Patna High Court
Niraj Kumar vs The Union Of India on 6 February, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7341 of 2024
======================================================
1. Amit Kumar, son of Sri Laddu Lal Paswan, Ex Loco Pilot (Gods, East
Central Railway, Crew Looby, Barauni Under Sonpur Division, Resident of
Village- Jagatpura, P.O.-Btps, P.S.-Matihani, Anchal-Matihani, District-
Begusarai-851116 (Bihar).
2. Pankaj Kumar, Son of Sikandar Prasad Singh, Ex Senior Assistant Loco
Pilot (Diesel), Easrt Central Railway, Krishnshila, Resident of Village-
Barmasia, Budh Chak Road, PO/PS/District- Katihar-854105, Anchal-
Katihar (Bihar).
3. Raj Kumar Singh, Son of Sri Brahmdeo Prasad Singh, Ex Senior Assistant
Loco Pilot (Elect), East Central Railway, Chandrapura, Resident of Village-
Bania, P.O- Bhawanipur, P.S.- Rangrachauk, Anchal- Rangrachauk, District-
Bhagalpur- 853204 (Bihar).
4. Subham Kumar Gupta @ Shubham Kumar Gupta, Son of Sri Bhagwan Jee
Sah, Ex Senior Assistant Loco Pilot (Elect), East Central Railway, Gomoh,
Resident of Village/PO/PS- Barauli Anchal- Barauli, District- Gopalganj-
841405 (Bihar).
5. Santosh Kumar, Son of Sri Rajeshwar Prasad Sharma, Ex Senior Assistant
Loco Pilot (Diesel), East Central Railway, Shaktinagar, Resident of Village-
Bari Tengrella, P.O- Shahar Rampur, PS- Naubatpur, Anchal- Naubatpur,
District- Patna- 801109 (Bihar).
6. Prakash Chandra Bharati Son Of Ram Pravesh Singh, Ex Senior Assistant
Loco Pilot, East Central Railway, (Diesel) Looby, Narkatiyaganj Under
Samastipur Division, Resident of Village- Ashopur, Post- Khagaul, P.S.-
Danapur, Anchal- Danapur, District- Patna- 801105 (Bihar).
7. Tinku Kumar, Son of Sri Sahjanand Sharma, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Renukoot, Resident of Village- Adlipur, P.O-
Neora, P.S.- Bihta, Anchal- Bihta, District- Patna- 801113 (Bihar).
8. Suman Kumar, Son Of Sri Jawahar Singh, Ex Senior Assistant Loco Pilot
(Elect), East Central Railway, Gomoh, Resident of Village- Patelnagar, Ward
No. 31, P.O/P.S- Saharsa, Anchal- Kahara, District- Saharsa- 852201 (Bihar).
9. Rajesh Kumar, Son Of Sri Dinesh Prasad, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Chopan, Resident of Vill.- Makhdumpur,
P.O.- Khagaul, P.S.- Danapur, Anchal- Danapur, District- Patna- 801105
(Bihar).
10. Abadhesh Kumar, Son of Rajendra Prasad Singh, Ex Loco Pilot (Goods),
East Central Railway, Crew Looby, Barauni Under Sonpur Division,
Resident of Village/P.O.- Kolhatha, P.S.- Barahat, Anchal- Barahat, District-
Banka- 813109 (Bihar).
11. Vikash Kumar, Son Of Sri Mahesh Prasad Singh, Ex Senior Assistant Loco
Pilot (Diesel), East Central Railway, Renukoot, Resident of Village- Forsahi,
P.O.- Mahmuda, P.S.- Alamnagar, Anchal- Alamnagar, District- Madhepura-
852219 (Bihar).
12. Ranjeet Kumar, Son Of Sri Bhagwat Ram, Ex Senior Assistant Loco Pilot,
East Central Railway, Crew Looby, Muzaffarpur Under Sonpur Division,
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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Resident of Village- Vikashpuram Colony, Khagaul Road, P.O. and P.S.-
Phulwari Sharif, Anchal- Danapur, District- Patna- 801505 (Bihar).
