Patna High Court
The Union Of India & Ors vs Ram Sundar on 18 August, 2015
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11695 of 2015
===========================================================
1. The Union of India through the General Manager, East Central Railway, Hajipur,
District- Vaishali (Bihar) null null
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
(Bihar)
3. The Chief Administrative Officer (CON), East Central Railway, Mahendrughat,
Patna
4. The Deputy Chief Personnel Officer (CON), East Central Railway,
Mahendrughat, Patna
5. The Deputy Chief Engineer (CON), East Central Railway, Dehri-on-Son At
Mugalsarai
6. The Divisional Railway Manager, East Central Railway, Mugalsarai
7. The Divisional Railway Manager (Personnel), East Central Railway, Mugalsarai
8. The Senior Division Financial Manager, East Central Railway, Mugalsarai
.... .... Petitioner/s
Versus
1. Subhash Chandra Prasad Singh Son of Late Basu Deo Narayan Singh, Ex.
Trackman Under Senior Section Engineer (CON), East Central Railway, Dehri-on-
Son Resident of Village/Post- Parahar, PS- Darihat District- Rohtas (Bihar)
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11669 of 2015
===========================================================
1. The Union of India through Secretary, Ministry of Railway, Rail Bhawan, New
Delhi null
2. The General Manager, East Central Railway, Hajipur, District- Vaishali (Bihar)
null null
3. The Divisional Railway Manager, East Central Railway, Samastipur null null
4. The Senior Divisional Engineer (Co-ordination), East Central Railway, Hajipur,
Samastipur
5. The Senior Division Financial Manager, East Central Railway, Samastipur null
null
6. The Senior Section Enginer/P/Way, Samastipur null null
.... .... Petitioner/s
Versus
1. Dorik son of Late Musai, Ex-Gangman under Section Engineer (P.Way), East
Central Railway, Hasanpur Road, resident of village/Post- Birnama, P.S.-
Angarghat, District- Samastipur (Bihar)
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 24265 of 2013
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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===========================================================
1. Union Of India Through General Manager, E.C. Railway, Hajipur, District
Vaishali, Bihar
.... .... Petitioner/s
Versus
1. Thakur Son Of Late Kashi, Ex Khalasi Under District Engineer/Con/East Central
Railway, Hazaribagh Resident Of Khera Bera, Post Gohmoh, District Dhanbad
2. Dy. Chief Engineer (Con)/E.C. Railway, Hazaribagh
3. Divisional Railway Manager, East Central Railway, Dhanbad
4. Chief Administrative Officer (Con), East Central Railway, Mahendrughat, Patna
5. F.A. And C.A.O. (Con), East Central Railway, Mahendrughat, Patna
6. Senior Divisional Financial Manager, East Central Railway, Dhanbad
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10577 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P) East Central Railway, Hajipur, District- Vaishali
(Bihar).
3. The Divisional Railway Manager, East Central Railway, Danapur.
4. The Divisional Railway Manager (P) East Central Railway, Danapur.
5. The Senior Divisional Engineer (Co-ordination), East Central Railway, Danapur.
6. The Senior Division Financial Manager, East Central Railway, Danapur.
.... .... Petitioner/s
Versus
1. Suran Nath Son of Late Ramoo, Ex.Trackman under section Engineer (P.Way),
East Central Railway, resident of village- Netpur, Post- Kukuraha, District- Buxar
(Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11119 of 2015
===========================================================
1. The Union of India through the General Manager, East Central Railway, Hajipur,
District - Vaishali (Bihar)
2. The General Manager [P], East Central Railway, Hajipur, District - Vaishali
(Bihar)
3. The Divisional Railway Manager, East Central Railway, Danapur.
4. The Divisional Railway Manager [P], East Central Railway, Danapur
5. The Senior Divisional Engineer (Co-ordination), East Central Railway, Danapur.
6. The Senior Division Financial Manager, East Central Railway, Danapur.
.... .... Petitioners
Versus
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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Nawal Kishore Rai, son of Amla Rai, Ex-Supervisor, under Section Engineer
[P.Way], East Central Railway, Buxar, resident of village - Goyiyanav, District -
Siwan (Bihar).
