Patna High Court
Sanjeet Kumar And Ors vs The State Of Bihar And Ors on 5 March, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2556 of 2019
======================================================
1. Shivendra Kumar Son of Late Ambika Sah, resident of Village- Tiskhora,
P.S.- Naubatpur, District- Patna.
2. Rakesh Kumar, Son of Late Kailash Prasad Singh, resident of Village-
Ramnagar Diara, P.S. Athmalgola, District- Patna.
3. Satish Kumar, Son of Late Tunnu Prasad, resident of Village- Ramnagar
Road, P.S.- Jakanpur, 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. Principal Secretary, General Administration Department, (earlier known as
Personnel and Administrative Reforms Department).
5. District Magistrate, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5522 of 2019
======================================================
1. Sanjeet Kumar son of Late Uma Shankar Singh, resident of village - Painal,
P.S.- Bihta, District - Patna.
2. Jitendra Kumar son of Late Ram Sakal Sharma resident of Village
-Mokama, P.S. -Mokama, District -Patna.
3. Tripurari Sharan son of Late Jyoti Kumar Sharma resident of Village -Raili,
P.S.- Pandarak, District - Patna.
4. Mukesh Ranjan son of Late Jagdish Prasad Gupta, resident of - Ashiana
Mor, Bailey Road, P.S. - Shastrinagar, Patna, District - Patna.
5. Shamshad Ahmad, son of Late Islamuddin resident of Village -
Sarfuddinpur, P.S. Bihta, District - Patna.
Patna High Court CWJC No.2556 of 2019 dt.05-03-2021
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Main Sacretariat, Patna.
2. Principal Secretary Department of Finance, Government of Bihar, Main
Secretariat, Patna.
3. District Magistrate, Patna
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 2556 of 2019)
For the Petitioner/s : Mr.Kishore Kumar Thakur
For the Respondent/s : Mr.Anil Kumar Singh (Gp26)
(In Civil Writ Jurisdiction Case No. 5522 of 2019)
For the Petitioner/s : Mr.Kishore Kumar Thakur
For the Respondent/s : Mr.Raghwendra Kumar (Sc22)
Mr. Ravi Ranjan, AC to SC-22
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL JUDGMENT
Date : 05-03-2021
These two writ petitions CWJC No. 2556 of 2019
and CWJC No. 5522 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 judgment dated 05.10.2020 passed in CWJC
3438 of 2019.
Counsel for the respondents raised no objection.
With consent of the parties, the aforesaid writ
petitions are disposed of with a direction to the petitioners to file
detailed representation before the concerned authority who shall
Patna High Court CWJC No.2556 of 2019 dt.05-03-2021
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 08.03.2021
Transmission Date
