Pawan Kumar vs The Union Of India
2025 Latest Caselaw 3213 Patna

Patna High Court

Pawan Kumar vs The Union Of India on 16 April, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.454 of 2022
                                          In
                   Civil Writ Jurisdiction Case No.8307 of 2021
     ======================================================
     Pawan Kumar, son of Late Dileshwar Yadav, Resident of Village-Manjhla
     Khurd, P.O.-Dumari Chatti, P.S.-Fatehpur, District-Gaya.

                                                               ... ... Petitioner/s
                                      Versus
1.   The Union of India through Sri Chhatrahal Singh, the General Manager, East
     Central Railway, Hajipur.
2.   Sri Anup Sharma, son of not known the petitioner, The Chief Personnel
     Officer, East Central Railway, Hajipur.
3.   Sri Ashish Bansal, son of not known the petitioner, The Divisional Railway
     Manager, Dhanbad Division, P.O.-Dhanbad, District-Dhanbad.
4.   Sri Manoj Kumar, son of not known the petitioner, The Senior Divisional
     Personnel Officer, Dhanbad Division, East Central Railway, P.O.-Dhanbad,
     District-Dhanbad.
5.   Sri Vikash Chandra Yadav, The Station Superintendent, Gajhandi Railway
     Station, P.O. Gajhandi, District-Koderma.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :   Mr. Dinu Kumar, Advocate
                                  Ms.Ritika Rani, Advocate
                                  Ms. Himja G. Singh, Advocate
     For the Opposite Party/s :   Mr. Dr. Maurya Vuijay Chandra, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT
     (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

      Date : 16-04-2025


                 In the light of reasoned and speaking order dated

      11.03.2022

furnished as Annexure-R-4 to show cause, it is

evident that the grievance of the appellant has been considered

and rejected.

2. Having regard to the direction of the co-ordinate Patna High Court MJC No.454 of 2022 dt.16-04-2025

Bench for considering the petitioner's case for granting

compassionate appointment afresh, the present MJC do not

survive for consideration.

3. Accordingly, the present MJC stands dropped

reserving liberty to the petitioner to assail the order dated

11.03.2022(Annexure-R-4) to show cause.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.04.2025
Transmission Date       NA