Seema Bharti vs The State Of Bihar
2021 Latest Caselaw 5115 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18459 of 2021
     ======================================================

1. Seema Bharti Wife of Ram Narayan Mishra, Resident of near Holly Mission School, Bangali Tola, Balbhadarpur, Police Station-Muffasil, District- Darbhanga.

2. Prashant Kumar Jha Son of Bhup Narayan Jha, Resident of Village-Mohna, Police Station-Rajjjaun, District-Banka.

3. Rajendra Kumar Son of Late Mukhtar Kunwar, Resident of Village-Sirsa Dighwaduboli, Police Station-Baikunthpur, District-Gopalganj.

4. Abhik Avtans Son of Balendu Shekhar Tiwary, Resident of flat No. 6 Shivam Apartment, Harihar Singh Road, Morabadi, Police Station-Bariatu, District-Ranchi (Jharkhand).

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, General Administration Department, Govt. of Bihar, Patna.

2. The Commissioner-Cum-Principal Secretary, Commercial Taxes, Govt. of Bihar, Patna,.

3. The Principal Secretary, Finance Department, Govt. of BIhar, Patna.

4. The Bihar Public Service Commission through its Secretary.

5. The Secretary Bihar Public Service Commission, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. P.K. Shahi, Sr. Advocate Mr. Mukesh Kumar, Advocate For the Respondent/s : Mr. Vikash Kumar, SC-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE A. M. BADAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 29-10-2021 Patna High Court CWJC No.18459 of 2021 dt.29-10-2021

It appears that the very same petition was numbered

twice i.e. CWJC No. 18447 of 2021 and CWJC No. 18459 of

2021.

CWJC No. 18447 of 2021, titled as Seema Bharti Vs.

The State of Bihar & Ors. stands disposed of by this Bench vide

judgment dated 29th of October, 2021.

Let the judgment dated 29th of October, 2021, passed in

CWJC No. 18447 of 2021, titled as Seema Bharti Vs. The State

of Bihar & Ors. be also placed on both the digital as also the

physical file of the present case.

The present petition stands disposed of in the aforesaid

terms.

(Sanjay Karol, CJ)

(A. M. Badar, J) P.K.P./Amrendra AFR/NAFR CAV DATE Uploading Date 03.11.2021 Transmission Date