Patna High Court - Orders
The Chairman Bihar School Examination ... vs Sambadh Degree Mahavidyalaya Seva ... on 23 March, 2023
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.405 of 2022
In
Civil Writ Jurisdiction Case No.3516 of 2021
======================================================
The Chairman Bihar School Examination Board
... ... Appellant/s
Versus
Sambadh Degree Mahavidyalaya Seva Sangh
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 409 of 2022
In
Civil Writ Jurisdiction Case No.3365 of 2021
======================================================
Bihar School Examination Board
... ... Appellant/s
Versus
Swami Tridandi Dev College
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 537 of 2022
In
Civil Writ Jurisdiction Case No.3516 of 2021
======================================================
The State of Bihar
... ... Appellant/s
Versus
Sambadh Degree Mahavidyalaya Seva Sangh
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 538 of 2022
In
Civil Writ Jurisdiction Case No.3365 of 2021
======================================================
The State of Bihar
... ... Appellant/s
Versus
Swami Tridandi Dev College
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 539 of 2022
In
Civil Writ Jurisdiction Case No.86 of 2021
======================================================
The State of Bihar through the Chief Secretary
... ... Appellant/s
Versus
Patna High Court L.P.A No.405 of 2022(6) dt.23-03-2023
2/2
Bihar Intermediate Sikchak Avam Sikchketar Karmachari Mahasangh
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 405 of 2022)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Ms. Sushmita Sharma, Advocate
Mr. Abhishek Anand, Advocate
For the Respondent/s : Mr. Shashi Bhushan Singh, Advocate
(In Letters Patent Appeal No. 409 of 2022)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Ms. Sushmita Sharma, Advocate
Mr. Abhishek Anand, Advocate
For the Respondent/s : Ms. Shilpa Singh, GA-12
(In Letters Patent Appeal No. 537 of 2022)
For the Appellant/s : Mr. Anil Kumar (A.C. To G.P. 20)
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
(In Letters Patent Appeal No. 538 of 2022)
For the Appellant/s : Mr. Anil Kumar (A.C. To G.P. 20)
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
(In Letters Patent Appeal No. 539 of 2022)
For the Appellant/s : Mr. Anil Kumar (A.C. To G.P. 20)
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
6 23-03-2023Considering the urgency of the matter and the significance of the legal issues involved in the present appeals, list these appeals under the heading 'For Admission' on 28.03.2023, within first five cases.
(Chakradhari Sharan Singh, ACJ) (Madhuresh Prasad, J) nishant/-
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