Diwakar Yadav Alias Diwakar Kumar Vs State Of Bihar
.... undue advantage to the blue-eyed candidates, of their choice. Had the petitioner-appellant been allowed even minimum marks for driving jeep, he could have easily qualified in his applied category for the post of Constable Driver. It has further been emphasized that the petitioner-appellant has b ...
Patna High Court
Managing Director Vs State Of Bihar
.... xure-14 referring to S.L.P. No(s). 20717-20719 of 2017, granting liberty to the petitioner, to invite attention of the authority, to the order passed by the Hon’ble Supreme Court. Now, on identical facts claiming the very same relief, a further writ petition was filed which was allowed by the le ...
Patna High Court
Shiv Kumar Mishra And Anr Vs Vice Chancellor, Lalit Narayan Mithila University And Ors
.... is still being taken from petitioner no.1 whose signature has been attested in some of the letters. So far as the petitioner no.2 is concerned, though work is still being taken from him, but he is not in a position to produce documents to that effect. 8. It is further submitted that one In ...
Patna High Court
Savita Kumari Vs State Of Bihar
.... olding that by Rule-4 of amendment Rules-2008 the provisions made under Rule 8(k)2 was amended but eligibility fixed for Panchayat teachers was not amended and language based degree was confined to Moulvi and upshastri and Utter Madhyama was not shown as language based certificate and thus the f ...
Patna High Court
Anil Kumar Vs State Of Bihar And Ors
.... cess of appointment is only one time process for the present cadre and no fresh exercise for appointment is permissible under the special rule. One of the candidates have approached the respondent for grant of appointment but by order dated 20.3.2018 contained in Memo no.84 (Vidhi) has been denie ...
Patna High Court
Bardhan Kumar Sah Vs State Of Bihar
.... ce in respect of the O.P. No. 2, namely, Deo Narayan Sahu and the revisional application was allowed. 3. Against the said order, the complainant has approached this Court assailing the order passed by the learned Sessions Judge, Darbhanga. 4. On perusal of the order passed by the learn ...
Patna High Court
M/S Indian Oil Corporation Limited Vs State Of Bihar
.... measures, frames its budget for successive years based on the revenue and deficits of its coffers and the anticipated income and expenditure. It is too late in the day for the State to be asked to refund the amounts, though mistakenly paid. 8. Further, as pointed out by the learned Advocat ...
Patna High Court
Chhathu Ram Vs Union Of India
.... ellate order or revisional order that the authority concerned, after considering all aspects, have passed detailed orders in accordance with law. 6. Learned counsel for the Union of India has relied upon the judgment in the case of B.C. Chaturvedi Vs. Union of India, reported in (1995) 6 SC ...
Patna High Court
Sunil Kumar Shukla Vs State Of Bihar
.... run the hotel business for immoral purpose. 8. The learned A.A.G., on the other hand, submits that on the last occasion he raised his objection because of the fact that before the Sub-divisional Magistrate, the petitioner approached to release the hotel where immoral trafficking was going ...
Patna High Court
Baby Devi Vs State Of Bihar
.... nor-petitioner has not been shown as ‘Avaidh Dakhalkar’ in khatiyan, so she is not a necessary party. The claim of the petitioner is based on sale-deed dated 14.05.2015 from one Vijay Chandra Das, but the vendor of the petitioner was also not having any right to transfer the said land as khatiyan ...
Patna High Court
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