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Patna High Court

Deepak Kumar Paswan vs The State Of Bihar on 7 January, 2022

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10082 of 2020
     ======================================================
1.    Deepak Kumar Paswan S/o Krishna Deo Paswan Resident of Ward No. 4,
      Bandh Basti, Dist- Darbhanga.
2.   Dablu Kumar S/o Nand Kishore Paswan R/o Sunderpur Vira, Ward No.2,
     Darbhanga Nagar, Basudeo B.Vira, Dist- Darbhanga.
3.   Saroj Kumar Yadav S/o Satya Narayan Yadav Resident of Village-
     Phulwaria, Lagma Rambhadra, Dist- Darbhanga.
4.   Sunil Kumar S/o Chandrashekhar Choudhary Resident of Village-
     Bhadoghat, Basantpur Ramni Hayaghat, Warisnagar, Dist- Samastipur.
5.   Suresh Kumar Yadav S/o Upendra Yadav Resident of Village- Naya Tola
     Badiya, Sara Mohanpur, Dist- Darbhanga.
6.   Md. Nasar Alam S/o Fakar Alam Resident of Village- Menhar, P.O.- Hariath,
     P.S.- Alinagar, Dist- Darbhanga.
7.   Sunil Kumar Jha S/o Hem Narayan Jha Resident of Village- Sohray,
     Pandaul, Dist- Madhubani.
8.   Raman Kumar Baitha S/o Ram Bahadur Baitha Resident of Village- Gram
     Benipur, P.O.- Benipur, P.S.- Bahera, Ward No. 21, Dist- Darbhanga.
9.   Md. Reyaz Ahmad S/o Md. Mustakeer Ahmad Resident of Village- Sonare,
     Ward No.1, P.O.- Sonare, Dist- Madhubani.
10. Sarvesh Kumar S/o Late Binod Kumar Resident of Village- Jankinagar,
    P.O.- Lakshminagar, P.S.- L.N.M.U., Milki, Dist- Darbhanga.
11. Soni Devi W/o Amit Kumar Purve Resident of Village- Chuna Bhatti, Milki,
    Dist- Darbhanga.
12. Suman Kumar S/o Surya Narayan Yadav Resident of Village- Mallichak,
    Dilawarpur, Dist- Darbhanga.
13. Dhrub Kumar S/o Laxmi Sah Resident of Village- Ruhelganj Lal Bag,
    Koitiranway, Dist- Darbhanga.
14. Ajit Kumar S/o Harishchandra Kumar Resident of Village- Kushiyari
    Harpurwa, Karua, Dist- Samastipur.
15. Rajiv Kumar S/o Gajendra Prasad Resident of Village- Mohan Bahera, P.O.-
    Bahera, P.S.- Bahera, Dist- Darbhanga.
16. Ramesh Kr. Sah S/o Yogeshwar Sah Resident of Village- Sahganj Bela,
    Ward No. 35, Ahila DMC, Dist- Darbhanga.
17. Rakesh Ranjan S/o Udai Narayan Mahto Resident of Village- 179, Ward
    No.12, Khaturada, Bahurapatti, Khairi, Dist- Samastipur.
18. Pankaj Kumar S/o Arun Prasad Resident of Village- Ward No.9, Pareria,
    Dist- Samastipur.
19. Sonu Kumar S/o Yogendra Singh Resident of Village- Jitwaria, Dist-
    Samastipur.
20. Raghav Kr. Jha S/o Shashi Nath Jha Resident of Village- BalBhadrapur,
    Laheriasarai, Dist- Darbhanga.
 Patna High Court CWJC No.10082 of 2020 dt.07-01-2022
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  21. Rahul Kumar Singh S/o Sunil Kumar Singh Resident of Village- Nawal
      Kishore Tola, Jamalpur, Dist- Khagaria.
  22. Ravi Prakash S/o Shridhar Prasad Singh Resident of Village- 7 Konbazitpur,
      Bajidpur, Dist- Samastipur.
  23. Naveen Kumar S/o Shiv Narayan Mandal Resident of Village- 03, Middle
      Vidyalaya, Baghawr, Bahevi, Dist- Darbhanga.
  24. Rajeev Prasad S/o Indradeo Prasad Resident of Village- Chattneshwar Tara,
      Dist- Samastipur.
