Patna High Court - Orders
The State Of Bihar & Ors vs Ram Bilas Mahto & Ors on 5 December, 2011
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1627 of 2011
1. Ghanshyam Sah, SON OF LATE BHAGWAN LAL SAH, RESIDENT
OF VILLAGE- AKOPUR, VIA MEGHAUL, P.S.- CHERIA
BARIARPUR, DISTRICT- BEGUSARAI.
2. KAPILDEO YADAV, SON OF LATE JAHURI YADAV, RESIDENT
OF VILLAGE- PARRA TOLA, BALAUARA, P.O.- SARAUNJA P.S.
BIRPUR, DISTRICT- BEGUSARAI.
3. RAM PRAVESH THAKUR, SON OF BIRANCHI THAKUR,
RESIDENT OF VILLAGE- MACHALA, P.O.- ULAO, P.S.-
MUFASSIL, DISTRICT- BEGUSARAI.
4. MANOJ KUMAR SINHA, SON OF MOHAN PRASAD SINHA,
RESIDENT OF CHITRAGUPTA NAGAR, POKHARIA, P.S.- NAGAR,
DISTRICT- BEGUSARAI.
5. RAM KRIPAL TANTI, SON OF BHUTTU TANTI, RESIDENT OF
MEHDAULI, P.S. BHAGWANPUR, DISTRICT- BEGUSARAI.
6. MIRA KUMARI, WIFE OF UPENDRA PASWAN, RESIDENT OF
VILLAGE POKHARIA, WARD NO. 16, P.S.- NAGAR, DISTRICT-
BEGUSARAI.
7. PUNAM KUMARI SRIVASTAVA, D/O- LATE SHANKAR
PRASAD SRIVASTAVA, RESIDENT OF BAGHI, P.O-
SUHIRDNAGAR, DISTRICT- BEGUSARAI.
8. ADITYA MISHRA, SON OF RAJENDRA MISHRA, RESIDENT OF
DAFARPUR MOHALLA- PANCHAYATI, PANCHAYAT
DAFARPUR, VIA- MANJHAUL, DISTRICT- BEGUSARAI.
9. RANJAN KUMAR SINHA, SON OF ASHOK KUMAR SINHA,
RESIDENT OF BISHUNPUR BAHAR, P.O., M. BANDWAR-
MOHALLA- KAYASTH TOLI, P.S.- NAGAR, DISTRICT-
BEGUSARAI.
10. RAM NATH SHAH, SON OF LATE SURAJ SAH, RESIDENT OF
VILLAGE- HARDIA, P.O.- CHILMIL, VIA- RAJAURA, P.S.-
MUFASSIL, DISTRICT- BEGUSARAI.
11. BHAGWAN PASWAN, SON OF LATE ADHIK PASWAN,
RESIDENT OF VILLAGE AND P.O. CHILMIL, VIA- RAJAURA, P.S.-
MUFASSIL, DISTRICT- BEGUSARAI.
12. CHANDRADEO SHARMA, SON OF LATE LADDU LAL
SHARMA, RESIDENT OF VILLAGE AND P.O. DAHIYA, P.S.-
BHAGWANPUR, DISTRICT- BEGUSARAI.
13. ASHOK KUMAR SINHA, SON OF BHUBHNESHWAR PRASAD
VERMA, RESIDENT OF VILLAGE- BAGHI, P.O. SUHIRD NAGAR,
DISTRICT- BEGUSARAI.
14. MD. SALAM, SON OF MD. ISLAM, RESIDENT OF POKHARIA,
WARD NO. 18 (NAWAB CHOWK), P.S. NAGAR, DISTRICT-
BEGUSARAI.
15. RANJIT KUMAR RAUT, SON OF LATE DEV NANDAN RAUT,
RESIDENT OF SUBHASH NAGAR ROAD CONSTRUCTION
DEPARTMENT COLONY, DISTRICT- BEGUSARAI.
16. TARA KANT, SON OF LATE SACHIDANAND PRASAD,
RESIDENT OF BATHAUL, P.O.- BARAIPURA, VIA- GARHPURA,
DISTRICT- BEGUSARAI.
17. SUNIL RAUT, SON OF LATE RAMAUTAR RAUT, RESIDENT
OF VILLAGE- MOHAMMADPUR RAGHUNATHPUR (NAGDAH)
2
BEHIND OF MASJID NAYA TOLA, P.O. RTS, P.S. MUFASSIL,
DISTRICT- BEGUSARAI.
18. NARESH MALLIK, SON OF VINDESHWARI MALLICK,
RESIDENT OF AT BARI POKHAR POKHARIA, WARD NO. 14, P.S.
BEGUSARAI, DISTRICT- BEGUSARAI.
19. KULDIP NARAYAN SAHU, SON OF ANANDI SAHU, RESIDENT
OF VILLAGE MANIKPUR, P.O.- RAJAURA, P.S.- GARHPURA,
DISTRICT- BEGUSARAI.
20. AMERIKA DEVI, WIFE OF VINOD PASWAN, RESIDENT OF
VILLAGE- POKHARIA, WARD NO. 17, P.S. BEGUSARAI,
DISTRICT- BEGUSARAI.
21. SABUJA DEVI, WIFE OF LATE MANOJ PASWAN, RESIDENT
OF PATEL CHOWK, NAURANGA, P.S.- BEGUSARAI, DISTRICT-
BEGUSARAI.
22. SUBHASH CHANDRA SHARMA, SON OF MATHURA
THAKIUR, RESIDENT OF VILLAGE- POKHARIA, P.S.-
BEGUSARAI, DISTRICT- BEGUSARAI.
