Patna High Court - Orders
Kumar Ashutosh Rajesh & Anr vs The State Of Bihar & Ors on 5 July, 2013
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1788 of 2011
======================================================
Dr. Nirmal Kumar Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.949 of 2011
======================================================
Md. Saghiruddin
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9298 of 2012
======================================================
Kedar Nath Singh
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.950 of 2011
======================================================
Kiran Prakash Gupta & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.994 of 2011
======================================================
Satya Narain Thakur & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.996 of 2011
======================================================
Laliteshwar Mishra
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
2 /19
======================================================
with
Miscellaneous Jurisdiction Case No.1116 of 2011
======================================================
Dr. Rakesh Kumar Singh & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1119 of 2011
======================================================
Umesh Prasad & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1120 of 2011
======================================================
Jay Ram Singh & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1419 of 2011
======================================================
Birendra Kr. Mishra & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1476 of 2011
======================================================
Jibay Narayan Mishra & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1496 of 2011
======================================================
Raj Kishor Ray & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
3 /19
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2076 of 2011
======================================================
Ashok Kumar Singh
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1081 of 2011
======================================================
Fatma Benazeer
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1082 of 2011
======================================================
Bucheshwar Mandal
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1583 of 2011
======================================================
Dr. Ram Binod Prasad Singh & Anr.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2293 of 2011
======================================================
Sudhir Kumar Jha & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2828 of 2011
======================================================
Dr. Sanjeev Kumar & Ors
.... .... Petitioner/s
Versus
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
4 /19
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.3058 of 2011
======================================================
Akhauri Bijay Prakash Sinha
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4466 of 2011
======================================================
Shambhu Sharan Sharma
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4118 of 2011
======================================================
Abdus Salam & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.5116 of 2011
======================================================
Gorokesh Kumar Sharma & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.5211 of 2011
======================================================
Umesh Pd. & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4822 of 2011
======================================================
Dr. Md. Asaduzzaman & Ors
.... .... Petitioner/s
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
5 /19
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4727 of 2011
======================================================
Jitendra Nath Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4724 of 2011
======================================================
Om Prakash Sinha & Anr.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1283 of 2011
======================================================
Birendra Kumar Singh & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2086 of 2011
======================================================
Dip Naryan Gupta & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1160 of 2011
======================================================
Shashi Bhushan Prasad Singh & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.353 of 2012
======================================================
Narendra Prasad Singh And Ors.
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
6 /19
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1924 of 2011
======================================================
Kumar Ashutosh Rajesh & Anr
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2411 of 2011
======================================================
Munna Pd. Gupta
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2929 of 2011
======================================================
Heera Pandeya &N Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.995 of 2011
======================================================
Dr. Sushil Kumar Jha & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1798 of 2012
======================================================
Ganesh Pd. Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1067 of 2012
======================================================
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
7 /19
Meera Kumari
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1560 of 2012
======================================================
Santosh Kumar Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1800 of 2012
======================================================
Bhagirath Pd. Yadav & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1043 of 2012
======================================================
Dina Nath Sahu & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1843 of 2012
======================================================
Ram Dinesh Singh
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1842 of 2012
======================================================
Khurshid Anwar & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1841 of 2012
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
8 /19
======================================================
Ramsringar Choudhary & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.3689 of 2011
======================================================
Dr. Rama Nand Pd. & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.423 of 2012
======================================================
Surendra Kant Jha & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.5462 of 2011
======================================================
Rama Kant Gupta & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1897 of 2011
======================================================
Devendra Pd. Singh
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4750 of 2011
======================================================
Amod Narayan Singh & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
9 /19
Miscellaneous Jurisdiction Case No.1844 of 2012
======================================================
Deonandan Pd. Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2055 of 2012
======================================================
Ramesh Kumar Pandey
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2975 of 2012
======================================================
Raja Ram Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2036 of 2012
======================================================
Dr. Ram Sewak Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1839 of 2012
======================================================
Dr. Surendra Kumar
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2035 of 2012
======================================================
Dr. Alok Kumar Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
10 /19
with
Miscellaneous Jurisdiction Case No.1838 of 2012
======================================================
Sunil Kumar Mandal & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1840 of 2012
======================================================
