The Union Of India And Anr vs Prabhat Kumar Jaiswal And Ors
2021 Latest Caselaw 5527 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 13415 of 2016
     ======================================================

1. The Union of India represented by the Secretary Ministry of Environment and Forest Paryavaran Bhawan, CGO Complex, Lodi Road, New Delhi-33.

2. The Secretary, Government of India, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, New Delhi.

... ... Petitioner/s Versus

1. Prabhat Kumar Jaiswal, Son of Shri Raghunath Prasad, Resident of Flat No. 202, Bansi Apartment, Bhattacharya Road, Post Office - Bankipur, P.S. - Gandhi Maidan, Patna - 800001, Bihar, presently posted as Divisional Forest Officer, Research, Training and Publicity Division, Patna.

2. Manoj Kumar, Son of Shri Janardan Prasad Singh, Resident of P.S. - Gandhi Maidan, Patna - 800001, Bihar, presently posted as Divisional Forest Officer, Aurangabad Forest Division, Aurangabad, Bihar.

........................ Petitioners/Respondents

3. The State of Bihar, represented through the Secretary, Department of Environment and Forest, Government of Bihar, Patna.

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

For the Petitioner/s : Ms. Kanak Verma, CGC For the State : Mr. Anuj Kumar, AC to GP 24 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 25-11-2021

Heard learned counsel for the parties.

Learned counsel appearing for respondents no. 1 and 2

submits that no cause of action survives in this petition in view of

the notification issued by the Government of India on 28 th of

December, 2017. A copy thereof has been furnished to the Bench

and the same is taken on record.

Patna High Court CWJC No.13415 of 2016 dt.25-11-2021

Learned counsel appearing for Union of India is not

able to controvert the contention made on behalf of respondents

no. 1 and 2.

Under the circumstances, it appears that no cause of

action survives in this petition and the same is hereby disposed of.

However, in case Union of India finds that any issue

survives in this petition and needs to be adjudicated upon, it shall

be at liberty to file an application for revival of the writ petition.

(Rajan Gupta, J.)

(Mohit Kumar Shah, J.)

P. Kumar/ Anand Kr.

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