Patna High Court
Anjani Kumar vs The State Of Bihar & Ors on 17 August, 2015
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court CWJC No.8844 of 2014 dt.17-08-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8844 of 2014
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Anjani Kumar S/O Shivaji Prasad R/o Village Bhabhua, Ward No. - 15, P.S. -
Bhabhua, District - Kaimur.
.... .... Petitioner/s
Versus
1. The State of Bihar .
2. The Deputy Manager (Engg.) Bihar State Milk Co-operative Federation Ltd.,
Patna.
3. The Managing Director, Shahabad Dugdh Utpadak Sahakari Sangh Ltd., Katira,
Arrah, Bihar.
4. The Assistant Manager (Civil) COMFED Head Quarter, Patna.
5. Junior Engineer, Dehri-On-Sone Dairy Plant.
6. The Managing Director, COMFED, Patna - 14.
7. Chief Engineer, COMFED, Patna - 14.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Digvijay Kumar Ojha, Adv.
For the Respondent/s : Mr. Rajeev Ranjan Prasad, , Adv.
Mr. Sudhanshu Trivedi, Adv.
Mr. Manish Kumar, AC to GP-28.
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 17-08-2015 Heard learned counsel for the petitioner and the respondents.
2. This writ petition has been filed for a direction to the respondents for making payment of amount due to the petitioner said to be admitted by the respondents.
3. On the preliminary objections raised on behalf of the respondents and in view of the Full Bench decision of this Court reported in 2010 (4) PLJR 26 ( Vidya Bhushan Singh Abhai v. The Bihar State Co-operative Milk Producer's Federation Patna High Court CWJC No.8844 of 2014 dt.17-08-2015 Limited) the present writ is not maintainable and is dismissed as such.
4. The petitioner is at liberty to pursue his remedy available under the law.
(Vikash Jain, J) Md. Ibrarul/-
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