Patna High Court
Vagish Nandan vs The State Of Bihar & Ors on 9 December, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2667 of 2015
IN
Civil Writ Jurisdiction Case No. 16199 of 2013
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1. Vagish Nandan Son of Narayan Modi Resident of Village - Dumri, P.S. -
Rupauli Tikapatti, District - Purnia at present working as an Assistant Teacher,
Phool Chand Madhya Vidyalaya, Nawgachhia, District - Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Sri Arun Kumar Mishra, I.A.S. Director Provident Fund, Directorate, Pant
Bhawan, Balley Road, Department of Finance, Bihar, Patna.
3. Sri Chandan Kumar, District Provident Officer, Bhagalpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bijendra Kumar Singh
For the Respondent/s : Mr. GP30 Raju Giri
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 09-12-2015 In view of position indicated in the show cause, especially Annexure- F to the show cause, contempt application stands disposed of.
(Ajay Kumar Tripathi, J) sk U