Ashok Kumar Singh vs The State Of Bihar And Ors
2021 Latest Caselaw 3229 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15684 of 2014
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Ashok Kumar Singh Son of Late Kamla Singh Resident of Village - Dhodhanpura, P.O. - Raghunathpur, P.S. - Brahampur, District - Buxar, at present Stenographer, Permanent Lok Adalat Utility Court Services, Buxar.

... ... Petitioner/s Versus

1. The State Of Bihar

2. The Secretary, Law Judicial, Department of Law, Government of Bihar, Patna.

3. The District and Sessions Judge-Cum-Chairman, District Legal Services Authority, Buxar.

4. The High Court of Judicature at Patna through its Registrar General, Patna.

5. The Bihar State Legal Services Authority, Budh Marg, Patna through its Member Secretary.

6. The Principal Secretary, Department of Finance, Government of Bihar, Patna.

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

For the Petitioner/s : Mr. Prasant Sinha, Adv. For the Respondent/s : Mr. Rajesh Singh, Gp16 ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 09-07-2021

After some argument, learned counsel for the petitioner

seeks permission to withdraw the writ application to represent the

respondent authority for consideration of his case.

Considering the prayer made by the learned counsel for

the petitioner, the writ application is permitted to be withdrawn

with liberty to the petitioner to explore alternative remedy by filing

appropriate representation.

Patna High Court CWJC No.15684 of 2014 dt.09-07-2021

Respondent authority will appropriately decide the

representation of the petitioner preferably within a maximum

period of 60 days of filing of such representation and grant of

consequential benefits as considered by the authority.

                                            (Anil Kumar Upadhyay, J)
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