Patna High Court - Orders
Ashok Kumar Giri vs The Union Of India & Ors on 28 August, 2017
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10425 of 2016
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Ashok Kumar Giri Son of Shri Bindeshwar Giri resident of village -
Repura, P.O. Kanti, P.S. Minapur, District - Muzaffarpur ( Bihar )
.... .... Petitioner
Versus
1. The Union of India, through the Ministry of Road Transport and
Highways, New Delhi
2. The Commandant, GREF Centre, Dighi Camp, Puna 411015
3. The Director General, Border Road Organization, Defence Head Quarter
Post office, New Delhi
4. The Chief Engineer, Project Vartak, Tejpur Zone, C/o - 99/A.P.O.
5. The Chairman, Border Organization, New Delhi
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Jainendra Kumar, Adv.
For the Respondent/s : Mr. Anshuman Singh, CGC
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 28-08-2017Heard Mr. Jainendra Kumar, learned counsel for the petitioner and Mr. Anshuman Singh, learned Central Government Counsel, for the Union of India.
It is the submission of Mr. Jainendra Kumar, learned counsel appearing for the petitioner, that following remand of the matter by the Supreme Court vide judgment and order present at Annexure 3 that the matter was considered by the Union of India and his joining was accepted and it is taking note of such circumstances that L.P.A.No. 303/2014, which was revived under the order of the Supreme Court, has been disposed of. He submits that in such view of the matter where the joining of the petitioner has been accepted by the Union of India, the prayer made in the Patna High Court CWJC No.10425 of 2016 (2) dt.28-08-2017 2 writ petition has become infructuous.
The writ petition is disposed of accordingly. Let the order passed by the Division Bench be maintained on the record.
(Jyoti Saran, J) Surendra/-
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