Munna Singh vs The State Of Bihar
2021 Latest Caselaw 3111 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5718 of 2021
     ======================================================

Munna Singh son of Awadhesh Singh R/o village-Kuari Khurd, Police Station

Hajipur Sadar, District-Vaishali.

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary Department of Education,

Government of Bihar, Patna.

2. The District Education Officer, Vaishali at Hajipur.

... ... Respondent/s

====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.) Appearance :

For the Petitioner/s : Mr.Sunil Kumar Singh, Adv For the Respondent/s : Ms. Shilpa Singh GA-12 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 06-07-2021 Learned counsel for the petitioner seeks permission to

withdraw this application submitting that during pendency of

this writ petition, petitioner has died.

Prayer is allowed.

This application is dismissed as withdrawn with liberty Patna High Court CWJC No.5718 of 2021 dt.06-07-2021

to any public spirited person to approach this Court for the same

and subsequent cause of action.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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