Patna High Court - Orders
Raman Singh vs The Multi State Co Operative Land ... on 28 November, 2025
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2422 of 2023
In
Civil Writ Jurisdiction Case No.20719 of 2018
======================================================
Krishna Kumar Chaudhari Son of Late Shiv Govind Chaudahry Resident of
Mohalla- Nil Kothi, P.O.and P.S.- Dehri, District- Rohtas Bihar.
... ... Petitioner/s
Versus
1. The Multi State Co Operative Land Development Bank Ltd. x
2. Smt. Mamta Singh, Chairman, Multi State Co-operative Land Development
Bank Ltd. Bihar and Jharkhand Budha Marg, Patna.
3. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.
Budha Marg, Patna.
4. Sri Rajeshwar Singh Area Manager, Land Development Bank, Bikramganj.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2423 of 2023
In
Civil Writ Jurisdiction Case No.20898 of 2018
======================================================
Naresh Prasad Singh Son of Late Devnath Singh, Resident of Village- Ghuja,
Post- Railway Station, Akorha, District- Aurangabad, Bihar.
... ... Petitioner/s
Versus
1. The Multi State Cooperative Land Development Bank Ltd. and Ors xxx
2. Smt. Mamta Singh Chairman, Multi State Cooperative Land Development
Bank Ltd.Bihar and Jharkhand, Budha Marg, Patna.
3. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.
Budh Marg, Patna.
4. Sri Rajeshwar Singh, Area Manager, Land Development Bank, Bikramganj.
5. Sri Sanjay Kumar, Employ Provident Fund Commissioner, R. Block, Patna.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2436 of 2023
In
Civil Writ Jurisdiction Case No.20769 of 2018
======================================================
Chandradeo Pandey Son of Late Rampravesh Pandey, Resident of Village-
Yogini, P.S. Dawath, District- Rohtas.
... ... Petitioner/s
Versus
Patna High Court MJC No.2422 of 2023(9) dt.28-11-2025
2/6
1. The State of Bihar, Bihar.
2. The Multi State Co Operative Land Development Bank Ltd. (Bihar and
Jharkhand), Budha Marg, Patna.
3. Smt. Mamta Singh, Chairman, Multi State Co-operative Land Development
bank Ltd. Bihar and Jharkhand Budha Marg, Patna.
4. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.
Budha Marg, Patna.
5. Sri Rajeshwar Singh, Area Manager, Land Development bank, Bikramganj.
6. Sri Sanjay Kumar, Employ Provident fund Commissioner, R. Block, Patna.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2437 of 2023
In
Civil Writ Jurisdiction Case No.20716 of 2018
======================================================
Rajendra Prasad Singh Kashyap Son of Late Yaduvansh Singh, Resident of
Village Semra, P.O.- Muradabad, P.S. - Agrer, Distt. - Rohtas Bihar.
... ... Petitioner/s
Versus
1. The Multi State Co Operative Land Development Bank Ltd. x
2. Smt. Mamta Singh, Chairman, Multi State Co-operative Land Development
Bank Ltd. Bihar and Jharkhand Budha Marg, Patna.
3. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.
Budha Marg, Patna.
4. Sri Rajeshwar Singh, Area Manager, Land Development Bank, Bikramganj.
5. Sri Sanjay Kumar, Employees Provident Fund Commissioner, R. Block,
Patna.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2438 of 2023
In
Civil Writ Jurisdiction Case No.20687 of 2018
======================================================
Sidhnath Singh Son of Late Kedar Nath Singh, Resident of Village-
Amiyawar, P.S. Nasariganj, District-Rohtas.
... ... Petitioner/s
Versus
1. The Multi State Co Operative Land Development Bank Ltd. x
2. Smt. Mamta Singh, Chairman, Multi State Co-operative Land Development
Bank Ltd. Bihar and Jharkhand, Budha Marg, Patna.
3. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.
Patna High Court MJC No.2422 of 2023(9) dt.28-11-2025
3/6
Budha Marg, Patna.
4. Sri Aslam Ansari, Area Manager, Land Development Bank, Aurangabad.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2480 of 2023
In
Civil Writ Jurisdiction Case No.20657 of 2018
======================================================
Raman Singh Son of Late Gupteshwar Singh, Resident of Village- Habbupur,
P.O.- Rajpur, P.S.- Rajpur Nokja, District- Rohtas Bihar.
