Patna High Court - Orders
The State Of Bihar & Ors vs Shrawan Kumar on 23 September, 2011
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1736 of 2010
======================================================
Shrawan Kumar
.... .... Petitioner/s
Versus
State Of Bihar & Ors.
.... .... Respondent/s
======================================================
With
Civil Review No.214 of 2011
IN
Civil Writ Jurisdiction Case No. 15234 of 2009
======================================================
The State Of Bihar & Ors
.... .... Petitioner/s
Versus
Shrawan Kumar
.... .... Respondent/s
======================================================
Appearance :
(In MJC No.1736 of 2010)
For the Petitioner/s : Mr. Pramod Ban Bihari Singh
For the Respondent/s : Mr. (Sc4)
(In C. REV. No.214 of 2011)
For the Petitioner/s : Mr. Gautam Kumar Yadav
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE JUSTICE SMT. MRIDULA MISHRA
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. MRIDULA MISHRA)
06/ 23-09-2011Let this matter be listed on 12th October, 2011, retaining its position.
In the meantime, as submitted by the petitioner's counsel he will approach the concerned authority for giving his consent and in case it is done, petitioner will be appointed on the post for which consent has been sought for.
2 Patna High Court MJC No.1736 of 2010 (6) dt.23-09-20112/2
Counsel appearing for the State will file supplementary show cause indicating that petitioner has already been appointed.
(Mridula Mishra, J) DKS/