Patna High Court - Orders
Chathu Prasad Singh vs The State Of Bihar & Ors on 6 May, 2013
Author: Navin Sinha
Bench: Navin Sinha, Shivaji Pandey
Patna High Court CWJC No.1402 of 2013 (6) dt.06-05-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1402 of 2013
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1. Chathu Prasad Singh S/O Late Lal Singh Resident Of Village-
Balbhadrapur, Police Station- Kurhani, District- Muzaffarpur.
2. Suresh Kumar S/O Shree Chaturbhuj Prasad Singh Resident Of Village-
Balbhadrapur, Police Station- Kurhani, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Education Department, Government Of Bihar,
Patna.
3. The District Magistrate, Muzaffarpur.
4. The Regional Deputy Director Of Education, Tirhut Division,
Muzaffarpur.
5. The District Education Officer, Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Neeraj Kumar Alias Sanidh
For the Respondent/s : Mr. Anjani Kumar Aag10
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
6 06-05-2013Heard the learned Counsel for the petitioners and the respondents.
A counter affidavit is filed on behalf of Respondents 1 and 2. The Principal Secretary, Department of Education, Government of Bihar, and the District Education Officer are also present.
Considering the nature of relief sought in this Public Interest Litigation and the statements made in para 12 of the counter affidavit filed today the application is disposed as infructuous.
(Navin Sinha, J) (Shivaji Pandey, J) Snkumar/-