Patna High Court - Orders
The State Of Bihar & Ors vs Badri Nath Prasad on 29 April, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.578 of 2006
1. THE STATE OF BIHAR through the Secretary-cum-
Commissioner of Agriculture Produce, Bihar, Patna
2. The Director of Agriculture Department, Bihar, Patna
3. The Joint Director Plant Protection, Department of
Agriculture, Bihar, Patna
4. The Junior Plant Protection Officer,Department of
Agriculture, Bhojpur, Arrah Appellants/Appellants
Versus
BADRI NATH PRASAD Son of Late Chandeshwar Ram,
resident of Mohalla, Bishunpur Pakri, PS Phulwarisharif,
District Patna ...Respondent/Petitioner
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07- 29.4.2010 Heard Mr. Kumar Ravish for the appellants, and Mr. Khurshid Alam for the respondent. This appeal under clause 10 of the Letters Patent of the Patna High Court Rules is directed against the order dated 29.8.2005, passed in CWJC No.4179 of 2002, whereby the order of reversal from the post of Mistri to that of Kamdar, has been set aside. Learned counsel for the respondent submits that the employee has since superannuated from the service of the Bihar Government during the pendency of the present appeal. We, therefore, do not wish to pursue this matter any further.
2. This appeal is accordingly dismissed.
( S K Katriar ) ( Kishore K Mandal ) mrl