Patna High Court - Orders
Ram Tapeshwar Sah And Ors vs The State Of Bihar And Ors on 10 October, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3023 of 2012
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1. Ram tapeshwar sah and Ors s/o sri jamdhari sah resident of village -
wabhani, p.o. Bahuara, P.S. Dewat, District- Rohtas
2. Md. Ishmail S/O Sri Md. Sheikha Jahir Resident Of Village Balua, P.O.
Basbari, P.S. Arariya, Distt. Arariya
3. Rajendra Dubey S/O Shri Paras Nath Dubey Resident Of Village Ania, P.O.
Nandlalabad, P.S. Gaurichak, District- Patna
4. Ashok Kumar Rai S/O Late Ambika Prasad Rai Resident Of Village P.O.
Rautara, District - Katihar, At Present Posted P.H.E. Division, Katihar
5. Tileshwari Sharma S/O Sri Buneshwar Prasad Sharma Resident Of Village
P.O. Prajpur, P.S. Prajpur, District Katihar At Present Posted P.H.E. Division,
Katihar
6. Md. Kadir S/O Md. Sheikha Fakruddin Resident Of Village P.O.
Chandradai, P.S. Araiya, District - Arariya, At Present Posted P.H.E.
Division, Katihar
7. Md. Ajijul Rahman S/O Jd. Jinnat Ali Resident Of Village - Danaipur
Khuriyata, P.S. Ajamnagar, District Katihar, At Present Posted P.H.E.
Division, Katihar
8. Lal Mohan Jha S/O Late Laxmi Kant Jha Resident Of Village P.O. Bara, P.S.
And District - Saharsa, At Present Posted P.H.E. Division Taihar
9. Manoj Kumar Singh S/O Sri Shyam Kishore Singh Resident Of Village
Diwara, P.S. Barhara, Kothi, District - Purnea, At Present Posted P.H.E.
Division, Katihar
10. Dhanik Lal Sah S/O Late Ramadhin Sah Resident Of Village P.O. P.S.-
Nauhatta, District - Saharsa At Present Posted P.H.E. Division, Katihar
11. Vijay Kumar S/O Late Satyanarayan Lal Resident Of Village - Bathaul, P.O.
Barapura, P.S. Koriyan, District - Begusarai, At Present Posted P.H.E.
Division, Katihar
12. Hari Narayan Sah S/O Babu Lal Sah Resident Of Village - Barari Hat, P.O.
Qurubazar, District - Katihar At Present Posted P.H.E. Division, Katihar
13. Baikunath Mandal S/O Late Baldeo Mandal Resident Of Village P.O.
Smelai, P.S. Kursela, District - Katihar At Present Posted P.H.E. Division,
Katihar
14. Md. Yunus Akbal S/O Md. Safiruddin Resident Of Village - Damaipur
Khuriyata P.S. Ajamnagar, District - Katihar At Present Posted P.H.E.
Division, Katihar
15. Md. Abdul Saftar S/O Late Md. Allauddin Resident Of Village - Diwara,
P.O. Muradpur, Chadradai, P.S. Nauhatta, District - Saharsa At Present
Posted P.H.E. Division, Katihar
16. Mahesh Ram S/O Late Saryug Ram Resident Of Village - Murtunjapur, P.O.
Ufardaha, P.S. Bahera, District - Darbhanga At Present Posted At P.H.E.
Division, Katihar
17. Pawan Kumar Jha S/O Sri Maheswar Jha Resident Of Village P.O. -
Patna High Court CWJC No.3023 of 2012(6) dt.10-10-2022
2/3
Wangau, P.S. District - Saharsa, At Present Posted At P.H.E. Division,
Katihar
18. Anil Kumar S/O Sri Baleshwar Prasad Resident Of Village - Khushal Chak,
P.O. Kurmi Chak, P.S. Bhadur, District - Patna At Present Posted At P.H.E.
Division, Katihar
19. Uday Prasad S/O Sri Pujan Lal Resident Of Village - Nodaha, P.O. P.S.
Bahera, District - Darbhanga At Present Posted At P.H.E. Division, Katihar
20. Manoj Kumar Poddar S/O Sri Jiwachh Lal Poddar Resident Of Village-
Banua, P.S. Barari, District - Katihar, At Present Posted P.H.E. Division,
Katihar
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Secretary to Government
Public Heal Engineering Department,Bisheshwariaya Bhawan, Bailey Road,
Patna
2. The Engineer-In-Chief Cum-Special Secretary, Public Health Engineering
Department, Bisheshwariaya Bhawan, Bailey Road, Patna
3. The Chief Engineer Mechanical, Public Health Engineering Department,
Patna
4. The Superintending Engineer, Public Health Engineering Purnea Circle,
Purnea
5. The Executive Engineer, Public Health Engineering Division, Katihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Lalan Kumar Singh, Advocate
For the Respondent/s : Mr.Anjani Kumar Aag10
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL ORDER
6 10-10-2022Learned counsel for the petitioner on instruction submitted that present petition does not survive for consideration in the light of the later development that the grievance of the petitioner has been redressed. The same has been appreciated by the learned counsel for the State-respondent in filing counter affidavit along with Annexure A & B. Patna High Court CWJC No.3023 of 2012(6) dt.10-10-2022 3/3 Accordingly, the present petition stands disposed off.
(P. B. Bajanthri, J) abhishekkr/-
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