Patna High Court
Satya Narayan vs The State Of Bihar & Ors on 30 January, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5462 of 2008
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Satya Narayan s/o Late Dagdhu Prasad, r/v- Narhi Diara P.O. - Ganga Prasad P.S.
- Sahebganj in the district of Sahebganj (Jharkhand), at present posted as
Superintending Engineer, Koshi Barage Circle, Birpur in the district of Supaul
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Principal Secretary, Water Resources Department, Govt. of Bihar, Patna
3. The Joint Secretary, Water Resources Department, Govt. of Bihar, Patna
4. The Deputy Secretary to the Government, Water Resources Department, Govt.
of Bihar, Patna
5. The Bihar Public Service Commission, through its Chairman, Patna
6. The Secretary, Bihar Public Service Commission, Bailey Road, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. DINU KUMAR, Adv.
For the Respondent/s : Mr. (AAG4)
For the BPSC : Mr. Sanjay Pandey, Adv.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL JUDGMENT
Date: 30-01-2017 Heard Mr. Dinu Kumar learned counsel for the petitioner.
The petitioner filed this writ petition against the order as contained in annexure-8 issued under the signature of Deputy Secretary, Water Resources Department by which second show-cause notice was given to the petitioner. The petitioner has already been punished and for that the petitioner filed C.W.J.C. No. 13644/2008.
Accordingly, learned counsel for the petitioner seeks permission to withdraw this writ petition as the same has become Patna High Court CWJC No.5462 of 2008 dt.30-01-2017 2/2 infructuous.
Prayer is allowed. This writ petition is dismissed as has become infructuous.
(Prabhat Kumar Jha, J.) Vinita/-
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