Patna High Court - Orders
Salauddin Khan @ Md. Saliuddin Khan vs The State Of Bihar And Ors on 20 February, 2020
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.24783 of 2018
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Salauddin Khan @ Md. Saliuddin Khan Son of Late Ilataf Khan Resident of
Village - Near Shamshul Khair Masjid, Moglakhar, Gondapur, P.S.- Nawada,
District- Nawadha @ Nawada
... ... Petitioner
Versus
1. The State Of Bihar through the Principal Secretary, Food and Civil Supply
Department, Government of Bihar, Patna.
2. The Commissioner, Magadh Range, Gaya
3. The District Magistrate-cum-Collector, Nawada
4. The Sub-Divisional Officer, Nawada
5. The Block Supply Officer, Nawada
... ... Respondents
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Appearance :
For the Petitioner : Mr.Pritish Kumar Lal
For the Respondents : Mr.S.Raza Ahmad -Aag5
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 20-02-2020The short prayer made by the learned counsel for the petitioner is to direct the Revisional Authority to dispose of the pending Supply Revision Case No. 103 of 2018 pending before the Commissioner, Magadh Range, Gaya.
Having regard to the short prayer made by the learned counsel for the petitioner, I deem it fit and proper to dispose of the present writ petition with a direction to the Commissioner, Magadh Range, Gaya to dispose of the pending Supply Revision Case No. 103 of 2018, within a period of 60 days of the receipt/production of the copy of this order failing which he shall not draw his salary.
Patna High Court CWJC No.24783 of 2018(2) dt.20-02-2020 2/2 The writ petition stands disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) K.K.RAO/-
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