Patna High Court
Chandan Kumar Singh @ Chandan Singh vs The State Of Bihar on 10 November, 2022
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2833 of 2022
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Chandan Kumar Singh @ Chandan Singh Son of Kailash Prasad Singh,
Resident of Mohalla New Colony, Ward No. - 9, P.S. and District - Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary Public Health Engineering
Department Bihar Patna.
2. Secretary Public Health Engineering Department Bihar Patna. Email id secy-
[email protected]
3. Engineer-in-Chief-Cum Special Secretary Public Health Engineering
Department Bihar Patna Email id [email protected].
4. Regional Chief Engineer, Purnea Public Health Engineering Department,
Purnea Region Email id [email protected]
5. Superintendent Engineer, Saharsa Public Health Engineering Department,
Circle Saharsa District Saharsa Email id [email protected]
6. Executive Engineer Saharsa, Public Health Engineering Davison Saharsa
District Saharsa.
7. Satish Kumar Cashier Cum Clerk Public Health Engineering Davison
Saharsa District - Saharsa.
8. Jitendra Kumar Head Assistant office of Superintendent Engineer, Saharsa
Public Health Engineering Department, Circle Saharsa, District - Saharsa.
9. Rakesh Kumar working as Assistant office of Executive Engineer Saharsa,
PHED Saharsa District - Saharsa.
10. Shankar Kumar Assistant office of Executive Engineer Saharsa, PHED
Saharsa District - Saharsa.
11. Shiv Shankar Paswan Assistant Sub-Divisional Office PHED Murliganj,
District - Madhepura
12. Md. Mustafa Assistant office of Executive Engineer Madhepura, PHED
Madhepura District - Madhepura.
13. Sanjay Navin Assistant office of Executive Engineer Madhepura, PHED
Madhepura District - Madhepura.
14. Dev Kumar Assistant office of Executive Engineer Supaul, PHED Supaul
District - Supaul.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Diwakar Prasad Singh, Advocate
For the Respondent/s : Mr. S. Raza Ahmad, AAG-5
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
Patna High Court CWJC No.2833 of 2022 dt.10-11-2022
2/3
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 10-11-2022 Heard learned counsel for the parties. Petitioner has prayed for the following relief(s):-
"(i) That for issuance of appropriate writ, order or direction commanding the respondent No.1 to 5 to enforce Letter No.629 Dated 13.06.17 issued under the Signature of Respondent No.2.
(ii) That for issuance of appropriate writ, order or direction commanding the respondents to Transfer those office bearers in Division working since more than three years & realized salary of those period in which the respondent did not worked & joined at the place of posting on the basis of documents on record.
(iii) That for issuance of appropriate writ, order or direction commanding the respondent to recover Salary from the office bearers illegally allowed higher/huge Scale although those employees are not entitled to those Salary & Scale allowed detrimental to the interest of the Government Funds.
(iv) That for grant of any other relief or relief's to which the petitioner be found entitled in law be granted to them."
Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to pursue the surviving grievances with the appropriate authority i.e. Patna High Court CWJC No.2833 of 2022 dt.10-11-2022 3/3 Respondent No. 2, namely, Secretary Public Health Engineering Department Bihar Patna. Email id [email protected], as also pursue the remedies as provided in accordance with law.
The instant petition stand disposed of as withdrawn with the liberty aforesaid.
Interlocutory Application(s), if any, shall stand disposed of.
(Sanjay Karol, CJ) ( Partha Sarthy, J) Spd/-PKP AFR/NAFR CAV DATE Uploading Date 13.11.2022 Transmission Date