.... .... Respondent
with
===========================================================
Civil Writ Jurisdiction Case No. 11117 of 2015
===========================================================
1. The Union of India through the General Manager, East Central Railway, Hajipur,
District - Vaishali (Bihar)
2. The Divisional Personnel Officer, East Central Railway, Mugalsarai.
3. The Divisional Railway Manager, East Central Railway, Mugalsarai.
4. The Assistant Engineer, East Central Railway, Dehri-on-Sone, Rohtas at
Sasaram.
5. The Railway Inspector, East Central Railway, Dehri-on-Sone, Rohtas at Sasaram.
.... .... Petitioners
Versus
Ram Sundar, son of Late Shbeodhari, resident of village - Jageya, P.O. -
Koorshawa, P.O. - Obra, District - Aurangabad (Bihar)
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11125 of 2015
===========================================================
1. The Union of India, through the General Manager, East Central Railway,
Hajipur, District - Vaishali (Bihar)
2. The Divisional Railway Manager, East Central Railway, Mugalsarai.
3. The Senior Divisional Engineer (Co-ordination), East Central Railway, Hajipur
Mugalsarai.
4. The Senior Divisional Personnel Officer, East Central Railway, Mugalsarai.
5. The Senior Divisional Financial Manager, East Central Railway, Mugalsarai.
.... .... Petitioner/s
Versus
Tulsi, son of late Nanhak, Ex.Gangman, Under Section Engineer
(P.Way), East Central Railway, Gaya, resident of village - Uttaraudh Tola
Maulabichak, P.S. - Chandauti, District - Gaya (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11099 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
(Bihar).
3. The Divisional Railway Manager, East Central Railway, Danapur.
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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4. The Divisional Railway Manager (P), East Central Railway, Danapur.
5. The Senior Divisional Accounts Officer, East Central Railway, Danapur.
6. The Section Engineer (P.Way), East Central Railway, Nawada.
.... .... Petitioner/s
Versus
1. Smt. Shukhali Devi, Wife of late Prayag, Resident of Village- Dargahi Tola, PO-
Lamuabad, P.S. Pandarak, District- Patna, retired Gangman under the Section
Engineer (P.Way), East Central Railway, Nawada (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10762 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Railway Manager, East Central Railway, Dhanbad.
3. The Senior Divisional Personnel Officer, East Central Railway, Dhanbad.
4. The Senior Divisional Engineer (Co-Ordination), East Central Railway,
Dhanbad.
5. The Senior Divisional Financial Manager, East Central Railway, Dhanbad.
.... .... Petitioner/s
Versus
1. Hiralal Prasad, Son of Late Bihari Prasad, Ex. Technician, Under Senior Section
Engineer (Works)/2, East Central Railway, Dhanbad resident of Village/Post-
Raghunathpur, District- Buxar (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11132 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,Hajipur,
District Vaishali (Bihar)
2. The Divisional Railway manager, East Central Railway, Danapur.
3. The Divisional Railway Manager(P), East Central Railway, Danapur
4. The Senior Divisional Engineer (Co- ordination), East Central Railway ,
Danapur.
5. The Senior Divisional Manager, East Central Railway Danapur.
.... .... Petitioner/s
Versus
1. Dharam Deo son of late Dhdan, Ex. Trackman Under Section Engineer (P.Way),
East Central Railway , Buxar, resident of Village/ Post -Baruna, District
Buxar(Bihar)
2. Ganga Bishun Son of late Jagwat , Ex. Trackman, Under Section
Engineer(P.Way), East Central Railway, Buxar, resident of Village/Post Baruna,
district Buxar(Bihar)
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 18168 of 2012
===========================================================
1. The Union Of India Through General Manager, East Central Railway, Hajipur.
2. The Divisional Railway Manager, East Central Railway, Danapur.
3. The Senior Divisional Personnel Officer, East Central Railway, Danapur.
4. The Sr. Divisional Engineer (Coordination), East Central Railway, Danapur.
5. The Sr. Divisional Financial Manager, East Central Railway, Danapur.
.... .... Petitioner/s
Versus
1. Jalaluddin Akhatar S/O Md. Gulab Ex-J.E. Ii/Works, East Central Railway,
Buxar, Resident Of Village Turuchakia, Post Office Buxar Central Jail, Police
Station Buxar Muffasil, District Buxar, Bihar.
