Jharkhand High Court
Vijay Kumar Singh Alias Bijay Kumar ... vs The State Of Jharkhand And Anr on 17 April, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 1507 of 2016
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Vijay Kumar Singh @ Bijay Kumar Singh ....Petitioner
Versus
1. The State of Jharkhand.
2. Kamla Singh ....Opposite Parties
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Miss. Pooja Kumari, Advocate
For the State : Mr. H.K. Shikarwar, A.P.P.
For O.P. No. 2 : Mr. Sahil, Advocate
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04/17.4.2017Learned counsel for the petitioner is directed to serve a copy of I.A. No. 3159 of 2017 upon learned counsel for O.P. No. 2 in course of the day.
The main contention of learned counsel for the petitioner is that opposite party no. 2 has sufficient means to maintain herself as she is a teacher in S.D. Public School, Hurlung Road, Near B.Ed College, Birsanagar, P.S. Birsa Nagar, IB(Sadhudera)-831 004.
The officer in charge of Birsanagar Police Station is directed to verify as to whether the opposite party no. 2 namely Kamla Singh, Wife of Bijay Kumar Singh, Resident of Kamputa Bustee, Ghorabandha, P.O. P.S. Govindpur, District-East Singhbhum is/was employed in S.D. Public School, Birsanagar or not. The officer-in- charge is further directed to verify in case he finds that the opposite party no. 2 is actually in employment in S.D. Public School, Birsanagar about the salary and perks, which she is getting.
The verification report shall be submitted within a period of one week.
List this case on 26.4.2017 under the heading "For Orders".
(Rongon Mukhopadhyay, J) Rakesh/