Patna High Court - Orders
Fedeartaion Of C. W. C. And J. J. B. Member ... vs The State Of Bihar And Ors on 2 April, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16693 of 2017
======================================================
Kumari Sunita Singh and Ors
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14826 of 2017
======================================================
Amresh Kumar Shrivastava and Anr
... ... Petitioner/s
Versus
The State of Bihar and Anr
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16472 of 2017
======================================================
Federation of C. W. C. And J. J. B. Member Of Bihar
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 16693 of 2017)
For the Petitioner/s : Mr. Prabhakar Singh, Adv.
For the Respondent/s : Mr. S.K.Mandal, SC-3
Mr. Ranjan Kumar Singh, AC to SC-3
(In Civil Writ Jurisdiction Case No. 14826 of 2017)
For the Petitioner/s : Mr. Durga Narayan, Adv.
For the Respondent/s : Mr. P.N.Shahi, AAG-6
(In Civil Writ Jurisdiction Case No. 16472 of 2017)
For the Petitioner/s : Mr. Manoj Kumar Singh, Adv.
For the Respondent/s : Mr. Md. Raishul Haque, SC-10
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
10 02-04-2019The arguments in the present batch of writ petitions Patna High Court CWJC No.16693 of 2017(10) dt.02-04-2019 2/2 was concluded on 31.10.2018 and when the matters were reserved for orders by a Bench presided by Hon'ble Mr. Justice M.R. Shah, the then Hon'ble the Chief Justice and Hon'ble Mr. Justice Ashutosh Kumar. However before the order could be pronounced Hon'ble Mr. Justice M.R. Shah, the then Chief Justice got elevated to the Supreme Court and it is thereafter that the matters were posted before this Court for hearing and disposal. In our opinion since one of the Judges constituting the Bench i.e. Hon'ble Mr. Justice Ashutosh Kumar continues on the Bench of this Court, the records may accordingly be placed before Hon'ble the Chief Justice on his administrative side for passing appropriate orders on constitution and expeditious listing of the matter.
(Jyoti Saran, J) ( Arvind Srivastava, J) Anjula/skpathak U