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Patna High Court
Anup Kumar Paswan vs The State Of Bihar Through The Principal ... on 13 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2591 of 2024
In
Civil Writ Jurisdiction Case No.7385 of 2023
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1. Anup Kumar Paswan S/o Late Shiv Kumar Paswan (Ex-Baira) (Servant in
Male Room Jawahar Lal Nehru Medical College and Hospital, Mayaganj,
Bhagalpur) R/o Old Hospital, Near Ghantaghar, P.S.- Adampur, District-
Bhagalpur.
2. Md. Shahbaz Alam, S/o Late Md. Abbas (Ex-Mailman), (Mailman (Peon),
Jawahar Lal Nehru Medical College and Hospital, Mayaganj, Bhagalpur)
R/o Village Pakadtulla, Kahalgaon P.S.- Kahalgaon, District- Bhagalpur.
... ... petitioners/s
Versus
1. The State of Bihar through the Principal Secretary, Health Department,
Government of Bihar, Patna.
2. Sri Pratyaya Amrit, The Additional Chief Secretary, Health Department,
Government of Bihar, 1st Floor, Vikas Bhavan, Bailey Road, Patna. Email
id- secswth- [email protected]
3. Sri Dinesh Kumar, The Divisional Commissioner, Bhagalpur
Commissionaire, Bhagalpur. Email Id - [email protected]
4. Sri Nawal Kishore Chaudhary, The District Magistrate, Bhagalpur, At
Bhagalpur. Email Id- [email protected]
5. Dr. Rakesh Kumar, The Superintendent, Jawahar Lal Nehru Medical College
and Hospital, Mayaganj, Bhagalpur, Bihar, PIN - 812001, Email Id -
[email protected]
6. Dr. Rekha Jha, The Deputy Superintendent, Jawahar Lal Nehru Medical
College and Hospital, Mayaganj, Bhagalpur, Bihar, PIN - 812001, Email Id -
[email protected]
7. Sri Sunil Gupta, The Hospital Manager, (Dept.-Office) Jawahar Lal Nehru
Medical College and Hospital, Mayaganj, Bhagalpur, Bihar, PIN - 812001,
Email Id - [email protected],
... ... Opposite Party/s
======================================================
Appearance :
For the petitioners/s : Mr.Dinkar Kumar, Adv.
For the Opposite Party/s : Mr.Standing Counsel 18
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 13-02-2026
1. The contempt petition is filed for
Patna High Court MJC No.2591 of 2024 dt.13-02-2026
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willful and deliberate disobedience by opposite
party nos. 5 and 6 of the order passed in CWJC No.
7385 of 2023 dated 29.11.2023.
2. As per the operative portion of the
order in CWJC No. 7385 of 2023, this Court had
directed the petitioners to file a representation
before the concerned authority and, if the
petitioners' case would be identical to that of
Neelam Kumari, the same would be disposed of in
terms of the judgment passed in CWJC No. 2838 of
2021.
3. A detailed show cause was filed on
behalf of the opposite parties, and as per the
contents of the show cause, it appears that the
petitioners made a representation before the
concerned authority, and concerned authority has
passed a detailed order dated 06.03.2024,
pursuant to the direction of this Court.
4. Therefore, this Court finds that there is
no willful and deliberate disobedience on the part
of the opposite parties. However, the petitioners
shall be at liberty to challenge the order dated
Patna High Court MJC No.2591 of 2024 dt.13-02-2026
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06.03.2024
, passed by the respondents.
5. With the aforesaid observations, the
contempt petition stands disposed of.
(G. Anupama Chakravarthy, J)
Amandeep/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 13.02.2026.
Transmission Date
