Nitesh Kumar Verma vs The Union Of India And Ors
2023 Latest Caselaw 978 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1931 of 2017
     ======================================================

Nitesh Kumar Verma Son of Sri Bhubueshwar Prasad, Resident of Mohallah- South Mandiri, P.S.- Kotwali, District- Patna Bihar.

... ... Petitioner/s Versus

1. The Union Of India through the Secretary, Ministry of Defence & Home Affairs, New Delhi.

2. The Director General of India, Defence Services, L- II Block, Brassey Avenue, New Delhi.

3. The Public Information Officer, Office of the Director General of Audit Defence Services, L-II Block, Brassey Avenue, New Delhi.

4. The Director of Audit, Defence Services, East Command, C.D.A. Complex, 3rd Floor, Rajendra Path, Patna-800019

5. Sri Khursihd Khan, Peon, Office of the Director of Audit, Defence Services, East Command, C.D.A. Complex, 3rd Floor, Rajendra Path, Patna-800019.

6. The Secretary, Primary and Audit Education, Government of Bihar, Patna.

7. The District Education Superintendent, Patna.

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

For the Petitioner/s : Mr. Munna Pd Dixit, Advocate Mr. S.K. Dixit, Advocate Mr. S.K. Chaubey, Advocate Mrs. Swastika, Advocate For the Respondent/s : Dr. Anand, Advocate Mr. Sanjay Kumar Ghosarvey, Advocate For the State : Mr. Nalinvilochan Tiwary, AC to GA-9 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 14-03-2023

Learned counsel for the petitioner after arguing at

length and the fact that this Court posed question on the res

judicata issue and read with the fact that lis has attained finality

in CWJC No. 12300 of 2005 decided on 29.11.2006 and without Patna High Court CWJC No.1931 of 2017 dt.14-03-2023

resorting further action pursuant to the orders of this Court dated

29.11.2006, the petitioner has proceeded in filling fresh Original

Application before the Central Administrative Tribunal. It is to

be noted that subsequent original application filed after disposal

of cited CWJC are not maintainable. At this juncture, learned

counsel for the petitioner seeks permission to withdraw the

present petition.

Accordingly, the present CWJC No. 1931 of 2017 is

dismissed as withdrawn.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J) Daya/ Himanshu/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.03.2023
Transmission Date       NA