Patna High Court
Ranjit Kumar vs The State Of Bihar on 19 March, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.716 of 2021
In
Civil Writ Jurisdiction Case No.24840 of 2019
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Ranjit Kumar Son of Late Ashok Kumar Resident of C/o Thakur Prasad at
Mohalla - Purani Kankarbagh, Gate No. 16, Near College of Commerce,
Patna, P.S. Patrakar Nagar, District - Patna - 800020. At present posted as
Clerk in Nalanda Mahila College, Biharsharif, Nalanda.
... ... Appellant/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Vice Chancellor, Patliputra University, Patna.
4. The Pro- Vice Chancellor, Patliputra University, Patna.
5. The Finance Officer, Patliputra University, Patna.
6. The Registrar, Patliputra University, Patna.
7. The Principal, Nalanda Mahila College, Biharsharif, Nalanda.
8. The Vice Chancellor, Magadh University, Bodh Gaya.
9. The Registrar, Magadh University, Bodh Gaya.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Dr. Alok Kumar Sinha, Advocate
For Magadh University : Mr. Sunit Kumar, Advocate
For the State : Mr. Sushil Kumar Singh, AC to AAG-10
For PPU : Mr. Dr. Anand Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
Patna High Court L.P.A No.716 of 2021 dt.19-03-2025
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 19-03-2025
Heard I.A. No. 01 of 2021 for condonation of delay.
There is a delay of about 9 days in filing L.P.A. No. 716 of
2021.
2. For the reasons stated in the application read with
the affidavit, delay of about 9 days in filing L.P.A. No. 716 of
2021 stands condoned.
3. Accordingly, I.A. No. 01 of 2021 stands allowed.
4. Appellant has assailed the order of the learned Single
Judge dated 04.09.2021 passed in CWJC No. 24840 of 2019.
5. Core issue involved in the present lis is whether the
appellant is entitled to Grade Pay of Rs. 2400/- as and when he
was appointed to the post of Lower Division Clerk at par with
the similarly situated persons. In this regard, he has failed to
apprise this court that the post of LDC carries Grade Pay of Rs.
2400/- and so also he has not furnished any document to show
that the appellant has been discriminated among the other LDC
similarly situated persons who have been extended the benefit
of Grade Pay of Rs. 2400/-. In the absence of these two
materials, the appellant has not been able to made out a case.
Patna High Court L.P.A No.716 of 2021 dt.19-03-2025
6. Accordingly the LPA stands dismissed, while
affirming the order of the learned Single Judge dated 04.09.2021
passed in CWJC No. 24840 of 2019.
(P. B. Bajanthri, J)
( Alok Kumar Sinha, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.03.2025
Transmission Date NA
