Diwakar Singh Vs State Of Bihar
.... and there is no need for any order under Rule 43(b) of the Bihar Pension Rules, 1950. Counsel submits that since suspension order has been issued prior to his retirement, therefore, it may be assumed that the decision for initiation of departmental proceeding has been taken by the State. Counsel ...
Patna High Court
Dr. Kamala Kumari Vs State Of Bihar
.... was issued by the Committee to the aggrieved teachers to inform them to file their objections. In furtherance of the same, the petitioner submitted her objection before the Committee and the Hon’ble Committee, vide its order, dated 10.02.2015, held that the seniority of the petitioner has rightl ...
Patna High Court
Dr. Aseem Kumar Thakur Vs State Of Bihar
.... .07.2015, in the pay scale of Level 14. The respondent authorities cannot take advantage/benefit of their own wrong, causing injustice to the petitioner despite the clear direction of this Court, in LPA No. 655 of 2016. The denial of the Department to grant experience certificate to the petition ...
Patna High Court
Planin Innovation And Consultancy Services Pvt. Ltd. Vs State Of Bihar
.... layed by almost 3.5 years, hence such negligence of duty is not tolerable at all. At the same time it is also important to mention here that the Accountant General office has also raised the para regarding your appointment and payment till date. We would also like to remind you that, to use ...
Patna High Court
Mostt. Puspa Nath Vs State Of Bihar
.... of the petitioner. He next submitted that so far the posting of the husband of the petitioner to the post of Regional Deputy Director, Health Services was concerned, the same was made in the same pay scale of Civil Surgeon-cum-Chief Medical Officer, and the letter of notification is very much c ...
Patna High Court
Diwakar Singh Vs State Of Bihar
.... e and there is no need for any order under Rule 43(b) of the Bihar Pension Rules, 1950. Counsel submits that since suspension order has been issued prior to his retirement, therefore, it may be assumed that the decision for initiation of departmental proceeding has been taken by the State. Counse ...
Patna High Court
Amit Kumar Vs State Of Bihar
.... mpletely a private dispute and there is no chance of recording conviction against accused persons in that event continuation proceeding will be sheer wastage of time of the court. 11. Learned counsel for the State duly assisted by learned counsel for the informant have also endorsed on the ...
Patna High Court
Dhira Mishra Alias Dhira Devi Vs Md. Laique Ahmad
.... cidental orders and it would not amount to going behind the decree. Mr. Dwivedi further submitted that the learned executing court has to act under the provisions of Order XXI of the Code which is a code in itself and cannot go beyond it. The executing court does not have right to expand or shri ...
Patna High Court
Chhote Lal Rai Vs State Of Bihar
.... the following facts emerge for consideration : (i) There is no eye witnesses in the appeal and the case is based only on suspicion. (a) All the witnesses of fact produced on behalf of the prosecution are members of the same family or are relatives. There is no independent witness. ...
Patna High Court
Manik Chand Das Vs State Of Bihar
.... d Time Bound Promotion issued by the District Education Officer, Patna, till date the petitioner has not been accorded the arrears of difference of salary on account of 2nd Time Bound Promotion with effect from 21.04.2012 to 01.01.2020, along with the statutory interest. 4. He further subm ...
Patna High Court
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