Dhananjay Kumar Tiwari vs The State Of Bihar
2022 Latest Caselaw 2423 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6398 of 2022
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Dhananjay Kumar Tiwari, son of Satyendra Tiwari, R/o Mohalla-Hitech Hospital, Saguna More, Balaji Nagar, P.S. - Danapur, District- Patna, (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Irrigation Department, Government of Bihar, Patna.

2. The Principal Secretary to the Government, Water Resources Department, Govt. of Bihar, Patna.

3. The Bihar Technical Service Commission through its Secretary, 19, Harding Road, Patna.

4. The Chairman, Bihar Technical Service Commission through its Secretary, 19, Harding Road, Patna.

5. The Deputy Secretary, Bihar Technical Service Commission through its Secretary, 19, Harding Road, Patna.

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

For the Petitioner/s : Mr. Dinu Kumar, Advocate Mr. Ranjan Kumar Sharma, Advocate For the Respondent/s : Mr. Pawan Kumar, AC to AG Mr. Bishwa Bibhuti Kumar Singh, A.C. to AG Mr. Nikesh Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-05-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6398 of 2022 dt.05-05-2022

Learned counsel for the petitioner prays that the

instant petition be disposed of exactly in the same terms as

contained in judgment dated 19.04.2022 passed by this Bench

in CWJC No. 7312 of 2021, titled as Vinit Kumar & Ors. Vs. Patna High Court CWJC No.6398 of 2022 dt.05-05-2022

The State of Bihar & Ors. and other analogous cases.

No objection to such prayer being allowed.

As mutually agreed, the instant petition stands

disposed of in terms of judgment dated 19.04.2022 passed by

this Bench in CWJC No. 7312 of 2021, titled as Vinit Kumar

& Ors. Vs. The State of Bihar & Ors. and other analogous

cases, and the directions contained therein shall also govern the

instant case mutatis mutandis to the extent possible.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 09.05.22 Transmission Date