Patna High Court - Orders
Smt. Chintamani Sinha & Ors vs The State Of Bihar & Ors on 5 September, 2012
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.8984 of 2010 (10) dt.05-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8984 of 2010
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Smt. Chintamani Sinha & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Kumar Malendu
For the Respondent/s : Mr. (Aag7)
Mr. J.P.Karn
Mr. Raj Nandan Prasad
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
10 05-09-2012I.A. No.5804 of 2012 The interlocutory application has been filed for amendment of the relief prayed in the writ petition so as to quash the letters dated 20.3.2010, 4.9.2010 and the office order dated 19.7.2012 passed by respondent Nos. 4 and 5, by which the claims of the petitioners for retiral benefits have been rejected.
In the facts and circumstances of the case, the prayer for amendment is allowed.
I.A. No.5804 of 2012 is, accordingly, disposed of. As prayed for by Mr. Rajendra Prasad Singh, learned Senior Counsel for the petitioners, put up on 11.9.2012 among top five cases.
V.P.Sinha/- (Ramesh Kumar Datta, J)
Patna High Court CWJC No.8984 of 2010 (10) dt.05-09-2012