Patna High Court - Orders
Rani Kumari And Ors vs The State Of Bihar And Ors on 6 May, 2019
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6995 of 2019
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Based on the order of Honble
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1192 of 2015
In
Civil Writ Jurisdiction Case No.14754 of 2012
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Rani Kumari and Ors
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Opposite Party/s
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with
Miscellaneous Jurisdiction Case No. 1187 of 2015
In
Civil Writ Jurisdiction Case No.13801 of 2011
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Bishal Kumar and Ors
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Opposite Party/s
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with
Miscellaneous Jurisdiction Case No. 125 of 2015
In
Civil Writ Jurisdiction Case No.16937 of 2011
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Anup Kumar and Ors
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Opposite Party/s
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with
Patna High Court CWJC No.6995 of 2019(2) dt.06-05-2019
2/3
Miscellaneous Jurisdiction Case No. 1191 of 2015
In
Civil Writ Jurisdiction Case No.13800 of 2011
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Amar Kant Kumar and Ors
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Opposite Party/s
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with
Letters Patent Appeal No. 1670 of 2018
In
Civil Writ Jurisdiction Case No.9400 of 2018
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Upendra Singh,
... ... Appellant/s
Versus
The State Of Bihar
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 6995 of 2019)
For the Petitioner/s :
For the Respondent/s :
(In Miscellaneous Jurisdiction Case No. 1192 of 2015)
For the Petitioner/s : Mr.Ranjeet Kumar
For the Opposite Party/s : Mr.Avnish Nandan Sinha
(In Miscellaneous Jurisdiction Case No. 1187 of 2015)
For the Petitioner/s : Mr.Ranjeet Kumar
For the Opposite Party/s : Mr.Kinkar Kumar
(In Miscellaneous Jurisdiction Case No. 125 of 2015)
For the Petitioner/s : Mr.Rajeev Kumar Singh
For the Opposite Party/s : Mr.Aag14 K.K. Jha
(In Miscellaneous Jurisdiction Case No. 1191 of 2015)
For the Petitioner/s : Mr.Ranjeet Kumar
For the Opposite Party/s : Mr.Sc1 M K Sinha
(In Letters Patent Appeal No. 1670 of 2018)
For the Appellant/s : Mr.Abhinav Srivastava
For the Respondent/s : Mr.Prabhat Kumar Verma
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 06-05-2019The affidavit filed today on behalf of the State of Patna High Court CWJC No.6995 of 2019(2) dt.06-05-2019 3/3 Bihar does not reflect the categorical status of the selection process, completed appointments and posts against which advertisement is yet to be made or selections are yet to be made. We may also put on record that the issue with regard to the framing of Rules has also been dealt with by a Full Bench of this Court in the case of Kashi Nath Singh vs. The State of Bihar & Ors., reported in 2019(2) PLJR 293, that may also be taken notice of and a response be filed in this regard as well.
Let all this be clarified by way of a separate composite affidavit.
Learned Advocate General prays that the matter be taken up on 29th July, 2019 to enable him to file such an affidavit.
Put up on 29th July, 2019.
(Amreshwar Pratap Sahi, CJ) (Anjana Mishra, J) PNM U