  25. Chandan Kumar Kamti S/o Lakshmi Kamti Resident of Village- Fakair,
      Biraul, Dist- Darbhanga.
  26. Md. Shahjad Ansari S/o Md. Mahbuj Ansari Resident of Village and P.O.-
      Motipur, Ward No.4, Dist- Darbhanga.
  27. Rohit Kumar Gupta S/o Hari Prasad Gupta Resident of Village- Ward No.11,
      Sultanpur, Bare, Dist- Darbhanga.
  28. Suraj Kumar Sah S/o Om Prakash Resident of Village- Rahamganj Chowk,
      Dist- Darbhanga.
  29. Arvind Kumar S/o Vaidyanath Mahto Resident of Village- Ward No. 13,
      Kathalwari, P.O.- Lalbag, P.S.- L.N.M.U., Dist- Darbhanga.
  30. Krishna Kumar Choudhary S/o Naresh Choudhary Resident of Village-
      Manikpur Sahi, Dist- Darbhanga.
  31. Reena Kumari D/o Binod Poddar Resident of Village and P.O.- Tirmoheni,
      Jarson, Dist- Darbhanga.
  32. Bablu Poddar S/o Phulo Poddar Resident of Village- Dumari, P.O.-
      Afgalbalia, P.S.- Biraul, Dist- Darbhanga.
  33. Pradip Kumar Choudhary S/o Ram Prasad Choudhary Resident of Village-
      Parserma, P.O.- Atharwa, Ramnagar, Dist- Darbhanga.
  34. Ram Balak Choupal S/o Suresh Das Resident of Village- Bhalpatti
      Ahiyapur, Adalpur, Dist- Darbhanga.
  35. Prince Kumar S/o Ram Parishan Sahni Resident of Village- Karkouli, P.O.-
      Majhigama, Koili, Dist- Darbhanga.
  36. Nabodh Kumar Jha S/o Sushil Narayan Jha Resident of Village- Soharai,
      P.O.- Pandaul, Dist- Madhubani.
  37. Ratanesh Kumar S/o Palakdhari Poddar Resident of Village and P.O. and
      P.S.- Biraul, Dist- Darbhanga.
  38. Abhishek Kumar S/o Sunil Kumar Singh Resident of Village- Ward No.16,
      Jamalpur Nawal Kishore Tola, P.O. and P.S.- Jamalpur Gogari, Dist-
      Khagaria.
  39. Puja Jha W/o Sunil Kumar Jha Resident of Village- Lakshmipur Soharai,
      P.O.- Pandaul, P.S.- Sakari, Dist- Madhubani.
  40. Dauli Kumari D/o Shambhu Prasad Resident of Village- Chandarpur
      Mukhpur, Dist- Samastipur.
  41. Md. Shibgtullah Ansari S/o Md. Majlum Ansari Resident of Village-
      Dhamsayan, Dist- Darbhanga.
 Patna High Court CWJC No.10082 of 2020 dt.07-01-2022
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  42. Kumar Govind Gaurav S/o Rama Nand Paswan Resident of Village- Laksmi
      Sagar Chhapki, Parari, Padri, Dist- Darbhanga.
  43. Krishna Kumar Sahni S/o Jai Kant Sahni Resident of Village- Akhatwara,
      P.O.- Kothram, Dist- Darbhanga.
  44. Gunja Devi W/o Mukesh Thakur Resident of Village- Sundarpur Chhati
      Pokhar, P.O.- Lal Bag, Ward No.2, Dist- Darbhanga.
  45. Debendra Kumar Ram S/o Ganesh Ram Resident of Village- Manhar, P.O.-
      Hariyath, Alinagar, Dist- Darbhanga.
  46. Guddu Kumar S/o Pramod Sahni Resident of Village- Ward No.4, Rahtauli,
      Siripur, Dist- Samastipur.
  47. Jeet Kumar S/o Raj Kumar Sahni Resident of Village- Kamalbaha, P.O.-
      Kishanpur Baikunth, Warsnagar, Dist- Samastipur.
  48. Mithilesh Kumar S/o Raghuvir Paswan Resident of Ward No.2, Naya Tola,
      Sundarpur, P.O.- Lal Bag, Dist- Darbhanga.
  49. Raju Kumar Sahni S/o Pramod Sahni Resident of Village- Ward No.4,
      Rahtouli, Dist- Samastipur.
  50. Raj Lal Kamti S/o Upendra Kamti Resident of Village- Nehra, Lehara, Dist-
      Darbhanga.

