Patna High Court - Orders
Rajendra Prasad Singh & Anr. vs The State Of Bihar & Ors on 5 August, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4159 of 2014
In
Civil Writ Jurisdiction Case No. 18436 of 2013
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1. Rajendra Prasad Singh Son of Late Suraj Singh Resident of Village -
Bhokhri, P.S. - Mohania, District - Kaimur, Presently residing at side of Dr.
B.P. Singh eye Hospital, Jagdev Nagar, Nuranganj Saran, Rohtas
2. Hari Narayan Ojha Son of Late Deo Bansh Ojha Resident of New Area
Akorhi, P.O. + P.S. - Akorhigola, District - Rohtas
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Rameshwar Singh, The Principal Secretary, Department of Finance,
Government of Bihar.
3. R.K. Mahajana, The Principal Secretary Education Department,
Government of Bihar.
4. Raj Bujhawan Chaudhary, The Director Secondary Education,
Government of Bihar
5. Awadhesh Kumar Singh, The District Education Officer, Rohtas
6. Sanjay Kumar, The Accountant General, Bihar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gyan Shankar
For the Respondent/s : Mr. Kaushal Kumar Jha
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
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02. 05.08.2015Contempt Application stands disposed off with an observation that the decision which will be rendered in the L.P.A. No. 514 of 2015 will govern the issue now.
(Ajay Kumar Tripathi, J.) SKM/-
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