Boudhu Ray vs The State Of Bihar
2022 Latest Caselaw 3103 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.6971 of 2022
     ======================================================

Boudhu Ray Son of Keshav Ray Resident of Village- Shima, Bathua Buzrug,

P.S. Musrigrarhi, District- Samastipur.

... ... Petitioner/s

Versus

1. The State of Bihar through The Principal Secretary, Department of

Electricity and Power Distribution, Govt. of Bihar, Patna.

2. The Chairman, North Bihar Power Distribution Company Limited, Bihar,

Patna.

3. The Chief Engineer, Samistipur Circle, North Bihar Power Distribution

Company Limited.

4. The Executive Engineer, North Bihar Power Distribution Company Limited.

5. The S.D.O. Samastipur, North Bihar Power Distribution Company Limited.

6. The Junior Engineer, Samastipur, North Bihar Power Distribution Company

Limited.

... ... Respondent/s

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

For the Petitioner/s : Mr.Anshu Dhar Sharma, Advocate For the Respondent/s : Mr.Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 21-06-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6971 of 2022 dt.21-06-2022

Learned counsel for the respondents, states that

similar petition being C.W.J.C. No. 10609 of 2020 titled as

Sushma Kumari @ Sushma Devi Vs. The Managing

Director South Bihar Power Distribution Co. Ltd. was

disposed of by a co-ordinate bench of this Court vide judgment

dated 17.01.2022, and the present petition may also be disposed

of in the light of the said petition.

Learned counsel for the petitioner has no objection to

the same.

In view of the same, as mutually agreed, the instant Patna High Court CWJC No.6971 of 2022 dt.21-06-2022

petition stands disposed of in terms of the judgment dated

17.01.2022 passed by this Court in C.W.J.C. No. 10609 of 2020

titled as Sushma Kumari @ Sushma Devi Vs. The Managing

Director South Bihar Power Distribution Co. Ltd., making

the directions issued therein applicable mutatis mutandi, to the

extent possible also to the instant case.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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