Jayram Kumar vs The State Of Bihar
2022 Latest Caselaw 2425 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5544 of 2022
     ======================================================

1. Jayram Kumar S/o-Sri Shyam Nandan Singh R/o Village-Ladipur, P.S.-

Jehanabad, District-Jehanabad.

2. Rahul Kumar Yadav S/o-Sri Ashok Kumar Yadav R/o Village-Gosai Tola, P.S.-Patliputra, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Human Resources Development, Government of Bihar, New Secretariat, Patna.

2. The Principal Secretary, Science and Technology Department, Government of Bihar, Patna.

3. The Principal Secretary General Administration Department, Government of Bihar, Patna.

4. The Principal Secretary, Water Resources Department, Government of India, Patna.

5. The Secretary Panchayati Rajya Department, Bihar.

6. The Secretary, All India Counsel of Technical Education (Statuary Body Under Ministry of H.R.D., Government of India, Nelson Mandela Marg, New Delhi)

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

For the Petitioner/s : Mr. Ravindra Kumar, Advocate Mr. Ramanuj, Advocate For the Respondent/s : Mr. Pawan Kumar, AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-05-2022

Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.5544 of 2022 dt.05-05-2022

Learned counsel for the petitioners prays that the

instant petition be disposed of exactly in the same terms as Patna High Court CWJC No.5544 of 2022 dt.05-05-2022

contained in judgment dated 18.04.2022 passed by a co-

ordinate Bench of this Court in CWJC No. 21651 of 2018,

titled as Ranjan Kumar & Ors. Vs. The State of Bihar &

Ors.

No objection to such prayer being allowed.

As mutually agreed, the instant petition stands

disposed of in terms of judgment dated 18.04.2022 passed by a

co-ordinate Bench of this Court in CWJC No. 21651 of 2018,

titled as Ranjan Kumar & Ors. Vs. The State of Bihar &

Ors, and the directions contained therein shall also govern the

instant case mutatis mutandis to the extent possible.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 09.05.2022 Transmission Date