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Ramdeo Singh Yadav vs The Bihar School Examination Budh ...
2021 Latest Caselaw 426 Patna

Citation : 2021 Latest Caselaw 426 Patna
Judgement Date : 28 January, 2021

Patna High Court
Ramdeo Singh Yadav vs The Bihar School Examination Budh ... on 28 January, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5833 of 2020
     ======================================================

Ramdeo Singh Yadav S/o Govind Singh Yadav, resident of Khoja Bazar, P.S. Kasim Bazar, District and Town - Munger, presently residing at Krishna Nagar, Road No. 21, P.S.- Budha Collony, District and Town - Patna.

... ... Petitioner/s Versus

1. The Bihar School Examination Budh Marg Patna through its Chairman.

2. The Chairman, Bihar School Examination Board Budh Marg, Patna.

3. The Secretary, Bihar School Examination Board, Budh Marg, Patna. (Bihar Intermediate Education Counsel now vested in Bihar School Examination Board).

4. The District Magistrate, Munger, District- Munger.

5. The District Education Officer, Munger, District- Munger.

6. The District Programme Officer, Munger, District- Munger.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Shashi Bhushan Singh For the Respondent/s : Mr.Kameshwar Kumar (Gp17) ====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 28-01-2021

Heard counsel for the parties.

After some argument, learned counsel for the

petitioner seeks permission to withdraw this writ application,

with liberty to file a representation regarding his grievances

before the Bihar Grant Educational Institution Authority, under

the provision of Rule 11 of the Bihar Grant Educational

Institution Authority Rules, 2015.

With consent of the parties, this writ petition is

disposed of with a direction to the petitioner to file a Patna High Court CWJC No.5833 of 2020 dt.28-01-2021

representation before the Bihar Grant Educational Institution

Authority within a period of one week.

In the event of such representation is filed, the

concerned Authority shall dispose of the same by a reasoned and

speaking order within a period of four weeks thereafter.

(Prabhat Kumar Singh, J)

vinita/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          01.02.2021
Transmission Date
 

 
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