Pratosh Kumar @ Partosh Kumar Vs State Of Bihar
.... . Annexure R2/B produced alongwith the counter affidavit specifically indicated wherein all the three bidders were addressed by an e-mail, they were asked to submit their claim/objection before 22.02.2022, it was also specifically indicated that the claims/objections received after 22.02.2022 wi ...
Patna High Court
Tej Narayan Pathak Vs State Of Bihar
.... the University, in which it was said that it is a valid degree. In addition to that another candidate Vandana Kumari whose degree was also of Allahabad University was treated as valid whereas the degree of petitioner was not treated as valid and his claim was rejected. 4. In addition to t ...
Patna High Court
Gopi Yadav And Anr Vs State Of Bihar
.... nt to the place of occurrence and saw Gopi Yadav, Fantus Yadav and Manju Devi were assaulting the informant with the help of iron rod. As a result of assault, Mahli Yadav received bleeding injury on his head and fell down. Thus, from the cross-examination of PW-2, it is ascertained that the witn ...
Patna High Court
Rakesh Kumar Sinha Vs State Of Bihar
.... o take any coercive steps against the Plot / Land in question during the pendency of this writ application. f. Pass any appropriate order / orders for which Your Lordships would deem fit and proper.” 2. Petitioner's immovable property bearing Khata No.163, Survey No.2137, Mauja – Dhen ...
Patna High Court
Manoj Kumar Singh Vs Union Of India And Ors
.... aving been disposed of with liberty to seek provisional release. Again, the learned counsel for the petitioner sought for raising all contentions before the appropriate authority, upon which the writ petition stood dismissed, with liberty reserved. 7. In the meanwhile, an order was passed a ...
Patna High Court
Kamal Kumar Vs Gayatri Devi
.... for the opposite parties, On the other hand, submits that it is not in dispute that the petitioner works as a T.V mechanic in his own shop. Though, this is not a case of the opposite party no. 1 that the petitioner is a Teacher of I.T.I. It has come from the evidence adduced by the parties on be ...
Patna High Court
Sanu Kumar @ Sonu Kumar Vs State Of Bihar
.... ive on the facebook which got confirmed from the owner of the said Cafe. Further, the mobile number of petitioner no. 1 Sanu Kumar @ Sonu Kumar was also verified. Further, the investigating officer also went to the college of the petitioner no. 1 herein and the college also confirmed that petiti ...
Patna High Court
Kiran Devi Vs State Of Bihar
.... ad-body of the deceased, has also specifically stated that the cause of death was shock and hemorrhage specially head injury due to the injuries mentioned in the postmortem and the nature of violence as hard and blunt substance and sharp cutting weapon also. However, during cross-examination, in ...
Patna High Court
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
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