Patna High Court
Rajendra Prasad I I vs The Union Of India Through Mr. Heeralal ... on 6 February, 2019
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3845 of 2018
Arising out of
Civil Writ Jurisdiction Case No. 16033 of 2016
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Rajendra Prasad II S/o Late Harkhu Narayan Prasad, Resident of Gonpura,
P.S.- Phulwarisharif, Dist- Patna.
... ... Petitioner/s
Versus
1. The Union of India through Mr. Heeralal Samariya, Secretary, Labour and
Employment Ministry, Govt. of India, New Delhi.
2. Mr. Heeralal Samariya, Secretary, Labour and Employment, Govt. of India,
New Delhi.
3. Mr. Sunil Barthwal, Central Provident Fund Commissioner, New Delhi.
4. The State of Bihar through Mr. Deepak Kumar, the Chief Secretary,
Government of Bihar, Patna.
5. Mr. Sanjay Kumar Agrawal, Principal Secretary, Transport Department,
Patna, Bihar.
6. The Bihar State Road Transport Corporation through Mr. Sanjay Kumar
Agrawal, Administrator, Birchan Patel Marg, Patna Bihar.
7. Mr. Sanjay Kumar Agrawal, Administrator, BSRTC, Patna, Bihar.
8. Mr. Arbind Kumar Choudhary, Chief Accounts Officer, BSRTC, Patna, Bihar.
9. Dr. V.P. Singh, The Regional Provident Fund Commissioner, EPFO, R-Block,
Patna, Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bimlesh Kumar Jha
For the Opposite Party/s : Mr. Chitranjan Sinha - Paag 2
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL JUDGMENT
Date : 06-02-2019 Nobody appears on behalf of the petitioner.
2. Learned counsel for the opposite parties no. 3 and 9 is present. He has also filed show cause on behalf of opposite party no. 9, in which the stand is that the order dated 08.01.2018 passed in C.W.J.C. No. 16033 of 2016 has been complied with, though in December, 2018. For the delay which has been caused, there is Patna High Court MJC No.3845 of 2018 dt.06-02-2019 2/2 also unqualified apology, as copy of the counter affidavit has been served on learned counsel for the petitioner on 04.02.2019 and there being neither any person appearing on his behalf nor any rejoinder filed, the Court can only presume that the order of the Court has been complied with.
3. Accordingly, the application stands disposed off.
(Ahsanuddin Amanullah, J) P. Kumar AFR/NAFR U T