Patna High Court
Rakesha Ray & Ors vs The State Of Bihar & Ors on 7 September, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4571 of 2014
IN
Civil Writ Jurisdiction Case No. 176 of 2013
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1. Rakesha Ray @ Raksha Ray S/O Late Mistri Ray R/O Village Pokhraira, P.S.
Samastipur, District Samastipur
2. Abhay Kumar Paswan S/O Late Niro Paswan R/O Village Rahmatpur, P.S.
Samastipur, District Samastipur
3. Shashidhar Prasad Singh S/O Late Yugal Prasad Singh R/O Village
Basudeopur, P.S. Kalyanpur, District Samastipur.
.... .... Petitioners
Versus
1. The State of Bihar through the Principal Secretary, Finance Department, Bihar,
Patna.
2. Sri S. Srinivasan, Principal Secretary, Finance Department, Bihar, Patna.
3. Sri Rameshar Singh, Deputy Secretary, Finance Department, Bihar, Patna.
4. Sri R.K. Mahajan, Principal Secretary, Education Department, Bihar, Patna.
5. Dr. Manish Kumar, Director, Primary Education, Bihar Patna.
6. Sri N. Ramchandran, District Magistrate, Samastipur.
7. Sri B. K. Ojha, District Education Officer, Samastipur.
8. Sri Kameshwar Pd. Gupta, District Programme Officer (Estd.) Samastipur.
9. Sri Nawal Kishor Yadav, Treasury Officer, Samastipur.
10. Sri Sanjay Kumar, Accountant General, Bihar, Patna.
.... .... Opposite Parties
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Appearance :
For the Petitioner : Mr. Prabhat Kumar, Advocate
For the State : Mr. Yogendra Pd. Sinha, AAG-15
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 07-09-2016 If there is no stay of the order dated 15.05.2014, passed in the batch of writ applications in L.P.A., the order will have to be complied and the petitioners will derive the benefit. If the petitioners 2 Patna High Court MJC No.4571 of 2014 dt.07-09-2016 2/2 have not been given the benefit, they may approach the authorities for compliance, if not, they will have freedom to approach the Court in this regard.
Contempt application stands disposed of.
(Ajay Kumar Tripathi, J.) S.Kumar/-
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