Jay Vardhan And Ors vs The State Of Bihar And Ors
2021 Latest Caselaw 1292 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5462 of 2019
     ======================================================

1. Jay Vardhan S/o Late Anand Prakash Vill.- Sonchari, P.s.- Parwalpur, Distt.-

Nalanda

2. Vinay Kumar S/o Late Awadhesh Prasad Vill.- Begumpur, P.s.- Khudaganj, Distt.- Nalanda

3. Arvid Kumar S/o Late Devendra Prasad Singh Vill.- Utarnawan, P.s.- Rahui, Distt.- Nalanda

4. Vikash Kumar S/o Late Nawal Kumar Vill.- Salempur (Nilami Gali), P.s.-

Barh, Distt.- Patna

5. Kundan Kumar S/o Late Rajendra Prasad Vill.- Sherpur, P.s.- Mahmadpur, P.s.- Asthawan, Distt.- Nalanda

6. Radhika Raman S/o Late Keshav Chandra Sharma Vill.- Murarpur, P.s-

Laheri, Distt.- Nalanda

7. Rahul Kumar S/o Late Prakash Chandra Pathak Vill.- Mogul Kuan, near-

Pani Tanki, P.s.- Sohsarai, Distt.- Nalanda

8. Saukat Karim S/o Late naimuddin Vill.- Kaliyanpur, P.s.- Bihar Sharif Town, Distt.- Nalanda

9. Akhilesh Kumar S/o Late Mithilesh Kumar Resident of Arpana Bank Colony, Ram Ray Pal Road, (Baily Road, Danapur, Distt.- Patna

... ... Petitioner/s Versus

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

2. Principal Secretary Department of Finance, Govt. of Bihar, Main Secretariat, Patna

3. Additional Secretary Department of Finance, Govt. of Bihar, Main Secretariat, Patna

4. District Magistrate Nalanda

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2560 of 2019 ======================================================

1. Shankar Dayal Chaudhary Son of Sri Tanik Chaudhary Resident of Village-

Bihta, P.S.- Sheikhpura, District- Sheikhpura

2. Sajjan Kumar Son of Late Ram Briksha Prasad Singh Resident of Village-

Payarpur, P.S.- Sermera, District- Nalanda

3. Neeraj Kumar Sinha Son of Late Niranjan Prasad Sinha Resident of Mohalla- Mallahchak, Jehanabad, P.S.- Jehanabad Sadar, District- Jehanabad

4. Mritunjay Pathak Son of Late Bharat Pathak Resident of Mohalla-

Shyamnagar, Jehanabad, P.S.- Jehanabad Sadar, District- Jehanabad

5. Manoj Kumar Singh Son of Sri Mundrika Singh Resident of Village- Nawab Patna High Court CWJC No.5462 of 2019 dt.05-03-2021

Gali, P.S.- Hisua, District- Nawadah

6. Atal Bihari Son of Late Sitaram Singh Resident of Village- Malawa, P.S.-

Ashthawan, District- Nalanda

7. Sanjay Kumar Son of Late Ram Ratan Pandit Resident of Village-

Koriyama, P.S.- Janipur, District- Patna

... ... Petitioner/s

Versus

1. The State Of Bihar through the Chief Secretary, Main Secretariat, Patna

2. Principal Secretary, Department of Finance, Government of Bihar, Main Secretariat, Patna

3. Additional Secretary, Department of Finance, Government of Bihar, Main Secretariat, Patna

4. District Magistrate, Jehanabad

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

(In Civil Writ Jurisdiction Case No. 5462 of 2019) For the Petitioner/s : Mr.Kishore Kumar Thakur For the Respondent/s : Mrs.Anuradha Singh (Sc21) (In Civil Writ Jurisdiction Case No. 2560 of 2019) For the Petitioner/s : Mr.Kishore Kumar Thakur For the Respondent/s : Mr.Sarvesh Kumar (Gp24) Mr. Anuj Kumar, AC to GP-24 ====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 05-03-2021

These two writ petitions CWJC No. 5462 of 2019

and CWJC No. 2560 of 2019 are identical in nature and having

similar reliefs, accordingly, they are clubbed together and are

being heard and disposed of by a common order.

After some argument, learned counsel for the

petitioners submits that these writ petitions may be disposed of

in terms of the order dated 05.10.2020 passed in CWJC 3438 of

2019, with the liberty to petitioners as granted in that case.

Patna High Court CWJC No.5462 of 2019 dt.05-03-2021

Counsel for the respondents raised no objection.

In view of the agreement between the parties, the

aforesaid writ petitions are dismissed with liberty to the

petitioners to file detailed representation before the concerned

authority who shall consider the same and pass appropriate

order in accordance with law, keeping in view the notification

issued by the Finance Department as contained in Memo no.

2424 dated 11.03.2013 and letter no. 6573 dated 24.07.2015.

(Prabhat Kumar Singh, J)

vinita/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          10.03.2021
Transmission Date