Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar & Ors on 8 February, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1518 of 2016
Arising out of
Civil Writ Jurisdiction Case No. 2298 of 2016
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Rama Nand Singh, Son of Bhubneshwar Prasad Singh, Resident of
Mohalla - Poonam Panchwati, Madhubani, P.S. K. Hat, District Purnea,
Presently working as Principal, B.N.C. College, Dhamdaha, District -
Purnea
.... .... Appellant/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Govt. of Bihar, Patna
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna
3. The Director, Higher Education, Govt. of Bihar, Patna
4. The B.N. Mandal University, Madhepura through its Registrar
5. The Vice - Chancellor, B.N. Mandal University, Madhepura
6. The Registrar, B. N. Mandal University, Madhepura
7. Ashok Singh, Secretary of Governing Body, B.N.C. College,
Dhamdaha, Purnea
8. Girish Kumar Lecturer, Department of Mathematics, B.N.C. College,
Dhamdaha, Purnea
9. The Branch Manager, United Bank of India, Branch - Bishanpur,
Dhamdaha, District - Purnea
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Pramod Mishra, Advocate
For the University : Mr. M.K.Rai, Advocate
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
6 08-02-2017Learned counsel for the appellant wishes to withdraw the present Letters Patent Appeal with liberty to pursue his remedy Patna High Court LPA No.1518 of 2016 (6) dt.08-02-2017 2/2 before the B.N.Mandal University, Madhepura.
Dismissed as withdrawn with the liberty aforesaid.
(Hemant Gupta, ACJ.)
S.Pandey/- (Sudhir Singh, J.)
U