Patna High Court - Orders
Brahmdeo Rai & Ors vs The State Of Bihar & Ors on 18 September, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17520 of 2017
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1. Brahmdeo Rai, son of Late Mahendra Rai, resident of Village-
Bisrampur, P.O. Bhore, District Gopalganj.
2. Jai Ram Singh, son of Late Jagarnath Singh, resident of Village+ Post
Nawada Ben, P.S. Udwantnagar, District Bhojpur (Ara).
3. Jitendra Kumar, son of Sri Arjun Prasad, resident of Village- Adhapa,
P.S. Janipur, District Patna.
4. Vijendra Paswan, son of Umesh Paswan, resident of Village- Darbespur,
P.S. Maner, District Patna.
5. Jagan Pasan, son of Late Ramautar Paswan, resident of Village-
Aryanagar, P.O.+ P.S.- Ramnagar, District- West Champaran.
6. Sunil Ram, son of Shri Rajendra Ram, resident of Village- Bhakhra,
P.O. Hasadih, P.S. Masaurhi, District- Patna.
7. Nidhi Kumari, D/o Rabindra Kumar Singh, resident of New Ranipur,
Jaihind Colony Phulwarisharif, District Patna.
8. Amit Kumar, son of Sri Rabindra Kumar, resident of Village- Sherpur,
District- Munger.
9. Rajesh Kumar, son of Shri Maheshwar Ram, resident of Village-
Akbarpur, P.O. Shorampur, P.S. Naubatpur, District- Patna.
10. Sunil Kumar, son of Shri Nageshwar Prasad, resident of Village-
Sadisopur, P.S. Naubatpur, District Patna.
11. Sanjay Kumar, son of Sri Surendra Prasad, resident of Village-
Khajpura, P.O. BVC, Patna.
12. Ranjeet Kumar, son of Sri Ram Ekbal Singh, resident of Village-
Rampur, Patna Sadar, District- Patna.
13. Ajay Ram, son of Late Santlal Das, resident of Khajpura, P.S. Habai
Adda, District Patna.
14. Anand Kumar, son of Ramdeo Rai, resident of Village- Harpur Pusa,
P.S. Pusa, District- Samastipur.
15. Rajeev Kumar, son of Late Uma Trivedi, resident of Harpur Pusa, P.S.
Pusa, District- Samastipur.
16. Mithilesh Ram, son of Late Chindaman Ram, resident of Khajpura, P.S.
Habai Adda, District Patna.
17. Pappu Kuwar, son of Late Satyadeo Kuwar, resident of Pakra, P.S.
Nawgachhiya, District- Bhagalpur.
18. Bhagwan Paswan, son of Late Ramprit Paswan, resident of South
Sheikhpura, Paswan Tola, P.S. Habai Adda, District- Patna.
19. Raj Kumari @ Raj Kumari Devi, wife of Subhani Paswan, resident of
Shekhpura, P.S. Habai Adda, District- Patna.
20. Umesh Ram, son of Ram Swarup Ram, resident of Village- Mahuli, P.S.
Phulwarisharif, District- Patna.
21. Muniya Devi, wife of Late Sunil Pandit, resident of North Sangat,
Kumhar Toli, P.S. Phulwarisharif, District- Patna.
22. Dharmshila Devi, wife of Bangali Paswan, resident of Sheikhpura, P.S.
Hawai Adda, District Patna.
23. Bangali Paswan, son of Late Ram Ekwal Paswan, resident of
Sheikhpura, P.S. Hawai Adda, District Patna.
24. Subhani Pawan, son of Late Dudhnath Paswan, resident of Sheikhpura,
P.S. Hawai Adda, District Patna.
25. Pramila Devi, D/o Late Ram Jatan Paswan, resident of Sheikhpura, P.S.
Patna High Court CWJC No.17520 of 2017 (4) dt.18-09-2018
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Hawai Adda, District Patna.
26. Lila Devi, D/o Late Bihari Paswan, resident of Sheikhpura, P.S. Hawai
Adda, District Patna.
27. Uma Devi, wife of Ajay Paswan, resident of Sheikhpura, P.S. Hawai
Adda, District Patna.
28. Sangita Devi, D/o Arbind Paswan, resident o f Sheikhpura, P.S. Hawai
Adda, District Patna.
29. Heeramani Devi, D/o Late Ramdhyan Paswan, resident of Sheikhpura,
P.S. Hawai Adda, District Patna.