13. Abhishek Anand, Son Of Sri Akhilesh Kumar, Ex Senior Assistant Loco
Pilot (Elect), East Central Railway, Dhanbad, Resident of Village-
Bhawanipur, P.O.- Dighri, P.S.- Surajgarha, Anchal- Surajgarha, District-
Lakhisarai- 811106 (Bihar).
14. Raju Kumar, Son Of Sri Kishor Singh, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Kodarma, Resident of Village- Saistabad,
P.O.- Saistabad, P.S.- Ghosi, Anchal- Modanganj, District- Jehanabad-
804418 (Bihar).
15. Vikash Kumar, Son Of Sri Umesh Kumar Roy, Ex Senior Assistant Loco
Pilot (Goods), East Central Railway, Crew Looby, Barauni Under Sonpur
Division, Resident of Village/PO- Thutti, Anchal- Chautham, District-
Khagaria- 851214 (Bihar).
16. Abkash Kumar, Son Of Sri Chandradeo Prasad, Ex Senior Assistant Loco
Pilot (Elect), East Central Railway, Gomoh, Resident of Village- Kotehar,
P.O.- Surajgarha, P.S.- Surajgarha, Anchal- Surajgarha, District- Lakhisarai-
811106 (Bihar).
17. Lala Thakur, son of Vijay Thakur, Ex Senior Assistant Loco Pilot (Diesel),
East Central Railway, Sangrauli under Dhanbad Division, Resident of
Village- Hanuman Nagar Gaon, Behind Same Factory Nalapar, P.O-
Lohianagar, P.S.- Patrakar Nagar, Kankar Bagh, Anchal- Patna Sadar,
District- Bhagalpur- 800026 (Bihar).
... ... Petitioner/s
Versus
1. The Union Of India through the General Manager East Central Railway,
Hajipur, P.O.- Digghi Kala, P.S.- Hajipur (Town) District- Vaishali, At
Hajipur, Pin Code- 841001 (Bihar).
2. The Principal Chief Operations Manager, East Central Railway, Hajipur,
P.O.- Digghi Kala, P.S.- Hajipur (Town), District- Vaishali at Hajipur,
Pincode- 841001 (Bihar).
3. The Principal Chief Electrical Engineer, East Central Railway, Hajipur, P.O.-
Digghi Kala, P.S.- Hajipur (Town), District- Vaishali, At Hajipur, Pincode-
841001 (Bihar).
4. The Additional Divisional Railway Manager, East Central Railway,
Dhanbad-826101 (Jharkhand).
5. The Additional Divisional Railway Manager, East Central Railway,
Samastipur- 841001 (Bihar).
6. The Additional Divisional Railway Manager, East Central Railway, Sonpur,
District- Saran-841101 (Bihar).
7. The Additional Divisional Railway Manager, East Central Railway, Din
Dayal Upadhyay- 232101 (U.P.).
8. The Senior Divisional Personnel Officer, East Central Railway, Dhanbad-
826101 (Jharkhand).
9. The Senior Divisional Personnel Officer, East Central Railway, Samastipur-
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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848101 (Bihar).
10. The Senior Divisional Personnel Officer, East Central Railway, Sonpur,
District- Saran-841101 (Bihar).
11. The Senior Divisional Personnel Officer, East Central Railway, Din Dayal
Upadhyay- 232101 (U.P.).
12. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Dhanbad- 826101 (Jharkhand).
13. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Samastipur-848101 (Bihar).
14. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Sonpur, District- Saran-841101 (Bihar).
15. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Din Dayal Upadhyay-232101 (U.P.).
16. The Divisional Electrical Engineer (Operation), East Central Railway,
Dhanbad- 826101 (Jharkhand).
17. The Divisional Electrical Engineer (Operation), East Central Railway,
Samastipur- 848101 (Bihar).
18. The Divisional Electrical Engineer (Operation), East Central Railway,
Sonpur, District- Saran-841101 (Bihar).
