Om Prakash vs Mr. Amir Subhani (Ias)
2025 Latest Caselaw 3044 Patna

Patna High Court

Om Prakash vs Mr. Amir Subhani (Ias) on 4 April, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.3159 of 2024
                                          In
                  Miscellaneous Jurisdiction Case No.910 of 2021
     ======================================================
1.    Om Prakash Son of Rajendra Prasad Resident of Chandpurbela, Shivnath,
      P.S.-Jakkanpur, P.O. G.P.O. Town and District-Patna, Bihar.
2.   Amit Kumar Son of Indu Bhushan Resident of Village-Makshudupur, P.O.-
     Fatwa, District-Patna.

                                                                ... ... Petitioner/s
                                       Versus
1.   Mr. Amir Subhani (IAS) Son of Not Known to this Petitioner, The Chairman
     of Bihar Staff Selection Commission, Veterinary College, Patna 800004.
2.   Mr. Amir Subhani (IAS) Son of not Known to this Petitioner the Secretary of
     Bihar Staff Selection Commission, Veterinary College, Patna 800004.
3.   The State of Bihar through Mr. Sanjay Agrawal, I.A.S., Male, aged about
     Not Known to this Petitioner, Son of not Known to this Petitioner, Principal
     Secretary, Department of Bihar Transportation (Enforcement Branch),
     Government of Bihar, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :   Mr. Prince Kumar Mishra, Advocate
     For the Opposite Party/s :   Mr. Satyabir Bharti,Sr. Advocate
                                  Mr. Abhishek Anand, Advocate
                                  Mr. Kanupriya, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT
     (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

      Date : 04-04-2025

                         The present M.J.C. No. 3159 of 2024 is not

      maintainable against the order dated 08.04.2024 passed in

      M.J.C. No. 910 of 2021, for the reasons that M.J.C. No. 910 of

      2021 was filed by the Chairman of Bihar Staff Selection

      Commission and Another arising out of L.P.A. No. 249 of 2014.

      Dismissal of M.J.C. No. 910 of 2021 on 08.04.2024 resultantly
              Patna High Court MJC No.3159 of 2024 dt.04-04-2025
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                      confirming the order passed in L.P.A. No. 249 of 2014. If the

                      petitioner is aggrieved by non-compliance of order passed in

                      L.P.A. No. 249 of 2014 or any other order passed in writ

                      petition, he has remedy of filing Contempt of Court petition in

                      accordance with law. Therefore, the petitioner has not made out

                      a case for Contempt of Court in the light of the order dated

                      08.04.2024

passed in M.J.C. No. 910 of 2021.

2. Accordingly, the present M.J.C. No. 3159 of

2024 / contempt petition stands dismissed.

(P. B. Bajanthri, J)

(Alok Kumar Pandey, J) alok/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          08.04.2025
Transmission Date       N/A