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Patna High Court - Orders

Rambabu vs The Bihar State Electricity Board, on 5 March, 2025

Author: Rajiv Roy

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Miscellaneous Jurisdiction Case No.1413 of 2021
                                                    In
                              Civil Writ Jurisdiction Case No.14121 of 2019
                 ======================================================
                 Rambabu Son of Late Ramprit Singh, Resident of Mohalla-Gandhi path,
                 Hpuse No. 109 Nehru Nagar, Polcie Station-Patliputra, District-Patna.

                                                                            ... ... Petitioner/s
                                                    Versus
           1.    The Bihar State Electricity Board, Patna through Sri Sanjiv Hans (Secretary)
                 Chief Managing Director, Bihar State Power (Holding) Company Ltd,
                 Vidyut Bhawan, Patna.
           2.    Sri Sahadat Hasan Mintu, father name not Known (Joint Secretary) Deputy
                 General Managing (Bihar State Electricity Board, patna) Bihar State Power
                 (Holding) Company Ltd. Vidyut Bhawan, Patna.
           3.    Sri Bipin Kumar Singh Fathers name not Known (Secretary) General
                 Manager (H.R.), Bihar State Power Holding Company Ltd., Vidyut Bhawan,
                 Patna.
           4.    Sri Sanjiwan Sinha, Fathers name not Known The Special Executive Officer,
                 Human Resources/Administration, Bihar, State Power (Holding) Company
                 Ltd., Vidyut Bhawan, Patna.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr.Surendra Kumar Choubey, Adv.
                 For the Opposite Party/s :    Mr.Vinay Kirti Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

4   05-03-2025

Heard the parties.

2. The petition has been filed for:-

" initiating contempt proceeding against the opposite parties and to convict and sentence them for their deliberate violation of Hon'ble Court's order dated 21.01.2021 passed by Hon'ble Mr. justice Anjani Kumar Sharan in C.W.J.C. No. 14121/2019 (Ram Babu Vs. The Patna High Court MJC No.1413 of 2021(4) dt.05-03-2025 2/2 Bihar State Electricity Board, Patna and others) contained in Annexure-1 of the present petition."

3. Learned Standing counsel, Bihar State Power Holding Corporation, Mr. Vivek Prasad has taken this Court to the order dated 02.06.2021 of the Managing Director to show that a reasoned order has been passed negating the claim of the petitioner.

4. Granting liberty to challenge the same, MJC No. 1413 of 2021 stands disposed of.

(Rajiv Roy, J) perwez/-

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