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[Cites 1, Cited by 5]

Patna High Court

Sheo Charan Paswan & Ors vs The State Of Bihar & Ors on 5 December, 2017

Author: Jyoti Saran

Bench: Jyoti Saran

       IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6913 of 2017
===========================================================
1. Sheo Charan Paswan son of Late Basudeo Paswan Resident of New Mahabir
Colony, Hasanpura Road, Beur, P.O. and P.S. Beur, District - Patna, presently
posted as Senior Accounts Clerk, Public Health and Engineering Department,
Public Health Division, Patna East, District - Patna.
2. Jai Prakash Thakur son of Shri Ganesh Thakur Resident of near Pani Tanji,
Kankarbag, P.O. and P.S. - Kankarbag, District - Patna, presently posted as Senior
Accounts Clerk, Public Health and Engineering Department, Public Health
Division, Patna West, District - Patna.
3. Krishna Murari Mishra son of Late Pandit Awadh Bihari Mishra Resident o f
Diwan Mohalla, Khangar Gali, Patna City, P.O. Jhauganj, P.S. Khajekalan, District
- Patna, presently posted as Senior Accounts Clerk, Public Health and Engineering
Department, Public Health Division, Patna West, District - Patna.
4. Biteshwar Prasad Singh son of Late Ram Nagina Singh Resident of House of Sr i
Mahadeo Prasad, Post Office Gali, Punai Chak, P.O. Punai Chak, P.S. Sachiwalaya,
District - Patna, presently posted as Senior Accounts Clerk, Public Health and
Engineering Department, Public Health Division, Patna East, District - Patna.
5. Anil Kumar Jha son of Late Daya Kant Jha Resident of 104, S.P. Griham, Ra m
Nagari Road, P.O. Ashiana Nagar, P.S. Rajiv Nagar, District - Patna, presently
posted as Senior Accounts Clerk, Public Health and Engineering Department,
Public Health Division, Patna West, District - Patna.
6. Mithilesh Prasad son of Late Durga Prasad Resident of Road No. 2, R.M.S.
Colony, Kankarbag, P.O. Lohia Nagar, P.S. Kankarbag, District - Patna, presently
posted as Senior Accounts Clerk, Public Health and Engineering Department,
Public Health Division, Patna East, District - Patna.
                                                               .... .... Petitioner/s
                                        Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
4. The Principal Secretary, Public Health and Engineering Department,
Government of Bihar, Patna.
5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary, Public
Health and Engineering Department, Government of Bihar, Patna.
6. The Executive Engineer, Public Health and Engineering Department, Public
Health Division, Patna East, District - Patna.
7. The Executive Engineer, Public Health and Engineering Department, Public
Health Division, Patna West, District - Patna.

                                                     .... .... Respondent/s
===========================================================
       Appearance :
       For the Petitioner/s : Mr. Anita Kumari, Adv.
       For the Respondent/s : Mr. S. Raza Ahmad- AAG5
===========================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL JUDGMENT

Date: 05-12-2017 Patna High Court CWJC No.6913 of 2017 dt.05-12-2017 2/2 Mr. S.B.K. Mangalam learned counsel for the petitioners and Mr. S. Raza Ahmad, AAG 5 do admit that the grievance raised by the petitioners herein would stand covered by the judgment and order of this Court passed in C.W.J.C.No.18433 of 2016 and analogous cases (Shashi Shekhar Ambastha & Ors. Vs. State of Bihar & Ors.).

The writ petition is allowed in terms of the judgment and order of this Court passed in the case of Shashi Shekhar Ambastha (supra) and the reliefs allowed therein, would govern the case of the present petitioners as well. Since the orders impugned in this writ petition in so far it has a restrictive application on the petitioners, has already has been quashed by this Court in the judgment and order passed in the case of Shashi Shekhar Ambastha (supra), there is no requirement to pass any separate order to that effect.

(Jyoti Saran, J) Bibhash/-

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Uploading Date 13.12.2017
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