Patna High Court - Orders
Shail Kumari vs The State Of Bihar & Ors on 27 August, 2014
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.25590 of 2013
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1. Shail Kumari Wife Of Gauri Pandey Resident Of Village - Belauna, P.S.-
Basopatti, District- Madhubani
.... .... Petitioner/s
Versus
1. The State Of Bihar, Through Principal Secretary, Department Of
Education, Govt. Of Bihar, Patna
2. The Director, Primary Education, Govt. Of Bihar, Patna
3. The District Education Officer, Madhubani
4. The District Programme Officer (Establishment), Madhubani
5. The District Provident Fund Officer, Madhubani
6. The Treasury Officer, Madhubani
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jagdish Prasad
For the Respondent/s : Mr. Gyan Prakash Ojha, GP 22
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
2 27-08-2014Writ was filed with a limited prayer for a direction for payment of arrears of salary for the period 1.1.971 to 31.3.1973.
In the counter affidavit, which has been filed on behalf of the respondents, Annexure- C is the communication along with evidence of payment already made to the petitioner under the said head.
In view of the same, the writ application has become infructuous and is disposed of accordingly.
(Ajay Kumar Tripathi, J) sk U