Citation : 2023 Latest Caselaw 811 Patna
Judgement Date : 17 February, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7962 of 2015
======================================================
Md. Zafir Ahmed son of Late S.K. Abdul Hasan, Resident of village Mahua Bhusa, Post Office Lachchnauta, Police Station- Gonaha, District- West Champaran.
... ... Petitioner/s Versus
1. The State of Bihar through Principal Secretary, Human Resource Development Department, Govt. of Bihar, Patna
2. The Director, Primary Education, Bihar, Patna.
3. The District Education Officer, Jehanabad.
4. The District Programme Officer, Establishment, Jehanabad.
5. Bihar School Examination Board, Budh Marg, Patna through its Secretary.
6. The Chairman, Bihar School Examination Board, Budh Marg, Patna.
7. The Secretary, Bihar School Examination Board, Budh Marg, Patna.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Arun Kumar, Advocate Mr. Raghubir Chaudrayan, Advocate For the Respondent/s : Mr. Anirban Kundu, SC-24 ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 17-02-2023
Learned counsel for the petitioner submits that the
petitioner had preferred another writ petition before this Court
being C.W.J.C. No. 19708 of 2014 (Md. Sagir & Anr., Vs. The
State of Bihar & Ors.) assailing the order of cancellation of his
mark-sheet, which was dismissed by a Bench of this Court vide
judgment dated 19.01.2016. The said order was challenged in
L.P.A. No. 1032 of 2016 (Md. Sagir & Anr., Vs. The State of
Bihar & Ors.), however, the same was also dismissed by a Patna High Court CWJC No.7962 of 2015 dt.17-02-2023
Division Bench of this Court vide order dated 28.06.2017.
In view thereof, the present writ petition is,
accordingly, dismissed.
(Sanjeev Prakash Sharma, J) Amrendra/-
AFR/NAFR CAV DATE Uploading Date 21.02.2023 Transmission Date
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