Patna High Court - Orders
The State Of Bihar & Ors vs Harinandan Singh on 18 May, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.214 of 2015
In
Civil Writ Jurisdiction Case No. 3520 of 2000
======================================================
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Old
Secretariat Building, Patna.
2. The Director General-cum-Inspector General of Police, Bihar, Patna.
3. The Secretary to Government of in the Department of Personnel and
Administrative Reforms, Old Secretariat Building, Patna.
4. The Additional Secretary to Government in the Department of Personnel
and Administrative Reforms, Old Secretariat Building, Patna.
5. The Deputy Secretary to the Government in the Department of Personnel
and Administrative Reforms, Old Secretariat Building, Patna.
.... .... Petitioner/s
Versus
Harinandan Singh, S/o Late Satya Narayan Singh, resident of Village-
Shambhupur, P.O.- Sarai, P.S.- Sarai, District- Vaishali.
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Devendra Kumar Sinha
For the Respondent/s :
======================================================
CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
4 18-05-2016Heard Sri Devendra Kumar Sinha, learned AAG No. 2.
The present petition has been filed with a prayer to review an order dated 2.7.2015 passed in CWJC No. 3520 of 2000. By the said order the writ petition was allowed by giving detail reason. Sri Sinha tried to persuade the court that it is a fit case for review, however, on going through the materials available on record, I do not find any ground to pass any favourable order.
The review petition is dismissed.
(Rakesh Kumar, J) Praful/-
U