Patna High Court - Orders
The State Of Bihar And Anr vs Md. Najimuddin And Ors on 18 January, 2023
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.766 of 2016
In
Civil Writ Jurisdiction Case No.15661 of 2014
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Md. Najimuddin and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1575 of 2015
In
Civil Writ Jurisdiction Case No.5221 of 2015
======================================================
The Rajendra Agriculture University Pusa and Ors
... ... Appellant/s
Versus
Ram Kumar Rai and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 2011 of 2015
In
Civil Writ Jurisdiction Case No.16299 of 2014
======================================================
The Rajendra Agriculture University Pusa and Ors
... ... Appellant/s
Versus
Imtiyaz Ahmad and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 2022 of 2015
In
Civil Writ Jurisdiction Case No.6799 of 2015
======================================================
The Rajendra Agriculture University, Pusa and Ors
... ... Appellant/s
Versus
Kamlesh Kumar Thakur and Ors
... ... Respondent/s
======================================================
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023
2/7
with
Letters Patent Appeal No. 2048 of 2015
In
Civil Writ Jurisdiction Case No.6565 of 2015
======================================================
The Rajendra Agriculture University, Pusa and Ors
... ... Appellant/s
Versus
Ashok Raut and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 2054 of 2015
In
Civil Writ Jurisdiction Case No.15661 of 2014
======================================================
The Rajendra Agriculture University, Pusa and Ors
... ... Appellant/s
Versus
Md. Najmuddin and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 2125 of 2015
In
Civil Writ Jurisdiction Case No.15667 of 2014
======================================================
The Rajendra Agriculture University, Pusa and Ors
... ... Appellant/s
Versus
Ashok Kumar Singh and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 61 of 2016
In
Civil Writ Jurisdiction Case No.6441 of 2015
======================================================
The Rajendra Agriculture University Pusa and Ors
... ... Appellant/s
Versus
Chandra Kant Sharma and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023
3/7
Letters Patent Appeal No. 645 of 2016
In
Civil Writ Jurisdiction Case No.16299 of 2014
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Imtiyaz Ahmad and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 930 of 2016
In
Civil Writ Jurisdiction Case No.15667 of 2014
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Ashok Kumar Singh and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 973 of 2016
In
Civil Writ Jurisdiction Case No.7679 of 2014
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Kaushal Kishore and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1159 of 2016
In
Civil Writ Jurisdiction Case No.6799 of 2015
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Kamlesh Kumar Thakur and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023
4/7
Letters Patent Appeal No. 1442 of 2016
In
Civil Writ Jurisdiction Case No.5221 of 2015
======================================================
The State Of Bihar and Anr.
... ... Appellant/s
Versus
Ram Kumar Rai and Ors.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1466 of 2016
In
Civil Writ Jurisdiction Case No.5867 of 2015
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Kishore Paswan and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1531 of 2016
In
Civil Writ Jurisdiction Case No.6565 of 2015
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Ashok Raut and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1578 of 2016
In
Civil Writ Jurisdiction Case No.6441 of 2015
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Chandra Kant Sharma and Ors
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 766 of 2016)
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023
5/7
For the Appellant/s : Mr. Sarvesh Kumar Singh, AAG-13
Mr. Rajat Kumar Tiwary, AC to AAG-13
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1575 of 2015)
For the Appellant/s : Mr. Arvind Ujjwal, Advocate
For the Respondent/s : Mr. Sc20-Dr. A.K. U Padhyaya, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 2011 of 2015)
For the Appellant/s : Mr.Arvind Ujjwal
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 2022 of 2015)
For the Appellant/s : Mr.Arvind Ujjwal
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 2048 of 2015)
For the Appellant/s : Mr.Arvind Ujjwal, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
(In Letters Patent Appeal No. 2054 of 2015)
For the Appellant/s : Mr. Arvind Ujjwal, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 2125 of 2015)
For the Appellant/s : Mr.Arvind Ujjwal
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 61 of 2016)
For the Appellant/s : Mr. Arvind Ujjwal, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 645 of 2016)
For the Appellant/s : Mr.Rewti Kant Raman
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 930 of 2016)
For the Appellant/s : Mr. Ram Prawesh Kumar, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 973 of 2016)
For the Appellant/s : Mr. Pankaj Kumar Singh, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1159 of 2016)
For the Appellant/s : Mr. Sushant Praveer, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023
6/7
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1442 of 2016)
For the Appellant/s : Mr. Naresh Prasad, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1466 of 2016)
For the Appellant/s : Mr. Suryakant Kumar, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1531 of 2016)
For the Appellant/s : Mr. Maruth Nath Roy, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
(In Letters Patent Appeal No. 1578 of 2016)
For the Appellant/s : Mr. Bipin Kumar, Advocate
For the Respondent/s : Mr. Sanjay Giri, Advocate
For R.A.U. : Mr. D. K. Sinha, Sr. Advocate
Mr. Chandramohan Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
31 18-01-2023The matter is heard at length.
Learned Respondent's counsel could not apprise this Court that there is a discrimination in so far as the extending up- gradation pay on par with posts of Typist, Typist-cum-Clerk to such of those persons who are holding the post of Steno-typist. In this regard, he is hereby directed to apprise this Court on the next date of hearing that the posts of Typist, Typist-cum-Clerk and Steno-typist are equivalent cadre, so as to contend that there is a discrimination in the policy of the Agriculture University/State Government in sofar as the extending up- gradation of pay.
Patna High Court L.P.A No.766 of 2016(31) dt.18-01-2023 7/7 The Apex Court recently in the case of The Union of India and Ors. Vs. Rajib Khan and Ors. vide judgment dated 16th January, 2023 passed in Civil Appeal No. 172 of 2023 (@ Special Leave Petition (Civil ) No. 8083 of 2022) held that even in a single cadre there could be a different pay-scale and it is further held that it is a policy decision of the respective authority. It is also to be noted that the Apex Court in the cases of P.U. Joshi and Ors. Vs. Accountant General, Ahmedabad and Ors., reported in, (2003) 2 SCC 632 and Union of India and Ors. Vs. Pushpa Rani and Ors. reported in (2008) 9 SCC 242, elaborately discussed so as to service condition of an employee stipulated by the competent authority could not be interfered by the Tribunals/Courts.
Learned counsel for the Respondents is hereby directed to take note of the aforesaid decisions of the Apex Court and make his submission.
Re-list these matters on 24.01.2023.
(P. B. Bajanthri, J) ( Arun Kumar Jha, J) Ashish/-
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