Patna High Court
The State Of Bihar vs Rajiv Ranjan Kumar on 2 September, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1101 of 2023
In
Civil Writ Jurisdiction Case No.11970 of 2018
======================================================
1. The State of Bihar.
2. The Home Secretary Government of Bihar, Main Secretariat, Patna.
3. The Director General of Police, Home Guard, Main Secretariat, Patna.
4. The District Magistrate, Muzaffarpur.
5. The Commandant Home Guard, Company Bagh, Red Cross, Muzaffarpur.
... ... Appellant/s
Versus
1. Vivek Kumar Son of Kameshwar Prasad Sahi, resident of Village P.O.-
Bararj, P.S.-Bararaj, District-Muzaffarpur.
2. Sanjeev Kumar, son of Shri Gagan Deo Singh, resident of Village P.O.-
Anjanakut, P.S.-Motipur, District-Muzaffarpur.
3. Durgawati Kumari, Wife of Shri Jai Prakash Sahni, resident of Village P.O.-
Mohammadpur Balmi, P.S.-Motipur, District-Muzaffarpur.
4. Vishwanath Kumar, son of Rameshwar Sahni, resident of Village P.O.-
Mohammadpur Balmi, P.S.-Motipur, District-Muzaffarpur.
5. Jiyalal Kumar, son of Rameshwar Sahni, resident of Village P.O.-
Mohammadpur Balmi, P.S.-Motipur, District-Muzaffarpur.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 548 of 2024
In
Civil Writ Jurisdiction Case No.20688 of 2019
======================================================
1. The State of Bihar through Home Secretary, Govt. of Bihar, Patna.
2. The Director General of Police Home Guard, Main Secretariat, Patna.
3. The District Magistrate, Muzaffarpur.
4. The Commandant Home Guard, Company Bagh Muzaffarpur.
5. The Senior Superintendent of Police, Muzaffarpur.
6. The District Welfare Officer, Muzaffarpur.
... ... Appellant/s
Versus
1. Mani Shankar Jha S/o Chandrauot Jha Resident of village and P.o.-
Jagdishpur, Bagh Nagri, P.s.- Sakra, District- Muzaffarpur.
2. Shashi Kapoor Mishra, S/o Nawal Kishore Mishra Resident of village -
Jagdishpur, Bagh Nagri, P.s.- Sakra, District- Muzaffarpur.
Patna High Court L.P.A No.1101 of 2023 dt.02-09-2025
2/5
3. Ranjan Kumar, S/o Rakesh Singh Resident of village and P.O.- Saraiya, P.S.-
Sakra, District- Muzaffarpur.
4. Manish Kumar, S/o Awadhesh Sahi Resident of village- Shyampur Bhoja,
P.O.- Kabilpur, P.S.- Kanti, District- Muzaffarpur.
5. Sri Kant Kumar, S/o Ram Chandra RAi Resident of village- Gabsara, P.O.-
Turkhi, P.S.- Kurhani, District- Muzaffarpur.
6. Prashant Shekhar Rajbansh, S/o- Gaurishankar Singh Resident of village-
Shampur, P.O.- Sundarpur, P.S.- Sakra, District- Muzaffarpur.
7. Raju Kumar, S/o Ramesh Mishra Resident of village and P.O.- Jagdishpur,
Bagh Nagri, P.S.- Sakra, District- Muzaffarpur.
8. Sunil Kumar Roy, S/o Ranbir Roy Resident of village and P.O.- Marwan,
P.S.- Sakra, District- Muzaffarpur.
9. Jai Nandan Kumar, S/o Mishri Lal Baitha Resident of Village and P.O.-
Lautan, P.S.- Minapur, Distt.- Muzaffarpur.
10. Veer Bahadur Sahni, S/o Shri Sita Ram Sahni Resident of Mohamadpur
Balmi, P.S.- Motipur, Distt.- Muzaffarpur.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 549 of 2024
In
Civil Writ Jurisdiction Case No.8447 of 2018
======================================================
1. The State of Bihar
2. The Home Secretary, Government of Bihar, Main Secretariat, Patna.
3. The Director General of Police, Home Guard, Main Secretariat, Patna.
4. The District Magistrate, Muzaffarpur.
5. The Commandant Home Guard, Company Bagh, Red Cross Muzaffarpur.
... ... Appellant/s
Versus
1. Rajiv Ranjan Kumar Son of Shri Ramesh Kumar, Resident of Village-
Bhatoliya, P.O. and P.S. Minapur, District- Muzaffarpur.
