Patna High Court - Orders
Sr. Rita Mary Hansdak @ Rita Mary Hansda & ... vs The State Of Bihar & Ors on 5 May, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3645 of 2013
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Sr. Rita Mary Hansdak @ Rita Mary Hansda & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.4136 of 2013
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Ranjana Kumari & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
(In CWJC No.3645 of 2013)
For the Petitioner/s : Mr. K.M.Joseph, Adv.
For the Respondent/s : Mr. Manoj Kr. Ambasta Gp14
(In CWJC No.4136 of 2013)
For the Petitioner/s : Mr. K.M.Joseph, Adv.
For the Respondent/s : Mr. Rajeev Kr. Singh, GP-15
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 05-05-2014Mr. Manoj Ambastha, learned counsel for the State, prays for and is allowed four weeks' time to file counter affidavit.
In such counter affidavit, the respondent Principal Secretary of the Education Department will be under obligation to apprise this Court as with regard to the rationality and justification of the order dated 3.2.2010 and its continuance for a period of more than one and half years i.e. 17.6.2011, as contained in Annexure-15.
Put up this case on 30.6.2014 within first five cases Patna High Court CWJC No.3645 of 2013 (2) dt.05-05-2014 2 under the heading "For Admission-I" as a tied up matter.
(Mihir Kumar Jha, J) Rishi/-