Patna High Court
Mukesh Kumar Singh vs The State Of Bihar on 27 October, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16 of 2021
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1. Mukesh Kumar Singh S/o Kapil Dev Singh R/o Village- Dewari, P.S.- Awtar
Nagar, District- Saran.
2. Prameshwar Ram S/o Ram Ishwar Ram R/o Village- Gamhria, P.S.- Isuapur,
District- Saran.
3. Sushil Singh S/o Dham Nath Singh R/o Village- Nawadah, P.S.- Isuapur,
District- Saran.
4. Rakesh Kumar Singh S/o Girija Nand Singh R/o Village- Dewaria, P.S.-
Awtar Nagar, District- Saran.
5. Arun Kumar Singh S/o Late Rasm Nandan Singh R/o Village- Kharjambha,
P.S.- Noor Sarai, District- Nalanda.
6. Anil Kumar Singh S/o Late Saryug Singh R/o Village- Dobat, P.S.-
Barachatti, District- Gaya.
7. Surya Bhusan Singh S/o Late Ram Gulam Singh R/o Village- Nandma, P.S.-
Ghosi, District- Jehanabad.
8. Pramod Kumar Sharma S/o Late Siya Ram Sharma R/o Village- Pipra
Devas, P.S.- Barauni, District- Begusarai.
9. Dinesh Yadav S/o Late Phucho Yadav R/o Village- Kaithwa, Ward No.-19,
P.S.- Mufassil, District- Begusarai.
10. Guddi Kumari W/o Ravindra Kumar R/o Village- Hazipur, P.S.- Mufassil,
District- Khagaria.
11. Ganesh Ram S/o Sahdev Ram R/o Village- Mahmada, P.S.- Baruraj,
District- Muzaffarpur.
12. Ramugresh Ram S/o Shankar Ram R/o Village- Palat Pakaria, P.S.-
Madhuban, District- East Champaran.
13. Mamta Devi W/o Ashok Ram R/o Village- Jijaush Chhap, P.S.- Sariaya,
District- Muzaffarpur.
14. Niranjan Kumar S/o Hari Nandan Prasad R/o Village- Haradban, P.S.- Dovi,
District- Gaya.
15. Narendra Kumar Verma S/o Late Jai Mangal Prasad R/o Village- Bishanpur,
P.S.- Dumra, District- Sitamarhi.
16. Shambhu Rai Patel S/o Chalit Rai Patel R/o Village- Ratanpur, P.S.- Piprahi,
District- Shivhar.
17. Arun Kumar Chaudhary S/o Ganeshwar Chaudhary R/o Village- Belsand
Khurd, P.S.- Belsand, District- Sitamarhi.
18. Ash Narain Rai S/o Late Mahendra Rai R/o Village- Ram Nagar, Bedaul,
P.S.- Pupri, District- Sitamarhi.
19. Bhagwan Rai S/o Late Sukhari Rai R/o Village- Pachtaki Yadu, P.S.-
Bairginiya, District- Sitamarhi.
Patna High Court CWJC No.16 of 2021 dt.27-10-2021
20. Jai Prakash Kumar S/o Shri Bhagwan Yadav R/o Village- Pachtaki Yadu,
P.S.- Bairginiya, District- Sitamarhi.
21. Surya Dusash S/o Rameshwar Paswan R/o Village- Khandail, P.S.-
Sherghati, District- Gaya.
22. Upendra Kumar S/o Genda Prajapati R/o Village- Dariapur, P.S.- Sherghati,
District- Gaya.
23. Shushil Kumar S/o Late Yogendra Pd Yadav R/o Village- Bhajan Patti, P.S.-
Saur Bazar, District- Saharsa.
24. Kapleshwar Ram S/o Late Natho Ram R/o Village- Champawati, P.S.- Sarsi,
District- Purnea.
25. Mukesh Ram S/o Suresh Ram R/o Village- Kumhrarpur, P.S.- Bihariganj,
District- Madhepura.
26. Shanischar Yadav S/o Jago Yadav R/o Village- Champwati, P.S.- Sarai,
District- Purnea.
27. Manish Kumar S/o Kameshwar Mishra R/o Village- Maduabad, P.S.-
Mahishi, District- East Champaran.
28. Khushbu Kumari W/o Ashish Kumar R/o Village- Nayagaon, P.S.-
Madhuban, District- Shivhar.
29. Rohit Kumar S/o Ram Lakhan Sah R/o Village- Bangra Firoj, P.S.- Baruraj,
District- Muzaffarpur.
30. Kajal Kumari W/o Amnu Kumar R/o Village- Maruabad, P.S.- Mahishi,
District- East Champaran.
31. Shilpi Kumari W/o Niraj Singh R/o Village- Kanti, P.S.- Kanti, District-
Muzaffarpur.
32. Arun Kumar Singh S/o Ram Nandan Singh R/o Village- Kharjambha, P.S.-
Noorsarai, District- Nalanda.
33. Anil Kumar Singh S/o Late Saryug Singh R/o Village- Dobat, P.S.-
Barachatti, District- Gaya.
34. Surya Bhushan Singh S/o Ram Gulam Singh R/o Village- Nandma, P.S.-
Ghosi, District- Jehanabad.
