Patna High Court - Orders
Punam Kuwar vs The State Of Bihar & Ors on 7 April, 2014
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court CWJC No.14863 of 2007 (3) dt.07-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14863 of 2007
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Punam Kuwar, W/O-Late Vinay Kumar Singh resident of village/MOhalla-
Jawahar Tola, P.S.- Town Police Station, Arrah, District Bhojpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Director Secondary Education, Govt. of Bihar, Patna.
3. The District Education Officer, Buxar.
4. The Head Master, Gandhi Smarak High School, Dhansoie, Buxar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the State : Mr. S. K. Karn, AC to SC 1
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
3 07-04-2014No one appears on behalf of the petitioner on repeated call.
Counter affidavit has been filed on behalf of the State and from perusal of contents of counter affidavit it would appear that admitted dues of the petitioner have already been paid.
Accordingly, this petition stands disposed of giving liberty to the petitioner to file representation before the concerned authorities within two weeks from today, if her any grievance remains to be redressed.
(Hemant Kumar Srivastava, J) SHAHZAD/-