Patna High Court - Orders
Arun Kumar & Ors vs The State Of Bihar & Ors on 23 March, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4736 of 2018
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1. Arun Kumar, son of Bansidhar Singh, aged about 50 years
Resident of Village- Basgitiya, P.S.- Bikramganj, District-
Rohtas, Posted at U.M. School Gothani (North) Block-
Suryapura, District- Rohtas.
2. Abul Hasan Ansari, son of Arif Hussain, Resident of Village-
Bikramganj Guljar Bagh, P.S.- Bikramganj, District- Rohtas
posted at U.M. School Ghusiyan Kala, Bikramganj, Rohtas.
3. Alihussain Ansari, son of Nanahak Ansari, Resident of Ghusiya
Road, Bikramganj, P.S. Bikramganj, District Rohtas posted at
U.M.S. Raman Dihra Anchal, Bikramganj, District- Rohtas.
4. Abdul Kadir Ansari, son of Sultan Ansari, Resident of Village-
Bikramganj, P.S.- Bikramganj, District- Rohtas posted at U.M.S.
Jorawarpur Anchal, Karakat, Rohtas.
5. Mohammad Samsuddin, son of Mohammad Sharfuddin, Resident
of Ward No. 23, Guljarbag P.S., Chowk Bikramganj, District
Rohtas posted at U.M.S. Keshodih Anchal Bikramganj, District-
Rohtas.
6. Mohammad Nuruddin Khan, son of Md. Mazaharuddin Khan,
Ward No. 13, P.S. Bhojpur Jadid, District- Buxar posted at
U.M.S. Dhangain Anchal Bikramganj, District Rohtas.
7. Md. Naushad Khan, son of Mukhtar Khan, Resident of Village-
Bikramganj, P.S.- Bikramganj, District- Rohtas posted at M.S.
Awadhesh Nagar, Balwain Anchal Karakat, Rohtas.
8. Shekh Reyazuddin, son of Shekh Amiruddin, Resident of
Village- Guljarbagh, P.S. Bikramganj, District- Rohtas, posted at
U.M.S. Semari Anchal Dawath, District- Rohtas.
9. Dilip Kumar, son of Krishna Prasad, Resident of Village-
Balihar, P.S.- Surajpura, District- Rohtas, posted at U.M.S.
Barun Anchal, Surajpura, District- Rohtas.
10. Bijay Kishor Singh, son of Guput Singh Thakur, Resident of
Village- Niranjanpur, Karhansi, P.S.- Natwar, District- Rohtas,
posted at M.S. Karhansi Anchal Nokha, District- Rohtas.
11. Bikrama Singh, son of Sukhdeo Singh, VIP Colony, Ward- 16
P.S.- Bikramganj, District- Rohtas posted at U.M.S. Gothani
North Anchal Surajpura, District- Rohtas.
12. Shri Krishan Singh, son of Ramayan Singh, Resident of Village-
Aliganj, P.S. Imirta, District- Rohtas, posted at U.M.S.
Narayanpur Anchal Surajpura, District- Rohtas.
13. Sekh Alam, son of Noor Hasan, Resident of Village- Jonhi P.S.
Jonhi, District- Rohtas, Posted at M.S. Karakat Anchal Karakat,
District- Rohtas.
14. Mohammad Ansari, son of Md. Ismail Ansari, Resident of
Village- Kuchila P.S. Kuchila District- Rohtas posted at M.S.
Dighita District Rohtas.
15. Om Prakash Gupta, son of ........................., Resident of
Village- Parsathua P.S. Kathrai, District- Rohtas, Posted at
R.K.M.S. Kochas, District- Rohtas.
Patna High Court CWJC No.4736 of 2018(2) dt.23-03-2018
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16. Surendra Prasad, son of Laxman Sah, Resident of Village-
Bhagatganj, P.S.- Khudru, Dinara, District- Rohtas, Posted as
M.S. Anhari, District- Rohtas.