35. Krishna Nandan Raut S/o Banshi Raut R/o Village- Jagdish Barahi, P.S.-
Purnahiya, District- Shivhar.
36. Rajesh Kumar S/o Ash Narain Rai R/o Village- Ram Nagar, Bedaul, P.S.-
Pupri, District- Sitamarhi.
37. Shri Ram Sharma S/o Shri Nagendra Pd Singh R/o Village- Nayagaon, P.S.-
Sayapur, Bhatha, District- Shivhar.
38. Kashi Nath Ram S/o Ravi Lal Ram R/o Village- Padum Nagar, P.S.- Karjain,
District- Supaul.
39. Md. Safid Safi S/o Taslim Safi R/o Village- Bhawanipur, P.S.- Birpur,
District- Supaul.
40. Md. Farid S/o Fatkan Baitha R/o Village- Sitapur, P.S.- Birpur, District-
Supaul.
41. Shiv Shankar Sah S/o Sitaram Sah R/o Village- Ratanpur, P.S.- Karjain,
Patna High Court CWJC No.16 of 2021 dt.27-10-2021
District- Supaul.
42. Ganesh Kumar Mehta S/o Jagdish Mehta R/o Village- Ratanpur, P.S.-
Karjain, District- Supaul.
43. Rajeshwar Paswan S/o Late Dashai Paswan R/o Village- Maksudpur, P.S.-
Goraul, District- Vaishali.
44. Pramod Rai S/o Late Ambika Rai R/o Village- Khirkhowa, P.S.-
Bhagwanpur, District- Vaishali.
45. Binod Kumar Rai S/o Ambika Rai R/o Village- Khirkhowa, P.S.-
Bhagwanpur, District- Vaishali.
46. Ram Prasad Sahu S/o Bhaju Sahu R/o Village- Gidhwas, P.S.- Ladaniya,
District- Madhubani.
47. Sanjay Kumar Sharma S/o Ramanand Sharma R/o Village- Singhiya, P.S.-
Shrinagar, District- Purnea.
48. Shushil Kumar S/o Yogendra Prasad Yadav R/o Village- Bhajanpatti, P.S.
Saur Bazar, District- Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna.
2. The Principle Secretary, Department of Environment and Forest,
Government of Bihar, Patna.
3. The Chairman, Central Selection Board (Sipahi Bharti, Government of
Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ashok Kumar, Advocate
For the Respondent/s : Mr. Jay Prakash Sharma, AC to GP-21
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 27-10-2021
Heard learned counsels for the petitioners and the State.
2. In the instant case, the petitioners have prayed for
following reliefs:
"(i) For issuance of writ of
mandamus directing the respondents to
regularize the services of the petitioners
Patna High Court CWJC No.16 of 2021 dt.27-10-2021
who have been working under various
capacities as a casual daily wages worker
continuously right since 1979 under Forest
Division of the Department of Forest and
Environment, Government of Bihar.
(ii) For issuance of appropriate
directions through the writ of mandamus
directing thereby the recent
notification/advertisement bearing
Advertisement no. 3/2020 meant for
recruitment of Forest Guart (to be recruited
through the Bihar Staff Selection
Commission) and the selection process
thereto be stayed until the final disposal of
the present writ application.
(iii) For direction upon the
respondents to implement their own circular
of regularizing such candidates including
petitioners who appear in list prepared in
the light of direction issued by this Hon'ble
court for the purpose of regularization.
(iv) For issuance of direction to
the respondents directing thereby to
consider the candidature of the petitioners
and press appropriate order disposing the
claims of the petitioners regarding the
regularization which is pending right since
1995 after the disposal of the writ
application preferred by the Bachcha Singh
passed in CWJC no. 8356 of 1993.
(v) For directing the respondents
to implement the list of candidates working
on daily basis meant for regularizing who
published in 2006.
(vi) For holding that the
respondents have deliberately violated the
orders of this Hon'ble Court and various
circulars and notification whereby and
whereunder the persons continuously
Patna High Court CWJC No.16 of 2021 dt.27-10-2021
working as daily wages are entitled to
regularization.
(vii) Further the Hon'ble court
may be pleased to grant any other
relief/reliefs as deem fit in the facts and
circumstances of the present case."
3. The grievance of the petitioners is that they are
working on daily wage post/casual worker for more than two
decades and their services have not been regularized in terms of
policy decision of the State Government. In this regard, the
concerned respondent has not taken any decision either to
regularize the service of the petitioners or rejecting their claim.
4. Therefore, the concerned respondent is hereby
directed to consider the grievance of the petitioners for
regularization of their services in the light of Apex Court decision
in the case of Uma Devi vs. State of Karnataka reported in
(2006) 4 SCC 1 read with policy decision of the State of Bihar, if
any. The above exercise would be completed within a period of
four months from the date of receipt/production of a copy of this
order. If the respondents have already initiated the recruitment
process pursuant to the Advertisement No. 3/2020, in that event,
the same shall be continued subject to result of the grievance of the
petitioners
Patna High Court CWJC No.16 of 2021 dt.27-10-2021
6. With the aforesaid observation, the writ petition
stands disposed of.
(P. B. Bajanthri, J)
Vikash/-
AFR/NAFR N/A
CAV DATE N/A
Uploading Date 29.10.2021
Transmission Date N/A
