Patna High Court - Orders
Sushma Chandra & Anr vs The State Of Bihar & Ors on 12 July, 2011
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.357 of 2007
1. Sushma Chandra, DAUGHTER OF SRI RAM AWATAR PRASAD
CHANDRA WIFE OF SRI LAXMI NARAIN RESIDENT OF VILLAGE-
LACHCHU BIGHA, P.S. NAGARNAUSA, DISTRICT- NALANDA.
2. MINTA KUMARI, D/O- SAHDEO PRASAD, RESIDENT OF NEAR BUS
STAND RAGHOPUR BAKHTIYARPUR, P.S. BAKHITIYARPUR,
DISTRICT- PATNA :--PETITIONERS.
Versus
1. The State Of Bihar
2. THE COMMISSIONER CUM-SECRETARY, HUMAN RESOURCE
DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, PATNA.
3. THE DIRECTOR SECONDARY EDUCATION, GOVT. OF BIHAR,
PATNA.
4. THE DIRECTOR RESEARCH AND TRAINING GOVT. OF BIHAR,
PATNA.
5. THE MAGADH UNIVERSITY THROUGH ITS REGISTRAR.
6. THE DISTRICT EDUCATION OFFICER, NALANDA, DISTRICT-
NALANDA.
7. THE DISTRICT EDUCATION OFFICER, PATNA, DISTRICT- PATNA :--
RESPONDENTS.
-----------
02. 12.07.2011. Counsel for the petitioners states that prayer made in the writ petition has been allowed by the State-respondents. In the circumstances, the writ petition be permitted to be withdrawn, which is, accordingly, disposed of.
(V.N.Sinha,J.) P.K.P.