Patna High Court - Orders
Arvind Kumar Sinha vs Sri Binoda Nand Jha And Ors on 18 July, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1635 of 2018
In
Civil Writ Jurisdiction Case No.10806 of 2014
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Arvind Kumar Sinha ... ... Petitioner/s
Versus
Sri Binoda Nand Jha and Ors
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Subodh Prasad
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
3 18-07-2019Counsel for the petitioner submits that the order in so far as the claim of Rs. 19,000/- T.A. bill is concerned, is required to be paid by Regional Deputy Director of Education, Opposite party No. 2.
From the order dated 6.12.2017 in the writ proceeding it appears that direction has been given to the District Programme Officer. Admitted position is that District Programme Officer is not the competent authority for making said payment.
In the circumstances, petitioner is granted liberty to approach Regional Deputy Director of Education for payment of the said amount.
No further action is required in the MJC. The same is disposed of.
(Madhuresh Prasad, J) SNkumar/-
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