Patna High Court - Orders
Rakesh Kumar Singh vs The State Of Bihar on 18 May, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2009 of 2021
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Rakesh Kumar Singh Son of Late Babban Singh Resident of Village- Baluahi,
Police Station- Bikramganj, District- Rohtas, At present Resident of Mohalla-
Askamni Nagar, Near Modern I.T.I. Ward No.14, Bikramganj, Police Station-
Bikramganj, District- Rohtas.
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
(Deleted V/o Dated- 11/05/22)
The Additional Chief Secretary, Government of Bihar, Patna. (Deleted V/o
Dated- 11/05/22)
The Principal Secretary, Urban Development and Housing Development,
Government of Bihar, Patna. (Deleted V/o Dated- 11/05/22)
The District Magistrate, Rohtas. (Deleted V/o Dated- 11/05/22)
1. The Executive Officer, Nagar, Parishad Bikramganj, District- Rohtas.
2. The Chairman, Nagar Parishad, Bikramganj, District- Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Uday Shankar Pandey, Advocate
For the Respondent/s : Mr. Baxi S.R.P. Sinha, Advocate
Mrs. Smita Prasad, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL ORDER
6 18-05-2022Heard learned counsel for the respective parties.
Second respondent - The Chairman, Nagar Parishad, Bikramganj, District - Rohtas is hereby directed to furnish Enquiring Officer's report in which the alleged allegations levelled against the petitioner was proved and petitioner was given an opportunity in the enquiry or not? If such enquiry report is not filed before the next date of hearing after serving Patna High Court CWJC No.2009 of 2021(6) dt.18-05-2022 2/2 copy on the petitioner's counsel, adverse order would be passed.
Re-list this case on 07.07.2022.
(P. B. Bajanthri, J) GAURAV S./-
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