Patna High Court - Orders
Manish Kumar Pathak &Amp; Anr. vs State Of Bihar &Amp; Ors. on 30 March, 2011
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.1122 of 2010
1. MANISH KUMAR PATHAK, SON OF SRI KAMLESH NARAYAN
PATHAK, RESIDENT OF MOHALLA GARDANIBAGH ROAD
NO. 2, QR, NO. 22, POLICE STATION- GARDANIBAGH,
DISTRICT- PATNA.
2. AKHILESH KUMAR, SON OF SRI BIJALI PRASAD, RESIDENT
OF VILLAGE- BAJUREYAN, POLICE STATION- SAHAR,
DISTRICT- BHOJPUR :---PETITIONERS.
Versus
1. STATE OF BIHAR THROUGH SRI ANOOP MUKHARJEE,
THE CHIEF SECRETARY, GOVT. OF BIHAR, OLD
SECRETARIAT, PATNA.
2. SRI BHANU PRATAP SHARMA, THE COMMISSIONER-
CUM-SECRETARY, DEPARTMENT OF FINANCE, GOVT. OF
BIHAR, OLD SECRETARIAT, PATNA.
3. SRI DEEPAK KUMAR, THE SECRETARY, DEPARTMENT
OF PERSONNEL AND ADMINISTATIVE REFORMS, GOVT.
OF BIHAR, PATNA.
4. SRI SUNIL BIRTHWAL, THE COMMISSIONER, PATNA
DIVISION, PATNA.
5. SMT. SAFEENA A.N., THE COLLECTOR-CUM-DISTRICT
MAGISTRATE, BHOJPUR, ARRAH :---
CONTEMNER/OPP.PARTIES.
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2. 30.03.2011. In view of the contents of the show-cause filed on behalf of the Principal Secretary, Finance Department, Bihar, Patna as also the District Magistrate, Bhojpur, Ara, Respondent No. 5 annexing the Government order contained in letter dated 25.06.2010 directing the authorities to allow the scale of Rs. 4000-6000/- to the petitioners as also order no. 52/2010-11 issued by the District Magistrate, Bhojpur, Ara, I am not inclined to proceed with the contempt application, which is disposed of.
(V.N.Sinha,J.) P.K.P.