Patna High Court - Orders
Snehprabha Devi vs The State Of Bihar & Ors on 26 September, 2011
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7608 of 2008
Snehprabha Devi, wife of Late Bishnudeo Singh R/o village-
Issua, P.O. Issua, District-Nalanda at present residing at C/O
Kundan Kumar, P.O. + P.S. Bihta, District-Patna ---Petitioner
Versus
1. The State Of Bihar through Secretary, Higher Education
Department,Patna
2. The Vice-Chancellor, Magadh University, Bodh Gaya
3. The Registrar, Magadh University, Bodh Gaya
4. The Finance/ Budget and Account Officer, Magadh
University, Bodh Gaya
5. The Principal , G.J. College, Rambagh, Bihta,Patna
6. The Auditor and Accountant General,Bihar, A.G. Office, R-
Block, Patna ------------------------------ Respondents.
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13 26-09-2011On call, none appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment. Smt. Neelam Prasad, learned A.C. to Govt. Pleader no.25, who appears on behalf of Respondent /State and learned counsel appearing on behalf of Respondent/Magadh University, Bodh Gaya are present. It was submitted by learned counsel for the University that most of grievances of the petitioner have already been redressed long back, which has been indicated in the counter affidavit filed on behalf of the University.
The writ petition stands dismissed due to non- prosecution.
( Rakesh Kumar, J.) NKS/-