Patna High Court
Kapil Kumar & Ors vs The State Of Bihar & Ors on 19 February, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7483 of 2014
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1. Kapil Kumar S/o Late Nagina Yadav resident of Mohalla - Kankarbagh, P.O.
Rajendranager, District - Patna at Present posted at G.P.F, office - Bhagalpur
2. Rambabu Paswan S/O Late Kamal Paswan resident of village - Ariyawan, P.O.
Ashrafpur, P.S. Nagernausa, District District Nalanda, at Present Posted at G.P.F.
Directorate, Pant Bhawan, Patna
3. Ashok Kumar S/o Late Ram Charan Gope resident of Mohalla - Bajrangpuri,
Gulzarbag, Patna - 7 at present Posted at G.P.F. Directorate, Pant Bhawan, Patna
4. Govind Prasad S/o Late Birendra Prasad Singh resident of Bari Patan Devi
Colony Gulzarbag, Patna - 7, at Present Posted at G.P.F. Office Darbhanga
5. Gulzar Paswan S/O Late Ramchandra Paswan resident of Bari Patan Devi
Colony Gulzarbag, Patna - 7, at Present Posted at G.P.F. Office Gaya
6. Ram Babu Sah S/O Late Jadu Sah resident of Bari Patan Devi Colony
Gulzarbag, Patna - 7, at Present Posted at G.P.F. Office Samastipur
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Finance Department, Govt.
of Bihar, Patna
2. The Principal Secretary, Finance Department, Govt. of Bihar, Patna
3. The Principal Secretary, Karmic Department Govt. of Bihar, Patna
4. The Secretary (Expenditure) Finance Department, Govt. of Bihar, Patna
5. The Joint Secretary, Finance Department Govt. of Bihar, Patna
6. The Superintendent, Govt. Stationary Store and Publication, Gulzarbag, Patna - 7
7. The Superintendent Secretariat Press, Gulzarbag, Patna - 7
8. The Director, Provident Fund, Pant Bhawan, Bailey Road, Patna
9. The District Provident Fund Officers, Bhagalpur, Darbhanga, Samastipur and
Gaya
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bankey Bihari Singh
Mr. Manoj Kumar
For the Respondent/s : Mr. Avinash Kumar, AC to GA 6
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 19-02-2016 One to many issues have been raised by these petitioners in the present writ application. Because of the multiplicity of the relief and demands, the Court may not like to entertain the writ application in the present form and content. However, attention of the Court has been drawn to some of the Patna High Court CWJC No.7483 of 2014 dt.19-02-2016 2 grievances raised by these petitioners before the Principal Secretary, Department of Finance, Government of Bihar, which are on record as Annexure-15 series.
In addition to that, there are certain developments where codified rule has been promulgated by the State of Bihar as recent as on 18th May, 2015, which is Annexure-B to the supplementary counter affidavit.
With the above development and other grievances which have arisen in the peculiarity of facts, the Court permits the petitioners to re-agitate the issues before the Principal Secretary, Finance, Government of Bihar, who will get those issues examined and pass an appropriate order. All this must be done within a period of six months.
Writ application is disposed of with above direction.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
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