Patna High Court - Orders
Sujay Kumar Yadav vs The State Of Bihar on 17 August, 2023
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1756 of 2023
======================================================
Ras Bihari Dubey
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13991 of 2022
======================================================
Sujay Kumar Yadav
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14064 of 2022
======================================================
Rajiv Kumar
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14493 of 2022
======================================================
Shailesh Kumar
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 1756 of 2023)
For the Petitioner/s : Mr. Ram Hriday Prasad, Advocate
For the Respondent/s : Mr. Manish Kumar, GP-4
(In Civil Writ Jurisdiction Case No. 13991 of 2022)
For the Petitioner/s : Mr.Mukesh Kumar
For the Respondent/s : Mr. P.K. Verma, AAG- 3
(In Civil Writ Jurisdiction Case No. 14064 of 2022)
For the Petitioner/s : Mr. Mukesh Kumar, Advocate
Patna High Court CWJC No.1756 of 2023(8) dt.17-08-2023
2/2
For the Respondent/s : Mr. Manish Kumar, GP -4
(In Civil Writ Jurisdiction Case No. 14493 of 2022)
For the Petitioner/s : Mr. Ramakant Sharma, Sr. Advocate
Mr. Rajesh Kumar, Advocate
For the Respondent/s : Mr. M. Nasrul Huda Khan, SC- 1
Ms. Babita Kumari, AC to SC- 1
======================================================
CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
8 17-08-2023Learned senior counsel for the petitioner in C.W.J.C. No. 14493/2022 and other learned counsels appearing in C.W.J.C. Nos. 1756/2023, 13991/2022 & 14064/2022 have filed a tabular form containing details of the various petitioners with reference to the dates on which, they were appointed as 'constable', 'learned driver constable' and the date on which they were promoted as 'Havildar'. Details contained in tabular form are not in dispute.
Re: C.W.J.C. No. 14493 of 2022 (I) Interlocutory Application No. 01 of 2023 has been filed.
(II) For enabling learned counsel for the State, to file its counter affidavit on the interlocutory application, matter is adjourned for two weeks.
2. List these matters on 31-08-2023.
(Madhuresh Prasad, J) Raj kishore/-
U