Rahul Kumar Kushwaha vs The Union Of India
2022 Latest Caselaw 628 Patna

Citation : 2022 Latest Caselaw 628 Patna
Judgement Date : 24 January, 2022

Patna High Court

Rahul Kumar Kushwaha vs The Union Of India on 24 January, 2022

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Civil Writ Jurisdiction Case No.1788 of 2021
                    ======================================================

Rahul Kumar Kushwaha S/o- Vijay Pratap Kushwaha R/o- Village- Kumhati, P.O.- Kumhati, P.S.- Darauli, Dist.- Siwan, Bihar, PIN- 841235.

... ... Petitioner/s Versus

1. The Union of India through the DIG CRPF (Recruitment GD) Govt. of India, Ministry of Home Affairs East Block- 07, Level- 4, Sector- 01, R.K. Puram, New Delhi- 66.

2. The D.I.G CRPF (Recruitment Branch), East Block- 7, Level- 4, R.K.

Puram, New Delhi- 110066.

3. The DIG/ PSO for I.G. (HQ) FHQ, CRPF, East Block- 7, Level- 4, R.K.

Puram, New Delhi- 110066.

4. The Commandant 44th Batallian SSB Narkatiyaganj, Bihar.

5. The Deputy Commandant SSB, SHQ Muzaffarpur, Bihar.

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

For the Petitioner/s : Mr.Ranjit Jha For the U.O.I. : Mr. Awadhesh Kumar Pandey ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

In terms of the order passed in C.W.J.C. No. 754 of

20201, the instant petition stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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