Patna High Court - Orders
Maheshwar Prasad Sharma & Anr vs The State Of Bihar & Ors on 6 April, 2012
Author: Jayanandan Singh
Bench: Jayanandan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6661 of 2012
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Maheshwar Prasad Sharma & Anr
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Suraj Narain Yadav
For the Respondents : Mr. Radhika Raman GP23
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CORAM: HONOURABLE MR. JUSTICE JAYANANDAN SINGH
ORAL ORDER
2 06-04-2012Petitioners are primarily aggrieved by appointment of respondent nos. 12 and 13 as Prerak on the ground that initially they were not applicants in the process of selection and their names have subsequently been inserted and they have lesser marks than petitioners.
Issue notice to respondent nos.9, 12, and 13 under registered cover with A/D as well as through ordinary process for their appearance and filing counter affidavit in this case positively by 11th of May, 2012. Requisites etc. for the same shall be filed within one week, failing which this application, as against them, shall stand rejected without further reference to a Bench.
Notices on respondent nos.12 and 13 by ordinary process shall go through the office of the Block Education Officer, Rosera, District Samastipur, who shall submit a report 2 Patna High Court CWJC No.6661 of 2012 (2) dt.06-04-2012 2/2 of service of notice on them within fifteen days.
Petitioner, if so advised, may file his reply to the counter affidavit by 14th of May, 2012.
The official respondents may file their counter affidavits in the meanwhile.
Put up on 18th of May, 2012.
In the meanwhile, appointment of respondent nos. 12 and 13 shall be subject to final result of this case.
(Jayanandan Singh, J) B.T/-