Patna High Court - Orders
Ras Bihari Rai And Ors vs The State Of Bihar And Ors on 19 September, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17382 of 2018
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1. Ras Bihari Rai and Ors Son of Vijay Bahadur Rai, Resident of Village and
Post Sukhdehara, P.S. Bhawarkol Gazipur Uttar Pradesh
2. Ramji Rai Son of late Hriday Narayan Rai, Resident of Village-Lochain, P.S.
Bhawarkol District Gazipur Uttar Pradesh.
3. Chandeshwar Pandey, Son of Late Shivpujan Pandey, Resident of Village-
Civil Line, Buxar, P.S.District-Buxar.
4. Ajay Suman Singh Son of late Nathuni Singh, Resident of Village-Garahatha
Kala, P.S. Brahmpur, Disttrict Buxar,
5. Paras Nath Rai Son of late Lakshman Rai, Resident of Village-Palia, P.S.
Jagdishpur, District-BHojpur.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary,Department of Human Resource Development, New
Secretariat, Patna.
3. The Director Higher Education, New Secretariat, Patna.
4. The Director, Secondary Education, New Secretariat, Patna.
5. The Chancellor of Universities of BIhar, Raj Bhawan, Patna.
6. Veer Kunwar Singh University, Ara through its Registrar.
7. The Vice Chancellor, Veer Kunwar Singh University, Ara.
8. The Registrar Veer Kunwar Singh University, Ara.
9. The Governing Boby of the Lokmanaya Bal Gangadhar Tilak College,
Buxar through its Secretary.
10. The Secretary, Lokmanya Bal Gangadhar Tilak College, Buxar.
11. Professor in-Charge/ Principal of Lok Manaya Bal Gangadhar Tilak College,
Buxar,
12. Sri Chandeshwar Rai, Professor Incharge of Lokman Bal Gangadhar Tilak
College, Chinimil, Buxar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ugranath Mallik, Adv.
For the Respondent/s : Mr. Prabhakar Jha- GP 27
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
2 19-09-2022Counsel for the petitioners prays to withdraw the Patna High Court CWJC No.17382 of 2018(2) dt.19-09-2022 2/2 petition.
The writ petition is dismissed as withdrawn.
(Sanjeev Prakash Sharma, J) shaswat/-
Item no. 8 U