The Division Bench of the Patna High Court, comprising Chief Justice K. Vinod Chandran and Justice Partha Sarthy in the case of Rajeev Kumar vs. The State of Bihar has instructred the State Government to file an affidavit by stating the steps taken to appoint the Members of the State Scheduled Caste Commission, State Schedule Tribes Commission, Mahadalit Commission, and the State Commission for Women in Bihar.
The petitioner had filed writ petition seeking directions to the Government of Bihar to fill the vacancies in the commission of the State .
The Court heard the submission of the petitioner and expounded that “the respondents shall file an affidavit specifically bringing forth the steps taken to appoint the Members of the Commission referred to in the writ petition within a period of three weeks’ from today.”
The Court listed the matter on 04.08.23 for next hearing.
Case Details
Case:- Civil Writ Jurisdiction Case No.5965 of 2023
Petitioner:- Rajeev Kumar
Respondent:- The State of Bihar
Counsel for the Petitioner - Mr. Vikash Kumar Pankaj
Counsel for the Respondent – Mr. P.K. Shahi
Judge: Chief Justice K. Vinod Chandran and Justice Partha Sarthy
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