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10527 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P) East Central Railway, Hajipur, District- Vaishali
(Bihar).
3. The Chief Administrative Officer (Con), East Central Railway, Mahendrughat,
Patna.
4. The FA & C.A.O (CON), East Central Railway, Mahendrughat, Patna.
5. The Deputy Chief Engineer (CON), East Central Railway, Barkakana.
6. The Executive Engineer (CON), East Central Railway, Dhanbad.
.... .... Petitioner/s
Versus
1. Ramakant Prasad, Son of Late Hari Nandan Prasad, Ex. Store Chaser Under
Deputy Chief Engineer (CON), East Central Railway, Barkakana, Resident of
Village- Lakshmipur, Post- Losgani, District- Lakhisarai (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10455 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Railway Manager, East Central Railway, Dhanbad.
3. The Divisional Railway Manager (Personnel) East Central Railway, Dhanbad.
4. The Chief Administrative Officer (CON), East Central Railway, Mahendrughat,
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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Patna. null null
5. The Deputy Chief Engineer (CON)/, East Central Railway, Dhanbad.
6. The F.A. & C.A.O (CON), East Central Railway, Mahendrughat, Patna.
7. The Senior Divisional Financial Manager, East Central Railway, Dhanbad.
.... .... Petitioner/s
Versus
1. Mathura Mistry, Son of Late Sri Jangi Mistry, Ex- Blackmith Under Deputy
Chief Engineer (CON)/East Central Railway, Dhanbad Resident of Village-
Motihara, Post- Danda, District- Garhwa.
2. Ram Rekh Mistry, Son of Late Mathura Mistry, Ex. Carpenter, Under Section
Engineer/CON. (P.WAY)/ East Central Railway, Gomoh, Resident of Village-
SemariJaitiya, Post- Nabi Nagar Road, District- Aurangabad (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10712 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Railway Manager, East Central Railway, Dhanbad.
3. The Divisional Railway Manager (Personnel) East Central Railway, Dhanbad.
4. The Chief Administrative Officer (CON), East Central Railway, Mahendrughat,
Patna.
5. The Deputy Chief Engineer (CON)/, East Central Railway, Dhanbad.
6. The F.A. & C.A.O (CON), East Central Railway, Mahendrughat, Patna.
7. The Senior Divisional Financial Manager, East Central Railway, Dhanbad.
.... .... Petitioner/s
Versus
1. Mak Sudan, Son of Late Alam, Ex. Trackman Under Section Engineer
(P.WAY)/CON, East Central Railway, Gomoh, Resident of Bodro, Post- Bhendra,
District- Bokaro.
2. Chola Ram, Son of Late Rup Lal, Ex. Khalasi, Under Junior
Engineer/CON/WORKS, Bokaro, Resident of Bodro, Post- Bhendra, District-
Bokaro.
3. Pirtu, Son of Late Mannu, Ex. Trackman Under Section Engineer
(P.WAY)/CON., East Central Railway, Gomoh, Resident of Bodro, Post- Bhendra,
District- Bokaro.
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10553 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P) East Central Railway, Hajipur, District- Vaishali
(Bihar).
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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3. The Chief Administrative Officer (Con), East Central Railway, Mahendrughat,
Patna.
4. The Chief Accounts Officer (Con) South, East Central Railway, Mahendrughat,
Patna.
5. The Divisional Railway Manager, East Central Railway, Danapur.
6. The Divisional Railway Manager (Personnel) East Central Railway, Danapur.
7. The Dy. Chief Engineer (Con) East Central Railway, Danapur.
8. The Senior Division Financial Manager, East Central Railway, Danapur.
.... .... Petitioner/s
Versus
1. Raj Kishore Prasad Singh, son of Late Sonu Lal Singh, Ex. Senior Material Clerk
under Deputy Chief Engineer (Con/ East Central Railway Resident of Mohall/PO-
Dhelwan, District- Patna-20.
