Patna High Court
Harish Kumar Singh vs The State Of Bihar & Ors on 27 July, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3505 of 2014
IN
Civil Writ Jurisdiction Case No. 1073 of 2011
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Harish Kumar Singh S/o Vijay Singh resident of village - Sobhi Dumara, P.S.
Muffasil, District - Bhojpur.
.... .... Petitioner
Versus
1. The State of Bihar through the Chief Secretary, Sri Anjani Kumar Singh,
Government of Bihar, Old Secretariat, Bihar, Patna
2. Sri Bimal Kumar, Central Selection Board (Constable Recruitment), Bihar,
Patna through its Secretary
3. Sri Sumit Kumar, Chairman of the Central Selection Board (Constable
Recruitment), Bihar, Patna
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Surendra Mishra
For the Respondent/s : Mr. GAUTAM BOSE
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 27-07-2016
Contempt application is dismissed in view of the order
passed by the Division Bench in L.P.A. No.831 of 2009 on
28.06.2011.
(Ajay Kumar Tripathi, J.) SanjayKumar/-
AFR/NAFR NAFR CAV DATE Uploading Date 28.07.2016 Transmission Date