Madan Mohan Chaudhary & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1845 of 2012
======================================================
Shankar Pd. Sharma & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2175 of 2012
======================================================
Neena Verma & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.303 of 2011
======================================================
Jawed Karim Khan & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4829 of 2010
======================================================
Binod Kumar & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
11 /19
======================================================
with
Miscellaneous Jurisdiction Case No.1657 of 2011
======================================================
Dr. Raj Kishore Pd. Singh & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1429 of 2011
======================================================
Dr. Devendra Kumar & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1432 of 2011
======================================================
Sushil Kumar Ojha
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1436 of 2011
======================================================
Dr. Ajay Kumar
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4321 of 2010
======================================================
Dr. Bishwa Mohan Prasad
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.4870 of 2010
======================================================
Mankeshwar Dayal Maldahiyar
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
12 /19
.... .... Respondent/s
======================================================
Appearance :
(In MJC No.1788 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.949 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Subhash Pd. Singh Ga7
(In CWJC No.9298 of 2012)
For the Petitioner/s : Mr. Shashi Shekhar Tiwary
For the Respondent/s : Mr. Kumar Sachin Gp24
(In MJC No.950 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. S.A. Alam Sc3
(In MJC No.994 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. V.M.K Sinha Aag13
(In MJC No.996 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1116 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shail Kumari Sc15
(In MJC No.1119 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Prasoon Sinha Ga2
(In MJC No.1120 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Jawahar Pd. Karn Aag4
(In MJC No.1419 of 2011)
For the Petitioner/s : Mr. Subhash Chandra Jha
For the Respondent/s : Mr. S.S. Shabbar Hussain Gp4
(In MJC No.1476 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. J.S. Arora Sc6
(In MJC No.1496 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Sanjay Kr No.2 Ga5
(In MJC No.2076 of 2011)
For the Petitioner/s : Mr. Anil Kumar
For the Respondent/s : Mr. Rajiv Roy Gp5
(In MJC No.1081 of 2011)
For the Petitioner/s : Mr. Purushottam Kumar Jha
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1082 of 2011)
For the Petitioner/s : Mr. Purushottam Kumar Jha
For the Respondent/s : Mr. Anjani Kumar Aag10
(In MJC No.1583 of 2011)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Anjani Kumar Aag10
(In MJC No.2293 of 2011)
For the Petitioner/s : Mr. Purushottam Kumar Jha
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
13 /19
For the Respondent/s : Mr. G.K. Agrwal Ga10
(In MJC No.2828 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.3058 of 2011)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. Hansraj
(In MJC No.4466 of 2011)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.4118 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.5116 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. J.S. Arora Sc6
(In MJC No.5211 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.4822 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.4727 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.4724 of 2011)
For the Petitioner/s : Mr. Sharad Kumar Sinha
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1283 of 2011)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Sunil Kr. Mandal Sc24
(In MJC No.2086 of 2011)
For the Petitioner/s : Mr. Gyanand Roy
For the Respondent/s : Mr. Rajesh Singh Gp16
(In MJC No.1160 of 2011)
For the Petitioner/s : Mr. Purushottam Kumar Jha
For the Respondent/s : Mr. Rajesh Singh Gp16
(In MJC No.353 of 2012)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1924 of 2011)
For the Petitioner/s : Mr. Subhash Chandra Jha
For the Respondent/s : Mr. Rajiv Roy Gp5
(In MJC No.2411 of 2011)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Md. Nasarool Hoda Kha Sc1
(In MJC No.2929 of 2011)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Nivedita Nirvikar Gp3
(In MJC No.995 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Rajiv Roy Gp5
(In MJC No.1798 of 2012)
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
14 /19
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1067 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1560 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Chakradhari Shar Singh Aa
(In MJC No.1800 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1043 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Neelu Agrwal Ga6
(In MJC No.1843 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1842 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1841 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.3689 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.423 of 2012)
For the Petitioner/s : Mr. Prafull Chandra Jha
For the Respondent/s : Mr. Rajesh Kumar Gp8
(In MJC No.5462 of 2011)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Rishiraj Sinha Gp19
(In MJC No.1897 of 2011)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Dinbandhu Singh Gp9
(In MJC No.4750 of 2011)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1844 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.2055 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.2975 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Anjani Kumar Aag10
(In MJC No.2036 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1839 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013
15 /19
(In MJC No.2035 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1838 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1840 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1845 of 2012)
For the Petitioner/s : Mr. Gyanand Roy
For the Respondent/s : Mr. Manoj Kr. Ambasta Gp14
(In MJC No.2175 of 2012)
For the Petitioner/s : Mr. Shanti Pratap
For the Respondent/s : Mr. Neeraj Nandan Gp20
(In MJC No.303 of 2011)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. Abhay Shankar Jha Sc14
(In MJC No.4829 of 2010)
For the Petitioner/s : Mr. Sharad Kumar Sinha
For the Respondent/s : Mr. (Sc20)
(In MJC No.1657 of 2011)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. Tej Bahadur Singh Aag7
(In MJC No.1429 of 2011)
For the Petitioner/s : Mr. Bal Mukund Prasad Sinha
For the Respondent/s : Mr. Shashi Bhushan Kr. Sc7
(In MJC No.1432 of 2011)
For the Petitioner/s : Mr. Bal Mukund Prasad Sinha
For the Respondent/s : Mr. P.K. Verma Aag5
(In MJC No.1436 of 2011)
For the Petitioner/s : Mr. Bal Mukund Prasad Sinha
For the Respondent/s : Mr. P.K. Verma Aag5
(In MJC No.4321 of 2010)
For the Petitioner/s : Mr. Alok Kumar-1
For the Respondent/s : Mr. (Aag5)
(In MJC No.4870 of 2010)
For the Petitioner/s : Mr. Abhinav Shrivastava
For the Respondent/s : Mr. (Gp20)
======================================================
CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
ORAL ORDER
20 05-07-2013This batch of contempt applications has been pending since 2011 and as the order sheets show, which runs into 100 over pages, the controversy has not ended as the State would say that the controversy has just begun. The effort of the Court was Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013 16 /19 that by judgment under consideration to end a useless controversy started but as the chequered history of the contempt applications shows that became the beginning of series of controversies at the instance of the State, which is reluctant to implement the judgment which stood affirmed up to Apex Court. Every time when the case is taken up some other new difficulty or controversy is sought to be created impeding the implementation of the writ judgment.
