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Patna High Court - Orders

Md. Jamshed Asghar vs The State Of Bihar And Ors on 13 February, 2019

Author: Anil Kumar Upadhyay

Bench: Anil Kumar Upadhyay

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                        Civil Review No.503 of 2018
                                                      In
                               Civil Writ Jurisdiction Case No.2426 of 2018
                ======================================================
                Md. Jamshed Asghar Son of Late Md. Sayeed R/o Mohalla-Karam Ganj, Post
                Office and Police Station-Laheriasarai, District-Darbhanga ... ... Petitioner/s
                                                    Versus
            1. The State Of Bihar and Ors
            2. The Director, Primary Education, Government of Bihar, Patna
            3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga through
                the Registrar
            4. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
                Darbhanga
            5. The Bihar Staff Selection Commission through its Chairman, Bailey Road,
                Patna
            6. The District Education Officer, Sheikhpura
            7. The District Education Officer, Samastipur
            8. The District Education Officer, Rohtas
            9. Md. Sharfe Alam Son of Md. Moinuddin R/o Mohalla-Sarai Sattar Khan, P.O.
                and P.S.-Laheriasarai, District-Darbhanga
            10. Razi Ahmad Son of Md. Qasim Quraishi R/o Mohalla-Chhoti Quazipura,
                P.O.-Lal Bagh, P.S.-Laheriasarai, District-Darbhanga ... ... Opposite Party/s
                ======================================================
                  Appearance :
                  For the Petitioner/s     :       Mr.Anand Kumar Ojha, Advocate
                  For the Opposite Party/s :       Mr.Ashutosh Ranjan Pandey AAG- 15
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                        ORAL ORDER

4    13-02-2019

Having regard to the fact that this Court has already issued direction to the Commission and the Education Department to complete the formalities and finalize the list for appointment against the left over 2413 vacancies, the Court does not feel inclined to enter into the issue raised in the review application in second round of adjudication.

The present review application is, therefore, dismissed.

(Anil Kumar Upadhyay, J) spandey/-

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