Patna High Court - Orders
Rita Devi vs The State Of Bihar on 2 February, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12680 of 2023
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Rita Devi
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s :
For the Respondent/s : Mr. Ruchikar Jha, AC to SC- 8
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
6 02-02-2024None appears on behalf of the petitioner.
2. Mr. Ruchikar Jha, learned counsel for the State is present.
3. By referring to the statements made in para. nos. 9 to 17 of the counter affidavit, filed on behalf of the respondent no.2, submission has been made that all the admissible retiral/other dues have been paid to the petitioner. However, a rejoinder to the counter affidavit has been filed and statement has been made that still there are certain grievances, in relation to dues under the different heads, which has not been redressed.
4. Considering the fact that there is none to represent the petitioner, for the ends of justice, re-notify this case on 12.02.2024.
(Harish Kumar, J) uday/-
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