Patna High Court - Orders
The Central Selection Board Of ... vs Rekha Kumari & Ors on 20 January, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.830 of 2015
Arising out of
Civil Writ Jurisdiction Case No. 16367 of 2011
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1. The Central Selection Board of Constable, Bihar, Patna through its
Secretary.
2. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Appellant/s
Versus
1. Rekha Kumari, W/O Sri Rajeev Kumar @ Raju Kumar, Resident of
Village- Berath, P.S.-Chauree, Distt.- Bhojpur, Ara.
2. The State of Bihar through the Director General of Police, Bihar, Patna.
3. The Principal Secretary, Department of Home (Police), Govt. of Bihar,
Patna.
4. The Principal Secretary, General Administrative Department, Personnel
Administrative Reforms, Govt. of Bihar, Patna.
.... .... Respondent/s
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Appearance :
For the Appellant/s :
For the Respondent/s :
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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 No. 1 under ordinary process as well as registered A.D. post for which 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 Patna High Court LPA No.830 of 2015 (3) dt.20-01-2017 2/2 Chairman, Central Selection Board of Constable Vs. Kamlesh Dikshit Raj & Ors.).
(Hemant Gupta, ACJ) (Sudhir Singh, J) P.K.P. U