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Anurag Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 727 Patna

Citation : 2022 Latest Caselaw 727 Patna
Judgement Date : 28 January, 2022

Patna High Court
Anurag Kumar Singh vs The State Of Bihar on 28 January, 2022
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.16927 of 2021

     ======================================================

Anurag Kumar Singh, S/o Ram Bhandra Prasad Singh Resident of Village- Khurahan Milik, Ward No.07, P.S. Madhepura sadar, District-Madhepura, at Presently residing at Near Shiv Mandir, Road Line Bazar, Purnea.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Health Department, New Secretariat, Patna.

2. The Chair Persons, State Health Society, Parivar Kalyan Bhawan, Sheikhpura, Patna.

3. The Executive Director, State Health Society, Parivar Kalyan Bhawan, Sheikhpura, Patna.

4. The District Magistrate-Cum-Chair Persons, District Health Society, Purnea.

5. The Civil Surgeon-Cum-Member Secretary, District-Health Society, Patna.

6. The Superintendent, Sadar Hospital Purnea.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Anurag Saurav, Advocate For the Respondent/s : Mr.Birju Prasad ( GP13 ) Mr. Ravi Kumar, AC to GP-13 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs Patna High Court CWJC No.16927 of 2021 dt.28-01-2022

joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 28-01-2022

The petitioner has prayed for the following relief/s :-

Learned counsel for the petitioner states that the

petitioner has since expired and as such the legal heir/s of the

deceased intent to approach the respondent authorities for

venting out his/their grievances.

Statement accepted and taken on record. Patna High Court CWJC No.16927 of 2021 dt.28-01-2022

Petition stands disposed of as prayed for.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 29.01.2022 Transmission Date

 
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