2. Kedar, Son of Late Janki, Ex. Track Man, under section Engineer (P.Way), East
Central Railway, Mokama, Resident of village/Post - Kanhaipur, District- Patna
(Bihar).
3. Kedar, Son of Late Jitan, Ex. Gangman, under section Engineer (P.Way), East
Central Railway, Mokama, Resident of village/Post - Kanhaipur, District- Patna
(Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10561 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P) East Central Railway, Hajipur, District- Vaishali
(Bihar).
3. The Divisional Manager, East Central Raqilway, Danapur.
4. The Divisional Railway Manager (P) East Central Railway, Danapur.
5. The Senior Divisional Engineer (Cordination), East Central Railway, Danapur.
6. The Senior Division Financial Manager, East Central Railway, Danapur.
.... .... Petitioner/s
Versus
1. Lalloo, son of Janki, Ex. Trackman under section Engineer (P.Way), East Central
Railway, Garhara, Resident of village/Post - Kanhaipur, District- Patna (Bihar).
2. Karoo son of late Hemraj, Ex.Trackman under section Engineer (P.Way), East
Central Railway, Garhara, Resident of village/Post - Kanhaipur, District- Patna
(Bihar).
3. Siboo, son of Late Mahto, Ex. Trackman under section Engineer (P.Way), East
Central Railway, Okama, Resident of village/Post - Kanhaipur, District- Patna
(Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10589 of 2015
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Personnel Officer, East Central Railway, Mugalsarai.
3. The Divisional Railway Manager, East Central Railway, Mugalsarai.
4. The Assistant Engineer, East Central Railway, Dehri-on-son, Rohtas Sasaram.
5. The Railway Inspector, East Central Railway, Dehri-on-son, Rohtas at Sasaram.
.... .... Petitioner/s
Versus
1. Doman, Son of Late Shyam Bihari Yadav, Resident of Village- Madar, Post-
Mirzapur, district- Aurangabad (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10535 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Railway Manager, East Central Railway, Mugalsarai.
3. The Senior Divisional Engineer (Co-ordination), East Central Railway, Hazipur
Mugalsarai.
4. The Senior Divisional Personnel Officer, East Central Railway, Hajipur,
Mugalsarai.
5. The Senior Divisional Financial Manager, East Central Railway, Mugalsarai.
.... .... Petitioner/s
Versus
1. Rajendra, Son of Late Rohan, Ex. Gangman Under Section Engineer (P.Way),
East Central Railway, Gaya Resident of Village- Jai Bigha, PO- Sagarpur, P.S.-
Makhdumpur, District- Jehanabad(Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10552 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Manager, East Central Railway, Danapur.
3. The Divisional Railway Manager (P) East Central Railway, Danapur.
4. The Senior Divisional Engineer (Co-ordination), East Central Railway, Danapur.
5. The Senior Division Financial Manager, East Central Railway, Danapur.
6. The Senior Section Engineer (Works), East Central Railway, Buxar.
.... .... Petitioner/s
Versus
1. Daroga Pandey, son of Late Ramayan Pandey, Ex. Massion Under Senior
Section Engineer (Works), East Central Railway, Buxar Resident of Village-
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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Jagdishpur, Post- Nadav District- Buxar (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11380 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar)
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
(Bihar)
3. The Divisional Railway Manager, East Central Railway, Danapur
4. The Divisional Railway Manager (Personnel), East Central Railway, Danapur
5. The Senior Divisional Engineer (Co-ordination), East Central Railway, Danapur
6. The Senior Division Financial manager, East Central Railway, Danapur
.... .... Petitioner/s
Versus
1. Shukhari, son of late BanshRopal, Ex. Trackman under Section Engineer (P.
WAy), East Central Railway, Buxar, Resident of Village/Post- Baruna, District-
Buxar (Bihar).
