACP have already been granted to the petitioner and the petitioner's third MRCP is consideration.
In view of the aforesaid stand, no further order need be passed. The writ petition is dismissed as having become infructuous.
(Madhuresh Prasad, J) M.E.H./-
U