Patna High Court - Orders
Ramjivan Singh vs The State Of Bihar And Ors on 16 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6639 of 2018
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Ramjivan Singh Son of Late Nasibi Singh, Resident of Village- Baruna, P.S.-
Fatuha, District- Patna.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Director, Secondary Education, Govt. of Bihar, Patna.
3. The District Education Officer, Patna.
4. The Headmaster of Millar High School, Patna.
5. The District Treasury Officer, Patna.
6. The Accountant General, Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Md. Anisur Rahman, Adv.
For the Respondent/s : Mr.Madanjit Kumar-Gp20
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
2 16-08-20221. Heard the parties.
2. Considering it that this matter is covered by the Judgment dated 23.02.2022, passed in C.W.J.C. No. 5489 of 2020 (Suresh Ram Vs. The State of Bihar & Ors.) and connected matters reported in 2022 (2) B.L.J., 381 and the Judgment dated 07.03.2022, passed in C.W.J.C. No. 34 of 2022 (Minakshi @ Sushre Minakshi & Anr. Vrs. The State of Bihar & Ors.), this petition is disposed of with the above terms.
3. If an appeal is preferred before the District Appellate Authority/ State Appellate Authority, the same shall Patna High Court CWJC No.6639 of 2018(2) dt.16-08-2022 2/2 be taken up at the earliest and preferably decided within a period of six months.
(Sanjeev Prakash Sharma, J) Pravinkumar/-
Item No. 49 U