Patna High Court - Orders
Shrikant Upadhaya vs State Of Bihar & Ors. on 12 January, 2017
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1732 of 2010
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Ajit Kumar, son of Shri Umakant Singh, resident of Mohalla- Kagji Devi
Asthan, P.S. Biharsharif, District- Nalanda.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Department of
Human Resources, Patna, namely, Shri Anjani Kumar Singh, son of name
not known to the petitioner.
2. Director, Primary Education, Bihar, Patna, namely, Shri Ashotush, son of
name not known to the petitioner.
3. Director, Secondary Education, Bihar, Patna, namely, Shri Kamal Kumar
Sinha, son of name not known to the petitioner.
4. District Magistrate, Nalanda, namely, Shri Sanjay Agrawal, son of name
not known to the petitioner.
5. Regional Deputy Director of Education, Patna Division, Patna, namely,
Shri Dasrath Ram, son of name not known to the petitioner.
6. District Education Officer, Nalanda, namely, Shri Satyendra Bhushan,
son of name not known to the petitioner.
7. District Superintendent of Education, Nalanda, namely, Shri Nayan
Ranjan Kumar Verma, son of name not known to the petitioner.
.... .... Respondents
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With
Miscellaneous Jurisdiction Case No.1733 of 2010
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Shrikant Upadhaya, son of Shri Awadhesh Upadhaya, resident of village-
Ratanpura, P.S. Noorsarai, Distrct- Nalanda.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Department of
Human Resources, Patna, namely, Shri Anjani Kumar Singh, son of name
not known to the petitioner.
2. Director, Primary Education, Bihar, Patna, namely, Shri Ashotush, son of
name not known to the petitioner.
3. Director, Secondary Education, Bihar, Patna, namely, Shri Kamal Kumar
Sinha, son of name not known to the petitioner.
4. District Magistrate, Nalanda, namely, Shri Sanjay Agrawal, son of name
not known to the petitioner.
5. Regional Deputy Director of Education, Patna Division, Patna, namely,
Shri Dasrath Ram, son of name not known to the petitioner.
6. District Education Officer, Nalanda, namely, Shri Satyendra Bhushan,
son of name not known to the petitioner.
7. District Superintendent of Education, Nalanda, namely, Shri Nayan
Ranjan Kumar Verma, son of name not known to the petitioner.
Patna High Court MJC No.1732 of 2010 (3) dt.12-01-2017
2/3
.... .... Respondents
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With
Miscellaneous Jurisdiction Case No.1734 of 2010
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Prabhakar Sinha, son of late Arvind Kumar Sinha, resident of village-
Sarfarajnagar Kumhara, P.S.- Ghoswari, District- Nalanda.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Department of
Human Resources, Patna, namely, Shri Anjani Kumar Singh, son of name
not known to the petitioner.
2. Director, Primary Education, Bihar, Patna, namely, Shri Ashotush, son of
name not known to the petitioner.
3. Director, Secondary Education, Bihar, Patna, namely, Shri Kamal Kumar
Sinha, son of name not known to the petitioner.
4. District Magistrate, Nalanda, namely, Shri Sanjay Agrawal, son of name
not known to the petitioner.
5. Regional Deputy Director of Education, Patna Division, Patna, namely,
Shri Dasrath Ram, son of name not known to the petitioner.
6. District Education Officer, Nalanda, namely, Shri Satyendra Bhushan,
son of name not known to the petitioner.
7. District Superintendent of Education, Nalanda, namely, Shri Nayan
Ranjan Kumar Verma, son of name not known to the petitioner.
.... .... Respondents
======================================================
With
Miscellaneous Jurisdiction Case No.1735 of 2010
======================================================
Bibha Kumari, daughter of Shri Janardhan Pandey, resident of village- P.S.-
Aungari, District- Nalanda.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Department of
Human Resources, Patna, namely, Shri Anjani Kumar Singh, son of name
not known to the petitioner.
2. Director, Primary Education, Bihar, Patna, namely, Shri Ashotush, son of
name not known to the petitioner.
3. Director, Secondary Education, Bihar, Patna, namely, Shri Kamal Kumar
Sinha, son of name not known to the petitioner.
4. District Magistrate, Nalanda, namely, Shri Sanjay Agrawal, son of name
not known to the petitioner.
5. Regional Deputy Director of Education, Patna Division, Patna, namely,
Shri Dasrath Ram, son of name not known to the petitioner.
6. District Education Officer, Nalanda, namely, Shri Satyendra Bhushan,
son of name not known to the petitioner.
7. District Superintendent of Education, Nalanda, namely, Shri Nayan
Ranjan Kumar Verma, son of name not known to the petitioner.
.... .... Respondents
Patna High Court MJC No.1732 of 2010 (3) dt.12-01-2017
3/3
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Appearance :
(In MJC No.1732 of 2010)
For the Petitioner/s : Mr. Manish Kumar
For the Respondent/s : Mr. (Sc8)
(In MJC No.1733 of 2010)
For the Petitioner/s : Mr. Manish Kumar
For the Respondent/s : Mr. (Sc13)
(In MJC No.1734 of 2010)
For the Petitioner/s : Mr. Manish Kumar
For the Respondent/s : Mr. (Sc7)
(In MJC No.1735 of 2010)
For the Petitioner/s : Mr. Manish Kumar
For the Respondent/s : Mr. (Sc9)
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 12-01-2017Learned counsel for the petitioners submits that these contempt applications have been rendered infructuous in view of the decision of the Full Bench of this Court passed in L.P.A. No.321 of 2010. Accordingly, these contempt applcations stand dismissed as having become infructuous.
(Shivaji Pandey, J) pawan/-
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