Patna High Court - Orders
Deena Nath Thakur vs The State Of Bihar on 21 November, 2024
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6877 of 2023
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Deena Nath Thakur S/o Late Moti Lal Thakur, Resident of Village-Samasthu,
Asthan, P.S.-Bihta, District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Education Department,
Old Secretariat, Govt. of Bihar, Patna.
2. The Director of Human Resource Department, Govt. of Bihar, Old
Secretariat, Patna.
3. The Dy. Regional Director, Education Department, Patna Commisioner,
Patna.
4. The District Education Officer, Patna, Collectoriate, Patna.
5. The District Education Programming Officer (Establishment), Patna
Collectratriate, Patna.
6. The District Education Programming Officer (Planning and Account), Patna.
7. Md. Nasuruddin Head Master in-Charge, HIgh School Bihari Bigha Barh,
District-Patna, at present Asst. Teacher Aarwari High School Patna City
Chowk, Pin Code-800008.
8. Sanjay Kumar Singh, S/o Not Known, Resident of Village-South of Kurji
Pul Kottiya, Vikas Nagar, P.O.-Sadakat Ashram, P.S.-Digha, District-Patna.
at present-Swablambun High School Rajapur Manpura, Campus of Mahanth
Hanuman Saran High School Rajapur Manpura, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Chandra Bhushan Singh, Advocate
For the Respondent/s : Mr. Smt. Binita Singh (Sc28)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
3 21-11-2024Heard learned counsel for the parties.
2. At the outset, learned counsel for the State submits that during pendency of the case , a departmental proceeding which was initiated against the petitioner vide memo No. 1041 dated 04.04.2018 has already been concluded and final order has been passed by the regional Deputy Director of Education Patna High Court CWJC No.6877 of 2023(3) dt.21-11-2024 2/2 Patna vide memo No. 742 dated 01.06.2020.
3 . Considering the aforesaid facts , learned counsel for the petitioner seeks permission to withdraw the present writ application granting liberty to file fresh applications in accordance with law , challenging the order which is said to have been passed during pendency of the case i. e ,. Annexure A to the counter affidavit.
(Prabhat Kumar Singh, J) Koushik/-
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