Patna High Court - Orders
The State Of Bihar vs Sambadh Degree Mahavidyalaya Seva ... on 28 March, 2023
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.405 of 2022
In
Civil Writ Jurisdiction Case No.3516 of 2021
======================================================
The Chairman Bihar School Examination Board
... ... Appellant/s
Versus
Sambadh Degree Mahavidyalaya Seva Sangh
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 409 of 2022
In
Civil Writ Jurisdiction Case No.3365 of 2021
======================================================
Bihar School Examination Board
... ... Appellant/s
Versus
Swami Tridandi Dev College
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 537 of 2022
In
Civil Writ Jurisdiction Case No.3516 of 2021
======================================================
The State of Bihar
... ... Appellant/s
Versus
Sambadh Degree Mahavidyalaya Seva Sangh
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 538 of 2022
In
Civil Writ Jurisdiction Case No.3365 of 2021
======================================================
The State of Bihar
... ... Appellant/s
Versus
Swami Tridandi Dev College
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 539 of 2022
In
Civil Writ Jurisdiction Case No.86 of 2021
======================================================
The State of Bihar through the Chief Secretary
... ... Appellant/s
Patna High Court L.P.A No.405 of 2022(7) dt.28-03-2023
2/2
Versus
Bihar Intermediate Sikchak Avam Sikchketar Karmachari Mahasangh
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 405 of 2022)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Mr. Abhishek Anand, Advocate
Ms. Sushmita Sharma, Advocate
Ms. Kanu Priya, Advocate
For the Respondent/s : Mr. Shashi Bhushan Singh, Advocate
(In Letters Patent Appeal No. 409 of 2022)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Mr. Abhishek Anand, Advocate
Ms. Sushmita Sharma, Advocate
Ms. Kanu Priya, Advocate
For the Respondent/s : Ms. Shilpa Singh, GA-12
(In Letters Patent Appeal No. 537 of 2022)
For the Appellant/s : Mr. Anil Kumar, A.C. to G.P.20
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
(In Letters Patent Appeal No. 538 of 2022)
For the Appellant/s : Mr. Anil Kumar, A.C. to G.P.20
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
(In Letters Patent Appeal No. 539 of 2022)
For the Appellant/s : Mr. Anil Kumar, AC to GP-20
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
7 28-03-2023As requested on behalf of the appellant, list these cases on 03.04.2023.
(Chakradhari Sharan Singh, ACJ) ( Madhuresh Prasad, J) shashank/sumit-
U