Patna High Court - Orders
Mohini Mohan Khan And Ors vs The State Of Bihar And Ors on 24 April, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.639 of 2019
In
Civil Writ Jurisdiction Case No.13288 of 2014
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1. Mohini Mohan Khan and Ors S/o Late Chandra Mohan Khan
Reader/Associate Professor, Department of Labour and Social Welfare, R.M.
College, Saharsa.
2. Ratneshwar Jha S/o Late Madhav Jha Reader/Associate Professor,
Department of Labour and Social Welfare, R.M. College, Saharsa.
3. Avinash Kumar S/o Gajendra Prasad Yadav Reader/Associate Professor,
Department of Ancient Indian History, R.M. College, Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar and Ors through the Principal Secretary, Department of
Education, Govt. of Bihar, Patna, Patna namely Sri R.K.Mahajan
2. The B.N. Mandal University Laloo Nagar, Distt.-Madhepura through its
Registrar, namely Sri Colonel Neeraj Kumar
3. The Vice-Chancellor B.N.Mandal University, Laloo Nagar, Distt.-
Madhepura, namely Dr. Awadh Kishore Roy
4. The Registrar B.N.Mandal University, Laloo Nagar, Distt.-Madhepura,
namely Sri Colonel Neeraj Kumar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Pramod Mishra
For the Opposite Party/s : Mr.Smt. Shilpa Singh (Ga12)
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 24-04-2019As a matter of last indulgence, the case is adjourned to 19.6.2019. By that time, the order of the writ court is not complied with, the opposite parties have to pay a cost of Rs. 25,000/- to this petitioner.
(Anil Kumar Upadhyay, J) Ravi/-
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