Rameshwar Singh vs The State Government Of Jharkhand ...
2021 Latest Caselaw 2580 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 1285 of 2011
        Rameshwar Singh                          ..... Petitioner
                                     Versus
        1.The State Government of Jharkhand through its
          Secretary, Department of H.R.D., Higher
          Education, Government of Jharkhand,
          Project Building, P.O. Dhurwa, P.S. Jagarnathpur,
           District- Ranchi-4, Jharkhand
        2. The Directorate, H.R.D. Department of H.R.D., Higher
           Education, Government of Jharkhand,
          Project Building, P.O. Dhurwa, P.S. Jagarnathpur,
          District- Ranchi-4, Jharkhand
        3. The Vinoba Bhave University, Hazaribagh
           through its Vice Chancellor, At P.O, P.S. and
           Dist.- Hazaribagh
        4. The Vinoba Bhave University, Hazaribagh
           through its Registrar, At P.O, P.S. and
           Dist.- Hazaribagh
        5. University Grants Commission through its
          Chairman/Secretary, Bahadursah Jafar
          Marg, Delhi, P.O., P.S. & District-Delhi-110011
                                                 ......  Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Dr. Shree Krishna Pandey, Advocate For the Respondents : Ms. Ruchi Rampuria, Advocate

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03/ 27.07.2021 Heard through V.C.

2. Learned counsel for the petitioner seeks permission to withdraw this case in view of the judgment passed in L.P.A No. 45 of 2011 and analogous cases.

3. Learned counsel for the respondent State does not have any objection.

4. Prayer is accorded.

5. The instant writ application is dismissed as withdrawn.

(Deepak Roshan, J.) Pramanik/