17. Sambhu Sharan Suresh, son of Ram Suresh Prasad, Resident of
Satyam Niwas Utari Askaminia Nagar Ward No. 16 P.S.
Bikramganj, District- Rohtas Posted at U.M.S. Mohani Tola
Anchal Bikramganj, District- Rohtas.
18. Manorama Kumari Gupta, wife of Sachidanand Prasad, Ward No.
16 Anand Niwas Bikramganj P.S. Bikramganj District Rohtas
Posted at U.M.S. Salempur Anchal Bikramganj, District Rohtas.
19. Kamal Narayan Singh, son of Shalik Ram Singh, Resident of
Village- Ward No. 2 Babhnaul, P.S. Babhanul, District Rohtas
posted at U.M.S. Ghusiyan Kala, Anchal Bikramganj, District
Rohtas.
20. Shiv Kumar Prasad, son of Mandeo Prasad, Resident of Village
and P.S.- Jamorhi, District- Rohtas, Posted at M.S. Goshaldih,
District- Rohtas.
21. Urmila Devi, wife of Sailendra Kumar, Resident of Village-
Kawai, P.S. Imirta, District- Rohtas Posted at M.S. Goshaldih
District Rohtas.
22. Niranjan Prasad Dhar, son of Murlidhar Prasad, Resident of
Village- Koath, P.S. Koath, District Rohtas, Posted at M.S.
Etawa Anchal- Dawath, District- Rohtas.
23. Anil Kumar Roy, son of Rajiv Ranjan Prasad Roy, Sandhya
Niwasa Hedgewar Nagar, Sarkaripura, P.S. Manduadih, District
Varanasi Posted at M.S. Yogini, Block- Dawath, Rohtas.
24. Mozaffar Hussaihn Ansari, son of Abdul Hussain Ansari,
Resident of Village- Kusumhara, P.S. Kusumhara, District-
Rohtas, Posted at Natwar Khurd Anchal Dinara Rohtas.
25. Sivcharan Prasad Gupta, son of Bhola Prasad Gupta, Resident of
Village- Dhawan, Silauta, P.S. Durgadih, District Rohtas, Posted
at U.M.S. Indrath Kala, Anchal Bikramganj, District- Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna. null null
3. The Principal Secretary, Department of Finance, Government of Bihar, Patna.
4. The Director, Primary Education, Government of Bihar, Patna.
5. The Regional Deputy Director of Education, Patna.
6. The District Education Officer, Rohtas.
7. The District Program Officer (Establishment), Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arabind Nath Pandey
Mr. Varun Kumar
For the Respondent/s : Mr. Arvind Kumar, AC to GP-23
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Patna High Court CWJC No.4736 of 2018(2) dt.23-03-2018
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 23-03-2018Heard learned counsel for the petitioners and the counsel appearing on behalf of the State.
Petitioners have filed the present writ application for a direction to the respondents to grant senior pay-scale on completion of 'Kalawadhi' of 12 years.
Learned counsel for the petitioners submits that the issue raised in the present writ application is no more res integra. A coordinate Bench of this court had occasioned to decide the issue in C.W.J.C. No. 6139 of 2007 vide order dated 31.3.2011. The order of the writ court was affirmed by the LPA court in LPA No. 756 of 2015 dated 1.11.2017.
In view of the above, the present writ application is also disposed of with direction to the respondents to examine the case of the petitioners in the light of the decision of writ court in C.W.J.C. No. 6139 of 2007 dated 31.3.2011 as affirmed by the LPA Court in LPA No. 756 of 2015 dated 1.11.2017.
Final decision in this regard must be taken by the respondents within a period of sixty days from the date of receipt/production of a copy of this order and all consequential benefit including the monetary benefit should be extended to the petitioners within a further period of 30 days from the date of Patna High Court CWJC No.4736 of 2018(2) dt.23-03-2018 4/4 such decision by the respondents.
With the aforesaid, the writ petition stands disposed of.
(Anil Kumar Upadhyay, J) Ravi/-
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