Mini Agarwal Vs State OF Bihar
.... 10. It is further submitted that earlier the Bihar Public Service Commission had issued advertisement no. 19/2020 for the appointment on the post of Lecturer in Govt. Polytechnic Colleges in which they provided scheme for weightage, where they provided 5 marks for graduation percentage irrespe ...
Patna High Court
Subodh Kumar Yadav Vs State OF Bihar
.... to the writ application). 31. That apart from petitioner, statement of Priyanka Rai was also recorded by the Functious-Officio Conducting Officer and has categorically stated that she has no concern with the petitioner. The said Priyanka Rai has also submitted an affidavit to the said Cond ...
Patna High Court
Dr. Ramjee Sah Vs Baba Saheb Bhim Rao Ambedkar
.... that of the petitioner. Hence, the respondent no. 4 was appointed as the Head of the Department of Chemistry on rotational basis for a period of three years or till his retirement, whichever is earlier. The petitioner is due to retire in March, 2028 and the respondent no. 4 is due to retire in Ma ...
Patna High Court
Shabanam Kumari Vs State OF Bihar
.... n by all the petitioners in the subject of History has been evaluated from the answer key on different subject i.e. Geography, Economics and Political Science. All the petitioners have acquired marks as per final answer key issued by the Commission much above the cut-off marks fixed for the resp ...
Patna High Court
Sandeep Kumar Jha Vs State OF Bihar
.... advertisement no. 22/24 dated 07.02.2024 and no weightage is given to the Guest Teacher. 9. A supplementary affidavit has been filed on behalf of the petitioners in which it is submitted that the Director (Secondary Education), Education Department, Government of Bihar, Patna, has issued a ...
Patna High Court
Kalam Ansari Vs State OF Bihar
.... olvement of the vehicle owner and the latest insurance value of the vehicle. In no case, the penalty should be less than 10% of the insured value of the vehicle and more than Rs. 5 lakhs. The insured value is the value of the vehicle as assessed by the insurance company. Where, the insured value ...
Patna High Court
Santosh Kumar @ Pau Yadav Vs State Of Bihar
.... reciating the facts and circumstances of the case. He further submitted that being aggrieved by the order dated 02.06.2022 passed by the respondent no. 3, the petitioner preferred Appeal No. 509 of 2022 before respondent no. 2 (Excise Commissioner, Bihar, Patna) which was also dismissed on 28.11 ...
Patna High Court
Birendra Kumar @ Birendra Ray Vs State Of Bihar
.... re-9 of writ petition). 15. Learned counsel for the petitioners further submits that the action of Respondents by not considering the appointment of the petitioners is violation of order of the Hon'ble Apex Court dated 10.12.2014 passed in writ petition (C) No. 56/2014 wherein Respondents w ...
Patna High Court
Arun Kumar Srivastava Vs State Of Bihar
.... on the recommendation of the Commission. 14. The Rules does not bar promotion to an Employee of Subordinate Education Service, whose promotion was due during service and who has retired. As far passing Departmental Examination is concerned, the same was waived by the General Administration ...
Patna High Court
Sakshi Kumari Vs State Of Bihar And Ors
.... the finding of the District Appellate Tribunal which is without any basis. 16. A counter-affidavit is filed on behalf of the respondent no.4, District Education Officer, East Champaran in which he has supported the order passed by the District Appellate Authority and State Appellate Authori ...
Patna High Court
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