2. Narsingh, Son of late Rajaram, Ex. Keyman under Section Engineer (P. WAy),
East Central Railway, Buxar, Resident of Village/Post- Baruna, District- Buxar
(Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11336 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway, Hajipur
District- Vaishali (Bihar)
2. The Divisional Railway Manager, East Central Railway, Danapur
3. The Divisional Railway Manager (P), East Central Railway, Danapur
4. The Senior Divisional Engineer (Co-ordination), East Central Railway, Danapur
5. The Senior Division Financial manager, East Central Railway, Danapur
6. The Senior Section Engineer (Works), East Central Railway, Buxar.
.... .... Petitioner/s
Versus
1. Jadu Nandan, son of late Bhulan, Ex-Helper Khalasiunder Section Engineer
(Works) East Central Railway, Buxar, Resident of Village- Baluan, Post- Buxar
Central Jail, District- Buxar (Bihar).
2. Ram Swaroup, son of late Ganesh, Ex. Helper Khalasi under Section Engineer
(Works) East Central Railway, Buxar, Resident of Village- Baluan, Post- Buxar
Central Jail, District- Buxar (Bihar).
.... .... Respondent/s
with
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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===========================================================
Civil Writ Jurisdiction Case No. 10423 of 2015
===========================================================
The Union Of India & Ors
.... .... Petitioner/s
Versus
Chhatradhari & Ors
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 11606 of 2015
===========================================================
1. The Union of India through General Manager, East Central Railway, Hajipur,
District- VAishali (Bihar)
2. The Divisional Railway Manager, East Central Railway, Samastipur
3. The Divisional Railway Manager, East Central Railway, Samastipur
4. The Senior Divisional Engineer (Co-ordination), East Central Railway, Hajipur,
Samastipur
5. The Senior Divisional Officer, East Central Railway, Samastipur
6. The Accounts Officer, East Central Railway, Samastipur
.... .... Petitioner/s
Versus
1. Most. Kailashiya Devi wife of Late Singheshwar Mahto (ex-Gangman), resident
of village + P.O.- Nirpura, P.S. & District- Samastipur (Bihar)
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10501 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
(Bihar).
3. The FA & CAO, East Central Railway, Hajipur, District- Vaishali (Bihar).
4. The Chief Signal Telecom Engineer/Construction, East Central Railway, Hajipur,
District Vaishali (Bihar).
5. The Deputy Chief Signal & Telecom Engineer/Construction, East Central
Railway, Samastipur.
.... .... Petitioner/s
Versus
1. Brijesh Kumar, Son of late Brij Nandan Pandit, Ex Helper Khalasi, Under
Deputy Chief Signal & Telecom Engineer, Construction, East Central Railway,
Samastipur, resident of Village- Ranisarai Post- Bakhtiyarpur, District- Patna
(Bihar).
.... .... Respondent/s
with
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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===========================================================
Civil Writ Jurisdiction Case No. 10415 of 2015
===========================================================
1. The Union of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar)
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
(Bihar)
3. The Chief Administrative Officer (CON)/South, East Central Railway,
Mahendrughat, Patna
4. The FA & CAO, East Central Railway, Mahendrughat, Patna
5. The Deputy Chief Engineer (CON)/West, East Central Railway, Hazaribagh
6. The Senior Divisional Personnel Officer, East Central Railway, Dhanbad
.... .... null
Versus
1. Jadu, son of Late Ram Brichha, Ex Carpenter, Under Deputy Chief Engineer
(CON)/West East Central Railway, Hazaribagh, resident of village- Chaperdaga
Post- Bhikahi, District- Garhwa
.... .... null
with
===========================================================
Civil Writ Jurisdiction Case No. 11108 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Chief Administrative Officer (CON), East Central Railway, Mahendrughat,
Patna.