19. The Divisional Electrical Engineer (Operation), East central Railway, Din
Dayal Upadhyay-232101 (U.P.).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13449 of 2024
======================================================
1. Niraj Kumar Son of Ram Chandra Ray, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Din Dayal Upadhyay, Resident of village -
Khapura, P.O. - Ghosi, P.S. - Kako, District- Jehanabad - 804406 (Bihar).
2. Amit Kumar, Son of Munna Prasad, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Din Dayal Upadhyay, Resident of Vishram
Nagar, Dharahara, P.O. - Arrah, P.S. - Town Thana, District - Bhojpur-
802301 (Bihar).
3. Sanjay Kumar Roy, Son of Sri Narayan Roy, Ex Senior Assistant Loco Pilot,
East Central Railway, Crew Lobby, Samastipur Division, Saharasa Under,
Resident of Vill. - Belagovind, PO - Champawati, P.S/District - Purnea-
854306 (Bihar).
4. Manoj Kumar, Son of Sri Ram Babu Choudhary, Ex Senior Assistant Loco
Pilot (Elect), East Central Railway, Din Dayal Upadhyay, Resident of Vill. -
Sabajpura, Sharda Nagar, P.O.- Khagaul, P.S.- Phulwari Sharif, District -
Patna - 801105 (Bihar).
5. Mukesh Kumar, Son of Sri Kamla Rajak, Ex Senior Assistant Loco Pilot,
East Central Railway, Crew Lobby, Muzaffarpur Under Samastipur
Division, Resident of Vill.- Dangraahar, PO/PS/District - Arwal - 804401
(Bihar).
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6. Manoj Kumar, Son of Sri Mohan Paswan, Ex Senior Assistant Loco Pilot,
East Central Railway, Crew Lobby, Saharasa Under Samastipur Division,
Resident of Vill.- Rampur Chowraha Bhravpur, PO/PS- Khagaul, District-
Patna - 801105 (Bihar).
7. Shankar Kumar, Son of Ajay Kumar, Ex Senior Assistant Loco Pilot, East
Central Railway, Crew Lobby, Muzaffarpur Under Samastipur Division,
Resident of Vill.- Alawalchak, PO/P.S. - Rampur Chauram, District - Arwal-
804402 (Bihar).
8. Deepak Kumar, Son of Sri Ranjeet Kumar Choudhary, Ex Senior Assistant
Loco Pilot, Crew East Lobby, Central Railway, Darbhanga, Resident of Vill.
- Mosimpur Kurtha, P.O.- Fatuha, P.S. - Fatuha, District- Patna - 803201
(Bihar).
9. Murari Kumar Sharma, Son of Sri Bhola Sharma, Ex Senior Assistant Loco
Pilot, East Central Railway, Crew Lobby, Narkatiyaganj Under Samastipur
Division, Resident of Vill.- Chanpatia, Ward No. 14, P.O./P.S.- Chanpatia,
District - West Champaran - 845449 (Bihar).
10. Dhanajay Kumar, Son of Sri Mod Narayan Singh, Ex Senior Assistant Loco
Pilot, East Central Railway, Crew Lobby, Muzaffarpur Under Samastipur
Division, Resident of Vill.- Mahendra Nagar, P.O. - Barah, P.S. Rani Talab,
(Kanpa), District- Patna - 801112 (Bihar).
11. Amit Kumar, Son of Sri Jageshwar Mahto, Ex Senior Assistant Loco Pilot,
East Central Railway, Crew Looby, Saharasa Under Samastipur Division,
Resident of Vill.- Bhawanipur, P.O. - Dighri, P.S. - Surajgarha, District-
Lakhisarai- 811106 (Bihar).
12. Binayak Kumar, Son of Sri Ram Eakval Yadav, Ex Senior Assistant Loco
Pilot, East Central Railway, Crew Lobby Muzaffarpur Under Samastipur
Division, Resident of Vill.- Bhashimchak, Bhagwatipur, P.O. - Neora, P.S. -
Shahpur, District- Patna - 801113 (Bihar).
