Patna High Court - Orders
Vikash Kumar Sinha vs The State Of Bihar And Ors on 8 December, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15642 of 2016
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Vikash Kumar Sinha Son of Shri Gunjeshwari Nandan Prasad Sinha, Resident
of Village- Bakerpur, P.S.- Raja Pakar, District- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Department of Food and Consumer Protection,
Govt. of Bihar, Patna.
3. The Deputy Secretary, Department of Food and Consumer Protection, Govt.
of Bihar, Patna.
4. The Bihar State Food and Civil Supplies Corporation Limited, Khad
Bhawan, Daroga Rai Path, Road No. 2 Bihar, Patna through its Managing
Director.
5. The Chief Administration, Bihar State Food and Civil Supplies Corporation
Limited, Khad Bhawan, Daroga Rai Path, Road No. 2, Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bishnu Kant Dubey, Advocate
For the Respondent/s : Smt. Namrata Mishra, GA- 6
For the BSFC : Mr. Shailendra Kumar Singh, Advocate
Mr. Utkarsha Utpal, Advocate
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
2 08-12-2025Re: I.A. no. 1 of 2017 (6201 of 2017) Heard learned counsel for the parties.
2. The instant application has been filed by the petitioner praying for amendment in the prayer portion of the writ application and for adding the following prayer:
"To quash the letter bearing memo no. 12592 dated 14.10.2016 issued under the signature of Chief of Administration whereby wrongly stating that despite removal from the Patna High Court CWJC No.15642 of 2016(2) dt.08-12-2025 2/3 service of the corporation petitioner coming in the office and used to make biometric attendance as also in attendance sheet and as such within 24 hours hand over the entire charge to one Sh. Shakeel Ahmad (MIS Manager) exclaim the situation with respect to marking the attendance and for issuance of a consequential writ in the nature of mandamus directing and commanding the respondents to allow the petitioner to discharge the duties attached to the post i.e. the post of Data Entry Operator and incharge of the Controll room of computer section and make payment of salary/wages as was being paid to him since the service of the petitioner has not been terminated/removed."
3. Having heard learned counsel for the parties and having perused the contents of the petition, the prayer made in the instant application is allowed.
4. I.A. no. 1 of 2017 (6201 of 2017) stands disposed off.
5. Office to make necessary corrections in paragraph no. 1 of the main writ application by adding the prayer quoted herein above.
Patna High Court CWJC No.15642 of 2016(2) dt.08-12-2025 3/3
6. Respondents to file counter affidavit in the case within a period of four weeks.
7. Put up this case on 13.1.2026.
(Partha Sarthy, J) sauravkrsinha/-
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