Ravindra Prasad vs Bihar Public Service Commission & Ors on 14 November, 2014

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Patna High Court - Orders

Ravindra Prasad vs Bihar Public Service Commission & Ors on 14 November, 2014

Bench: Birendra Prasad Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.5268 of 2014
                                                    With
                                 Interlocutory Application No. 8225 of 2014
                 ======================================================
                 Ravindra Prasad
                                                                      .... .... Petitioner/s
                                                   Versus
                 Bihar Public Service Commission & Ors
                                                                     .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Binod Kumar Sinha
                 For the Respondent/s       : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                 ORAL ORDER

3   14-11-2014

Re.: Interlocutory Application No. 8225 of 2014 The instant interlocutory application has been filed on behalf of the petitioner with a prayer to permit him to implead the State of Bihar as also the Principal Secretary, General Administration Department, Government of Bihar, Patna, as respondent no. 4 and 5, respectively. A further prayer has been made for granting him permission to amend the cause title of the writ petition accordingly.

After having heard the parties and taking into consideration the issues involved in the present proceeding, the prayer for addition of the parties is allowed. Let the State of Bihar as also the Principal Secretary, General Administration Department, Government of Bihar, Patna, be impleaded as respondent no. 4 and 5, respectively. The learned counsel appearing on behalf of the petitioner shall make necessary correction in the cause title by red ink impleading the respondent no. 4 and 5 within a period of two weeks from today and an endorsement to that effect shall be made in the remarks column of the order sheet, failing which it shall be construed that the instant Patna High Court CWJC No.5268 of 2014 (3) dt.14-11-2014 2/2 interlocutory application stood rejected on account of non- compliance of the Court's order.

The instant interlocutory application is allowed with the observations and directions made above.

Re: C.W.J.C. No. 5268 of 2014 If the present order is complied with in the manner indicated above, then the learned counsel appearing on behalf of the petitioner shall serve two copies of the writ petition upon the learned Advocate General, Bihar, Patna, within a period of two weeks from today and thereafter the matter shall be listed under the appropriate heading.

(Birendra Prasad Verma, J) BTiwary/-

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Patna High Court - Orders