SHAMBHU KUMAR SON OF SRI PARSHURAM SINGH Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF HUMAN RESOURCES DEVELOPMENT

JUDGEMENT

(1.) Learned counsel for the petitioner seeks permission to withdraw the present writ application with a liberty to prefer an appeal before the State Appellate Authority which has been constituted vide Notification No. 7/B 3-80/2011-513 dated 13.05.2015, challenging the order dated 11.07.2011 contained in Memo No. 218 dated 11.07.2011, passed in Appeal No. 44/10-11 Authority, Lakhisarai.

(2.) Permission is accorded.

(3.) The petitioner shall file an appeal before the State Appellate Authority within a period of thirty days from the date of the order which should be disposed of in accordance with law within the statutory period.