Patna High Court - Orders
Aditya Raj vs The State Of Bihar on 12 July, 2023
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10614 of 2019
======================================================
1. Aditya Raj S/o Sri Suresh Singh Resident of Village-Karwa Balram,P.S.
Karpi,Dist.-Arwal
2. Bikash Kumar S/o Sri Ramvrat Yadav Resident of Village-Gavaspur,P.s.
Piru,Dist.-Aurangabad
3. Juhi Kumari D/o Sri Surendra singh Resident of Village-Neyamatchak,P.S.
Parsa Bazar,Dist.-Patna
4. Mukesh Kumar S/o Sri Kamlesh Yadav Resident of Village-
Laxmanbigha,P.s. Konch,Dist.-Gaya
5. Abhiishek Raj S/o Sri Mahendra Choudhary Resident of Mohalla-Gulam
Seth Chowk,Ward No.06,Daudnasgar,P.s. Daudnagar,Dist.-Aurangabad
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary,Human Resources
Development Department,Govt. of Bihar,Vikash Bhawan,Patna
2. The Principal Secretary, Human Resources Development Department,Govt.
of Bihar,Vikash Bhawan,Patna
3. The Joint Secretary(Higher Education), Human Resources Development
Department,Govt. of Bihar,Vikash Bhawan,Patna
4. The Director,Higher Education, Bihar,Patna
5. The Magadh University, Bodh Gaya through its Registrar
6. The Vice-Chancellor, Magadh University,Bodh Gaya
7. The Registrar, Magadh University,Bodh Gaya
8. The Examination Controller, Magadh University,Bodh Gaya
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Murari Prasad Sinha, Advocate
For the Respondent/s : Mr.Subash Chandra Mishra, SC-16
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
4 12-07-2023Mr. Murari Prasad Sinha, learned counsel for the petitioners seeks permission to withdraw this writ application.
Patna High Court CWJC No.10614 of 2019(4) dt.12-07-2023 2/2 Permission is granted.
This writ application is dismissed as withdrawn.
(Rajeev Ranjan Prasad, J) arvind/-
U