Patna High Court - Orders
Ram Ashish Tiwary vs The State Of Bihar & Ors on 26 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2395 of 2010
1. RAM ASHISH TIWARY S/O LATE DAYANAND TIWARY R/O VILL
RAMKEKAI,P.O.DUMARI,P.S.SHEOSAGAR,DISTT-ROHTAS,SASARAM
Versus
1. THE STATE OF BIHAR ,THROUGH ITS SECRETARY,HUMAN RESOURCES
DEVELOPMENT DEPARTMENT GOVERNMENT OF BIHAR,PATNA
2. THE VICE CHANCELLOR VEER KUER SINGH UNIVERSITY,ARA
3. THE REGISTRAR VEER KUER SINGH UNIVERSITY,ARA
4. THE CHAIRMAN ,BIHAR COLLEGE SERVICE COMMISSION PATNA
5. BENI SINGH COLLEGE HATTA CHENARI,DISTT-ROHTAS
6. DR. SATYA NARAIN SINGH,PRINCIPAL BENI SINGH
COLLEGE,HATTA,CHENARI,DISTT-ROHTAS
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2/ 26/04/2011Heard learned counsel for the petitioner and learned counsel for the State.
A preliminary objection is raised on behalf of the State that the petitioner appears to have rushed to this Court directly without availing his remedies before the Vice- Chancellor of the University concerned.
Learned counsel for the petitioner then prays for leave to withdraw the application to pursue alternate remedies.
The Court makes no observation with regard to the same.
The writ application stands dismissed as withdrawn.
KC ( Navin Sinha, J.)