Patna High Court - Orders
Subhnath Paswan vs The State Of Bihar & Ors on 1 May, 2012
Author: T. Meena Kumari
Bench: T. Meena Kumari, Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1780 of 2010
In
Civil Writ Jurisdiction Case No. 14812 of 2010
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1. Subhnath Paswan S/O Late Ramdeo Paswan R/O Vill./P.O.- Prahladpur,
Via-Silour, P.S.- Musahari, Distt.- Muzaffarpur
.... .... Appellant/s
Versus
1. The State Of Bihar
2. The Commissioner-Cum-Welfare Secretary Ministry Of Welfare, Bihar,
Patna
3. Bihar State Scheduled Castes Co-Operative Development Corporation
Limited Through Its Managing Director Malayanil Bhawan, Buddha
Colony, Through Patna
4. The Secretary Bihar State Scheduled Castes Co-Operative Development
Corporation Limited, Malayanil Bhawan, Buddha Colony, Through Patna
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.43 of 2011
IN
Civil Writ Jurisdiction Case No. 14940 of 2010
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Ganga Choudhary
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In LPA No.1780 of 2010)
For the Appellant/s : Mr. Arvind Kumar Singh
For the Respondent/s : Mr. (Aag4)
(In LPA No.43 of 2011)
For the Appellant/s : Mr. Arvind Kumar Singh
For the Respondent/s : Mr. Y.P.Sinha Aag5
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CORAM: HONOURABLE JUSTICE SMT. T. MEENA KUMARI
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. T. MEENA KUMARI)
4 01-05-2012Learned counsel for the appellant has brought to the notice of this Court regarding the earlier order of this Court Patna High Court LPA No.1780 of 2010 (4) dt.01-05-2012 2 passed in C.W.J.C. No. 10430 of 2009 and other analogous cases, wherein the petitioners have been given the benefit of extension of age of 60 years, whereas the appellant has been deprived from the same benefit.
As the aforesaid order has become final, we are of the opinion that same benefit should also be given to the appellant.
Accordingly, the order of the learned Single Judge is set aside and this L.P.A. is allowed in terms of the aforesaid order.
(T. Meena Kumari, J) (Chakradhari Sharan Singh, J) P.K./-