Patna High Court - Orders
Dr.Ajit Kumar Sharma vs The State Of Bihar & Anr on 9 May, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 14868 of 2010
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Dr.Ajit Kumar Sharma
.... .... Petitioner/s
Versus
The State of Bihar & Anr
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : AC to Addl. Advocate General 4
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2. 09-05-2017On call, none appeared on behalf of petitioner either to press the petition or to make a prayer for adjournment. Learned A.C. to Addl. Advocate General - 4, in view of fact disclosed in the counter affidavit, submits that the writ petition has virtually become infructuous. He submits that petitioner has already been granted ACP as well as MACP. So far as claim of Time Bound Promotion is concerned, the said provision has already been stopped in the year 1995.
Be that as it may, since none appeared on behalf of petitioner, the writ petition stands dismissed due to non- prosecution.
(Rakesh Kumar, J.) Anay U