Patna High Court - Orders
Central Selection Board ( Constable ... vs Anshu Raj & Ors on 20 January, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.786 of 2015
Arising out of
Civil Writ Jurisdiction Case No. 16871 of 2011
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1. Central Selection Board (Constable Recruitment), Bihar, Patna through
its Secretary.
2. Chairman, Central Selection Board (Constable Recruitment), Bihar,
Patna.
3. The Secretary, Central Selection Board (Constable Recruitment), Bihar,
Patna.
.... .... Appellant/s
Versus
1. Anshu Raj, S/O Sri Ram Prit Yadav, Resident of Village- Kokarsa,
P.S.- Hulashganj, Distt.- Jehanabad.
2. The State of Bihar through Director General of Police, Govt. of Bihar,
Patna.
3. Commissioner cum Secretary, Department of Home (Police), Govt. of
Bihar, Patna.
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s :
For the Respondent/s :
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
3 20-01-2017Let notice be issued to Respondent No. 1 under ordinary process as well as registered A.D. post for which requisites etc. be filed within three weeks. Rule is made returnable two months thereafter.
Patna High Court LPA No.786 of 2015 (3) dt.20-01-20172/2
To be heard along with L.P.A. No. 16 of 2015 (The Chairman, Central Selection Board of Constable Vs. Kamlesh Dikshit Raj & Ors.).
(Hemant Gupta, ACJ) (Sudhir Singh, J) P.K.P. U