Patna High Court - Orders
The Union Of India & Ors vs Smt. Pushpa Rani on 24 October, 2016
Author: Hemant Gupta
Bench: Hemant Gupta, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15557 of 2016
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1. The Union of India through the Chairman, Railway Board, Ministry of
Railway, Rail Bhawan, New Delhi.
2. The Secretary, Railway Board, Ministry of Railway, Rail Bhawan, New
Delhi.
3. Executive Director/Traffic, Railway Board, Ministry of Railway, Rail
Bhawan, New Delhi.
4. The General Manager, North Central Railway, Allahabad (U.P.)
5. The General Manager, East Central Railway, Hajipur, District- Vaishali
(Bihar).
6. The Financial Advisor and Chief Accounts Officer, North Central
Railway, Subedarganj, Allahabad (U.P.)
7. The Financial Advisor and Chief Accounts Officer, East Central
Railway, Hajipur.
8. Chief Vigilance Officer cum Senior Deputy General Manager, East
Central Railway, Hajipur.
.... .... Petitioner/s
Versus
Smt. Pushpa Rani, Deputy General Manager/Law Office of the General
Manager/Law, East Central Railway, 5th Floor, Biscomaun Tower, Patna-
800001 (Bihar).
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. D.K. Sinha, Sr. Advocate.
Mr. Naresh Dikshit, Advocate.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE HEMANT GUPTA
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE HEMANT GUPTA)
4 24-10-2016Let notice be issued to the respondent under ordinary process as well as Registered Cover with A.D. for which process fee be furnished.
In the meantime, operation of the order dated 11th of September, 2015 passed by the learned Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 050/00246 of 2014 shall Patna High Court CWJC No.15557 of 2016 (4) dt.24-10-2016 2/2 remain stayed.
(Hemant Gupta, J) (Ahsanuddin Amanullah, J) P.K.P. U