REGENT COMPUTRONICS PVT. LTD.

SUMANLATA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
ARVIND KUMAR SINGH VS. THE STATE OF BIHAR [REFERRED TO]
K K PATHAK @ KESHAV KUMAR PATHAK VS. RAVI SHANKAR PRASAD [REFERRED TO]
HIRA LAL VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the petitioner, learned counsel for the Accountant General as also the learned counsel for the State are present.

(2.) This writ application has been preferred seeking the following reliefs:-

(3.) Learned counsel for the petitioner submits that the petitioner is the wife of one Manoj Kumar who was an employee posted as Nazir at Paharpur Block under Respondent No. 4. He died in harness on 07.12.2011 after prolonged illness.

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SUMANLATA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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