The writ petition was disposed of with virtually a singular finding. The finding was that all Lab Assistant/Lab Incharge/ Lab Technician, who had requisite educational qualification would become and be treated as Demonstrator. This was simple. What this Court noticed was that pursuant to series of litigations ending in the Apex Court, on 6.6.2006, the State Cabinet took a decision whereby noticing that the Demonstrators were dying cadre but then Lab Assistant/ Lab Incharge/ Lab Technician, who were qualified and needed promotional avenue, would be re-designated as Demonstrator in the dying cadre in the pay scale of Rs. 5,500- Rs. 9,000/-. In the judgment it was held that the attempt of the State executive by subsequent circular dated 18th December, 2008, to undo this Cabinet decision could not be approved. In the writ judgment it was categorically noticed that pursuant to the Cabinet decision, Universities scrutinized the qualification and eligibility of the petitioners and fixed their pay Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013 17 /19 scale. The matter was then taken up by the statutory Pay Fixation Committee and pay fixation was duly done. Payments accordingly were being made to the said re-designated Demonstrators. Funds availability being restricted on basis of the said revision of pay and pay fixation , more funds were asked for from the State which granted those funds for those needs. Then the State further clarified the position with regard revision of pay scale and other details vide their circular dated 9.6.2008, vide memo no. 1261 issued by the Human Resources Department. All this was sought to be undone by the circular impugned dated 18.12.2008, which led to the filing of the writ petition and the judgment wherein this letter and the changed stand by the Government was disapproved. The natural consequence of that would have been that the State should have gracefully restored the status quo but as usual it was left to them, never to be done. Even today they refused to do so. Even they are not deterred by the contempt proceedings. I am consciously saying this because the State tried every trick to avoid, if not delay, implementation of the judgment. It took the matter to L.P.A. and then the Apex Court without success but unfortunately till date it has failed to implement the judgment rather they have sought to amend the Bihar State University Act so that the petitioners could not be promoted as teachers, but again went on the wrong foot, for the Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013 18 /19 petitioner want first restoration of their pay which they were getting or were entitled to. The matter of promotion to the post of Lecturer was not immediate concern. Ultimately Principal Additional Advocate General, had taken time to discuss the matter and persuade the State. Today learned Principal, Additional Advocate General and Dr. Anil Kumar Upadhyay learned counsel appearing for the State state that the State, as usual, is in confusion as to what is the pay scale payable. I do not understand from where this confusion has come at this late stage. The pay scale is singular as considered by the cabinet decision which is Rs. 5,500/- to 9,000/- . It does not talk of any other pay scale for these people. In my view this is again a lame excuse to avoid the implementation of the judgment. The easiest being to create some confusion and then throw back to the Court to clarify and in the process get some excuse to appeal and delay the matter. Unfortunately I am not required to clarify any thing for the cabinet decision itself is unambiguous and speak of the pay scale entitled to these petitioners at Rs. 5,500/- Rs. 9,000/- and it is on the basis of this that the statutory Pay Fixation Committee after full scrutinizing the facts fixed the pay scale and that is what most of the petitioners were getting before effort to unsettle the situation was started by the State. If the State has iota of bonafide it must forthwith restore the status quo as was obtaining before the Patna High Court MJC No.1788 of 2011 (20) dt.05-07-2013 19 /19 impugned circular or restore the status quo ignoring the said circular dated 18.12.2008 and its follow up circulars and decision. In order to give one further last opportunity to the State to show full compliance of the judgment of this Court, put up this matter on 12th August,2013, as prayed by learned Principal Additional Advocate General.
(Navaniti Prasad Singh, J) singh/-