13. Subodh Kumar, Son of Sri Ram Nandan Choudhary, Ex Senior Assistant
Loco Pilot (Electric), East Central Railway, Gomoh Under Dhanbad
Division, Resident of Vill.- Darveshpur, P.O. - Beapur, P.S. - Maner, District
- Patna - 801108 (Bihar).
14. Tarun Kumar, Son of Sri Ram Sumer Prasad, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Patratu Under Dhanbad Division, Resident
of Vill./P.O.- Srichandrapur, P.S.- Neora, District - Patna - 800011 (Bihar).
15. Nand Kishor Kumar, Son of Sri Ram Nandan Paswan, Ex Senior Assistant
Loco Pilot (Elect), East Central Railway, Khelari Under Dhanbad Division,
Resident of Vill.- Kopa Kalan, PO/PS- Naubatpur, District - Patna - 801109
(Bihar).
16. Ravi Shankar Kumar, Son of Sri Parveen Prasad Tamoli, Ex Senior Assistant
Loco Pilot (Electric), East Central Railway, Barkakava Under Dhanbad
Division, Resident of Vill./PO/PS- Silao, District - Nalanda - 803117
(Bihar).
17. Shiv Nandan Kumar, Son of Ram Swarup Prasad Sinha, Ex Senior Assistant
Loco Pilot (Electric), East Central Railway, Dhanbad, Resident of
Bhawanipur, P.O.- Dighri, P.S. - Surajgarha, District- Lakhisarai - 811106
(Bihar).
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18. Sandeep Kumar, Son of Yogendra Prasad, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Krishnshila Under Dhanbad Division,
Resident of Vill. - Tetuatar, P.O. and P.S. - Atri, District- Gaya - 823311
(Bihar).
19. Manoj Kumar Mahto, Son of Sri Bashishtha Muni Mahto, Ex Senior
Assistant Loco Pilot (Electric), East Central Railway, Kodrama Under
Dhanbad Division, Resident of Vill. - Mansinpur, P.O.- Milki (Ishwarpura),
P.S. - Shahpur, District - Bhojpur - 802112 (Bihar).
20. Dharmendra Kumar, Son of Narayan Mahto, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Patratu Under Dhanbad Division, Resident
of Vill.- Bhawanipur, P.O.- Dighri, P.S. - Surajgarha, District- Lakhisarai,-
811106 (Bihar).
21. Ajay Kumar Yadav, Son of Ram Sundar Yadav, Ex Senior Assistant Loco
Pilot (Electric), East Central Railway, Gomoh Under Dhanbad Division,
Resident of Vill.- Arnama, P.O.- Basudeopur, P.S.- Laukaha, District-
Madhubani- 847421 (Bihar).
22. Vikash Kumar, Son of Sri Binda Paswan, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Khelari Under Dhanbad Division, Resident
of Vill.- N Nadiyawan, P.O.- Dhangawan, P.S.- Kako, District- Jehanabad-
804408 (Bihar).
23. Suchit Kumar, Son of Sri Sita Ram Paswan, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Barkakana Under Dhanbad Division,
Resident of Vill. - Shankarpur, P.O. - Belhari, P.S.- Belaganj, District- Gaya -
804403 (Bihar).
24. Dev Kant Kumar, Son of Sikandar Singh, Ex Senior Assistant Loco Pilot
(Diesel), East Central Railway, Singrauli Under Dhanbad Division, Resident
of Vill.- Laxmipur, P.O. - Nirpur, P.S. - Chautham, District- Khagaria -
851201 (Bihar).
25. Lallu Kumar, Son of Sri Suresh Prasad Yadav, Ex Senior Assistant Loco
Pilot (Electric), East Central Railway, Kodarma, Resident of SBS Colony,
LIG- 290, Mustafabad, P.O./P.S.- Rampur, District- Gaya- 823001 (Bihar).
... ... Petitioner/s
Versus
1. The Union of India through the General Manager, East Central Railway,
Hajipur, P.O.- Digghi Kala, P.S. - Hajipur (Town), District - Vaishali, At
Hajipur, Pin Code- 841001 (Bihar).
