Jharkhand High Court
Dr Rajni Kant Tirkey vs The State Of Jharkhand And Ors on 16 August, 2017
Author: D.N.Patel
Bench: Ratnaker Bhengra, D.N.Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 278 of 2017
Dr. Rajni Kant Tirkey S/o Sri Mahavir Oraon, R/o Veterinary
College Campus, Kanke, PO & PS Kanke, District Ranchi.
.......... Appellant
Versus
1. The State of Jharkhand
2. The Principal Secretary, Department of Personnel, Administrative
Reforms and Rajbhasha, Govt. of Jharkhand , Ranchi
3. The Secretary, Agriculture, Animal Husbandry and Cooperative
Department, Govt. of Jharkhand having its office at Nepal House,
PO & PS Doranda,District Ranchi.
4. The Deputy Secretary, Department of Personnel, Administrative
Reforms and Rajbhasha, Govt. of Jharkhand, having its office at
Project Building, PO Dhurwa, PS Jagarnathpur, District Ranchi
5. Sri Vijay Kumar Singh S/o not known to the appellant/petitioner,
presently posted as Registrar, Cooperative Society, having its office
at Dhurwa, PO & PS Dhurwa, District Ranchi ........... Respondents
CORAM : HON'BLE THE ACTING CHIEF JUSTICE
: HON'BLE MR. JUSTICE RATNAKER BHENGRA
----------
For the Appellant : M/S. Neeta Krishna, Advocate
For the Respondents :
----------
02/Dated: 16 th
August, 2017
Per D.N.Patel,ACJ
1. Counsel for the appellant, upon instruction from his client, seeks permission to withdraw this application.
2. Permission accorded.
3. This Letters Patent Appeal is disposed of as withdrawn.
4. Interim relief, if any, stands vacated.
(D.N.Patel,ACJ) (Ratnaker Bhengra, J.) Sharda/Nibha