Patna High Court - Orders
Suo Motu Contempt Initiated In C. W. J. C. ... vs Shri Anand Kishore, Chairman, Bihar ... on 8 October, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17811 of 2018
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Sri Ram Chandra Senior Secondary School
... ... Petitioner/s
Versus
Bihar School Examination Board & Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 17826 of 2018
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Babulal Ray Uchchya Vidyalaya
... ... Petitioner/s
Versus
Bihar School Examination Board & Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 17822 of 2018
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Bhikhar Ray Balika Uchhatar Madhyamik Vidyalay
... ... Petitioner/s
Versus
Bihar School Examination Board & Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 17892 of 2018
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Sri Kapildeo Rai Senior Secondary School
... ... Petitioner/s
Versus
Bihar School Examination Board & Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 19317 of 2018
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Ideal Public Senior Secondary School & Ors
... ... Petitioner/s
Versus
The State Of Bihar & Ors
Patna High Court CWJC No.17811 of 2018(6) dt.08-10-2018
2/4
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 3989 of 2018
In
Civil Writ Jurisdiction Case No.17826 of 2018
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Suo Motu Contempt Initiated In C. W. J. C. No. 17826/ 2018 On Behalf Of
Honble The Patna High Court
... ... Petitioner/s
Versus
Shri Anand Kishore, Chairman, Bihar School Examination Board, Buddha
Marg, Patna
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 3988 of 2018
In
Civil Writ Jurisdiction Case No.17811 of 2018
======================================================
Suo Motu Contempt Initiated In C. W. J. C. No. 17811/ 2018 On Behalf Of
Honble The Patna High Court
... ... Petitioner/s
Versus
Shri Anand Kishore, Chairman, Bihar School Examination Board, Buddha
Marg, Patna
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 3992 of 2018
In
Civil Writ Jurisdiction Case No.19317 of 2018
======================================================
Suo Motu Contempt Initiated In C. W. J. C. No. 19317/ 2018 On Behalf Of
Honble The Patna High Court
... ... Petitioner/s
Versus
Shri Anand Kishore, Chairman, Bihar School Examination Board, Buddha
Marg, Patna
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 3990 of 2018
In
Civil Writ Jurisdiction Case No.17822 of 2018
Patna High Court CWJC No.17811 of 2018(6) dt.08-10-2018
3/4
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Suo Motu Contempt Initiated In C. W. J. C. No. 17822/ 2018 On Behalf Of
Honble The Patna High Court
... ... Petitioner/s
Versus
Shri Anand Kishore, Chairman, Bihar School Examination Board, Buddha
Marg, Patna
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 3987 of 2018
In
Civil Writ Jurisdiction Case No.17892 of 2018
======================================================
Suo Motu Contempt Initiated In C. W. J. C. No. 17892/ 2018 On Behalf Of
Honble The Patna High Court
... ... Petitioner/s
Versus
Shri Anand Kishore, Chairman, Bihar School Examination Board, Buddha
Marg, Patna
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 17811 of 2018)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Lalit Kishore
(In Civil Writ Jurisdiction Case No. 17826 of 2018)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Lalit Kishore
(In Civil Writ Jurisdiction Case No. 17822 of 2018)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Lalit Kishore
(In Civil Writ Jurisdiction Case No. 17892 of 2018)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Lalit Kishore
(In Civil Writ Jurisdiction Case No. 19317 of 2018)
For the Petitioner/s : Mr. Shama Sinha
For the Respondent/s : Mr. Abbas Haider -Sc6
(In Miscellaneous Jurisdiction Case No. 3989 of 2018)
For the Petitioner/s : Mr. .
For the Respondent/s : Mr.
(In Miscellaneous Jurisdiction Case No. 3988 of 2018)
For the Petitioner/s : Mr. .
For the Respondent/s : Mr.
(In Miscellaneous Jurisdiction Case No. 3992 of 2018)
For the Petitioner/s : Mr. .
For the Respondent/s : Mr.
(In Miscellaneous Jurisdiction Case No. 3990 of 2018)
For the Petitioner/s : Mr. .
For the Respondent/s : Mr.
Patna High Court CWJC No.17811 of 2018(6) dt.08-10-2018
4/4
(In Miscellaneous Jurisdiction Case No. 3987 of 2018)
For the Petitioner/s : Mr. .
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
6 08-10-2018Mr. Lalit Kishore, learned Senior Counsel, appearing on behalf of the Bihar School Examination Board, has produced before this Court an order, dated 03.10.2018, passed by the Supreme Court, in S.L.P. Nos. 26914-26918/2018, whereby this Court's order, dated 28.09.2018, has been stayed. He states that the Board has, in the meanwhile, taken certain decisions on the question of grant of affiliation in favour of the colleges, in question.
List these cases, under the same heading, on 11 th October, 2018, so as to enable the Bihar School Examination Board to file an affidavit bringing on record its decision on the point of grant of affiliation.
(Chakradhari Sharan Singh, J.) Ragini/-
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