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Patna High Court - Orders

Md.Shafiur Rahman vs The State Of Bihar & Ors on 15 July, 2010

Author: Mridula Mishra

Bench: Mridula Mishra

     IN THE HIGH COURT OF JUDICATURE AT PATNA
               CWJC No.426 of 2010
1. AFTAB ALAM S/O MD. HAFIZ R/O MOHALLA- KHAJA SARAI, P.O.
AND P.S.- LAHERIA SARAI, DISTT. DARBHANGA, AT PRESENT
WORKING AS EXCISE CONSTABLE, C/O SUPERINTENDENT OF
EXCISE, EAST CHAMPARAN, MOTIHARI
                  Versus
1. THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY BIHAR,
PATNA
2. THE SECRETARY DEPARTMENT OF EXCISE AND PROHIBITION,
BIHAR, PATNA
3. THE COMMISSIONER          DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
4. THE JOINT COMMISSIONER DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
5. THE SUPERINTENDENT OF EXCISE           EAST CHAMPARAN,
MOTIHARI
                  with
              CWJC No.2396 of 2010
1. BINOD KUMAR S/O SRI RAM EKBAL SHARMA R/O VILL
JHITAHIA,P.O.SAHILA,P.S.HATHORI,VIA       HARIRAMPUR,DISTT-
MUZAFFARPUR, AT PRESENT WORKING AS EXCISE CONSTABLE
C/O SUPERINTENDENT OF EXCISE ,EAST CHAMPARAN,MOTIHARI
                  Versus
1. THE STATE OF BIHAR ,THROUGH ITS CHIEF SECRETARY
BIHAR,PATNA
2. THE SECRETARY,DEPARTMENT OF EXCISE AND PROHIBITION
BIHAR,PATNA
3. THE COMMISSIONER,DEPARTMENT OF EXCISE AND
PROHIBITION BIHAR,PATNA
4. THE JOINT COMMISSIONER ,DEPARTMENT OF EXCISE AND
PROHIBITION BIHAR,PATNA
5.   THE    SUPERINTENDENT         OF   EXCISE         EAST
CHAMPARAN,MOTIHARI
                  with
              CWJC No.4863 of 2010
1. GANESH RAI S/O LATE GOSAI RAI R/O VILL. AND P.O.- SATTAR
KATAIYA, VIA- PANCHDESIA, P.S.- BIHRA, DISTT.- SAHARSA, AT
PRESENT     WORKING      AS      EXCISE    CONSTABLE,    C/O
SUPERINTENDENT OF EXCISE, MUNGER
                  Versus
1. THE STATE OF BIHAR, THROUGH ITS CHIEF SECRETARY,
BIHAR, PATNA
2. THE SECRETARY, DEPARTMENT OF EXCISE AND PROHIBITION,
BIHAR, PATNA
3. THE COMMISSIONER, DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
4. THE JOINT COMMISSIONER, DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
5. THE SUPERINTENDENT OF EXCISE, MUNGER
                  with
                     2




