Patna High Court - Orders
Navin Kumar Jha vs The State Of Bihar & Ors on 17 October, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.9155 of 2008
JAY SHANKER PRASAD
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9338 of 2008
ANU PRIYA
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9521 of 2008
SUDHIR KUMAR JHA & ORS
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9590 of 2008
RAJESH KUMAR JHA & ORS
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9760 of 2008
CHANCHAL KUMAR
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9237 of 2008
RAJMANI & ORS
Versus
THE STATE OF BIHAR & ORS
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CWJC No.9693 of 2008
NAVIN KUMAR JHA
Versus
THE STATE OF BIHAR & ORS
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CWJC No.11620 of 2008
PRAMOD KUMAR CHOUBEY
Versus
THE STATE OF BIHAR & ORS
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CWJC No.8803 of 2008
KRISHNA KUMAR & ANR
-2-
Versus
THE STATE OF BIHAR & ORS
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6. 17.10.2008The Court is informed that necessary affidavits in terms of the order dated 11.9.2008 have been filed in CWJC No. 9155 of 2008, CWJC No. 9237 of 2008, CWJC No. 9590 of 2008 and CWJC No. 9693 of 2008.
Learned Advocate General submits that the matter is engaging the attention of the Commission seriously. He, therefore, prays that the matter be adjourned to 11th of November, 2008. Learned Advocate General further expects that on that date an appropriate affidavit shall be filed by the Commission of the steps proposed to be taken by it to remedy the situation in view of the allegations of irregularities in the model answer sheets stated to be effecting the results of the examination.
List on 11th of November, 2008 at the same position.
AKS/ (Navin Sinha, J.)