Ramawatar Singh vs The State Of Bihar
2021 Latest Caselaw 6235 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6421 of 2020
     ======================================================

1. Ramawatar Singh S/o Late Bilat Mahto R/v- Ward No. 21, Bhoop Narayan Singh Colony Madhubani, P.S.- Town, Dist- Madhubani.

2. Phool Safi S/o Raj Kumar Safi R/v Haripur, P.S. Kaluahi, Dist. Madhubani.

3. Lal Jha S/o Ratneshwar Jha R/v Karmauli, Dist. Madhubani.

4. Vidya Shankar Paswan S/o Surat Lal Das R/v- Dayal Pali, P.S. Khajauli, Dist. Madhubani.

5. Sarwan Kumar Ray S/o Ganesh Yadav R/v Vikramsher, P.S. Babubarhi, Dist.

Madhubani.

6. Parashu Ram Singh S/o Surya Narayan Singh R/v Phulbariya, P.S. Babubarhi, Dist. Madhubani.

7. Sudhir Kumar Mandal S/o Ramdeo Mandal R/v Chandradih, P.S. Khajauli, Dist. Madhubani.

8. Mahesh Kumar S/o Bhaju Sah R/v Parsahi, P.S. Ladaniya, Dist. Madhubani.

9. Kumari Vandana Thakur W/o Mukesh Kumar R/v Ghonghaur, Madhubani, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Chief Secretary, Government of Bihar, Old Secretariat, Patna.

3. The Joint Secretary, Government of Bihar, Patna.

4. The Principal Secretary, Agriculture Department, Government of Bihar, Patna.

5. The Director, Agriculture Department, Government of Bihar, Patna.

6. The District Magistrate, Madhubani, Dist. Madhubani.

7. The District Agriculture Officer, Madhubani, Dist. Madhubani.

8. The Deputy Development Commissioner, Darbanga, Dist. Darbhanga.

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

For the Petitioner/s : Mr.Sanjay Kumar For the Respondent/s : Mr.Sarvesh Kumar Singh (Aag13) ====================================================== 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, petitioners have prayed for Patna High Court CWJC No.6421 of 2020 dt.17-12-2021

following reliefs:

"i. To direct the respondents to regularizes the post of the petitioners who are working in the concerned department since 2010 as a daily wages worker.

ii. To commanding the respondents concerned of the Agriculture department who are taking all kinds of the service of the government from the petitioners.

iii. To direct the respondents to consider over the matter of the petitioners as they were working in the said department last 09 years, which is violation of the fundamental rights of the petitioners enshrined in the constitution of India.

iv. To grant any other relief/reliefs as to which the petitioners are entitled in the fact of circumstances of the case."

3. Concerned respondent in the department of

Agriculture is hereby directed to take note of petitioners' service

particulars and pursuant to that pass speaking order as to whether

petitioners are entitled to regularization in the department in terms

of full bench decision of this Court in 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 speaking order shall be passed and communicated to

the petitioners within a period of three months from the date of

receipt of this order.

Patna High Court CWJC No.6421 of 2020 dt.17-12-2021

4. Accordingly, the instant petition stands disposed

of.

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

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date