Ajit Kumar Thakur vs The State Of Bihar
2021 Latest Caselaw 6233 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6413 of 2020
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1. Ajit Kumar Thakur son of Rajendra Thakur resident of village- Semavia Khurd, P.s.- Riwilganj, Saran at Chhapra

2. Ram Naresh Paswan, son of Yugeshwar Paswan resident of village- Rasalpur Pathan, P.s.- Jitwarpur, District- Samastipur Bihar, At present working as Sweeper Divisional Jail, Distt Chapra

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Home (Jail Department Government of Bihar, Patna

2. The Principal Secretary Home (Jail) Department Government of Bihar, Patna

3. The Inspector General Prison Government of Bihar, Patna

4. The Jail Superintendent Central Jail, Motihari

5. The Jail Superintendent of Divisional Jail Chapra

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Mazharul Hassan For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 17-12-2021 Heard the learned counsels for the parties.

2. In the instant petition, petitioner has prayed for

following reliefs:

"That the present writ application is being filed for order or orders, direction or directions of the authority concern to consider the case of the petitioner in the light of Government of Bihar framed Bihal Jail Nai and Safai Mazdoor Cadre Rules, of 2011 udnder that rules, the Exercise was made to regularized those persons who have been discharging there work since long it is not to dispute that the petitioner no.-2 discharging his duty since 10.02.2007 and petitioner no. 1 discharging his duty since 16.05.2011. Bet Patna High Court CWJC No.6413 of 2020 dt.17-12-2021

up till now the authority concerned not regularised his service petitioners filed money never sensation before authority concerned there after this writ application."

3. The concerned authority is hereby directed to

examine the petitioner's grievance as to whether petitioner is

entitled for regularization in terms of "Bihar Jail Nai and Safai

Mazdoor Cadre Rules, 2011" or in terms of full bench

decision rendered in the case of Ram Sevak Yadav & Another

Vs. The State of Bihar & Others reported in 2013(1) PLJR 964

passed in CWJC No. 267 & 472 of 2010 read with the case of

Secy., State of Karnataka V. Uma Devi reported in (2006)4

SCC page 1 passed in CWJC No. 16 of 2021. Such a decision

shall be taken in passing speaking order and communicate to the

petitioner within a period of three months from the date of

receipt of this order.

4. Accordingly, the instant petition stands disposed of.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date