2. The Additional Divisional Railway Manager, East Divisional Railway
Central Railway, Samastipur- 841001 (Bihar).
3. The Principal Chief Operations Manager, East Central Railway, Hajipur,
P.O.- Digghi Kala, P.S. - Hajipur (Town), District- Vaishali at Hajipur,
Pincode- 841001 (Bihar).
4. The Additional Divisional Railway Manager, East Central Railway,
Dhanbad- 826101 (Jharkhand).
5. The Additional Divisional Railway Manager, East Central Railway,
Samastipur - 848101 (Bihar).
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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6. The Additional Divisional Railway Manager, East Central Railway, Din
Dayal Upadhyay- 232101 (U.P.).
7. The Senior Divisional Personnel Officer, East Central Railway, Dhanbad-
826101 (Jharkhand).
8. The Senior Divisional Personnel Officer, East Central Railway, Samastipur -
848101 (Bihar).
9. The Senior Divisional Personnel Officer, East Central Railway, Din Dayal
Upadhyay- 232101 (U.P.).
10. The Senior Divisional Electrical Enigneer (Operation), East Central
Railway, Dhanbad - 826101 (Jharkhand)
11. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Samastipur - 848101 (Bihar)
12. The Senior Divisional Electrical Enginer (Operation), East Central Railway,
Din Dayal Upadhyay- 232101 (U.P.).
13. The Assistant Divisional Electrical Engineer, (Operation), East Central
Railway, Din Dayal Upadhyay- 232101 (U.P.).
14. The Divisional Electrical Engineer (Operation), East Central Railway,
Dhanbad- 826101 (Jharkhand)
15. The Divisional Electrical Engineer (Operation), East Central Railway,
Samastipur - 848101 (Bihar).
16. The Senior Divisional Electrical Engineer (TR), East Central Railway,
Samastipur - 848101 (Bihar).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13670 of 2024
======================================================
1. Satya Prakash Son of Sri Om Prakash Gupta, Ex Senior Assistant Loco Pilot
(Electric) East Mugalsarai, Central Railway, Resident of Mohalla-
Khandakpar, Opposite Anuraj Cinema, PO and PS Biharsharif, District
Nalanda-803101(Bihar).
2. Vikash Kumar, Son of Sri Satyendra Prasad, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway , Gaya, Resident of Village/Post- Mandil,
P.S. Parasbigha, District-Jehanabad- 804417 (Bihar).
3. Nitish Kumar, Son of Kailash Yadav, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway , Mugalsarai, Resident of Village- Tiri, Post-
Dhanchhoha, P.S. Saur Bazar, District- Saharsa- 852121 (Bihar).
4. Radhe Mohan Son of Sri Basant Prasad Sharma, Ex Senior Assistant Loco
Pilot (Electric), East Central Railway , Gaya, Resident of Village- Khanpur,
P.O. and P.S.- Bhgwanganj, District- Patna (Bihar)-804454.
... ... Petitioner/s
Versus
1. The Union of India through the General Manager, East Central Railway,
Hajipur, P.O. Digghi Kala, P.S. Hajipur(Town), District- Vaishali, At Present
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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Hajipur Pin Code- 841001, Bihar.
2. The General Manager (Personnel), East Central Railway, Hajipur, P.O.
Digghi Kala, P.S. Hajipur (Town), District-Vaishali at Hajipur, Pin Code-
841001, Bihar.
3. The Principal Chief Electrical Engineer, East Central Railway, Hajipur, P.O.
Digghi Kala, P.S. Hajipur (Town), District-Vaishali at Hajipur, Pin Code-
841001, Bihar.
4. The Divisional Railway Manager, East Central Railway, Mugalsarai District-
Chandauli - 232101 (U.P.).
5. The Senior Divisional Personnel Officer, East Central Railway, Mugalsarai,
District-Chandauli- 232101, (U.P.).
