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Dr. Mrs. Mridula Sinha vs Sri C. K. Mishra, I. A. S., Secretary, ... on 21 November, 2022

Author: Ahsanuddin Amanullah

Bench: Ahsanuddin Amanullah, Purnendu Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Miscellaneous Jurisdiction Case No.1712 of 2017
                                               Arising out of
                               Civil Writ Jurisdiction Case No.21710 of 2014
                 ======================================================
                 Dr. Mrs. Mridula Sinha, wife of Sri Braj Kishore, resident of House No. J-69,
                 Peoples Cooperative Colony, P.O. + P.S. - Kankarbagh, Town District - Patna,
                 presently posted as Senior Medical Officer, Central Government Health
                 Scheme Dispensary, Kankarbagh, Patna.

                                                                              ... ... Petitioner/s
                                                      Versus
           1.     Sri C. K. Mishra, I. A. S., Secretary, Ministry of Health and Family Welfare,
                  Government of India, Niman Bhawan, New Delhi-110011.
           2.     Dr. R.K.Vats, Additional Secretary-cum-Director General, C.G.H.S,
                  Government of India, Nirman Bhawan, New Delhi-110011.
           3.     Dr. D.C. Joshi, Director, Central Government Health Scheme, Government
                  of India, Nirman Bhawan, New Delhi-110011.
           4.     Dr. S.S. Shah, Additional Director, Central Government Health Scheme, 54,
                  South Chhajju Bagh, Patna-800001, Bihar.
           5.     Sri Sunil Kumar, Pay and Accounts Officer, Central Government Health
                  Scheme, 116/66, South Chhajju Bagh, Patna-800001, Bihar.
           6.     Sri. B. Bandopadhyay, Deputy Secretary, (VP), Ministry of Health and
                  Family Welfare, Government of India, Nirman Bhawan, New Delhi-110011.
           7.     The State of Bihar through the Principal Secretary, Health Dept.,
                  Government of Bihar, Patna.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr.Patanjali Rishi, Advocate.
                 For the Union of India   :     Mr. Arvind Kumar Tewary, Advocate.
                 For the State            :     Mr. Anil Kumar Verma, AC to AAG-9.
                 ======================================================
                CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                                            and
                            HONOURABLE MR. JUSTICE PURNENDU SINGH
                                         ORAL ORDER

                 (Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)

3   21-11-2022

As prayed for by Mr. Patanjali Rishi, learned counsel for the petitioner, the contempt petition stands disposed of as withdrawn, the order of the Court having been complied with.

2. Mr. Arvind Kumar Tewary, learned counsel for the Patna High Court MJC No.1712 of 2017(3) dt.21-11-2022 2/2 Union of India and Mr. Anil Kumar Verma, learned AC to AAG- 9 for the State are present.

(Ahsanuddin Amanullah, J) ( Purnendu Singh, J) mantreshwar/-

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