Jai Kishore Prasad vs The State Of Bihar And Ors
2021 Latest Caselaw 1616 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.286 of 2019
                                           In
                     Civil Writ Jurisdiction Case No.1945 of 2016
     ======================================================

Jai Kishore Prasad Son of Shri Ram Ayodhya Prasad Resident of Village- Lahladpur, P.O. Panditpur, Police Station- Janta Bazar, District- Saran (Chapra), retired while working as Executive Officer, Nagar Parishad, Siwan.

... ... Appellant/s Versus

1. The State of Bihar through the Principal Secretary, Personnel and Administrative Reforms Department, Government of Bihar, Patna.

2. The Principal Secretary, General Administrative Department Government of Bihar, Patna.

3. The Principal Secretary, Rural Development Department Government of Bihar, Patna.

4. The Under Secretary, Personnel and Administrative Reforms Department Government of Bihar, Patna.

5. The In-charge Officer Finance (Personal Claim Fixation Cell) Department, Government of Bihar, Patna.

6. The Divisional Commissioner Munger Division, Munger.

7. The District Magistrate Begusarai.

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

For the Appellant/s : Mr.Umesh Kumar Mishra For the Respondent/s : Mr.Prbhat Kumar Verma (AAG 3) Mr. Saroj Kumar Sharma, AC to AAG 3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-03-2021

The present Letters Patent Appeal has been

preferred against the judgment dated 24.01.2019 passed by a

learned Single Judge of this Court in CWJC No. 1945 of 2016

titled as Jai Kishore Prasad Vs. The State of Bihar and Ors.

After the matter was heard for some time, finding Patna High Court L.P.A No.286 of 2019 dt.22-03-2021

the Court not to be in favour of the submissions made, learned

counsel for the appellant seeks permission to withdraw the

present Letters Patent Appeal, reserving liberty to pursue his

remedy, as would be available in law, with the appropriate

authority.

Permission is granted.

Needless to add, the concerned authority shall

consider and decide the representation of the appellant, if so

filed, expeditiously.

Accordingly, this Letters Patent Appeal stands

disposed of as withdrawn with the liberty aforesaid.

(Sanjay Karol, CJ)

( S. Kumar, J) anil/-

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