Dhirendra Singh @ Dhirendra Kumar ... vs The State Of Bihar
2023 Latest Caselaw 334 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8067 of 2022
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Dhirendra Singh @ Dhirendra Kumar Singh son of Shree Ram Pravesh Singh, Resident of Village- Dhanaw, P.S. - Deo, District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Food and Consumer Protection Department.

2. The District Magistrate cum Collector, Aurangabad.

3. The Sub Divisional Officer, Aurangabad.

4. The Block Supply Officer, Deo District - Aurangabad.

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

For the Petitioner/s : Mr.Jitendra Kumar Sagar, Adv. For the Respondent/s : Mr. S. Raza Ahmad ( AAG 5 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 23-01-2023 The petitioner is aggrieved by the fact that no

decision has been taken even when the applications were

sought and the petitioner had applied for grant of license

for a particular vacancy.

The counter affidavit however indicates that the

claim of the petitioner was not considered only for the

reason that he did not meet the basic eligibility criterion of

being a Matriculate.

Patna High Court CWJC No.8067 of 2022 dt.23-01-2023

There is nothing in this writ petition which would

indicate anything otherwise on behalf of the petitioner.

The petition is thus dismissed.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          30.01.2023
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