Captain Deepak Kumar vs The State Of Bihar
2025 Latest Caselaw 450 Patna

Patna High Court

Captain Deepak Kumar vs The State Of Bihar on 7 July, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Letters Patent Appeal No.611 of 2022
                                        In
                  Civil Writ Jurisdiction Case No.2037 of 2019
     ======================================================
     Captain Deepak Kumar S/o Late Vishwanath Prasad Verma Resident of M-
     3/39 Sri Krishnapuri, P.S.- S.K. Puri, Boring Road, Patna.

                                                                  ... ... Appellant/s
                                         Versus

1.   The State of Bihar through the Commissioner-cum-Secretary, Cabinet
     Secretariat Department, Govt. of Bihar, Patna.
2.   The Principal Secretary, Cabinet Secretariat Department, Bihar Flying
     Institute, Directorate of Civil Aviation, Government of Bihar, Patna.
3.   The Director, Civil Aviation, Civil Aerodrome, Patna.
4.   The Bihar Flying Institute, through the Chief Flying Instructor, (CFI) Civil
     Aerodrome, Patna.
5.   Capt. Sheo Prakash, Son of not known to the petitioner At present the Chief
     Flying Instructor (CFI), Bihar Flying Institute, Civil Aerodrome, Patna.
6.   Capt. Puja Sandwar, Wife of not known to the petitioner At present working
     as Pilot Instructor, Bihar Flying Institute, Civil Aerodrome, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :       Mr.Sanjay Kumar Verma, Advocate
     For the Respondent/s   :       Mr.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 07-07-2025

Order dated 04.04.2025 has not been complied to the

extent that the appellant was subjected to medical examination,

in particularly eye vision assessment as on the relevant date. In Patna High Court L.P.A No.611 of 2022 dt.07-07-2025

the absence of those material information, the appellant has not

made out a case, hence the present LPA stands dismissed.

2. Pending I.A., if any, stands disposed of.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.07.2025
Transmission Date       NA