Patna High Court - Orders
Indira Devi vs The State Of Bihar & Ors on 18 March, 2017
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11145 of 2014
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1. Jasimul Haque Son of Late Allah Rakhoo Resident of Mohalla- Mirdad,
P.O- Biharsharif, District- Nalanda.
.... .... Petitioner/s
Versus
1. The State of Bihar through Registrar, Co-Operative Societies, Bihar,
Patna.
2. Provident fund Commissioner, Bihar, Patna.
3. The Managing Director, Bihar State Co- operative Marketing Union Ltd.,
Patna
4. The Secretary, Bihar State Co- Operative Marketing Union Ltd., Patna.
5. Finance Officer, Bihar State Co- Operative Marketing Union Ltd., Patna.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.11411 of 2014
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Anand Kumar Ojha S/o Late Sumeshwar Ojha Resident of Village Jamua,
P.S. Bihia and District Bhojpur.
.... .... Petitioner
Versus
1. The Bihar State Co-operative Marketing Union Ltd through its Chairman
Biscomaun Bhawan, Patna.
2. Managing Director, Bihar State Co-operative Marketing Union Ltd.
Biscomaun Bhawan, Patna.
3. Chief of Accounts, Bihar State Co-operative Marketing Union Ltd.,
Biscomaun Bhawan, Patna.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.14055 of 2014
2 Patna High Court CWJC No.11145 of 2014 (3) dt.18-03-2017
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Most. Krishna Devi Widow of Late Devendra Singh R/o vill. + P.O. Kaura,
P.S. Jagdishpur, Distt. - Bhojpur ( Arrah )
.... .... Petitioner
Versus
1. The Managing Director, Bihar State Co-operative Marketing Union
Limited, Biscomaun Bhawan, Patna
2. The Bihar State Co-operative Marketing Union Limited, Through its
Chairman, Biscomaun Bhawan, Patna
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.774 of 2015
======================================================
Dinesh Jha son of late Damodar Jha, resident of village- Narhan State,
Police Station & District- Samastipur.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Registrar Co-operative Societies, Bihar, Patna.
3. The Biscomaun through its managing director, west gandhi maidan,
Patna-800001.
4. The Managing Director, Biscomaun, West Gandhi Maidan, Patna-
800001.
5. The Assisatant Provident Fund Commissioner, Provident Fund Office, R.
Block Road No.6, Patna.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.15361 of 2014
======================================================
Akhttar Hussain S/o Late Noor Mohammad Resident of Shahi Mohalla, P.S.
Arwal, District Arwal.
.... .... Petitioner
Versus
3 Patna High Court CWJC No.11145 of 2014 (3) dt.18-03-2017
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1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Commissioner cum Secretary, Cooperative Department, Govt. of
Bihar, Patna.
3. The Commissioner cum Secretary, Finance Department, Govt. of Bihar,
Patna.
4. The Managing Director, Bihar State Cooperative Marketing Union
Limited, Biscomaun Bhawan, Patna.
5. The Finance Controller, Bihar State Cooperative Marketing Union
Limited, Biscomaun Bhawan, Patna.
6. The Account Officer, Bihar State Cooperative Marketing Union Limited,
Biscomaun Bhawan, Patna.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.11740 of 2014
======================================================
Vedanand Choudhary, retired from Biscomaun, Son of Late Damodar
Choudhary resident of Village-Maro Via Kansi Simari, District- Darbhanga.
.... .... Petitioner
Versus
1. The State of Bihar through the Cooperative Secretary Biscomaun, Bihar,
Patna.
2. The Regional Manager, Biscomaun, Bihar, Patna.
3. The Registrar, Bihar, Patna.
4. Incharge, Pension Officer, Bihar, Patna.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.11782 of 2014
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Mahendra Prasad Singh, son of Late Prasadi Singh, resident of Mohalla-
Vikas Nagar, Gali No.3, P.O.-Mahendru, District-Patna
.... .... Petitioner
Versus
1. The State of Bihar
4 Patna High Court CWJC No.11145 of 2014 (3) dt.18-03-2017
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2. Provident Fund Commissioner, Bihar, Patna.
