Patna High Court - Orders
Shiv Balak Singh And Ors vs The Union Of India And Ors on 16 August, 2023
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22266 of 2014
======================================================
1. Shiv Balak Singh S/o Late Nathun Mahto Resident of village - Sabjapura,
P.S. Phulwari, Distt. - Patna
2. Hardeo Singh s/o late Gyanchand Singh
3. Prahalad Singh s/o late Dhaneshwer Singh Resident of village - Jalalpur, P.S.
Rupaspur, Distt. - Patna
4. Rabindra Nath Singh S/o late Ramprit Singh Resident of village - Rupaspur,
Chulhai Chak, P.S. Rupaspur, Danapur, District - Patna
5. Jungi Rai S/o Late Ramanand Rai Resident of village - Dhanaut, P.O. Sahay
Nagar, P.S. Rupaspur, Danapur, District - Patna
... ... Petitioner/s
Versus
1. The Union Of India through Chairman, Railways Board, Ministry of
Railways, New Delhi
2. The General Manager, East Central Railways Ministry of Railway, Hajipur
3. The D.R.M. East Central Railways Ministry of Railway, Danapur
4. The Chief Engineer, Construction, Ganga Bridge East Central Railways,
Digha Ghat, Patna
5. The Dy. Chief Engineer, Construction East Central Railways, Digha Ghat,
Patna
6. The State of Bihar, through the Secretary and Commissioner, Revenue and
Land Reforms Department, Govt. of Bihar, Patna
7. The District Magistrate Cum Collector, Patna
8. The District Land Acquisition Officer, Patna
9. The District Magistrate Cum Collector, Saran, Chapra
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Ajat Shatru, Adv.
Mr. Dikshit, Adv.
Ms. Kalpana, Adv.
For the Respondent/s : Mr. Kumar Pankaj, AC to SC-5
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 16-08-2023The present writ petition has been filed seeking the following relief:-
Patna High Court CWJC No.22266 of 2014(2) dt.16-08-2023 2/3 "1. That the petitioners above named pray before this Hon'ble Court to issue a writ in the nature of certiorari / mandamus or any other appropriate writ or order or direction to respondent authorities to implement the policy of Railways Department issued vide letter bearing No. ECR/CAO/W/Land Employment/143/277 dated 9/18.1.2007 [Ann- 3] whereby and where under it has been resolved in paragraph 1 that "The family whose minimum 50% land or 0.2 Acre whichever is less has been acquired or whose residential accommodation is acquired"
shall be eligible for appointment of one person of the family shall be provided with employment / appointment / service on the south side in connection with Ganga Rail Bridge Project Patna. Further prayer, is for direction to Railways Authorities respondent no. 1 to 5 to provide employment / appointment / service under Railways Department to the ward of Petitioners, as per the criteria fixed to provide the employment to the awardees of Sonepure side of the same project. Further prayer for direction to Collector cum District Magistrate Patna, to forward the applications of petitioners for providing employment/ appointment / service to respondents' no. 1 to 5 as has been forwarded by respondent no. 9. And further to issue any further direction/ directions to the respondents in view of the facts and circumstances of this case."
Patna High Court CWJC No.22266 of 2014(2) dt.16-08-2023 3/3
2. At the outset, the learned counsel for the petitioners / their legal heirs seeks liberty on behalf of them to approach the Respondent authorities for redressal of their subsisting grievances. Liberty, so sought, is granted.
3. The present writ petition stands disposed off.
(Mohit Kumar Shah, J) Ajay/-
U