Ram Binod Singh vs The State Of Bihar
2023 Latest Caselaw 5016 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.13356 of 2023
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Ram Binod Singh Son of Raj Kumar Singh, Resident of Ward No. 57- Amirganj, Dharampur, P.O. and P.S. Samastipur, District - Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary cum Commissioner, Urban Development and Housing Department, Government of Bihar, Patna.

2. The Municipal Commissioner, Samastipur Municipal Corporation, Samastipur.

3. The Standing Committee through the Chairman, Municipal Corporation, Samastipur.

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

For the Petitioner/s : Mr. Vikash Kumar Jha, Advocate For the State : Mr. Subhash Pd. Singh (GA-2) For the Nagar Nigam : Mr. Ashok Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 03-10-2023 Heard Mr. Vikash Kumar Jha, learned counsel

appearing on behalf of the petitioner; Mr. Subhash Prasad

Singh, learned GA-2 appearing on behalf of the State and Mr.

Ashok Kumar, learned counsel for the Municipal Corporation,

Samastipur.

2. Learned counsel appearing on behalf of the

petitioner submitted that the grievance of the petitioner is

required to be redressed in light of order dated 07.07.2020

passed in CWJC No. 10632 of 2019 (Ram Sevak Paswan v. the

State of Bihar & Ors.), judgment dated 13.07.2023 passed in

CWJC No. 6705 of 2019 (Abdul Jabbar Ansari v. the State of Patna High Court CWJC No.13356 of 2023 dt.03-10-2023

Bihar & Ors.) and (Lalan Prasad Singh v. the State of Bihar &

Ors.), who had also preferred writ petition for similar relief,

which was disposed of vide order dated 07.07.2020 passed in

CWJC No. 10633 of 2019. The petitioner seeks that his case

may also be disposed of in light of the aforesaid judgment and

order passed by this Court and the payment with respect to the

retiral dues may also be paid to the petitioner.

3. Considering the aforesaid submission made on

behalf of the petitioner, the Municipal Commissioner,

Samastipur Municipal Corporation, is directed to redress the

grievance of the petitioner as prayed for in the present writ

petition in accordance with the direction given by this Court in

light of the order relied upon by the petitioner referred

hereinabove.

4. Accordingly, the present writ petition is disposed

of.

(Purnendu Singh, J)

Niraj/-

AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          07.10.2023
Transmission Date       N/A