Mayur Dhwaj Prasad Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 828 Patna

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Civil Writ Jurisdiction Case No.7913 of 2015
                    ======================================================

Mayur Dhwaj Prasad Singh Son of Late Ram Balak Pd Singh R/o village- Khanwaa, P.S.- Hisna, District- Nawada.

... ... Petitioner/s Versus

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

2. The Director Primary Education Bihar, Patna.

3. The District Education Officer, Nawada.

4. The Block Education Officer, Sirdala, Nawada.

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

For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Dhurjati Kr Prasad, Advocate Mr. Ram Shankar Prasad, AC to GP-14 ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 17-02-2023 Learned counsel for the respondents submits that the

petitioner is having an efficacious alternative remedy of appeal

before the District Appellate Authority.

Accordingly, the present writ application is disposed

of with liberty to the petitioner to file an appeal before the

concerned District Appellate Authority, if so advised.

(Sanjeev Prakash Sharma, J) Amrendra/-

AFR/NAFR CAV DATE Uploading Date 20.02.2023 Transmission Date