Patna High Court - Orders
Ranjeet Kumar Lal vs Patna High Court Through Its Registrar ... on 18 September, 2014
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2027 of 2013
======================================================
Manish Kumar & Ors
.... .... Petitioner/s
Versus
Patna High Court & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.5801 of 2013
======================================================
Dhirendra Kishore Saran
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.8409 of 2014
======================================================
Tarun Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.23020 of 2013
======================================================
Krishn Murari Upadhyay & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.22658 of 2013
======================================================
Alok Pratap Singh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20168 of 2013
======================================================
Bijay Kumar
2 Patna High Court CWJC No.2027 of 2013 (30) dt.18-09-2014
2/5
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19734 of 2013
======================================================
Raj Kumar
.... .... Petitioner/s
Versus
The Patna High Court Through Its Registrar General & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.5252 of 2014
======================================================
Vijay Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.6942 of 2013
======================================================
Pushpa Kumari & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10046 of 2013
======================================================
Shashi Bhushan & Anr
.... .... Petitioner/s
Versus
Patna High Court & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11900 of 2013
======================================================
Indrajeet Chakraborty
.... .... Petitioner/s
Versus
Patna High Court & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13585 of 2013
3 Patna High Court CWJC No.2027 of 2013 (30) dt.18-09-2014
3/5
======================================================
Bhagirath Prasad & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14177 of 2013
======================================================
Vivek Ranjan Singh
.... .... Petitioner/s
Versus
The Patna High Court Through Its Registrar General & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10905 of 2013
======================================================
Ranjeet Kumar Lal
.... .... Petitioner/s
Versus
Patna High Court Through Its Registrar General & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19581 of 2013
======================================================
Kunal Priyadarshi
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.2027 of 2013)
For the Petitioner/s : Mr. Shiw Kumar Prabhakar
For the Respondent/s : Mr. Manikant Mishra Gp25
(In CWJC No.5801 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.8409 of 2014)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Aag3-Roy Shivajee Nath
(In CWJC No.23020 of 2013)
For the Petitioner/s : Mr. Birendra Kumar Singh
For the Respondent/s : Mr. Rajesh Kumar
(In CWJC No.22658 of 2013)
For the Petitioner/s : Mr. Rajeev Kumar Singh
For the Respondent/s : Mr.
(In CWJC No.20168 of 2013)
For the Petitioner/s : Mr. Shailendra Kumar Jha
4 Patna High Court CWJC No.2027 of 2013 (30) dt.18-09-2014
4/5
For the Respondent/s : Mr. A.Ujjwal
(In CWJC No.19734 of 2013)
For the Petitioner/s : Mr. Shiw Kumar Prabhakar
For the Respondent/s : Mr. Anil Kr Uapdhyay
(In CWJC No.5252 of 2014)
For the Petitioner/s : Mr. Birendra Kumar Singh
For the Respondent/s : Mr. Manikant Mishra
(In CWJC No.6942 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.10046 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.11900 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.13585 of 2013)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. G.K. Agrwal
(In CWJC No.14177 of 2013)
For the Petitioner/s : Mr. Ashutosh Kumar
For the Respondent/s : Mr. Ravindra Kr Choubey
(In CWJC No.10905 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.19581 of 2013)
For the Petitioner/s : Mr. Prabhakar Singh
For the Respondent/s : Mr. Radhika Raman
======================================================
CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
30 18-09-2014Heard the learned counsel for the parties. By earlier order dated 12-8-2014 the respondent no.1 was directed to furnish information regarding the existing vacancies and the anticipated vacancies on the date of advertisement. The learned counsel for the respondent no.1, however, has submitted that he is unable to get instruction in that regard and whatever instruction he has received is not the appropriate information which has been directed to be furnished.
5 Patna High Court CWJC No.2027 of 2013 (30) dt.18-09-20145/5
The learned counsel for the petitioners has, however, insisted that the respondent no.1 be directed to provide whatever information he has received and bring the same on record.
The learned counsel for the parties have further agreed that the matter be adjourned and taken up on 10th November, 2014.
As prayed for, put up this matter under the same heading retaining its position on 10th November, 2014. In the meantime, the respondent no.1 may bring on record the information in response to the earlier direction of this Court.
B.Roy/- (V. Nath, J)
U