Patna High Court - Orders
Ram Krishan Dubey vs The State Of Bihar & Ors on 5 April, 2012
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.54 of 2011
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1. Ram Krishan Dubey S/O Late Mangal Dubey Resident Of Village-
Thikahan, Post- Madhopur Ram, P.S- Vaishali, District- Vaishali.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Director, Secondary Education, Patna, Bihar.
3. The District Education Officer, Vaishali, Hajipur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ajit Kumar
For the Respondent/s : Mr. Dinbandhu Singh GP9
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
TRIPATHI
ORAL ORDER
3 05-04-2012Court is constrained to record that this writ application was earlier dismissed in default for non-prosecution. Court was indulgent enough to restore it but that does not seem to have made any difference because when the matter was called out, there is again none to represent the petitioner though counsel for the State is present.
In the above stated circumstance, there is no option left to the Court but to dismiss the writ application again for non - prosecution.
It is dismissed as such.
(Ajay Kumar Tripathi, J) R.K.Pathak/-