Patna High Court - Orders
The State Of Bihar & Ors vs Raj Kumar Yadav & Ors on 20 January, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1040 of 2016
Arising out of
C.W.J.C. No. 2822 of 2012
======================================================
1. The State of Bihar through the Director General of Police, State of
Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of
Bihar, Patna
3. The Principal Secretary, General Administration Department,
(Personnel Administrative Reform Department), Government of Bihar,
Patna
.... .... Appellant/s
Versus
1. Raj Kumar Yadav, Son of Harsensra Yadav, Resident of Village-
Diulia- Babhani Police Station, Ramnagar, District- West Champaran
2. Shashi Kant Yadav, Son of Binod Prasad Yadav, Resident of Village-
Diulia- Babhani Police Station, Ramnagar, District- West Champaran
3. The Central Selection Board of Constable, Bihar, Patna Through Its
Secretary
4. The Chairman of Central Selection Board of Constable, Bihar, Patna
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s :
For the Respondent/s :
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
3 20-01-2017Let notice be issued to Respondent Nos. 1 and 2 under ordinary process as well as registered A.D. post for which Patna High Court LPA No.1040 of 2016 (3) dt.20-01-2017 2/2 requisites etc. be filed within three weeks. Rule is made returnable two months thereafter.
To be heard along with L.P.A. No. 16 of 2015 (The Chairman, Central Selection Board of Constable Vs. Kamlesh Dikshit Raj & Ors.).
(Hemant Gupta, ACJ) (Sudhir Singh, J) P.K.P. U