              CWJC No.5481 of 2010
1. UMA SHANKAR PRASAD RAI S/O SRI CHANDRADEO PRASAD
RAI R/O VILLAGE & P.O - BHARATHUA, P.S - AURAI, DISTRICT -
MUZAFFARPUR, AT PRESENT WORKING AS EXICISE CONSTABLE
C/O SUPERINTENDENT OF EXCISE, SAMASTIPUR.
                  Versus
1. THE STATE OF BIHAR,THROUGH ITS CHIEF SECRETARY , BIHAR
, PATNA
2. THE SECRETARY, DEPARTMENT OF EXCISE AND PROHIBITION,
BIHAR, PATNA
3. THE COMMISSIONER,DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
4. THE JOINT COMMISSIONER,DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
5. THE SUPERINTENDENT OF EXCISE,SAMASTIPUR.
                  with
              CWJC No.5646 of 2010
1. TRIBHUWAN CHOUDHARY S/O SRI MAHESHWAR CHOUDHARY
R/O VILL.- KHARAUNA JAIRAM, P.O. KHARAUNA DIH, P.S.
KUDHANI, DISTT.- MUZAFFARPUR, AT PRESENT WORKING AS
EXCISE CONSTABLE C/O SUPERINTENDENT OF EXCISE, KATIHAR
                  Versus
1. THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, BIHAR,
PATNA
2. THE SECRETARY, DEPARTMENT OF EXCISE AND PROHIBITION,
BIHAR, PATNA
3. THE COMMISSIONER, DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
4. THE JOINT COMMISSIONER, DEPARTMENT OF EXCISE AND
PROHIBITION, BIHAR, PATNA
5. THE SUPERINTENDENT OF EXCISE, KATIHAR
                  with
              CWJC No.5821 of 2010
1. RAJENDRA KUMAR S/O LATE JAGGANATH MAHTO R/O VILL &
P.O.MADANPUR, VIA BAHADURPUR, P.S.BAHADURPUR, DISTT-
DARBHANGA, AT PRESENT WORKING AS EXCISE CONSTABLE C/O
SUPERINTENDENT OF EXCISE SARAN AT CHAPRA
                  Versus
1. THE STATE OF BIHAR , THROUGH ITS CHIEF SECRETARY
BIHAR, PATNA
2. THE SECRETARY, DEPARTMENT OF EXCISE AND PROHIBITION
BIHAR, PATNA
3. THE COMMISSIONER , DEPARTMENT OF EXCISE AND
PROHIBITION BIHAR, PATNA
4. THE JOINT -COMMISSIONER , DEPARTMENT OF EXCISE AND
PROHIBITION BIHAR, PATNA
5. THE SUPERINTENDENT OF EXCISE SARAN, CHAPRA
                  with
              CWJC No.6506 of 2010
1. PRAMOD KUMAR SINGH S/O SRI RAMESHWAR PRASAD SINGH
R/O    VILL.- BUDHAMA,      P.O.   KHARA  BUDHAMA,     P.S.
                                          3




                UDAKISHANGANJ, DISTT.- MADHEPURA, AT PRESENT WORKING
                AS EXCISE CONSTABLE C/O SUPERINTENDENT OF EXCISE,
                SAHARSA
                                  Versus
                1. THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, BIHAR,
                PATNA
                2. THE SECRETARY, DEPARTMENT OF EXCISE AND PROHIBITION
                BIHAR, PATNA
                3. THE COMMISSIONER, DEPARTMENT OF EXCISE AND
                PROHIBITION, BIHAR, PATNA
                4. THE JOINT COMMISSIONER, DEPARTMENT OF EXCISE AND
                PROHIBITION, BIHAR, PATNA
                5. THE SUPERINTENDENT OF EXCISE, SAHARSA
                                   with
                              CWJC No.6745 of 2010
                1. MD. SHAFIUR RAHMAN S/O MD. ZAFAR R/O MOHALLA- TATA
                KAMBAL SHAH ROAD, P.S. SADAR, DISTT.- MUZAFFARPUR, AT
                PRESENT     WORKING         AS    EXCISE CONSTABLE,   C/O
                SUPERINTENDENT OF EXCISE, PURNEA
                                  Versus
                1. THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, BIHAR,
                PATNA
                2. THE SECRETARY DEPARTMENT OF EXCISE AND PROHIBITION,
                BIHAR, PATNA
                3. THE COMMISSIONER            DEPARTMENT OF EXCISE AND
                PROHIBITION, BIHAR, PATNA
                4. THE JOINT COMMISSIONER DEPARTMENT OF EXCISE AND
                PROHIBITION, BIHAR, PATNA
                5. THE SUPERINTENDENT OF EXCISE, PURNEA
                                -----------

3   15.7.2010

Two weeks' more time is allowed to the counsel appearing for the State for filing counter affidavit.

Put up for admission after two weeks', retaining its position in the same list.

(Mridula Mishra,J.) A.Kumar