Patna High Court - Orders
Rama Nand Singh vs State Of Bihar & Ors. on 27 September, 2011
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3078 of 2010
Rama Nand Singh
Versus
State Of Bihar & Ors.
----------------------------------
04. 27.09.2011This application has been field by the petitioner for initiating a proceeding of contempt against the opposite parties, due to non-compliance of the direction of this Court, dated 26.11.2009, passed in C.W.J.C. No. 12158 of 2009. Petitioner had been given option to represent his case before the appropriate authority, who can consider his claim for passing any reasoned order.
Show-cause has been filed on behalf of the Director-in-Chief, Health Service, Government of Bihar, Patna, annexing the order, whereby the representation filed by the petitioner has been considered and rejected.
No case of contempt is made out.
This application is dismissed.
(Mridula Mishra, J.) SKM