Ajay Kumar Sharma vs The State Of Bihar, Through Chief ...
2021 Latest Caselaw 2720 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.970 of 2021
     ======================================================

Ajay Kumar Sharma S/o Sri Krishna Sharma resident of Village - Rampur Charue, P.O. - Modanganj, P.S. Ghoshi, District- Jehanabad.

... ... Petitioner/s Versus

1. The State of Bihar, through Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary General Administration Department, Bihar, Patna.

3. The Divisional Commissioner, Patna.

4. The District Magistrate, Patna.

5. The District Magistrate, Jehanabad.

6. Sri Ajay Kumar, Block Development Officer, Modanganj.

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

For the Petitioner/s : Mr.Praveen Kumar, Advocate For the Respondent/s : Mr. Prabhat Kumar Verma, AAG-3 ====================================================== (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 : 28-06-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"This writ application in the nature of

Public Interest Litigation is filed for a direction to the

respondent particularly respondent no. 1 to remove

respondent no. 6 from the post of Block Development

Officer, Modanganj to another place since his posting

is in home district which is in the teeth of government

resolution ma0ma0-01/R0-28/2006/434 dated Patna High Court CWJC No.970 of 2021 dt.28-06-2021

01.03.2007 since respondent no. 6 is posted as a Block

Development Officer, Modanganj which is in the

District of Jehanabad."

It is submitted on behalf of counsel for the petitioner

that on account of subsequent events, present petition has

become infructuous.

Accordingly this petition is dismissed as having

become infructuous.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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