Patna High Court - Orders
Suprabhat Kumar And Ors vs The State Of Bihar And Ors on 31 July, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21219 of 2018
======================================================
Suprabhat Kumar and Ors
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6259 of 2019
======================================================
Prince
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 21219 of 2018)
For the Petitioner/s : Mr.Arvind Kumar Sharma
For the Respondent/s : Mr.S.K. Mandal
(In Civil Writ Jurisdiction Case No. 6259 of 2019)
For the Petitioner/s : Mr.Abhinav Srivastava
For the Respondent/s : Mr.Prashant Pratap (Gp2)
======================================================
CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
9 31-07-2019Counsels appearing for the petitioners have placed reliance on recent decision of the Division Bench in the case of Rajeev Kumar Verma vs. State of Bihar in the proceedings arising out of LPA No. 1361 of 2018. Emphasis is laid on para 22 to 24 of the said judgment to submit that the issue regarding the panel being prepared for two years stands decided in the orders of the Division Bench in the case of Rajeev Kumar Verma (supra).
The pleadings in the instant case and the stand of the Patna High Court CWJC No.21219 of 2018(9) dt.31-07-2019 2/2 respondents which is arising for consideration in the instant proceedings is based on instruction much prior to decision of the Division Bench in the case of Rajeev Kumar Verma (supra).
In the circumstances, this Court considers it proper to adjourn the case for two weeks.
In the meantime, Counsel representing the High Court should take instruction from the High Court on its administrative side with reference to the Division Bench judgment in the case of Rajeev Kumar Verma (supra).
Both the writ petitions be listed after two weeks.
(Madhuresh Prasad, J) SNkumar/-
U