... ... Petitioner/s
Versus
1. The Multi State Co Operative Land Development Bank Ltd. x
2. Smt. Mamta Singh, Chairman, Multi State Co-operative Land Development
bank Ltd. Bihar and Jharkhand Budha Marg, Patna.
3. Dr. Kaushlendra Singh, Managing Director, Land Development Bank Ltd.,
Budha Marg, Patna.
4. Sri Rajeshwar Singh, Area Manager, Land Development Bank, Bikramganj.
... ... Opposite Party/s
======================================================
Appearance :
(In Miscellaneous Jurisdiction Case No. 2422 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
(In Miscellaneous Jurisdiction Case No. 2423 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
(In Miscellaneous Jurisdiction Case No. 2436 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
For the O.P. No. 5 : Mr. Sanjay Kumar Thakur, Adv.
(In Miscellaneous Jurisdiction Case No. 2437 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
For the O.P. No. 5 : Mr. Jay Prakash Verma, Adv.
(In Miscellaneous Jurisdiction Case No. 2438 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
(In Miscellaneous Jurisdiction Case No. 2480 of 2023)
For the Petitioner/s : Mr. Roona
For the Opposite Party/s : Mr. Rajesh Prasad Choudhary
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
9 28-11-20251. Heard the parties.
Patna High Court MJC No.2422 of 2023(9) dt.28-11-2025 4/6
2. Petitioners in all these cases except CWJC No. 20898 of 2018 have filed the contempt applications for non- compliance of the order dated 22.02.2023 passed in CWJC No. 20716 of 2018. MJC No. 2423 of 2023 has been filed for non- compliance of the order dated 03.03.2023 passed in CWJC No. 20898 of 2018.
3. While disposing the writ petition, this court directed the respondent/bank to pay the retiral benefits to the petitioners as per the modalities fixed by them within a period of four months from the date of receipt/production of a copy of this order.
4. Learned counsel for the petitioners submits that petitioners have not been paid the retiral benefits as per the modalities fixed by the opposite parties pursuant to the order passed by this Court and affirmed up to the Hon'ble Supreme Court. She also submits that part payment of provident fund has only been paid to the petitioners and the payment towards gratuity amount and leave encashment, group insurance, and arrear of provident fund has not been paid.
5. Mr. Rajesh Kumar Chaudhary, Mr. Thakur, Mr. J.B. Verma, and Mr. Sanjay Singh Thakur, learned counsel appearing for the opposite parties, jointly submits that as per the Patna High Court MJC No.2422 of 2023(9) dt.28-11-2025 5/6 modalities, payments have been made. Insofar as payment towards gratuity amount and leave encashment are concerned, the same has not been paid to the petitioners due to the fact that punishment order in departmental proceeding has been passed against the petitioners for stoppage of gratuity amount and leave encashment. Insofar as provident fund is concerned, learned counsel submits that entire provident fund has already been made as per the calculation done by the bank and the signature put upon the calculation by the petitioners. With regard to payment of group insurance, learned counsel submits that as per the modalities, the payment of group insurance has matured and the same shall be paid very soon.
6. Considering the submissions made by the parties and the fact that punishment order in departmental proceeding has been passed against the petitioners withholding gratuity and leave encashment, the petitioners shall be at liberty to challenge the punishment order before the appellate authority in accordance with law and if such an appeal is filed, the appellate authority shall consider the same on its merit and dispose the appeal without going into the question of time barred/limitation expeditiously preferably within a period of three months from the date of filing of appeal by the petitioners. Insofar as Patna High Court MJC No.2422 of 2023(9) dt.28-11-2025 6/6 contention of the petitioners regarding part payment of provident fund, the petitioners shall be at liberty to file a representation before the appropriate authority, and if such a representation is filed, the appropriate authority shall dispose the same expeditiously. The group insurance amount shall be paid to the petitioners as early as possible, preferably within a period of three months from today.
7. With the aforesaid directions and observations, all these contempt applications are disposed.
(Anil Kumar Sinha, J) HarshPandey/-
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