6. The Senior Divisional Electrical Engineer ( Operation), East Central
Railway, Mugalsarai, District-Chandauli- 232101, (U.P.).
7. The Senior Divisional Financial Manager, East Central Railway , Dhanbad-
826101(Jharkhand).
8. The Divisional Electrical Engineer (Operation), East Central Railway,
Mugalsarai, District- Chandauli - 232101, (U.P.).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15502 of 2024
======================================================
1. Rohit Kumar Son of Sri Karamdhari Paswan, Ex Senior Assistant Loco Pilot
(Electric), East Central Railway, Patratu, Resident of village- Bageshwari,
New Colony, P.O.- Railway Station, Gaya, P.S.- Delha, District- Gaya -
823002 (Bihar).
2. Manu Maharaj, Son of Sri Birendra Prasad Singh, Ex Senior Assistant Loco
Pilot (Electric), East Central Railway, Berwadih, Resident of village and
P.O.- Nawada, P.S. - Chowtham, District- Khagaria - 851201 (Bihar).
... ... Petitioner/s
Versus
1. The Union of India through the General Manager, East Central Railway,
Hajipur, P.O.- Digghi Kala, P.S. - Hajipur (Town), District- Vaishali, At
Hajipur, Pin Code- 841001 (Bihar).
2. The Principal Chief Operations Manager, East Central Railway, Hajipur,
P.O.- Digghi Kala, P.S. - Hajipur (Town), District- Vaishali at Hajipur,
Pincode- 841001 (Bihar).
3. The Additional Divisional Railway Manager, East Central Railway, Dhanbad
- 826101 (Jharkhand).
4. The Senior Divisional Personnel Officer, East Central Railway, Dhanbad-
826101 (Jharkhand).
5. The Senior Divisional Electrical Engineer (Operation), East Central
Railway, Dhanbad- 826101 (Jharkhand).
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... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 7341 of 2024)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Ms. Shrishti Singh, Advocate
Mr. Pranav Kumar, Advocate
For the U.O.I. : : Mr. Dr. K.N. Singh, ASG
Mr. Maurya Vijay Chandra, Advocate
Mr. Kumar Ravish, CGC
Mr. Shivaditya Dhari Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 13449 of 2024)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Ms. Shrishti Singh, Advocate
Mr. Pranav Kumar, Advocate
For the U.O.I. : Mr. Dr. K.N. Singh, ASG
Mr. Maurya Vijay Chandra, Advocate
Mr. Kumar Ravish, CGC
Mr. Shivaditya Dhari Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 13670 of 2024)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Ms. Shrishti Singh, Advocate
Mr. Pranav Kumar, Advocate
For the U.O.I. : Mr. Dr. K.N. Singh, ASG
Mr. Maurya Vijay Chandra, Advocate
Mr. Kumar Ravish, CGC
Mr. Shivaditya Dhari Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 15502 of 2024)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Ms. Shrishti Singh, Advocate
Mr. Pranav Kumar, Advocate
For the U.O.I. : Mr. Dr. K.N. Singh, ASG
Mr. Maurya Vijay Chandra, Advocate
Mr. Kumar Ravish, CGC
Mr. Shivaditya Dhari Sinha, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 06-02-2025
In the instant writ petitions petitioners have
assailed the order of the Central Administrative Tribunal, Patna
dated 21st February 2024 passed in O.A. No. 050/00214 of 2022
and connected matters. Petitioners and others who were
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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candidates for recruitment to the post of Assistant Loco Pilot
(Diesel). They were subjected to selection procedure and they
were selected and appointed. Some of the petitioners were also
promoted to the next higher cadre. When things stood thus,
official respondents had a certain source of information to the
extent that large number of selected and appointed candidates
were involved in impersonation in the competitive examination
for the post of Assistant Loco Pilot (Diesel). Thereafter, official
respondents have taken certain exercise of forwarding the
answer paper-book to lab and obtained certain reports which
were adverse to the petitioner and others to draw tentative
inference that petitioners and others were involved in the
impersonation in the competitive examination.