2. Shiv Ram Krishna Rana, Son of Ashok Kumar Rana, Resident of Village-
Bhatoliya, P.O. and P.S. Minapur, District- Muzaffarpur.
3. Vikash Kumar, Son of Tripit Narayan Jha, Resident of Village-
Raghunathpur Jagdish, P.O. and P.S.- Mushari, District- Muzaffarpur.
4. Jai Nandan Kumar S/o Mishri Lal Baitha, Resident of Village and P.O.-
Lautan, P.S.-Minapur, District- Muzaffarpur.
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 1101 of 2023)
Patna High Court L.P.A No.1101 of 2023 dt.02-09-2025
3/5
For the Appellant/s : Mr. Nadim Seraj, GP-5
Mr. Shailesh Kumar, SC to GP-5
For the Respondent/s : Mr. Vaidehi Raman Prasad Singh, Advocate
Mr. Arvind Kumar, Advocate
(In Letters Patent Appeal No. 548 of 2024)
For the Appellant/s : Mr. Nadim Seraj, GP-5
Mr. Shailesh Kumar, SC to GP-5
For the Respondent/s : Mr. Vaidehi Raman Prasad Singh, Advocate
Mr. Arvind Kumar, Advocate
(In Letters Patent Appeal No. 549 of 2024)
For the Appellant/s : Mr. Nadim Seraj, GP-5
Mr. Shailesh Kumar, SC to GP-5
For the Respondent/s : Mr. Vaidehi Raman Prasad Singh, Advocate
Mr. Arvind Kumar, Advocate
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
Date : 02-09-2025
In these three L.P.As, appellants have assailed the
order of the learned Single Judge dated 27.09.2021 passed in
C.W.J.C. No. 11970 of 2018.
2. Undisputedly, in identical matters co-ordinate
L.P.A Bench disposed of the L.P.As in favour of the contesting
respondents.
3. The State-appellant preferred Special Leave to
Appeal (C) No(s). 21079 of 2024 in the case of Manjay Kumar
& Anr. wherein they have suffered an order. It is a short order
and it reads as under:
"1. We are not inclined to interfere with
the impugned judgment and order of the High
Court; hence, the special leave petition is
dismissed.
Patna High Court L.P.A No.1101 of 2023 dt.02-09-2025
2. It is, however, clarified considering
the prayer made on behalf of the first petitioner-
State of Bihar that relief as granted by the learned
Single Judge of the High Court would remain
confined to the two writ petitioners before it, i.e.,
Manjay Kumar and Sunil Kumar Ram.
3. Pending application(s), if any, shall
stand disposed of."
4. Similarly, State preferred Special Leave to Appeal
(C) No. 23768 of 2024, (The State of Bihar & Ors. V Sugandh
Kumar & Ors.) which was also disposed of on 18.10.2024 and
it reads as under:
"1. We are not inclined to interfere with
the impugned judgment and order of the High
Court; hence, the special leave petitions are
dismissed.
2. It is, however, clarified considering
the prayer made on behalf of the first petitioner-
State of Bihar that relief as granted by the learned
Single Bench of the High Court would remain
confined to the writ petitioners before it.
3. Pending application(s), if any, shall
also stand disposed of."
5. The appellants are not disputing that in the present
case, contesting respondent nos. 1 and 2 are similarly situated
persons. In the absence of any difference at par with Manjay
Patna High Court L.P.A No.1101 of 2023 dt.02-09-2025
Kumar & Anr. and Sugandh Kumar & Ors., we have no other
option except to reject the State L.P.As in the light of co-
ordinate Bench decisions read with the Hon'ble Supreme Court's
decision cited (supra).
6. At this stage, learned counsel for the appellants-
State submitted, on instruction, that respondent no. 3 Durgawati
Kumari has been selected and appointed during pendency of the
present lis. Therefore they have to accommodate respondent no.
1 - Vivek Kumar and respondent no. 2 - Sanjeev Kumar.
7. In the light of the fact that State have suffered
orders before the learned Single Judge, Division Bench and
before the Hon'ble Supreme Court, accordingly, the present
three L.P.As are dismissed.
(P. B. Bajanthri, ACJ)
( Alok Kumar Sinha, J)
aditya/-
AFR/NAFR
CAV DATE
Uploading Date 04.09.2025.
Transmission Date
