Patna High Court - Orders
The State Of Bihar vs Prafulla Kumar Chaudhary on 25 January, 2018
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1659 of 2013
In
Civil Writ Jurisdiction Case No. 9406 of 2006
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1. The State Of Bihar
2. The Director, Primary Education Department, Government Of Bihar,
Patna
3. The Regional Deputy Director Of Education, Tirhut Division,
Muzaffarpur, District - Muzaffarpur
4. The District Education Officer, Sitamarhi
.... .... Appellant/s
Versus
Prafulla Kumar Chaudhary Son Of Sri Jagannath Prasad Chaudhary
Resident Of Village Thumma, P.S. - Runni Saidpur, District - Sitamarhi
(Wrongly Described As District Samastipur in the Impugned Order)
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Pushkar Narain Shahi, AAG-6
Mr. Sanjeet Kumar Sinha, AC to AAG-6
For the Respondent/s : Mr. Niranjan Kumar, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR
UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
12 25-01-2018Learned Counsel representing the respondents submits that he has recently been engaged in the matter and wants ten days' time to get ready.
Ten days' time is granted, as prayed for.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) K.C.jha/-
U