Patna High Court - Orders
Abdus Samad vs The State Of Bihar & Ors on 5 August, 2015
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17036 of 2014
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Arun Kumar Thakur son of late Rup Narayan Thakur, 501 Vidyalankar
Bhawan, Kavi Raman Path, Nageshwar Colony, P.S. Budha Colony, Boring
Road, patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation Pariwahan
Bhawan, Birchand Patel Path, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan,,Birchand Patel Path,
Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.19672 of 2014
======================================================
Rajendra Prasad Sahu Son of Late Kamla Prasad Sahu Resident of 7 HIG
Colony Gandhi Nagar P.O+P.S-Bhadurpur District-Patna
.... .... Petitioner/s
Versus
1. The Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Path, Patna-1 through its Administrator.
2. The Administrator, Bihar State Road Transport Corporation Pariwahan
Bhawan, Birchand Patel Path, Patna-1
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
2/14
3. The Chief Account Officer The Bihar State Road Transport Corporation
Pariwahan Bhawan, Birchand Patel Path, Patna-1
.... .... Respondent/s
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With
Civil Writ Jurisdiction Case No.3644 of 2015
======================================================
Jogesh Ram S/o Late Bajrangi Ram R/o New Jakkanpur, P.S. Gardanibagh,
District Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.3577 of 2015
======================================================
Gita Gupta W/o Late Prabhashankar Gupta R/o Mohalla - Babu Bajar Ara,
P.S. Ara, Distt. - Bhojpur
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
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Bhawan, Birchand Patel Marg, Patna
3. The Financial Advisor and Chief Accounts officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.3163 of 2015
======================================================
Ganesh Prasad, S/o Late Kameshwar Mahto, R/o Mohalla- Old Jakkanpur,
P.S. Gardanibagh, Distt- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhavan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.4011 of 2015
======================================================
Hit Narayan Sharma S/o Late Saheb Singh At+P.O.&P.S. - Salimpur, Distt.
- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary , Transport Department ,
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
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Government of Bihar, Patna.
2. The Administrator , Bihar State Road Transport Corporation, Pariwahan
Bhawan , Birchad Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Trasport Corporation, Pariwahan Bhawan , Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.4064 of 2015
======================================================
Jadu Nath Prasad Gupta S/o Late Rameshwar Prasad Gupta R/o Mohalla-
Chamdoria, P.s. Jhauganj Chauk, Patna City, Distt- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.3788 of 2015
======================================================
Ram Babu- 1 S/o Late Sita Ram, R/o Mohalla- Machharhatta Mauri Gali,
Patna City, P.S. Khajkalla, Distt. - Patna.
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
5/14
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Finencial Advisor Corporation and Chief Accounts Officer, Bihar
State Road Transport, Corporation, Pariwahan Bhawan, Birchand Patel
Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.5205 of 2015
======================================================
Md. Sameem S/o Late Md. Yasim, R/o Ramjichak Bataganj, P.S. Digha,
Distt-Patna-18.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
6/14
With
Civil Writ Jurisdiction Case No.5234 of 2015
======================================================
Kapildeo Prasad Singh S/o Late Ramautar Singh, R/o Village and Post-
Pandarak, P.S. Pandarak, Distt-Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.7368 of 2015
======================================================
Baidya Nath Prasad @ Baijnath Prasad, S/o Late Hari Prasad, R/o Mohalla-
Terdhighat Patna city, Post- Jhauganj, Patna City, P.S. Khajkala, Distt-
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
7/14
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.6956 of 2015
======================================================
Bhagirath Prasad Singh S/o Late Jalu Singh R/o Village & P.O. Bachaha,
P.S. Halsi, Distt. - Lakhisarai.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Finance Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.5598 of 2015
======================================================
Most. Manorma Devi W/o Late Trivuan Singh R/O Village- Chachaul, Post
and P.S. Naubatpur, Distt- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna.
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
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2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna.
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.653 of 2015
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Amar Nath Prasad Son of Late Bishwa Nath Prasad, Resident of Village -
Rafipur, Via -- Bakarganj, Police Station - Hussain Nagar, District - Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Transport
Department, Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Path, Patna.
3. Bihar State Road Transport Corporation through its Administrator,
Pariwahan Bhawan, Birchand Patel Patha, Patna.
4. Board of Trustees (Contributory Provident Fund) of Bihar State Road
Tranhsport Corporation through its Chairman, Pariwahan Bhawan,
Birchand Patel Path, Patna.
5. The Financial Advisor-cum-Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Path, Patna.
.... .... Respondent/s
======================================================
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
9/14
With
Civil Writ Jurisdiction Case No.411 of 2015
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Baiju Raut, S/o Late Amir Raut, R/o Village- Bishunpur Pakari I.O.C. 70
feet Road, P.S. Beur, Post- Anisabad, Distt- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Transport Department,
Government of Bihar, Patna
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Marg, Patna
3. The Financial Advisor and Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Marg, Patna
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.2786 of 2015
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Shyam Nandan Sharma Son of Late Kailash Singh, Resident of Hanuman
Nagar, P.O. + P.S. - Patrakar Nagar, District - Patna.
.... .... Petitioner/s
Versus
1. The Bihar State Road Transport Corporation, Pariwahan Bhawan,
Birchand Patel Path, Patna - 1 through its Administrator.
2. The Administrator, Bihar State Road Trnasport Corporation, Pariwahan
Bahwan, Birchand Patel, Patna - 1.
