Patna High Court - Orders
The Bihar Secondary Teachers Struggle ... vs The State Of Bihar & Ors on 22 August, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21199 of 2013
======================================================
The Bihar Secondary Teachers Struggle Committee & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17176 of 2009
======================================================
Bihar Madhyamik Shikshak Sangh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.7497 of 2017
======================================================
Md. Wasim Raza & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.205 of 2016
======================================================
Rajiv Kumar Mishra & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20667 of 2014
======================================================
Subodh Kumar
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.703 of 2017
======================================================
Tet Stet Uttrin Niyojit Shikshak Sangh & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
Patna High Court CWJC No.21199 of 2013 (15) dt.22-08-2017
2/4
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12611 of 2012
======================================================
Keshav Kumar
.... .... Petitioner/s
Versus
The State of Bihar And Others
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19301 of 2016
======================================================
Banshidhar Brajwashi & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1370 of 2017
======================================================
The Bihar Panchayat Nagar Prarambhik Sikshak Sangh & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19840 of 2014
======================================================
Priyavart Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13307 of 2016
======================================================
Dr. Sushil Kumar Singh & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.4151 of 2017
======================================================
Rakesh Kumar & Anr
.... .... Petitioner/s
Patna High Court CWJC No.21199 of 2013 (15) dt.22-08-2017
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Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.21199 of 2013)
For the Petitioner/s : Mr. Sanjeev Kumar
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.17176 of 2009)
For the Petitioner/s : Mr. Gyan Shankar
Mr. Brajesh Kumar
Mr. Brishketu Sharan Pandey
For the Respondent/s : Mr. (Aag3)
(In CWJC No.7497 of 2017)
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. Smt.Shilpa Singh-Ga12
(In CWJC No.205 of 2016)
For the Petitioner/s : Mr. Mrigank Mauli
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.20667 of 2014)
For the Petitioner/s : Mr. Arbind Kumar Singh
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.703 of 2017)
For the Petitioner/s : Mr. Satyam Shivam Sundaram
For the Respondent/s : Mr. Smt.Shilpa Singh-Ga12
(In CWJC No.12611 of 2012)
For the Petitioner/s : Mr. Madhurendra Kumar
For the Respondent/s : Mr. Manoj Priyadarshi
(In CWJC No.19301 of 2016)
For the Petitioner/s : Mr. Vishnudeo Narayan, Sr. Advocate
: Mr. Manoj Kumar Manoj, Advocate
For the Respondent/s : Mr. Madhaw Pd. Yadav- Gp23
(In CWJC No.1370 of 2017)
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. A.R. Pandey- Aag15
(In CWJC No.19840 of 2014)
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. Sc6- Manindra Kishore Singh
(In CWJC No.13307 of 2016)
For the Petitioner/s : Mr. Arvind Kumar Sharma
For the Respondent/s : Mr. Vinay Kriti Singh-Ga3
(In CWJC No.4151 of 2017)
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. Lalit Kishore -Paag1
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR
UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
Patna High Court CWJC No.21199 of 2013 (15) dt.22-08-2017
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15 22-08-2017As prayed for on behalf of the Advocate General, list after two weeks.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Uday/-
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