The State Of Jharkhand And Ors v. Bidhu Nath Acharya And Ors

IN THE HIGH COURT OF JHARKHAND AT RANCHI C.M.P No.352 of 2015

1. The State of Jharkhand

2. The Principal Secretary, Department of Human Resources, Government of Jharkhand, at Project Building, P.O. & P.S. Dhurwa, District Ranchi

3. The Director, Primary Education, Department of Human Resources, Government of Jharkhand, at Project Building, P.O. & P.S. Dhurwa, District Ranchi

4. The District Education Establishment Committee Sahibganj through its Chairman, Sahibganj, P.O. & P.S. Sahibganj, Dist. Sahibganj, Jharkhand

5. The District Superintendent of Education, Sahibganj, P.O. & P.S. Sahibganj, Dist. Sahibganj, Jharkhand .. Petitioners Versus

1. Bidhu Nath Acharya, son of Sri Kailash Nath Acharya, resident of Stadium Road, P.O., P.S. & Dist. Sahibganj

2. Bachan Kumar Pathak, son of Late Barhm Deo Pathak, resident of Near Old S.P. Kothi, P.O. Sahebganj, P.S.Borio (J.B.), Dist.Sahibganj

3. Kalu Yadav, son of Sri Ram Ganesh Yadav, resident of Kamaltola, P.O., P.S. & Dist. Sahibganj

4. Shyam Bihari Yadav, son of Sri Takus Dayal Yadav, resident of Babupur, P.O. Tinpahar, P.S. Rajmahal, Dist. Sahibganj

5. Siya Ram Choudhary, son of Late Anupal Choudhary, resident of N.S. Colony, P.O. Sahebganj, P.S. Jirua Bari, Dist.Sahibganj

6. Narendra Nath Roy, son of Late Sita Ram Roy, resident of N.S. Colony, P.O.Sahebganj, P.S.Jirua Bari, Dist. Sahibganj

7. Nirmal Kumar Choudhary, son of Sri Radhe Prasad Choudhary, resident of Stadium Road, P.O., P.S. & Dist. Sahibganj

8. Sushil Chandra Saha, son of Late Taresh Saha, resident of Logai, P.O.Tinpahar, P.S. Rajmahal, Dist. Sahibganj

9. Jagdish Prasad Sharma, son of Sri Motilal Sharma, resident of Bharatiya Colony, P.O., P.S. & Dist. Sahibganj

10. Manoj Kumar Yadav, son of Late Ram Prasad, resident of College Road, Sahibganj, P.O., P.S. & Dist. Sahibganj

11. Sarwan Kumar Modi, son of Raghu Nath Das, resident of Sarkanda, P.O. & P.S. Rajmahal, Dist. Sahibganja ..... Respondents

--------- CORAM: HON'BLE MR. JUSTICE D. N. PATEL HON'BLE MR. JUSTICE AMITAV K. GUPTA

--------- For the Petitioners : Mr. A. K. Singh, Advocate For the Respondents :

--------- - 02 - 04/Dated: 30 th March, 2016 Per D.N. Patel, J

1. Despite time was given by the Joint Registrar (Judicial), the defect was not removed. Thereafter, again time was granted by the Registrar General of this Court, but defect no.05 still not removed, hence, the civil miscellaneous petition is, hereby, dismissed.

2. Since the civil miscellaneous petition is dismissed,

I.A. No.716 of 2016 also stands dismissed. (D. N. Patel, J) (Amitav K. Gupta, J) Fahim - Chandan/-