2. Having regard to the fact that petitioners and
others were appointed and some of them have been promoted to
the next higher cadre. Official respondents have invoked the
Railway Servants (Discipline and Appeal) Rules, 1968 (for short
'Rules 1968') and proceeded to remove each of the petitioner
and others services on the score that they were involved in
impersonation in the competitive examination. Removal orders
were subject matter of O.A. 050/00214 of 2022 and connected
matters (Lala Thakur vs. Union of India and Others). CAT
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025
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proceeded to affirm the decisions of removal of the petitioner on
21.02.2024, hence the present writ petition.
3. Learned counsel for the petitioners submitted that CAT has committed error in not appreciating the factual aspect of the matter that petitioners and others were appointed about five years back. Respondents have opened certain alleged misconduct stated to have been committed by the petitioners and others during the course of writing competitive examination for the post of Assistant Loco Pilot (Diesel). It is also submitted that some of the petitioners have been promoted, therefore, it is not fair on the part of the Railway Authorities to open the allegations relates back to five years and proceed to punish petitioners. It is also submitted that no witnesses have been cited along with the charge-memo and authors of the document which were relied by the inquiry officer and disciplinary authorities have not been cited as witness and examine them and so also permitting the petitioners to cross examine. These are all legal issues which were required to be adjudicated by the CAT and it has not been considered. On this score, the order of the CAT dated 21.02.2024 is liable to be set aside and petitioners are entitled for reinstatement with arrears of pay and all service benefits.
Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 11/16
4. Per contra, learned Additional Solicitor General, Mr. Dr. K.N. Singh submitted that having regard to the fraud played by the petitioners question of timing is not relevant. It is also submitted that material information have been subjected to lab test and on receipt of such lab test, the Disciplinary Authority proceeded to initiate disciplinary proceedings and concluded the same and there are no infirmity. Further, there are no infirmities in the CAT order dated 21st February 2024.
5. Heard learned counsel for the respective parties.
6. Undisputed facts are that petitioners and others were candidates for recruitment to the post of Assistant Loco Pilot (Diesel) about five years back, they were subjected to write competitive examination and further proceedings. They were selected and appointed and some of them have promoted to the next higher post, namely, Senior Assistant Loco Pilot (Diesel). In this backdrop, it is not proper for the authorities to open stale allegations and punish the petitioners. The aforementioned contentions of the petitioners cannot be appraised in view of the fact that alleged allegations is relating to playing fraud in the selection process. If alleged fraud had been committed in such circumstances question of delay would not be a hurdle.
7. Learned counsel for the petitioners, submitted Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 12/16 that charge-memo do not consist of list of witnesses. On the other hand, two documents have been relied on to prove the guilt of the petitioners and others. Author of those documents have not been cited as witness and they have not been examined and cross-examined. On this issue, the petitioners have made out a case. The CAT has committed error in not noticing that there is violation of 1968 Rules, insofar as communication of charge- memo to the extent that for the purpose of imposition of major penalty ingredients are that show cause notice must contain charge-memo, statement of imputation, list of documents and list of witnesses. There is non-compliance to the aforementioned provisions to the extent that there is no list of witnesses. In the absence of examining the author of the documents, the documents relied on by the Inquiring Officer is incorrect to the principal that author of the document is to be examined and cross-examined. On this point, the Hon'ble Supreme Court in the in the light of Hon'ble Supreme Court decision in the case of S.C. Girotra vs. United Commercial Bank (UCO BANK) reported in 1995 Supp. (3) SCC 212, it is held that author of the document is to be examined and cross-examined. Similarly, the Hon'ble Supreme Court in the case of Roop Singh Negi vs. Punjab National Bank reported in (2009) 2 SCC 570 Hon'ble Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 13/16 Supreme Court has taken note of that examination and cross- examination of witness of author of certain documents is mandatory. On this count, the petitioners have made out a case so as to interfere with the CAT order dated 21.02.2024 as well as removal orders, accordingly, they are set aside.