3. The Managing Director, Bihar State Co-operative Marketing Union
Ltd., Patna
4. The Secretary, Bihar State Co-operative Marketing Union Ltd., Patna
5. Finance Officer, Bihar State Co-operative Marketing Union Ltd., Patna
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.14715 of 2014
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Indira Devi W/o Late Amrendra Kumar, Resident of village and Post -
Tuniyahi, P.S.- Mashepura, District -Madhepura.
.... .... Petitioner
Versus
1. The State of Bihar through Chief Secretary, Bihar, Patna.
2. Chairman, Biscomaun, Biscomaun Bhawan, Patna.
3. Managing Director, Biscomaun Bhawan, Patna.
4. Secretary, Biscomaun, Bihar, Patna.
5. Administrator, Biscomaun, Bihar, Patna.
6. Provident Fund Commissioner, Bihar, Patna.
7. Senior Regional Officer, Biscomaun, Kosi Division, Saharsa.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.14896 of 2014
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Ram Chandra Singh, Son of Late Udit Singh, Resident of Mohalla - New
Yarpur, Yadav Lane, P.S. -Gardanibagh, District - Patna
.... .... Petitioner
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Commissioner cum Secretary, Cooperative Department, Govt. of
Bihar, Patna
3. The Commissioner cum Secretary, Finance Department, Govt. of Bihar,
Patna
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4. The Managing Director, Bihar State Cooperative Marketing Union
Limited., Biscomaun Bhawan, Patna
5. The Finance Controller, Bihar State Cooperative Marketing Union
Limited., Biscomaun Bhawan, Patna
6. The Account Officer, Bihar State Cooperative Marketing Union Limited.,
Biscomaun Bhawan, Patna
.... .... Respondents
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With
Civil Writ Jurisdiction Case No.14897 of 2014
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Md. Vakil, son of Late Fakir Mohammad, Resident of village - Faridabad,
P.S. Arwal, District - Arwal
.... .... Petitioner
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Commissioner cum Secretary, Cooperative Department, Govt. of
Bihar, Patna
3. The Commissioner cum Secretary, Finance Department, Govt. of Bihar,
Patna
4. The Managing Director, Bihar State Cooperative Marketing Union
Limited, Biscomaun Bhawan, Patna
5. The Finance Controller, Bihar State Cooperative Marketing Union
Limited, Biscomaun Bhawan, Patna
6. The Account Officer, Bihar State Cooperative Marketing Union Limited,
Biscomaun Bhawan, Patna
.... .... Respondents
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With
Civil Writ Jurisdiction Case No.20474 of 2014
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Ram Lakhan Chaudhary, son of late Hira Chaudhary, resident of village-
Bakhtiyarpur, Naya Tola Sangat, P.S.- Bakhtiyarpur, District-Patna
.... .... Petitioner
Versus
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1. The Bihar State Co-operative Marketing Union Ltd. through its
Chairman, Patna.
2. The Managing Director, Bihar State Co-operative Marketing Union
Ltd., Patna
3. The Special Officer (Administration), BISCOMAUN, Patna.
4. The Chief Accounts Officer (Establishment + Accounts), Central
Accounts Branch/Provident Fund Trust, BISCOMAUN, Patna.
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.20680 of 2014
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Ram Kishun Prasad, son of Late Ramchandra Singh, resident of Muhalla-
Murlichak, Nala, Post-B.V. College, P.S.-Hawai Adda (Airport),
Jagdeopath, District-Patna.
.... .... Petitioner
Versus
1. The Managing Director, Bihar State Co-operative Marketing Union Ltd.
Patna.