30. Arun Kumar, son of Ashok Ram, resident of Rukunpura, P.S. Hawai
Adda, District Patna.
31. Ravi Ram, son of Rajan Ram, resident of D.V.C. Campus, P.S. Hawai
Adda, District Patna.
32. Upendra Kumar, son of Late Chhathu Rai, resident of Mahuabag, P.S.
Rupaspur, District- Patna.
33. Ramesh Soren, son of Karu Soren, resident at Kusaha, P.S Belhar,
District- Banka.
34. Bipin Kumar, son of Late Narayan Ram, resident of Village- Charra,
P.S. Naubatpur, District- Patna.
35. Sunita Devi, D/o Dewanand Paswan, resident of Sheikhpura, P.S. Hawai
Adda, District Patna.
36. Nishi Devi, wife of Binay Kumar Singh, resident o f Gaji Karma, P.S.
Kasma (Gaji), District Aurangabad.
37. Md. Shahjad Hassan, S/o Md. Usman Hasan, at Bahpura, P.S. Bahpura,
District Patna.
38. Sanjay Ram, son of Late Suresh Ram, at Makhdumpur Khagaul, Laxmi
Bigaha, P.S. Khagaul, District- Patna.
39. Nitish Kumar, son of Nageshwar Ram, resident of Village- Dihri Newa,
P.S. Janipur, District- Patna.
40. Madhuri Devi, wife of Sachchidanand Prasad, resident of Sheikhpura,
P.S. Hawai Adda, District Patna.
41. Munni Devi, wife of Late Dilip Paswan, resident of Sheikhpura, P.S.
Hawai Adda, District- Patna.
42. Shaffi Ahmad, son of Late Habibur Rahman, resident of Kaigal Farm,
B.V.C. Camps, P.S. Hawai Adda, District- Patna.
43. Nagendra Saw, son of Jawahar Saw, resident of Khajpura, P.S. Hawai
Adda, District Patna.
44. Kusumi Devi, wife of Brahmdeo Rai, resident of Village- Bisrampur,
P.O. Bhore, District Gopalganj.
45. Sushil Kumar, son of Brahmdeo Rai, resident of Village- Bisrampur,
P.O. Bhore, District Gopalganj.
46. Sunita Devi No. 2, wife of Bhim Paswan, resident of Nargada, P.S.
Danapur, District- Patna.
47. Vijay Ram, son of Rajendra Ram, resident of V.C. Campus, P.S. Hawai
Adda, District Patna.
48. Chhotelal Paswan, son of Late Jagdish Paswan, resident of Sheikhpura,
P.S. Hawai Adda, District Patna. All are presently working as Bihar
Veteriary College I.L.F.C., P.S. Hawai Adda, District- Patna.
.... .... Petitioner/s
Versus
Patna High Court CWJC No.17520 of 2017 (4) dt.18-09-2018
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1. The State of Bihar through the Principal Secretary, Department of
Animal Husbandry, Govt. of Bihar, Patna.
2. The Bihar Animal Sciences University, Bihar Veterinary College
Campus Patna through its Registrar.
3. The Vice Chancellor, Bihar Animal Sciences University, Patna.
4. The Officer Incharge Instructional Live Stock Farm Complex, Bihar
Veterinary College, Patna- 4.
5. The Associate Dean cum Principal Bihar Veterinary College, Patna- 14.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arun Kumar
Mr. Ram Vinay Pd. Singh
For the Respondent/s : Mr. Raj Kishore Roy, GP-18
For the University : Mr. Sunil Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
4 18-09-2018Heard.
The learned counsel for the petitioners submits that the petitioners would be satisfied in case they are granted liberty to file representation before the respondent no. 2 and the respondent no. 2 may be directed to dispose off the representation of the petitioners within a specified time frame.
Accordingly, it is directed that the petitioners shall file a representation before the respondent no. 2 regarding their grievances raised in the writ petition within a period of two weeks from today and the respondent no.2 is directed to dispose off the same within a period of eight weeks thereafter considering the judgment rendered by the Hon'ble Apex Court reported in (2006) 4 SCC 1 (Secretary State of Karnataka and Ors. Vs. Umadevi and Patna High Court CWJC No.17520 of 2017 (4) dt.18-09-2018 4/4 Ors.) and (2010) 9 SCC 247 (State of Karnataka and Ors. Vs. M.L. Kesari and Ors.), by a reasoned and speaking order.
The writ petition is disposed off on the aforesaid terms.
(Mohit Kumar Shah, J) S.Sb/-
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