Patna High Court - Orders
Sumant Kumar Verma & Ors vs The Union Of India & Ors on 3 February, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13472 of 2007
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1. Sumant Kumar Verma , son of Hari Shankar Prasad, resident of village-
Sowaon, P.O. Sowaon, P.S. Krishna Brahma, District- Buxar
2. Ram Bahadur Ram, son of Late Shivdahin Prasad, village- Sowaon,
P.O. Sowaon, P.S. Krishna Brahma, District- Buxar
3. Umesh Kumar Verma, son of Shree Jokhan Prasad, village- Sowaon,
P.O. Sowaon, P.S. Krishna Brahma, District- Buxar
.... .... Petitioners
Versus
1. The Union of India through the Secretary, Ministry of Education, New
Delhi
2. The State of West Bengal, Kolkata, through the Secretary, Ministry of
Education, Kolkatta (W.B.)
3. The State of Bihar
4. The Secretary, Ministry of Human Resources Department ( Department
of Education), Govt. of India, New Delhi
5. The Secretary, Human Resources Department, New Secretariat
Building, Govt. of Bihar, Patna
6. The District Superintendent of Education, Buxar, District- Buxar
7. The District Education Officer, Buxar, District- Buxar
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Subash Chandra Yadav
Mr. Ashok Kumar
Mr. Rakesh Ranjan
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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2 03-02-2015Sri Subhash Chandra Yadav, learned counsel for the petitioners seeks permission to withdraw this petition.
The prayer is allowed.
The petition stands dismissed as withdrawn.
(Rakesh Kumar, J) NKS/-
U