Patna High Court - Orders
Surendra Nath Pandey vs The State Of Bihar & Ors on 12 August, 2014
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
Patna High Court CWJC No.17777 of 2009 (4) dt.12-08-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17777 of 2009
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1. Surendra Nath Pandey S/O Late Ram Subhag Pandey Reader And
H.O.D., Political Science, D.A.V. College, Siwan, R/O Moh- Panch
Mandira, P.O.+P.S.+Distt. Siwan
.... .... Petitioner/s
Versus
1. The State Of Bihar, Through Principal Secretary Human Resources
Development Deptt., Govt. Of Bihar, Patna
2. The Principal Secretary Human Resources Development Deptt., Govt.
Of Bihar, Vikash Bhawan, New Secretariat, Patna
3. The Vice Chancellor Jai Prakash University, Chapra
4. The Registrar Jai Prakash University, Chapra
5. Jai Prakash University, Chapra Through Its Registrar Distt. Chapra
6. The Principal D.A.V. College, Siwan, Distt. Siwan
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. Utsav Kumar, AC to GA-11
For the University : Mr. Mrigndra Kumar,
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
4 12-08-2014Learned counsel for the petitioner informs that this case has become infructuous during its pendency.
Learned counsel for the J.P. University, Chapra is present. This application is accordingly, dismissed as having become infructuous.
(Chakradhari Sharan Singh, J) ArunKumar/-
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