Patna High Court - Orders
Md.Nasiruddin Siddik & Ors vs The Administrator,B.S.R.T.Corp on 16 April, 2012
Patna High Court CWJC No.7354 of 2012 (2) dt.16-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7354 of 2012
======================================================
1. Md. Nasiruddin Siddik S/O Late Sher Mohammad Resident Of Mohalla-
New Ansar Nagar, P.S.-Par Nawada, District-Nawada
2. Paras Nath Yadav S/O Late Bhekha Goe Resident Of Mohalla-Golghar,
Shiv Mandir Gali, P.S.-Gandhi Maidan, District-Patna
3. Devendra Prasad S/O Modhi Mahto Resident Of Mohalla-Musallahpur,
East Of Bazar Samiti, Ram Krishna Coloney, P.S.-Sultanganj, District-
Patna
.... .... Petitioner/s
Versus
1. The Administrator, Bihar State Road Transport Corporation, Birchand
Patel Path, Pariwahan Bhawan, Patna, Bihar
2. The Chief Od Administration, Bihar State Road Transport Corporation,
Birchand Patel Path, Pariwahan Bhawan, Patna, Bihar
3. The Chief Of Operation, Bihar State Road Transport Corporation,
Birchand Patel Path, Pariwahan Bhawan, Patna, Bihar
4. The Chief Mechanical Engineer, Bihar State Road Transport
Corporation, Birchand Patel Path, Pariwahan Bhawan, Patna, Bihar
5. The Financial Advisor-Cum-Chief Account Officer, Bihar State Road
Transport Corporation, Birchand Patel Path, Pariwahan Bhawan, Patna,
Bihar
6. The Divisional Manager, Patna Division, Bihar State Road Transport
Corporation, Bankipur, Patna
7. The Divisional Manager, Gaya Division, Bihar State Road Transport
Corporation, Gaya
.... .... Respondent/s
======================================================
For the Petitioner : Mr. Satya Prakash Sinha, Advocate
For the Respondent/s : Mr. S. R. Sharan, Advocate
======================================================
P R E S E N T HONOURABLE MR. JUSTICE S.N. HUSSAIN
ORDER
2 16-04-2012Heard learned counsel for the petitioners and learned counsel for the respondents.
2. This writ petition has been filed by the petitioners for directing the respondent-authorities to give their due second Patna High Court CWJC No.7354 of 2012 (2) dt.16-04-2012 time bound promotion/A.C.P. and statutory interest on the aforesaid amount from due date and other consequential reliefs, which the petitioners may be found entitled to.
3. The petitioners are working against the posts of Helpers and Conductor in the Central Workshop at various places under the Bihar State Road Transport Corporation (hereinafter referred to as `the Corporation' for the sake of brevity).
4. For the grant of same relief, the petitioners have also filed their representations dated 31.05.2011, 26.07.2010, 10.02.2011, 04.07.2011 and 26.07.2011 before the Administrator of the Corporation, but according to them, no heed has been paid by the authorities concerned to the said representations.
5. In the aforesaid circumstances, this writ petition is disposed of with a direction to the Administrator of the Corporation to consider the representations of the petitioners for grant of second time bound promotion/A.C.P. to them in the light of the provisions of law as early as possible, preferably within a period of three months from the date of receipt/production of a copy of this order.
(S.N. Hussain, J) MPS/-
Patna High Court CWJC No.7354 of 2012 (2) dt.16-04-2012