Patna High Court - Orders
Rajesh Kumar Yadav vs The Union Of India & Ors on 6 September, 2011
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court CWJC No.4875 of 2011 (5) dt.06-09-2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4875 of 2011
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Rajesh Kumar Yadav
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
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5 06-09-2011Both sides present.
Learned counsels for the petitioner as well as respondent union pray for adjournment/accommodation.
Learned Assistant Solicitor General submits that the petitioner has not attached the report/opinion of the Review Medical Board and as such the same is not under challenge. It is contended that in absence of challenge to the said report/opinion no substantive relief can be granted to the petitioner.
As prayed for on behalf of the petitioner, post this matter after one week as the 'Zero' item.
(Kishore Kumar Mandal, J) Bhardwaj/-