8. The matter is remanded to the Disciplinary Authority to commence a fresh enquiry strictly adhering to the Rules 1968, and complete the inquiry proceedings within a period of six months from the date of receipt of this order. Respective petitioners are hereby directed to co-operate in the disciplinary proceedings without seeking unnecessary adjournment before the Inquiring Authority.
9. Disciplinary Authority is hereby directed to take the following decisions; the petitioners are to be reinstated or they have to be placed under suspension and further petitioners are entitled to subsistence allowance from the date of removal till completion of a fresh enquiry this has to be calculated and disbursed at the earliest and further insofar as regulating the intervening period from the date of reinstatement or suspension till passing a fresh order in fresh enquiry is required to be decided in accordance with the relevant provision of law as to whether petitioners are entitled to regularization of those period Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 14/16 and it all depends on final order to be passed by the Disciplinary Authority in a fresh inquiry, the above principle is required to be taken note of in the light of Hon'ble Supreme Court decision in the case of ECIL vs. B. Karunakaran reported in (1993) 4 SCC 727 and Chairman-cum-Managing Coal India Ltd. vs. Ananta Saha and Ors. reported in (2011) 5 SCC 142. Paragraphs 47 to 50 reads as under:-
"47. It is a settled legal proposition that the result of the fresh enquiry in such a case relates back to the date of termination. The submissions advanced on behalf of the appellants that the result of the enquiry in such a fact situation relates back to the date of imposition of punishment, earlier stands fortified by a large number of judgments of this Court and particularly in R. Thiruvirkolam v. Presiding Officer, Punjab Dairy Development Corpn. Ltd. v. Kala Singh and Graphite India Ltd. v. Durgapur Projects Ltd. 48. In ECIL v. B. Karunakar, this Court held that where the punishment awarded by the disciplinary authority is quashed by the court/tribunal on some technical ground, the authority must be given an opportunity to conduct the enquiry afresh from the stage where it stood before the alleged vulnerability surfaced. However, for the purpose of holding fresh enquiry, the delinquent is to be reinstated and may be put Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 15/16 under suspension. The question of back wages, etc. is determined by the disciplinary authority in accordance with law after the fresh enquiry is concluded.
49. The issue of entitlement of back wages has been considered by this Court time and again and consistently held that even after punishment imposed upon the employee is quashed by the court or tribunal, the payment of back wages still remains discretionary. Power to grant back wages is to be exercised by the court/tribunal keeping in view the facts in their entirety as no straitjacket formula can be evolved, nor a rule of universal application can be laid for such cases. Even if the delinquent is reinstated, it would not automatically make him entitled to back wages as entitlement to get back wages is independent of reinstatement. The factual scenario and the principles of justice, equity and good conscience have to be kept in view by an appropriate authority/court or tribunal. In such matters, the approach of the court or the tribunal should not be rigid or mechanical but flexible and realistic. (Vide U.P. SRTC v. Mitthu Singh , Akola Taluka Education Society v. Shivaji and Balasaheb Desai Sahakari S.K. Ltd. v. Kashinath Ganapati Kambale.
50. In view of the above, the relief sought by the delinquent that the appellants be directed to pay the arrears of back wages from the Patna High Court CWJC No.7341 of 2024 dt.06-02-2025 16/16 date of first termination order till date, cannot be entertained and is hereby rejected. In case the appellants choose to hold a fresh enquiry, they are bound to reinstate the delinquent and, in case, he is put under suspension, he shall be entitled to subsistence allowance till the conclusion of the enquiry. All other entitlements would be determined by the disciplinary authority as explained hereinabove after the conclusion of the enquiry. With these observations, the appeal stands disposed of. No costs."
10. The aforementioned principle has been reiterated in case of State of Uttar Pradesh & Ors. vs. Prabhat Kumar reported in 2022 Live Law SC 736.
11. With the above observations, the present C.W.J.C. No. 7341 of 2024 allowed in part.
12. Pending I.A.(s), if any, stands disposed of.
(P. B. Bajanthri, J) ( Sunil Dutta Mishra, J) khushbu/-
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