Patna High Court - Orders
Dr. Anil Kumar vs The State Of Bihar & Ors on 20 November, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14109 of 2016
======================================================
Dr. Anil Kumar Son of Shri Birendra Nath Singh resident of Village -
Ramarh, Post - Mirchaiganj, District - Nalanda, presently residing at C/o -
Laheri Mohalla, Biharsharif, P.S. - Laheri, District - Nalanda.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Higher Education,
Government of Bihar, Patna.
2. The Principal Secretary, Higher Education, Government of Bihar, Patna.
3. The Union of India through Secretary, Ministry of HRD, New Delhi.
4. University Grant Commission, New Delhi.
5. Bihar Public Service Commission through the Secretary, 15 Jawaharlal
Nehru Marg, Bailey Road, Patna - 1. .... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Dr. Anshuman
For the Respondent/s : Mr. Ashutosh Ranjan Pandey- Aag15
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 20-11-2018After some arguments, the learned counsel for the petitioner does not wish to press the present petition realizing the constraints in the present case, however he requests that this Court may grant liberty to the petitioner to apply in the fresh selection process as per the U.G.C. 2016 regulations/ guidelines.
In view of the limited submission made by the learned counsel for the petitioner, the present writ petition is disposed off as withdrawn with liberty to the petitioner as aforesaid.
(Mohit Kumar Shah, J) rinkee/-
U