3. The Divisional Railway Manager, East Central Railway, Samastipur.
4. The Senior Divisional Personnel Officer, East Central Railway, Samastipur.
5. The Senior Divisional Financial Manager, East Central Railway, Samastipur.
6. The Deputy Chief Engineer (CON)/ II, East Central Railway, Darbhanga.
.... .... Petitioner/s
Versus
1. Awadh Kishore Prasad Sinha, Son of Late Bhagwat Prasad, Ex. Store Issuer
Under DY. Chief Engineer/CON-II, East Central Railway, Darbhanga, Resident of
Village- Kaldaspur Post- Churi, District- Gaya (Bihar).
.... .... Respondent/s
with
===========================================================
Civil Writ Jurisdiction Case No. 10511 of 2015
===========================================================
1. The Union Of India through the General Manager, East Central Railway,
Hajipur, District- Vaishali (Bihar).
2. The Divisional Railway Manager, East Central Railway, Dhanbad.
3. The Chief Administrative Officer (CON)/South, East Central Railway,
Mahendrughat, Patna.
Patna High Court CWJC No.11695 of 2015 dt.18-08-2015
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4. The Deputy Chief Engineer (CON)/II, East Central Railway, Dhanbad.
5. The FA & C.A.O (CON), East Central Railway, Mahendrughat, Patna.
6. The Senior Divisional Financial Manager, East Central Railway, Dhanbad.
.... .... Petitioner/s
Versus
1. Ramtahal, Son of Late Chandu, Ex. Chairman under Junior Engineer
(Works)/CON., East Central Railway, Dhanbad Resident of KheraBera Post-
Gomoh Dstrict- Dhanbad Presently at Bari Khagaul PO- Khagaul, District- Patna
(Bihar).
.... .... Respondent/s
===========================================================
Appearance :
For the Petitioner : Mr. D.K. Sinha, Sr. Advocate
Mr. Bindhyachal Singh, Advocate
Mr. Sunil Kumar Ravi, SC-11
For the Respondents : Mr. M. P. Dixit, Advocate
Mr. Sanjay Kumar Chaubey, Advocate
Mr. Sanjay Kumar Dixit, Advocate
===========================================================
CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
And
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH) Date: 18-08-2015 Heard Mr. D.K.Sinha, learned senior counsel appearing on behalf of the Railways, ably assisted by Mr. Bindhyachal Singh, and Mr. M.P. Dixit, learned counsel for the contesting private respondents.
2. All these writ petitions involve a singular question, which is no more in controversy. By similar orders, similar reliefs were granted to all the contesting respondents here, when they were forced to approach the Central Administrative Tribunal, Patna Bench. The issue was what period, spent in percentage- wise, as casual and temporary status, would be counted for the purpose of pension and pensionary benefits. The Railways have contended that in casual status nothing would be granted and in temporary status fifty percent. The Tribunal, on the other hand, held that fifty percent in casual status and hundred percent in temporary status. Being aggrieved, these writ petitions.
3. Mr.Dixit, learned counsel appearing for the Patna High Court CWJC No.11695 of 2015 dt.18-08-2015 13/13 contesting respondents brings to the notice of this Court that at least in thirty earlier cases, the Tribunal had held so. The Railways being aggrieved had filed at least 25 writ petitions earlier on the same identical issue. They were all dismissed. Some of them even went to Supreme Court and Special Leave to Appeal(S.L.Ps.) were dismissed. Again, the Tribunal being bound by its earlier judgment, repeated the same, and we are being bound by the earlier judgment by the Division Bench , have to repeat the same, and dismiss all these writ petitions.
4.We wonder why the Railways is forcing each employee to individually approach Tribunal. It is well-settled that once a position in law upon a fact is decided by the competent authority or the Tribunal, that would apply automatically to all similarly situated persons. They need not move the Tribunal or authority afresh. It appears that as no one in the Railways has to pay any cost for litigating, this wrong practice continues. It should be deprecated. It not only wastes time of the litigants, but the time of the Tribunal and the High Court in repeating the same thing again and again, with no benefits to any one in real terms.
5. The issue having been settled repeatedly, all these writ petitions are dismissed.
(Navaniti Prasad Singh, J.) (Nilu Agrawal, J.) BK.Roy/-
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