Patna High Court
Hare Ram Singh vs The State Of Bihar And Ors on 5 August, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.713 of 2017
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Hare Ram Singh S/o Late Durga Prasad Singh R/o Aagrani Height Apartment,
Flat No. 203, A - Block, Ram Krishna Nagar, P.S. - Ram Krishna Nagar,
Patna.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Animal Husbandary and Fisheries Resources
Development Department, Bihar, P
3. The Deputy Secretary, Animal Husbandary and Fisheries Resources
Development Department, Bihar, Patn
4. The Secretary, Finance Department, Government of Bihar, Patna.
5. The Director, Diary Development Directorate, Bihar, Patna.
6. The Accountant General, Bihar, Patna
7. The Treasury Officer, the Secretariat Treasury, Vikash Bhawan, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Binit Kumar, Adv.
For the Respondent/s : Mr. Manoj Kumar Sinha, AC to SC19
Mrs. Ritika Rani, A.G., Bihar.
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 05-08-2025
Heard learned counsel for the petitioner and learned
counsel for the State.
2. The present writ application has been filed with
the following reliefs:-
1. That this is an application on behalf
of the above named petitioner for issuance of an
appropriate writ (s), order (s) commanding thereby
to the respondent(s) concerned to revise salary of
the petitioner after putting him in following pay
scale:-
(i) Pay scale of Joint Director (Dairy)
Patna High Court CWJC No.713 of 2017 dt.05-08-2025
class-I (Special category) for the period of 07-03-
2008 to 23-12- 2014.
(ii) Pay scale of Director (Dairy) for
the period of 24- 12-2014 to 31-05-2016 since in
these period he on the higher was posted and
discharged duties post but got salary of the lower
post.
The petitioner further prays that after
revision of his salary, the Respondent (s)
concerned be directed to calculate his arrear of
salary thus make payment of the same with
statutory as well penal interest and also grant all
the consequential benefits befitting in the facts and
circumstances of the case.
3. Counsel for the petitioner fairly submits that
during pendency of the writ petition, a counter-affidavit has
been filed in which it has been intimated that an order has been
passed in Memo No.1054 dated 30.03.2017 by which the claim
of the petitioner has been rejected. He further submits that the
liberty may be granted to the petitioner to challenge the same.
4. In the light of the submissions made, this Court
finds that during pendency of the present writ application, an
order has been passed vide Memo No.1054 dated 30.03.2017 by
the respondent. As such, the present writ application stands
disposed off granting liberty to the petitioner to challenge the
said order dated 30.03.2017 which is now barrier for the
Patna High Court CWJC No.713 of 2017 dt.05-08-2025
petitioner.
5. With the aforesaid observations, the present writ
application stands disposed off.
(Dr. Anshuman, J.)
Prakashmani/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 06.08.2025
Transmission Date N/A
