Patna High Court - Orders
Pramod Kumar Gond @ Pramod Gon vs The State Of Bihar & Ors on 9 January, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 12449 of 2010
======================================================
1. Pramod Kumar Gond @ Pramod Gon, S/o Sri Kanhai Prasad Gond, R/o
Vill. Doghara, P.O. Bihiyah Chaurasta, P.S. Bihiyan, Distt. Bhojpur.
2. Ramjee Gond @ Ramjee Ram Gond, S/o Jagdish Gond @ Jagdish Ram
Gond, R/o Vill. Amrai Nawada, P.O. Amrai, P.S. Bihiyan, Distt.
Bhojpur.
3. Sarju Prasad Gond @ Shambhu Nath Prasad Gond @ TArkeshwar Sao,
R/o Vill. + P.O. Kalyanpur, P.S. Bihiyan, Distt. Bhojpur.
4. Satish Kumar Gond, S/o Bijay Kumar Gond, R/o Vill. Doghara, P.S.
Behiyan, P.O. Behiyan D, Chaurasta, Distt. Bhojpur.
.... .... Petitioners
Versus
1. The State of Bihar
2. The Secretary, Personnel Department, Govt. of Bihar, Patna.
3. The Commissioner, Patna Division, Patna.
4. The District Magistrate, Bhojpur, Arrah.
.... .... Respondents
======================================================
Appearance :
For the Petitioner/s : Mr. Kamal Nayan Choubey
For the Respondent/s : Mr. (Sc20)
======================================================
CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
7. 09-01-2017At the very outset, in presence of learned State counsel, it was submitted that during pendency of this petition, grievance of petitioner no. 2 (Ramjee Gond @ Ramjee Ram Gond) has already been redressed and as such, the present writ petition, so far as petitioner no. 2 is concerned, stands dismissed as same has become infructuous.
List this case on 16th of January, 2017.
(Rakesh Kumar, J.) Anay U