Patna High Court
Kapildeo Thakur vs Bihar State Text Book Publishing ... on 6 May, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18782 of 2014
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1. Kapildeo Thakur son of Late Bankey Bihari Thakur, resident of New Bigrahpur,
Near New Bus Stand, P.S.- Jakkanpur, P.O.- G.P.O.- Patna- 800001
.... .... Petitioner/s
Versus
1. Bihar State Text Book Publishing Corporation Ltd., Budh Marg, Patna through its
Managing Director
2. The Managing Director, Bihar State Text Book Publishing Corporation Ltd., Budh
Marg, Patna
3. The Manager (Personnel and Administration), Bihar State Text Book Publishing
Corporation Ltd. Budh Marg, Patna.
4. The State of Bihar
5. The Principal Secretary, Department of Finance, Government of Bihar, Patna
6. The Principal Secretary, Department of Education, Government of Bihar, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sanjeet Kumar Singh
For the Respondent/s : Mr. Nikesh Kumar
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 06-05-2016 Keeping in mind the statement made in paragraph 5 with supporting evidence contained in Annexure- A to the counter affidavit on behalf of respondents no.1 to 3 i.e. the Corporation in CWJC No.15979 of 2014, the writ application is disposed of with an observation that if the petitioner finds any bona fide discrepancy in the calculation, he may seek appropriate clarification and settlement from the Corporation.
(Ajay Kumar Tripathi, J)
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CAV DATE
Uploading Date 9.5.2016
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