Patna High Court - Orders
Randir Kumar Raushan vs The Union Of India & Ors on 8 January, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 10617 of 2011
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Randir Kumar Raushan S/O Shashi Kant Singh R/O Vill. Barun-1, P.S.-
Barauni Deorhi, Distt.-Begusarai.
.... .... Petitioner
Versus
1. The Union of India through Secretary, Department of Home Affairs, New
Delhi.
2. The Inspector General, Hqr. North Bengal/Btn. Boarder Security Force,
Darjeeling, West Bengal.
3. Chief Medical Officer (SG) 13 Bn. B.S.F.
4. The Commandant Recruitment Board, B.S.F. West Bengal.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar Ojha
For the Respondent/s : Mr. Anshuman Singh, CGC
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3. 08-01-2016Sri Sanjay Kumar Ojha, learned counsel for the petitioner, in presence of Sri Anshuman Singh, learned Central Govt. Counsel, submits that by efflux of time, the writ petition has become infructuous.
Accordingly, there is no need to keep the matter pending.
The writ petition stands disposed of.
(Rakesh Kumar, J.) Anay U