Patna High Court - Orders
The Navodaya Vidyalaya Samiti (Nvs) vs Dharamvir Kumar on 11 November, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1066 of 2022
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1. The Navodaya Vidyalaya Samiti (NVS) through the Commissioner,
Navodaya Vidyalaya Samiti, Department of School Education and Literacy,
Ministry of Education, Government of India, B-15, Institutional Area,
Sector-62, District-Gautam Budh Nagar-201309 (UP)
2. The Deputy Commissioner, Navodaya Vidyalaya Samiti, Department of
School Education and Literacy, Ministry of Education, Government of India,
regional Office, Karpuri Thakur Sadan, Kendriya Karyalaya Parisar, Block-
A and B, 5th Floor, Ashiyana Digha Road, Patna-800025 (Bihar).
3. The Principal, Jawahar Navodayal Vidyalaya, Darbhanga-847405 (Bihar).
... ... Petitioner/s
Versus
Dharamvir Kumar son of Late Bhola Prasad, Trained Graduate Teacher
(Math) at Jawahar Navodaya Vidyalaya, Darbhanga, Resident of Village-
Sarwarpur, PO-Pipradadan, District-Sitamarhi (Bihar), Pin-843317.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Siddhartha Prasad, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
8 11-11-2022The matter is heard via virtual court proceedings.
Issue notice to private respondent under both processes, i.e. ordinary as well as registered post with A/D, for which requisites etc must be filed within a period of two weeks, if service of notice is incomplete. If service is completed, in that event, Registry is hereby directed to indicate in the cause list whether service of notice is completed in respect of private Patna High Court CWJC No.1066 of 2022(8) dt.11-11-2022 2/2 respondent or not on the next date of hearing.
Re- list this matter on 09.01.2023.
(P. B. Bajanthri, J) ( Purnendu Singh, J) GAURAV S./-
U