Patna High Court - Orders
Anil Kishore Pandit vs The State Of Bihar & Ors on 1 July, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.751 of 2014
In
Civil Writ Jurisdiction Case No. 15685 of 2012
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Anil Kishore Pandit, son of Ram Das Pandit, resident of village Harpur,
P.S. Shikarpur, District West Champaran
.... .... Petitioner
Versus
1. The State of Bihar
2. Sri Abhay Kumar Singh, District Magistrate, West Champaran at
Bettiah
3. Sri Jawahar Prasad, Deputy Development Commissioner, West
Champaran at Bettiah
4. Sri Bipin Behari Verma (Incharge), District Employment Officer, West
Champaran, at Bettiah
.... .... Opp.Parties
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Appearance :
For the Petitioner/s : Mr. Achal Kumar Sinha
For the Respondent/s : Mr. Ashok Kumar Keshri
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
5 01-07-2015Heard learned counsel for the parties.
At the end of the day good sense had prevailed upon Mr. Lokesh Kumre Singh the successor Collector of West Champaran, Bettiah who now has appointed the petitioner keeping in view the directions given by this Court. This Court, therefore, will not like to record anything more in this regard but would expect Mr. Sridhar C. the then Collector of the District to be more careful in future in complying the orders of this Court.
This application is disposed of with a direction that the petitioner shall be given all those benefits except payment of salary which has been given to Serial Nos. 10 and 11 of the panel Patna High Court MJC No.751 of 2014 (5) dt.01-07-2015 2 who were appointed leaving out the petitioner.
The personal appearance of Mr. Sridhar C., the then Collector of West Champaran and Mr. Lokesh Kumar Singh, the present Collector of West Champaran is hereby dispensed with.
(Mihir Kumar Jha, J) surendra/-
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