23. KALESHWAR PRASAD SAH, SON OF LATE RAMESHWAR
SAH,L RESIDENT OF VILLAGE & P.O.- PAHARPUR, DISTRICT-
BEGUSARAI.
24. MD. ATIKUR RAHMAN, SON OF MD. RAFI AHMAD,
RESIDENT OF VILLAGE & P.O.- SANHA, P.S. SAHEBPUR KAMAL,
DISTRICT- BEGUSARAI.
25. NARESH SAH, SON OF RAMDEO SAH, RESIDENT OF
MOHAMMADPUR, P.S.- MUFASSIL, DISTRICT- BEGUSARAI.
26. MURLI MANOHAR PASWAN, SON OF LATE HARI CHARAN
PASWAN, RESIDENT OF POKHARIA, P.S.- NAGAR, DISTRICT-
BEGUSARAI.
27. JANARDAN PASWAN, SON OF LATE RAM SWARUP PASWAN,
RESIDENT OF VILLAGE, P.S.- MUFASSIL, DISTRICT-
BEGUSARAI.
28. RAJENDRA DAS, SON OF LATE BHUTTO DAS, RESIDENT &
P.S.- SAHEBPUR KAMAL, DISTRICT- BEGUSARAI.
29. BINOD PASWAN, SON OF SIYARAM SINGH, RESIDENT OF
VILLAGE- KUMARPUR, P.O. AND P.S.- BARIYARPUR, DISTRICT-
MUNGER.
30. MD. AMJAD HUSSAIN, SON OF MD. NIZAMUDDIN, RESIDENT
OF VILLAGE AND P.O. ULAO, P.S.- MUFASSIL, DISTRICT-
BEGUSARAI.
31. MURARI KUMAR VERMA, SON OF LAKHMESHWAR PRASAD
VERMA, RESIDENT OF TILAK NAGAR, P.S. NAGAR, DISTRICT-
BEGUSARAI :---PETITIONERS.
Versus
1. The State Of Bihar
2. SRI ANUP MUKHERJEE, THE SECRETARY GOVERNMENT OF
BIHAR, PATNA.
3. SRI DEEPAK PRASAD, THE SECRETARY DEPARTMENT OF
PERSONNEL AND ADMINISTRATIVE REFORMS GOVT. OF
BIHAR, PATNA.
4. SRI JITENDRA SRIVASTAVA, DISTRICT MAGISTRATE,
BEGUSARAI
5. ARUN KUMAR SINGH, DIVISIONAL COMMISSIONER,
3
MUNGER ;----RESPONDENTS.
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with
Miscellaneous Jurisdiction Case No.1628 of 2011
1. Ram Bilas Mahto, SON OF SRI TILO MAHTO, RESIDENT OF
VILLAGE- HARRAKH, P.O.- SUHRID NAGAR, P.S.- BEGUSARAI,
DISTRICT- BEGUSARAI.
2. MAHENDRA RAI, SON OF LATE RAJO RAI, RESIDENT OF
VILLAGE- KACHHARI TOLA, RACHIYAHI, P.S. SINGHAUL,
DISTRICT- BEGUSARAI.
3. MUKESH RAI, SON OF SRI RAMESHWARI RAI, RESIDENT OF
VILLAGE- DHABOULI, P.O. DHABOULI, P.S. MUFFASIL,
DISTRICT- BEGUSARAI :------PETITIONERS.
Versus
1. The State Of Bihar
2. SRI ANUP MUKHERJEE, THE SECRETARY GOVERNMENT OF
BIHAR, PATNA.
3. SRI DEEPAK PRASAD, THE SECRETARY DEPARTMENT OF
PERSONNEL AND ADMINISTRATIVE REFORMS GOVT. OF
BIHAR, PATNA.
4. SRI JITENDRA SRIVASTAVA, DISTRICT MAGISTRATE,
BEGUSARAI.
5. ARUN KUMAR SINGH, DIVISIONAL COMMISSIONER,
MUNGER :---RESPONDENTS.
----------------------------------
with
Civil Review No.342 of 2011
IN
(MJC 3195/2009)
The State Of Bihar & Ors
Versus
Ghanshyam Sah & Ors
----------------------------------
with
Civil Review No.345 of 2011
IN
(MJC 3565/2009)
The State Of Bihar & Ors
Versus
Ram Bilas Mahto & Ors
----------------------------------
For the petitioners : M/S Ajay Kumar Thakur, Amit Kumar, Imteyaz
Ahmad, Advocates.
For the State : Mr. Arun Kumar, A.C. to G.P.5 & Mr. Lalit Kishore, A.A.G.-I.
9. 05.12.2011. Heard learned counsel for the petitioners and the State.
2. In compliance of the order of the High 4 Court dated 21.07.2009 passed in C.W.J.C. No. 8421 of 2009 and other analogous matters as also the order dated 28.1.2011 passed in M.J.C.No. 3565 of 2009 and other analogous matters Collector, Begusarai has published the panel for Class-IV appointment in Collectorate, attached offices and offices of the other line department situate within the district of Begusarai taking into account the contents of circular letter dated 3.12.1980, 26.5.1987, 25.4.1997 and in such view of the matter there is no occasion for this Court to proceed with the hearing of these contempt petitioners, which are, accordingly, disposed of. Review Petition Nos. 342, 345, both of 2011 seeking review of the order dated 28.1.2011 passed in M.J.C. No. 3565 of 2009 and other analogous matters are dismissed.
(V.N.Sinha,J.) P.K.P.