Kripa Shankar Pathak vs The State Of Bihar And Ors
2023 Latest Caselaw 5435 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2836 of 2011
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Kripa Shankar Pathak son of Late Dinanath Pathak Indrapuri Road No. 5/A House No. 48, P.S. Patliputra, In The Town And Distt. Patna

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, Labour and Employment Department, E.S.I.

Scheme, Govt. of Bihar, Patna

3. Director, E.S.I. Scheme Labour and Employment Department, Govt. Of Bihar, Patna

4. Insurance Medical Officer, Incharge, E.S.I. Dispensary, New Area, Piparpanti , Gaya

5. Accountant General Bihar, Birchand Petel Path, Patna

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

     For the Petitioner/s   :     None
     For the Respondent/s   :     Ms. Babita Kumari, AC to SC-1
     For AG Bihar           :     Mr. Ram Kinkar Choubey, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 19-10-2023 None appears for the petitioner.

2. Learned counsel for the respondents submitted that

pursuant to earlier order dated 26.06.2023 concerned respondents

have extended all services and monetary benefits to the petitioner.

In support of such contention, he is relying on Annexure-C dated

14.09.2021, Annexure-D dated 18.07.2023, Annexure-E dated

17.07.2023, Annexure-F dated 19.07.2023 and Annexure-G and H

dated 20.07.2023.

3. In view of these circumstances, the present petition

does not survive for consideration. If any other claim is still to be Patna High Court CWJC No.2836 of 2011 dt.19-10-2023

decided by the official respondents in that event petitioner is at

liberty to approach the concerned authority by furnishing a

detailed representation and so also necessary materials, if any.

4. With the above observations, the present writ petition

stands disposed of.

(P. B. Bajanthri, J) Vikash/-

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