Patna High Court
Mithilesh Kumar Sinha vs The State Of Bihar on 12 January, 2024
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10610 of 2010
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1. Mithilesh Kumar Sinha S/O Late Brij Nandan Prasad, R/O Madhubani,
Shastrinagar, P.S. K. Hat, District- Purnea.
2. Alok Kumar Choudhary, S/O Late Nirapado Choudhary, R/O Navratan Hata,
Purnea, P.S. K. Hat, District- Purnea.
3. Tetar Lal Yadav, S/O Late Awadhoti Lal Yadav, R/O Village Harda, P.S.
Maranga, District- Purnea.
4. Nagendra Thakur, S/O Late Satya Narayan Thakur, R/O Korat Bari, Maithil
Tola, P.S. K. Hat, District- Purnea.
5. Arun Prasad Sah, S/O Late Mohan Lal Sah, R/O Village Harda, P.S.
Maranga, District- Purnea.
6. Janardan Sharma, S/O Late Bhagwan Sharma, R/O Mistritola Madhubani,
P.S. Sahayak Khajanchi Hat , District- Purnea.
7. Sadanand Mistri, S/O Late Chhedi Mistri, R/O Village Lakhna, P.O.
Gajgama, Via Kasba, P.S. Kasba, District- Purnea Presently Residing In
Shantinagar, Kasba, P.S. Kasba, District- Purnea.
8. Ratneshwar Mishra, S/O Sri Shivanand Mishra, Residing Near Purnea Court
Railway Station And Airport Shed, Purnea, P.S. K. Hat, District- Purnea.
9. Baliram Prasad Das, S/O Late Rameshwar Das, R/O New Amlatola,
Madhubani, P.S. K. Hat, District- Purnea.
10. Ram Kumar Mallik, S/O Late Durga Prasad Mallik, R/O New Amlatola,
Madhubani, P.S. K. Hat, District- Purnea.
11. Ashok Kumar Ram, S/O Late Basudeo Ram, R/O Bhattha Bazar, P.S. K. Hat
, District- Purnea.
12. Girish Chandra Vidyapati, S/O Sri Sitaram Das, R/O Navratan Hata In Front
Of Dr. Satyabhama Sahay , Purnea, P.S. K. Hat, District- Purnea.
13. Md. Shamim Ahmad, S/O Late Md. Ibrahim, R/O Mohalla Maulvi Tola,
Madhubani, P.S. K. Hat, District- Purnea.
14. Shanti Hansda, W/O Sri Tala Hembrum, R/O Ministerial Quarter No. 49,
Purnea, P.S. K. Hat, District- Purnea.
15. Sukhendu Banerjee, S/O Late Bamapado Bamapado Banerjee, R/O Bhattha
Bazar, Purnea, P.S. K. Hat , District- Purnea.
16. Rudra Mohan Karn, S/O Bhubneshwari Prasad Das, R/O Village
Jagannathpur, P.S. K. Nagar, District- Purnea.
17. Sudhir Kumar Mandal, S/O Sri Anup Lal Mandal, R/O Suddin Chowk
Tatmatoli, P.S. H. Hat, District- Purnea.
18. Ram Rudra Ganguly, S/O Late Binay Ram Ganguly, R/O Navratan Hata,
Purnea, P.S.- K. Hat, District- Purnea.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Revenue And Land Reforms Department,Govt. Of
Bihar, Patna.
3. The Commissioner,Purnea Division,Purnea. Null Null
4. The District Magistrate, Purnea.
Patna High Court CWJC No.10610 of 2010 dt.12-01-2024
2/3
5. The Deputy Collector, Establishment, Purnea Collectorate, Purnea.
7. Sri Nand Kishore Singh, Bihar
11. Sri Madhav Prasad Singh, Bihar
13. Sri Navin Nath Jha, Bihar
14. Sri Parmanand Singh Bihar
17. Sri Bal Chand Mehta Bihar
19. Sri Bhubaneshwar lal Das, Bihar
20. Sri Surya Nand Pandey, Bihar,
21. Sri Naresh Prasad Poddar, Bihar
22. Sri Surendra Nath Sinha, Bihar,
23. Sri Rajendra Ram, Bihar
24. Sri Bimal Kumar Jha, Bihar
26. Sri Chandrika Prasad Singh Bihar
27. Sri Ramanand Rai, Bihar
28. Sri Raj Kumar Prasad Singh, Bihar
29. Sri Baleshwar Yadav, Bihar
30. Sri Ganeshi Ram, Bihar
31. Sri Surendra Jha, Bihar
32. Sri Mani Prasad Singh, Bihar
33. Sri Yamuna Prasad Bosak, Bihar
34. Sri Parmeshwari Rishideo Bihar
35. Sri Nankhu Hansda, Bihar
38. Kumari Prem Laa Sinha, Bihar
39. Sri Afroz Anjum, Bihar
40. Sri Sanjay Kumar, Bihar
41. Sri Rajeev Kumar Mishra Bihar
42. Sri Chandra Nath Rudra, Bihar
43. Sri Surya Narayan Uraon, Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gyanand Roy, Advocate
For the Respondent/s : Mr. Dr. Mankeshwar Tiwari, AC to AAG 3
For Private Respondents : Mr. Satish Chandra Jha 3, Advocate
Mr. Amrendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL JUDGMENT
Date : 12-01-2024
Heard learned counsel for the petitioners, learned
Patna High Court CWJC No.10610 of 2010 dt.12-01-2024
counsel appearing on behalf of the private respondents as well
as learned counsel appearing on behalf of the State.
2. Let the petitioners file an exhaustive representation
along with supporting documents before the respondent no. 4
(District Magistrate, Purnea) and the respondent no. 4 is
directed to take a decision with respect to the seniority list
which was issued vide memo no. 1033/1443 dated 31.05.2005.
The respondent no. 4 is directed to take a decision with respect
to whether the petitioners are senior to private respondents
taking into consideration the policy decision of the State
Government with respect to the seniority of the government
employee and also consider the relevant documents filed by the
petitioners in support of their claim and after hearing the private
respondents, pass a speaking order within a period of 6 months
in accordance with rule/law and if the respondent no. 4 found
that the petitioners are senior to the private respondents, then he
issue necessary orders with that effect.
3. Accordingly, this writ petition stands dispose of.
(Rajesh Kumar Verma, J)
Vanisha/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 18.01.2024
Transmission Date N/A
