Chattisgarh High Court
Abhishek Kumar Parganiha vs Union Of India 33 Wps/1881/2018 Bihari ... on 28 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 5655 of 2016
Abhishek Kumar Parganiha S/o Anil Kumar Parganiha, Aged About 28
Years R/o Near A.K. Medical Store In Front Of Kusum Tai Dapke School,
Tatyapara, P.S. And Post Raipur, Distirct Raipur Chhattisgarh, Chhattisgarh
---- Petitioner
Versus
1. Union Of India S/o Through Its Secretary, Ministry Of Finance, Finance
Department, New Delhi, 110067 North Block, Delhi
2. All India Council For Technical Education, Through Its Chairman Nelson
Mandela Marg Vasant Kunj, New Delhi, 110067, Delhi
3. Institute Of Bank Personal Selection I.B.P.S., Through Director I.B.P.S.
House 90 Feet D.P. Road Near Thakur Polytechnic Office Western Express
Highway, Kandivali (E) Mumbai (Maharastra).
4. University Of Pune, Through Its Registrar, Ganeshkhind, Pune
Maharasthra, , Maharashtra
5. Canara Bank Through Assistant General Manager Recruitment Cell,
Human Resource Wing Head Office Jeevan Prakash Building, 113/1, J.C.
Road, Banglore Karnataka, Karnataka
---- Respondents
For Petitioner : Mr. Prasoon Agrawal, Advocate. For Respondents : Mr. Jitendra Gupta and Mr. Rajkumar Gupta, Advocate for respective respondents. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 28/02/18
1. Heard on I.A. No. 04- application for withdrawal of writ petition.
2. Upon due consideration, the I.A. No. 04 is allowed.
3. Accordingly, the writ petition is dismissed as withdrawn with liberty 2 reserved in favour of the petitioner as prayed in the application, to press the representation filed for redressal of his grievances.
SD/-
(Sanjay K. Agrawal) Judge Priyanka