Patna High Court - Orders
The Navodaya Vidyalaya Samiti (Nvs) vs Nitin Roy on 28 July, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1221 of 2022
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The Navodaya Vidyalaya Samiti (NVS) & Ors.
... ... Petitioner/s
Versus
Nitin Roy
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Siddhartha Prasad, Advocate
For the Respondent/s : Mr. Munna Pd Dixit (M.P. Dixit)
Mr. S.K. Dixit, Advocate
Mr. S.K. Choubey, Advocate
Mrs. Swastika, Advocate
Mr. Shailendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
3 28-07-2022Heard I.A. No. 1 of 2022.
This Interlocutory Application is relating to impleading State Government as respondent no. 2.
Learned counsel for the petitioners submitted that State is a necessary party to assist in the matter for the reasons that petitioner's spouse is working as a Panchayat Teacher in particular Panchayat in that event whether the petitioner would come under the State Government or not so as to examine the relevant clause in the Transfer Guidelines like "State Government Spouse (to be given priority after NVS and Central Government spouse where one employee is in NVS while the other is in State Government)."
Patna High Court CWJC No.1221 of 2022(3) dt.28-07-2022 2/2 For the reasons stated in the application and affidavit notice is issued to the proposed Respondent-State of Bihar.
Learned counsel for the petitioners is hereby directed to serve a copy of the petition as well as Interlocutory Application copy to proposed respondent-State of Bihar. Petitioners counsel is also directed to serve copy of the writ petition & I.A. in the Office of the leaned Advocate General, State of Bihar. The proposed respondent no. 2 is hereby directed to file counter affidavit before the next date of hearing.
Mr. M.P. Dixit, learned counsel appearing in respect of contesting respondent intends to file counter affidavit. He is permitted to file counter affidavit, if any.
Relist I.A. for impleading and main matter on 25.08.2022.
(P. B. Bajanthri, J) (Rajiv Roy, J) Vikash/-
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