Patna High Court - Orders
Gauri Lahari vs The State Of Bihar & Ors. on 12 October, 2011
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4733 of 2010
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Gauri Lahari, Wife of Shree Gautam Lahari, resident of village Thakurganj,
P.S. Thakurganj, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Shree Anjani Kumar Sinha, the Secretary, Human Resources
Development, Bihar, Patna.
3. Shree Anjani Kumar Sinha, the Chairman of Three Men Committee
Constituted for examining the manner and mode of the appointment of
116 Teachers/non-teaching staff, Bihar, Patna.
4. Shree Kamal Kumar Singh, the Director Secondary Education, Bihar,
Patna.
5. Md. Khurshid Alam, the Regional Deputy Director of Education,
Purnea.
6. Smt. Raj Kumari, The District Education Officer, Kishanganj.
.... .... Respondent/s/opposite parties.
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Appearance :
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. (Aag11)
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CORAM: HONOURABLE JUSTICE SMT. MRIDULA MISHRA
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. MRIDULA MISHRA)
02/ 12-10-2011Counsel for the petitioner submits that in view of the direction of this Court dated 25.01.2010 has been allowed the relief and accordingly, direction of this Court has fully been complied.
Considering this fact, this contempt application is disposed of.
(Mridula Mishra, J) DKS/