Rakesh Kumar Singh And Ors vs The State Of Bihar And Ors
2021 Latest Caselaw 5529 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.5369 of 2018
======================================================

1. Rakesh Kumar Singh, Son of Late Dhiraj Narayan Singh, Resident of Anand Bazara (Yadav Complex), P.S.-Danapur, District- Patna.

2. Rakesh Kumar, Son of Suresh Ray, Resident of Village-Mirzapur, P.O.- Sirsia, P.S. Kanti, District- Muzaffarpur.

3. Raman Kumar, Son of Rajeshwar Prasad, Resident of Village- Narsaunda, P.O.+P.S.-Kanti, District-Muzaffarpur.

4. Durgesh Kumar Gupta, Son of Late Naresh Prasad, Resident of Village- Chittakhal, P.S. Guthani, District- Siwan.

5. Mrityunjay Kumar Singh, Son of Bidya Bhushan Singh, Resident of Village- Hathauri, P.S. Darauli, District- Siwan.

6. Om Prakash Jee, Son of Birbal Choudhary, Resident of Ram Naresh Nagar, Hajiapur, Ward No. 10. P.S. Gopalganj, District- Gopalganj.

7. Dharmendra Kumar Jha, Son of Modan Jha, Resident of Village- Devapur, P.O. Khoripakar, P.S. Patahi, District- East Champaran.

8. Saroj Tiwari Wife of Arvind Nath Tiwari, Resident of Village- Chak Dharmnathpur, P.S. Bhore, District- Gopalganj.

9. Randeep Kumar, Son of Amrendra Kumar, Resident of Village- Bhitbherwa, P.S. Gopalganj, District- Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Human Resource Development Department, Government of Bihar, New Secretariat, Government of Bihar, Patna.

2. The Secretary, Department of Human Resources Development Department, Government of Bihar, New Secretariat, Patna.

3. The Director, Primary Education, Government of Bihar, New Secretariat.

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

For the Petitioner/s : Mr. Mrigank Mauli, Sr. Advocates Mr. Prince Kumar Mishra, Advocate For the Respondent/s : Mr. Lalit Kishore, AG Mr. Bishwa Bibhuti Kumar Singh, Advocate ====================================================== 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.

Patna High Court CWJC No.5369 of 2018 dt.25-11-2021

Learned counsel for the petitioners submits that the

petition has been rendered infructuous as new Rules have come

into force with effect from 21.08.2020. The aforesaid statement is

not controverted by Mr. Lalit Kishore, learned Advocate General.

Under the circumstance, the petition is rendered

infructuous.

In view of the aforesaid, the petition stands dismissed as

infructuous.

(Rajan Gupta, J.)

(Mohit Kumar Shah, J.)

P. Kumar/Anand Kr.

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