Patna High Court
Dhrub Prasad Munshi vs The State Of Bihar & Ors on 4 October, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11740 of 2015
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1. Shyam Sundar Prasad Son of late Raghunandan Prasad Resident of Village-
Siyari ,P.S Nanpur District Sitamarhi.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Road Construction Department, Government of Bihar,
Patna.
3. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
4. The Secretary, Rural Work Department, Govt.Of Bihar, Patna.
5. The Deputy Secretary (Management Cell), Road Construction Department,
Bihar, Patna.
6. The Under Secretary, Personnel Claim Fixation Cell, Department of Finance,
Government of Bihar.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 12221 of 2015
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1. Pramod Mishra Son of late Shyam Bihari Mishra Resident of Mohalla-
Hanuman Path, West Patel Nager, P.S. Shastri Nagar, District Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Road Construction Department, Bihar, Patna.
3. The Principal Secretary, Department of Finance Govt. of Bihar, Patna.
4. The Secretary, Rural Development Department, Govt. of Bihar, Patna.
5. The Deputy Secretary (Managing Cell), Road Construction Department, Bihar,
Patna.
6. The Under Secretary, Personnel Claim Fixation Cell, Department of Finance,
Government of Bihar,
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 13308 of 2015
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1. Ashok Prasad Singh Son of late Kamla Singh resident of Village - Mahisoar, P.S.
- Jandaha, District - Vaishali.
2. Pushkar Prasad Son of late Chakradhar Prasad resident of C - 410, Jyotipuram
Apartment, Jagdeopath, PS - Rukanpura, District - Patna.
3. Harishankar Prasad Singh Son of late Pitambar Singh resident of Siswa Patna, PS
- Kalyanpur, District - East Champaran.
Patna High Court CWJC No.11740 of 2015 dt.04-10-2016
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.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Road Construction Department, Bihar, Patna.
3. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
4. The Secretary, Rural Works Department, Govt. of Bihar, Patna.
5. The Deputy Secretary (Management Cell), Road Construction Department,
Bihar, Patna.
6. The Under Secretary, Personnel Claim Fixation Cell, Department of Finance,
Government of Bihar.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 15004 of 2015
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1. Keshav Singh, Son of Damodar Singh, resident of Mohalla- Sanatan Colony,
East of Aprajita Apartment, Near Housing Colony, Bahadurpur, P.S. Agamkuan,
District- Patna.
2. Rawshan Zamir, Son of Late Azmul Hoda, resident of Harun Nagar, Road No.1,
P.S.- Phulwarisharif, District- Patna.
3. Kameshwar Prasad, Son of Late Prayag Mahto, resident of Village- Masiyan,
P.O.- Andi, P.S.- Bind, District- Nalanda.
4. Vijay Kumar Sharma, Son of Late Mahavir Sharma, resident of Village-
Sabalpur, P.S.- Sonpur, District- Saran.
5. Madan Prasad, Son of Late Yadunandan Prasad, resident of Mohalla- Old Plastic
Pipe Factory Campus, M.G. Nagar, Kankarbagh, P.S.- Agamkuan, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Road Construction Department, Bihar, Patna.
3. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
4. The Secretary, Rural Works Department, Govt. of Bihar, Patna.
5. The Deputy Secretary (Management Cell), Road Construction Department,
Bihar, Patna.
6. The Under Secretary, Personnel Claim Fixation Cell, Department of Finance,
Government of Bihar.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 15755 of 2015
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1. Nemlal Singh son of Late Ramchandra Singh, resident of Village- Warsi, P.S.-
Tarari, District- Bhojpur
2. Md. Khurshid Alam, son of Late Md. Ata Karim, resident of village- Noorpur,
P.S.-Barauni, District- Begusarai
3. Harendra Prasad Singh, Son of Late Parasnath Singh, resident of village-
Phulwariya, P.S.- Maker, District- Chapra
Patna High Court CWJC No.11740 of 2015 dt.04-10-2016
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4. Shashi Kant Rai, son of Hriday Narain Rai, resident of Ayodhya Niwas, Sri
Krishna Nagar, Road No. 4, P.S.- Budha Colony, District- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Road Construction Department, Bihar, Patna.
3. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna
4. The Secretary, Rural Works Department, Govt. of Bihar, Patna
5. The Deputy Secretary (Management Cell), Road Construction Department,
Bihar, Patna
6. The Under Secretary, Personnel Claim Fixation Cell, Department of Finance,
Government of Bihar
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 19391 of 2015
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1. Dhrub Prasad Munshi, Son of late Rameshwar Munshi, resident of Village-
Daludih, P.S.- Rajganj, District- Dhanbad.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Road Construction Department, Bihar, Patna.
3. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
4. The Secretary, Rural Works Department, Govt. of Bihar, Patna.
5. The Deputy Secretary (Management Cell), Road Construction Department,
Bihar, Patna.
.... .... Respondent/s
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Appearance :
(In CWJC No.11740 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mrs Kumari Amrita, GP 3
(In CWJC No.12221 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mr. SC 30
(In CWJC No.13308 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mr. AAG2
(In CWJC No.15004 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mr. GP2
(In CWJC No.15755 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mr. N.Hoda Khan, SC 1
(In CWJC No.19391 of 2015)
For the Petitioner/s : Mr. Prabhu Nath Pathak
For the Respondent/s : Mr. GP15
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Patna High Court CWJC No.11740 of 2015 dt.04-10-2016
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 04-10-2016 All these writ applications are disposed of in view of the decision taken by the Cabinet resolution dated 12.9.2016 and notified thereafter. The decision of the State Government will also govern these cases unless the petitioners would like to assail the said decision.
(Ajay Kumar Tripathi, J) sk AFR/NAFR NAFR CAV DATE Uploading Date 04.10.2016 Transmission Date