Jharkhand High Court
Chen Banu vs State Of Jharkhand & Ors. on 5 July, 2012
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(C) No. 6660 of 2006
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Chen Banu ... ... Petitioner
-Versus-
State of Jharkhand & ors. ... Respondents
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CORAM : HON'BLE MR. JUSTICE APARESH KUMAR SINGH
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For the Petitioner :Mr. xx
For the Respondents :JC to SC III.
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3- 5.7.2012 No one appears on behalf of the petitioner. However, learned
counsel for the State is present.
It is submitted on the part of the State counsel that this writ petition has been rendered infructuous because the term of Gram Shiksha Samiti was for three years only, which was constituted in July,2006.
Although, a counter affidavit has been filed in February,2007 but no rejoinder has been filed on behalf of the petitioner till date. It appears that the cause of action raised in this writ petition does not survive and this writ petition has been rendered infructuous.
Accordingly, this writ petition is dismissed as infructuous. .
(Aparesh Kumar Singh, J. ) Pandey