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Arjun Prasad vs Mr. Sanjay Kumar Agrawal The Principal ... on 20 April, 2022

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Miscellaneous Jurisdiction Case No.3175 of 2018
                                                        In
                                  Civil Writ Jurisdiction Case No.4348 of 2018
                  ======================================================
                  Arjun Prasad Son of Late Ram Chandra Ram, Resident of Mohalla-Rampur
                  Bikhari, Near Bal Bharti School, Post Office-Munger, District-Munger. At
                  Present Ramji Chak, Nach Bagicha, Post Office-Digha, Police Station-Digha,
                  District-Patna.
                                                                            ... ... Petitioner/s
                                                      Versus

            1.    Mr. Sanjay Kumar Agrawal The Principal Secretary, Department Of
                  Transport, Government Of Bihar, Bis
            2.    Mr. Adesh Titarmare, The Commissioner, Bihar State Transport Corporation,
                  Bihar, Patna.
            3.    Mr. Pramod Narayan, The Special Secretary, Transport Corporation, BIhar,
                  Patna.
            4.    Mr. Vinay Kumar Ray, Deputy Secretary, Transport Corporation, Bihar,
                  Patna.
            5.     Mr. Shiv Bachhan Singh, Under Secretary, Transport Corporation, Bihar,
                   Patna.
                                                                    ... ... Opposite Party/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s     :       Mr.Bipin Kumar, Advocate
                  For the Opposite Party/s :       Mr. Parijat Saurav, AC to AAG-10
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                        ORAL ORDER

6    20-04-2022

In compliance of the order of this Court dated 30.03.2018, the contemners have redressed the grievance of the petitioner not only by passing a reasoned order dated 23.11.2018 but also addressing the grievance raised by the petitioner in the supplementary show cause filed before this Court.

Accordingly, nothing remains for adjudication in the present case, hence the present petition stands dismissed.

(Mohit Kumar Shah, J) S.Sb/-

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