Md. Faisal Ahmad vs The State Of Bihar
2021 Latest Caselaw 2537 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.392 of 2021
     ======================================================

Md. Faisal Ahmad Son of Late Masroor Ahmad permanent resident of Village- Bari Borna, P.O.- Borna, P.S. and Distt- Khagria, Presently residing at Birauli College Campus, P.O.- R.I. Birauli, P.S.- Pusha, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, Department of Education, Government of Bihar, Patna.

3. The Joint Secretary to the Government, Department of Education, Bihar, Patna.

4. The Director, Higher Education, Department of Education, Government of Bihar, Patna.

5. The Director, Rural Institute of Higher Studies Birauli, P.O.- Birauli, P.S.-

Pusha, District- Samastipur through its Chairman.

6. The Governing Body of Rural Institute of Higher Studies, Samastipur, through its Chairman.

7. The Education Minister, Department of Education, Government of Bihar-

cum-Chairman, Rural Institute of Higher Studies, Birauli, Samastipur at present New Secretariat, Patna.

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

For the Petitioner/s : Mr.Suraj Narain Yadav, Advocate For the Respondent/s : Mr. Ajay Kumar Rastogi, AAG-10 ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 22-06-2021

Heard the parties.

Petitioner has prayed for following relief(s):-

"This is an application for issuance of a writ in the nature of Mandamus Patna High Court CWJC No.392 of 2021 dt.22-06-2021

and/or any other appropriate writ, order or direction commanding upon the respondents to take a final decision and pass appropriate order in accordance with law, which were made on different post on contract basis according to the advertisement published in June, 2010 in view of the enquiry report dated 04.07.2012 of the Director, (Higher Education), Govt. of Bihar, Patna."

Learned counsel for the petitioner seeks permission

to withdraw this writ petition.

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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