Patna High Court - Orders
Shashi Shankar Khan vs The State Of Bihar & Ors on 26 September, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17309 of 2018
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Shashi Shankar Khan
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Prince Kumar Mishra, Advocate
For the Respondent/s : Md. N. H. Khan -SC1
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 26-09-2018Heard learned counsel for the petitioner and learned counsel for the Bihar Vikas Mission.
Learned counsel for the petitioner submits that the petitioner has experience as he has worked for Alankit Assignments Limited from 29.04.2014 to 13.12.2014 and in another agency, namely, SGS from 15.12.2014 to 14.03.2015 and the same was extended by 15.03.2015 to 14.12.2015.
Learned counsel for the petitioner submits that there is no overlapping and the inference which has been drawn by the organization and uploaded on FTP of performance of duty is recital of the fact that certain period is overlapping.
Mr. Piyush Lal, learned counsel for the Bihar Vikas Mission will assist this Court on this fact.
Let this case be listed on 27.09.2018 under the same heading.
(Shivaji Pandey, J) Vinay/Sunny U