3. The Chief Account Officer, Bihar State Road Trnasport Corporation,
Pariwahan Bhawan, Birchand Patel Patha, Patna - 1.
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
10/14
.... .... Respondent/s
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With
Civil Writ Jurisdiction Case No.524 of 2015
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Abdus Samad son of late Abdul Hasnain, resident of Mohalla F/7 Emarat
Tazzeen Chitkohara, P.S. Gardanibagh, District Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Transport
Department, Government of Bihar, Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Birchand Patel Path, Patna.
3. Bihar State Road Transport Corporation through its Administrator,
Pariwahan Bhawan, Birchand Patel Patha, Patna.
4. Board of Trustees (Contributory Provident Fund) of Bihar State Road
Tranhsport Corporation through its Chairman, Pariwahan Bhawan,
Birchand Patel Path, Patna.
5. The Financial Advisor-cum-Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Birchand Patel Path, Patna.
... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.30 of 2015
======================================================
Vijoy Kumar Sinha S/O Late Ramanand Prasad Resident of Mohalla.-Kisan
Colony,Phase-2,P.S-Phulwari Shariff,Distt.-Patna
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
11/14
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Transport Department
,Govt. of Bihar,Patna.
2. The Administrator, Bihar State Road Transport Corporation, Pariwahan
Bhawan, Bir Chand Patel Path, Patna.
3. Bihar State Road Transport Corporation, through its Administrator,
Pariwahan Bhawan, Bir Chand Patel Path, Patna.
4. Board of Trustees(Contributory Provident Fund)of Bihar State Road
Transport Corporation, Through its Chairman, Pariwahan Bhawan, Bir
Chand Patel Path, Patna.
5. The Financial Advisor-cum-Chief Accounts Officer, Bihar State Road
Transport Corporation, Pariwahan Bhawan, Bir Chand Patel Path, Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.17800 of 2014
======================================================
Shiv Janam Singh Son of Late Sita Singh resident of Village - Bajitpur, P.S.
- Rampur Choara, District - Arwal.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Government of Bihar,
Patna.
2. The Bihar State Road Transport Corporation through its Administrator,
Parivahan Bhawan, Birchand Patel Path, Patna.
3. The Financial Adviser Cum Chief Account Officer, Bihar State Road
Transport Corporation, Parivahan Bhawan, Beerchand Patel Path, Patna.
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
12/14
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.17796 of 2014
======================================================
Raghubir Singh Son of Late Ram Bhawan Singh resident of Village - Nonia
Bigha, P.S. - Arwal, District - Arwal.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Government of Bihar,
Patna.
2. The Bihar State Road Transport Corporation through its Administrator,
Parivahan Bhawan, Birchand Patel Path, Patna.
3. The Financial Adviser Cum Chief Account Officer, Bihar State Road
Transport Corporation, Parivahan Bhawan Beerchand Patel Path, Patna.
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.17036 of 2014)
For the Petitioner : Mr. Jawed Gaffar Khan, Advocate
Mr. Anuj Kumar, Advocate
(In CWJC No.19672 of 2014)
For the Petitioner : Mr. Bipin Bihari Singh with
Mr. Shyama Kant Singh, Advocates
(In CWJC No.3163 of 2015)
For the Petitioner : Mr. Jai Prakash Verma, Advocate
For the Corporation : Mr. P. K. Verma, Sr. Advocate with
Mr. Jainendra Kumar Sinha, Advocate
Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015
13/14
(In CWJC No.4064 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma, Advocate
For the Corporation : Mr. P. K. Verma, Sr. Advocate with
Mr. Jainendra Kumar Sinha, Advocate
(In CWJC No.5598 of 2015)
For the Petitioner/s : Mr. Jai Prakash Verma, Advocate
For the State : Mr. Subhash Prasad Singh, GA 7
For the Corporation : Mr. P. K. Verma, Sr. Advocate
(In CWJC No.2786 of 2015)
For the Petitioner : Mr. Bipin Bihari Singh with
Mr. Shyama Kant Singh, Advocates
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
4 05-08-2015Heard learned counsel for the petitioners and Mr. P. K. Verma, learned senior counsel assisted by Mr. Jainendra Kumar Sinha, learned counsel for the Bihar State Road Transport Corporation.
The petitioners in the present writ application have prayed for a direction to the respondents to pay interest on C.P.F. till the last completed month of actual payment in terms of the order passed by a co-ordinate Bench of this Court dated 21.03.2013 in C.W.J.C. No. 9207 of 2012 which has been upheld in L.P.A. No. 1625 of 2013 by order dated 16.04.2014 with the modification that only claims which have earlier attained finality Patna High Court CWJC No.17036 of 2014 (4) dt.05-08-2015 14/14 by judicial orders cannot be reopened by virtue of the present order.
Accordingly, without going into the individual facts of the cases, the writ applications are being disposed off with a direction to the petitioners to file representation before the Financial Advisor-cum-Chief Accounts Officer of the respondent Corporation stating the fact that they have never moved before the High Court and there is no judicial pronouncement in their case with regard to payment of C.P.F. and the interest thereon.
Let such representation be filed within three weeks from today. Thereafter the same would be verified by the respondent Corporation and due payment shall be made in terms of the aforesaid orders of the Court in the earlier case within six weeks thereafter. The same shall be transferred directly to the account of the petitioners. If their claims are found inadmissible, a reasoned order be passed and the said be intimidated to them at their address given in their representation within the same period.
(Ahsanuddin Amanullah, J) Anjani/-
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