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Patna High Court - Orders

Kumar Rakesh &Amp; Ors vs Union Of India &Amp; Ors on 27 August, 2010

Author: V.N.Sinha

Bench: V.N.Sinha

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CWJC No.13501 of 2010
 1. KUMAR RAKESH, SON OF SHRI NARDEO PRASAD,
    RESIDENT OF KISANPUR, P.O.- JOTHA, DISTRICT-
    BANKA.
 2. INDRA DEO SINGH, SON OF LATE ARJUN PRASAD
    SINGH, RESIDENT OF VILLAGE- PARSA, P.O.- LAUNA
    PARSA, P.S.- TARAPUR, DISTRICT- MUNGER.
 3. RANJIT KUMAR SINGH, SON OF SHRI DEVENDRA
    SINGH, RESIDENT OF VILLAGE- DHARAMPUR, P.O.-
    BHIKHPUR, VIA HUSSAINGANJ, DISTRICT- SIWAN
    (BIHAR).
 4. GANESH KUMAR, SON OF LATE JANKI RAMAN
    CHOUDHARY, RESIDENT OF VILLAGE- GODAIPATTI,
    P.O.- SORMAR BAGHLA, VIA PUSA, DISTRICT-
    DARBHANGA (BIHAR).
 5. DEVANAND YADAV, SON OF SHRI RAMSHRAY YADAV,
    RESIDENT OF VILLAGE- SISAWA KHURD, P.O.- LEHARI,
    P.S.- MARIWA, DISTRICT- SIWAN (BIHAR).
 6. RITESH KUMAR SINGH, SON OF SHRI BISHESHWAR
    NATH SINHA, RESIDENT OF VILLAGE +P.O. ISHMELA,
    P.S.- DIGHWARA, VIA SITALPUR, DISTRICT- CHAPRA.
 7. LALAN SINGH, SON OF SHRI GANESH SINGH,
    RESIDENT OF VILLAGE- BATHNAHA, P.S.- BATHNAHA,
    DISTRICT- VAISHALI.
 8. PRADEEP KUMAR, SON OF SHRI JAGANNATH JHA,
    RESIDENT OF VILLAGE- NARSARAI HARSE, PURAB
    BAZAR, P.O.- VIDYAPATINAGAR, DISTRICT- SAHARSA.
 9. SUMAN KUMAR BIDYARTHI, SON OF SHRI RAM LAGAN
    SAH, RESIDENT OF VILLAGE- FAKULI, P.O.- GORAIPUR,
    DISTRICT- SARAN (BIHAR):-- PETITIONERS.
                           Versus
 1. UNION OF INDIA THROUGH THE DIRECTOR GENERAL
    OF POLICE, GENERAL RESERVE POLICE FORCE, NEW
    DELHI.
 2. DIRECTOR GENERAL OF POLICE, CENTRAL RESERVE
    POLICE FORCE, NEW DELHI.
 3. INSPECTOR GENERAL OF POLICE, CENTRAL RESERVE
    POLICE FORCE, BIHAR CIRCLE, PATNA.
 4. DEPUTY INSPECTOR GENERAL OF POLICE, GROUP
    CENTRE, CENTRAL RESERVE POLICE FORCE,
    MUZAFFARPUR.
 5. COMMANDANT, 21ST BATTALION, CENTRAL RESERVE
    POLICE FORCE, SRINAGAR, JAMMU AND KASHMIR :---
    RESPONDENTS.
                             with
                  CWJC No.13981 of 2010
1. VIVEK KUMAR RANJAN, SON OF SRI ASHOK KUMAR
   SINGH, RESIDENT OF VILLAGE- POWAI, P.S.- SALAIYA,
   DISTRICT- AURANGABAD.
                   2