2. The Secretary, BISCOMAUN, Patna.
3. The Special Officer (Administration), BISCOMAUN, Patna.
4. The Chief of Accounts / Accounts Officer (E), BISCOMAUN, Patna.
5. The Store Manager/Incharge of C.C.A. Depo, Mahrajganj, Patna.
.... .... Respondents
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Appearance :
(In CWJC No.11145 of 2014)
For the Petitioner/s : Mr. Arbind Kumar Singh
For the Respondent/s : Mr. Partha Sarthy, Advocate
For the Respondent/s : Mr. Ishwari Singh, Advocate
(In CWJC No.11411 of 2014)
For the Petitioner/s : Mr. Mohammed Abu Haidar, Advocate
For the Respondent/s : Mr. Ashish Giri, Advocate
(In CWJC No.14055 of 2014)
For the Petitioner/s : Mr. Sanjay Kumar Ojha, Advocate
7 Patna High Court CWJC No.11145 of 2014 (3) dt.18-03-2017
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For the Respondent/s : Mr. Surendra Kumar Mishra, Advocate
(In CWJC No.774 of 2015)
For the Petitioner/s : Mr. Bhubneshwar Prasad, Advocate
For the Respondent/s : Mr. Vinay Kriti Singh, GA-3
(In CWJC No.15361 of 2014)
For the Petitioner/s : Mr. Bhanu Pratap Singh, Advocate
For the Respondent/s : Mr. Ishwari Singh, Advocate
(In CWJC No.11740 of 2014)
For the Petitioner/s : Mr. Ratan Kumar Kumar, Advocate
For the Respondent/s : Mr. Ashish Giri, Advocate
(In CWJC No.11782 of 2014)
For the Petitioner/s : Mr. Arbind Kumar Singh, Advocate
For the Respondent/s : Ms. Shalini, AC to GP-5
(In CWJC No.14715 of 2014)
For the Petitioner/s : Ms. Mallika Mazumdar, Advocate
For the Respondent/s : Mr. Vikas Ratan Bharti, Advocate
For the Respondents-State: Mr. Sarvesh Kumar Singh, AAG-13
Mr. Puneet Siddhartha, AC to AAG-13
(In CWJC No.14896 of 2014)
For the Petitioner/s : Mr. Bhanu Pratap Singh, Advocate
For the Respondent/s : Mr. Ishwari Singh, Advocate
For the Respondents-State: Mr. Sarvesh Kumar Singh -AAG-13
(In CWJC No.14897 of 2014)
For the Petitioner/s : Mr. Bhanu Pratap Singh, Advocate
For the Respondent/s : Mr. Ishwari Singh, Advocate
(In CWJC No.20474 of 2014)
For the Petitioner/s : Mr. Ganjendra Kumar Singh
For the Respondent/s : Mr. Anjani Kumar Mishra
(In CWJC No.20680 of 2014)
For the Petitioner/s : Mr. Anil Kumar Singh, Advocate
For the Respondent/s : Mr. Ishwari Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
8 Patna High Court CWJC No.11145 of 2014 (3) dt.18-03-2017
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3 18-03-2017In these writ applications, the petitioners are employees of the Bihar State Co-operative Marketing Union Limited (for short 'BISCOMAUN'). They seek a direction to be issued to the respondents to pay their post-retiral dues.
Learned counsel for the respondent-BISCOMAUN raised a preliminary objection with regard to maintainability of these writ applications. He submits that now the issue stands settled by a Special Bench of this Court in The Organizer, Dehri C.D. & C. M. Union Limited vs. The State of Bihar & Ors., reported in 2014 (1) PLJR 695.
Learned counsel for the petitioners agree that in view of the Special Bench judgment, a writ application would not be maintainable against the BISCOMAUN.
That being so, these writ petitions are dismissed as not maintainable.
However, the petitioners would be at liberty to avail their remedies before the appropriate forum.
(Ashwani Kumar Singh, J.) Sanjeet/-
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