Patna High Court - Orders
Pasupati Nath Jha And Anr vs The State Of Bihar And Ors on 5 September, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.682 of 2018
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Pasupati Nath Jha and Anr.
... ... Petitioner/s
Versus
The State Of Bihar and Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rishikesh Ojha, Advocate
For the Respondent/s : Mr.Manoj Kumar, A.C. to G.P.-4
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
4 05-09-2022The petitioners have levelled allegations regarding large scale illegality in preparation of panel for appointment on Class-IV posts in the district of Kishanganj.
The admitted position is that the entire issue is pending consideration by the Vigilance Bureau and is being looked into by this Court in the proceedings arising out of CWJC No.8908 of 2011 in the case of Uma Shankar v. State of Bihar and others. In view thereof, it is considered expedient that the matter be listed along with CWJC No.8908 of 2011.
Office to take steps accordingly after obtaining necessary orders of Hon'ble the Chief Justice.
(Madhuresh Prasad, J) PNM U