Umesh Kumar Singh @ Umesh Kumar vs The State Of Bihar And Ors
2024 Latest Caselaw 199 Patna

Patna High Court

Umesh Kumar Singh @ Umesh Kumar vs The State Of Bihar And Ors on 9 January, 2024

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3286 of 2018
     ======================================================
     Umesh Kumar Singh @ Umesh Kumar Son of Late Mundrika Singh,
     Resident of East Indira Nagar, Road No. 4/5, Kankarbagh, District-Patna.

                                                                  ... ... Petitioner/s
                                         Versus

1.   The State Of Bihar through the Principal Secretary, Energy Department,
     Government of Bihar, Patna.
2.   The Managing Director, South Bihar Power Distribution Company Limited,
     Patna.
3.   The General Manager, Human Resources/ Administration, South Bihar
     Power Distribution Company Limited, Patna.
4.   The General Manager (Revenue)- Cum- Enquiry Officer, South Bihar Power
     Distribution Company Limited, Patna.
5.   The Section Officer SB-4 Cum Representing Officer South Bihar Power
     Distribution Company Limited, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr. Ranjeet Kumar, Advocate
     For the Respondent/s   :        Mr. Y.P. Sinha, AAG-7
                                     Mr. Rajeev Kr. Sinha, AC to AAG-7
     For the SBPDCL         :        Mr. Anand Kr. Ojha, Advocate
                                     Mr. Ashok Kr. Karna, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT

Date : 09-01-2024

Heard learned counsel for the petitioner, learned

counsel for the South Bihar Power Distribution Company

Limited and learned counsel for the State.

2. Learned counsel for the petitioner seeks

permission to withdraw the writ petition on the ground that the

appellate order was passed in favour of the petitioner and under

wrong advise, the present writ petition has been filed Patna High Court CWJC No.3286 of 2018 dt.09-01-2024

challenging the appellate order. He further submits that

appellate order is in favour of the petitioner and, therefore, he

seeks permission to withdraw the writ petition.

3. Learned counsel for the South Bihar Power

Distribution Company Limited submits that he has no objection

in withdrawal of the petition.

4. At the time of passing the final order, this

Court vide order dated 21.09.2023 in paragraph 15 has observed

as follows:-

"In that view of the matter, this Court would like the General Manager (Human Resources/Administration) to re- look his order and, accordingly, on the representation of the petitioner, pass a fresh order."

It transpires to this Court that the word segment

'General Manager' has been typed wrongly in place 'Chairman-

cum-Managing Director, Human Resources/ Administration,'

and similarly in paragraph-16 the word segment 'Memo No.626

dated 10.05.2016' has wrongly been typed in place of 'Memo

No.1383 dated 16.09.2017' passed after setting aside the

original order under the resolution No.626 dated 10.05.2016.

This correction has been made by this Court on the date of

passing the final order with a view to remove any further Patna High Court CWJC No.3286 of 2018 dt.09-01-2024

confusion and the parties have also consented for the said

correction.

5. Accordingly, this writ petition is disposed of as

withdrawn.

(Dr. Anshuman, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          10.01.2024
Transmission Date       NA