                                                                     ... ... Petitioner/s
                                             Versus
  1.    The State of Bihar.
  2.    The State Health Society, Bihar having its office at Pariwar Kalyan Bhawan,
        Sheikhpura, Dist- Patna.
  3.    The Secretary (Byay), Finance Department, State of Bihar.
  4.    The Civil Surgeon cum Member Secretary, District Health Society, Patna.
  5.    The Civil Surgeon cum Member Secretary, District Health Society,
        Darbhanga.
  6.    The Civil Surgeon cum Member Secretary, District Health Society,
        Sheikhpura.
  7.    The Civil Surgeon cum Member Secretary, District Health Society,
        Madhepura.
  8.    The Labour Superintendent, Darbhanga.
  9.    The Urmila International Services Pvt. Ltd. Represented by its Director
        having its officer at 31/A, 1st Floor, Banke Bihari Sadan, S.K. Puri, Boring
        Road, Patna- 800001.

                                                 ... ... Respondent/s
       ======================================================
       Appearance :
       For the Petitioner/s     :       Mr.Uma Shankar, Advocate
       For the Respondent/s     :       Mr. Mujtabaul Haque, GP-12
       ======================================================
       CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
       ORAL JUDGMENT
 Patna High Court CWJC No.10082 of 2020 dt.07-01-2022
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         Date : 07-01-2022

                     The matter is heard via video conferencing due to

         circumstances prevailing on account of the COVID-19

         pandemic.


                     2. State counsel accept notice for respondent nos. 1 to

         8. Service of notice to 9th respondent is dispensed.


                      3. In the instant petition, petitioners have prayed for

         following reliefs:-


                                           "(1) That the instant application
                               is directed for passing necessary order or
                               orders, direction as nature of the case may
                               require    commanding       the    respondent
                               authorities to regularize services of the
                               petitioners like other similarly situated
                               persons so as not to be discriminated for
                               absolutely no wrong on their parts by way of
                               issuing writ of mandamus in as much as
                               directing the concern authorities not to give
                               effect to the contract, made between
                               respondent no. 2 and 9 (A non Governmental
                               Organization) whereby services of the
                               petitioners are virtually at stake by issuing
                               writ of Prohibition as also declaring the
                               policy decision, made by respondent no. 1
                               (contract between respondent no. 2 and 9)
                               where under petitioners are instructed to
                               render their services, though are virtually on
                               the verge of retrenchment be declared to be
                               per se bad as the same is disastrous,
                               strangent, unreasonable and unfair as also
                               quashing the advertisement/ letter dt.
 Patna High Court CWJC No.10082 of 2020 dt.07-01-2022
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                               08.06.2020

published by respondent no. 9 for filling the posts and thereby debarring persons like petitioners to retain their services by way of issuing writ of certiorari."

4. Petitioners were stated to have been appointed on contract basis in the year 2012. In the light of their appointment, they have sought for regularization of their services. In support of the prayer, learned counsel for the petitioners pointed out Annexure-5 and further representation at Annexure-3.

5. Concerned respondent is hereby directed to examine whether petitioners are entitled for regularization or not in the light of Apex Court's decision rendered in the case of Secy., State of Karnataka V. Uma Devi reported in (2006)4 SCC page 1 passed in CWJC No. 16 of 2021 read with full bench decision of this Court in case of Ram Sevak Yadav & Another Vs. The State of Bihar & Others reported in 2013(1) PLJR 964 passed in CWJC No. 267 & 472 of 2010 read with policy decision of the State Government relating to regularization of contract employees (appointed by the State Government or its sub-ordinates). Such decision shall be taken in passing speaking order. The above exercise shall be completed within a period of six months from the date of receipt of this order and the decision shall be communicated to the Patna High Court CWJC No.10082 of 2020 dt.07-01-2022 6/6 petitioner.

6. With the above observations, the instant petition stands disposed of.

(P. B. Bajanthri, J) rakhi/-

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