Santosh Kumar vs The Union Of India & Ors on 17 December, 2014

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Patna High Court - Orders

Santosh Kumar vs The Union Of India & Ors on 17 December, 2014

Bench: Ravi Ranjan

            IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Miscellaneous Jurisdiction Case No.2648 of 2014
                                              In
                        Civil Writ Jurisdiction Case No. 22674 of 2011
         ======================================================
         Santosh Kumar, son of Neeraj Kumar, resident of village- Sabikpur, P.O.-
         Damodarpur, P.S.- Lakhisarai, District- Lakhisarai, state-Bihar-811311.
                                                                    .... .... Petitioner
                                            Versus
         1. The Union of India through the Secretary, Department of Armed Forces,
            Government of India, New Delhi, namely Mr. R.K. Mathur.
         2. The Assistant Commandant (MT.N), For I.G. B.S.F. NB HQrs North
            Bengal Frontier, Border Security >Force, P.O.- Kadamtala, District-
            Darjeeling (West Bengal), namely Sri P.R. Kantha Raju.
         3. The D.I.G./Principal Staff Officer, Frontier Headquarter, B.S.F. North
            Bengal, Kadamtala, District- Darjeeling (W.B.) namely P.R. Suniyon
            Vijayraj.
         4. The Commandant, B.S.F. 9BN, NDRF, N.H.30, R.R. Road, Bihta, Patna
            namely Sri Krishna Kumar Jha.
         5. The Secretary, the Staff Selection Commission (Central Region),
            Department of Personnel & Training, 8A, Baly Road, Allahabad-
            211002, namely Sri B.P. Sinha.
                                                             .... .... Opposite Parties
         ======================================================
         Appearance :
         For the Petitioner        : Mr. Arun Kumar, Advocate
         For the O.P. No.5         : Mr. Dwivedi Surendra, Advocate
         For the Union of India : Mr. Satyavrat Verma, C.G.C.
         ======================================================
         CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
         ORAL ORDER

4   17-12-2014

In view of the statement made in paragraph-12 of the affidavit filed on behalf of the opposite party no.5 categorically stating that the result has been revised on 18.11.2014 and the petitioner has been declared qualified for the post of Constable (GD) and Annexure-A having been appended in support of the aforesaid submission, in my considered opinion, this proceeding cannot continue further and, is Patna High Court MJC No.2648 of 2014 (4) dt.17-12-2014 2 accordingly, dropped.

(Dr. Ravi Ranjan, J) N.H./-

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Patna High Court - Orders