2. RAKESH KUMAR SINGH, SON OF SRI ABHIMANYU
   SINGH, RESIDENT OF VILLAGE- NAGWAN, P.S.- SIMRI,
   DISTRICT- BUXAR.
3. VIMAL RAI, SON OF SRI RAM YOGI RAI, RESIDENT OF
   VILLAGE- LALGANJ KARBI, P.S.- DUMRAI, DISTRICT-
   BUXAR.
4. VIKASH KUMAR SINGH, SON OF SRI RAJENDRA SINGH,
   RESIDENT OF VILLAGE- PAGAMBAPUR, P.S.- SIWAN,
   DISTRICT- SIWAN.
5. SAMRAT KALYAN KUMAR SINGH, SON OF LATE SUDHIR
   PRASAD SINGH, RESIDENT OF VILLAGE- RAJDHAM, P.S.-
   MAHESHKHUT, DISTRICT- KHAGARIA.
6. DEVENDRA YADAV, SON OF MAHENDRA YADAV,
   RESIDENT OF VILLAGE- DURGAPUR, P.S.- MANJHI,
   DISTRICT- SARAN.
7. JITENDRA KUMAR, SON OF LATE KRISHNA KUMAR
   SINGH, RESIDENT OF VILLAGE- KALYANPUR, P.O.-
   KALYANPUR, P.S.- BARIARPUR, DISTRICT- MUNGER.
8. MD. SHAMSHAD AKTHAR, SON OF MD. HAFIZ SARAJ,
   RESIDENT OF MOHALL- GARH, VILLAGE+P.O.- TARAR,
   P.S.- DAUDNAGAR, DISTRICT- AURANGABAD.
9. SANJAY KUMAR, SON OF GUPTESHWAR YADAV,
   RESIDENT OF VILLAGE- SEMARA, P.O.- BALUA, P.S.-
   BRAHAMPUR, DISTRICT- BUXAR.
10.   AHATESHMAUL HAK MANSURI, SON OF MD.
   MANSURI, RESIDENT OF VILLAGE- SRINAGAR, P.S.-
   PIRPAINTY, DISTRICT- BHAGALPUR.
11.   SANTOSH KUMAR GUPTA, SON OF SRI JAMUNA RAM,
   RESIDENT OF VILLAGE- NIMEZ, P.S.- BRAHAMPUR,
   DISTRICT- BUXAR.
12.   RAVI RANJAN DUBEY, SON OF SRI JAGDISH
   NARAYAN DUBEY, RESIDENT OF VILLAGE- TETARHAR,
   P.S.+P.O.- SIKROUL LUKH, DISTRICT- BUXAR.
13.   RANJEET KUMAR, SON OF SRI AWADESH KUMAR,
   C/O- SHAMBHU SARAN SINGH, RESIDENT OF NEW
   AREA (NEAR NATRAJ CINEMA), P.S.- TOWN, DISTRICT-
   NAWADA.
                            Versus
 1. UNION OF INDIA THROUGH THE DIRECTOR GENERAL
    OF POLICE, CENTRAL RESERVE POLICE FORCE, NEW
    DELHI.
 2. DIRECTOR GENERAL OF POLICE, CENTRAL RESERVE
    POLICE FORCE, NEW DELHI.
 3. INSPECTOR GENERAL OF POLICE, CENTRAL RESERVE
    POLICE FORCE, BIHAR SECTOR, PATNA.
 4. DEPUTY INSPECTOR GENERAL OF POLICE, GROUP
    CENTRE, CENTRAL RESERVE POLICE FORCE,
    MUZAFFARPUR.
 5. DEPUTY INSPECTOR GENERAL OF POLICE, GROUP
    CENTRE, CENTRAL RESERVE POLICE FORCE, MOKAMA
    GHAT, PATNA.
                                           3




                   6. COMMANDANT, 11 BATTALION, CENTRAL RESERVE
                      POLICE FORCE, SALGADIH, TAMAR, JHARKHAND.
                   7. COMMANDANT, 4 BATTALION, CENTRAL RESERVE
                      POLICE FORCE, O.S.A.P CAMPUS RAIGARHA, ORISSA.
                   8. COMMANDANT, 21 BN, CENTRAL RESERVE POLICE
                      FORCE, SRINAGAR,
                        JAMMU AND KASHMIR :--- RESPONDENTS.
                                             -----------
For the petitioners : M/S Manish Kumar & Arun Kumar Singh, Advocates.
For the Respondents : Mr. Rabindra Kumar Priyadarshi, Advocate.
                                              ======
  4. 27.08.2010

. Heard learned counsel for the petitioners and the Union of India.

2. Petitioners are serving the Central Reserve Police Force (hereinafter referred to as "C.R.P.F.") in the different battalions as Constable (G.D.). They have filed these writ applications praying inter alia to direct the authorities of the Group Centre to grant them seniority as also arrears of salary for the period they were not paid on account of C.B.I. enquiry in connection with selection process on the basis of which they were appointed.

3. It is submitted on behalf of the petitioners that other similarly situate have already been allowed seniority and arrears of salary for the period of C.B.I. enquiry and the name of similarly situate persons is contained in wireless message no. 11548 dated 11.7.2010 contained in Annexure-10 to the rejoinder affidavit of C.W.J.C.No. 9730 of 2010.

4. Having heard counsel for the petitioners and the Union, I direct the petitioners to represent their case before the D.I.G., C.R.P.F., Group Centre, Muzaffarpur 4 along with a copy of this order and if the case of the petitioners is similar to that of those named in Annexure- 10, similar relief be allowed to the petitioners as well, as early as possible, in any case within three months from the date of receipt of this order before the D.I.G., C.R.P.F.

5. Both the writ applications are, accordingly, disposed of.

(V.N.Sinha,J.) P.K.P.