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[Cites 1, Cited by 1]

Patna High Court - Orders

Ram Parvesh Singh & Ors vs The State Of Bihar & Ors on 12 December, 2018

Author: Shivaji Pandey

Bench: Shivaji Pandey

     IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.16392 of 2014
======================================================
 1. Ram Parvesh Singh, son of late Singhasan Singh, resident of Village
     Chakanwa P.S. Indrapuri, Dist. Rohtas who has been working since
     1985.
 2. Antu Singh, son of late Bihari Singh, residnt of Village Bhaisan, P.S.
     Indrapuri, Dist. Rohtas who has been working since 1985.
 3. Lalan Singh, son of late Medni Singh, resident of Village Chakanwa P.S.
     Indrapuri, Dist. Rohtas who has been working since 1985.
 4. Ainul Haque Ansari, son of Haidar Ali ansari, Resident of Village
     Dabaria, P.S. Akorigola, Dist. Rohtas who has been working since 1990.
 5. Ravindra Kumar, son of late Bengali Singh, resident of Village Bigha,
     P.S. Tilaurhua, Dist. Rohtas who has been working since 1986.
 6. Gaya Singh, son of late Ram Krit Singh, resident of Village Pahlija, P.S.
     Dehri, Dist. Rohtas who has been working since 1986.
 7. Ram Ekbal Singh, son of Sri Tengari Singh, Resident of Village Gajbar,
     P.S. Dehri, Dist. Rohtas who has been working since 1985.
 8. Ram Lakhan Singh, son of Sri Bikrama Singh, Resident of Village
     Tendua, P.S. Dehri, Dist. Rohtas who has been working since 1985.
 9. Bipin Bihari Singh, son of late Kuanr Singh, resident of Village Tal
     Bigha, P.S. Indrapuri, Dist. Rohtas who has been working since 1985.
 10. Suraj Nath Singh, son of Late Puranmasi Singh, resident of Village
     Gangoli, P.S. Dehri, Dist. Rohtas who ha been working since 1990.
 11. Jitendra Kumar Singh, son of late Bhuneshwar Singh, resident of Village
     Debaria, P.S. Dehri, Dist. Rohtas who has been working since 1985.
 12. Parsuram Singh, son of late Ram Nihora Singh, resident of Village Gopi
     Bigha, P.S. Dehri, Dist. Rohtas who has been working since 1990.
 13. Baban Singh, son of late Mukhi Singh, resident of Village Kosdihra, P.S.
     Dehri, Dist. Rohtas, who has been working since 1990.
 14. Munna Singh, son of Sri Moti Singh, resident of Village Talwan Bigha,
     P.S. Dehri, Dist. Rohtas who has been working since 1990.
 15. Sheo Shankar Singh, son of late Mundrika Singh, resident of Village
     Indrapuri, Dist. Rohtas who has been working since 1990.

                                                            ... ... Petitioner/s
                                    Versus
    1.   The State Of Bihar through the Principal Secretary, Water Resoruces
         Department, Sinchai Bhawan, Patna.
    2.   The Engineer-in-Chief Water Resources Department, Bihar, Patna.
    3.   The Chief Engineer, Water Resources Department, Dehri, Rohtas.
    4.   The Superintending Engineer, Waterways Circle, Bhabhua.
    5.   The Executive Engineer, Sone High Level Canal Division, Sasaram
         (Rohtas).
    6.   The Sub-Divisional Officer, Sone High Level Canal Sub-Division,
         Gangauli (Dehri).

                                          ... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s    :       Mr. Ajay Kumar, Adv.
                                Mr. Ajay Kumar, Adv.
            Patna High Court CWJC No.16392 of 2014(2) dt.12-12-2018
                                                       2/2




                   For the Respondent/s    :        Mr. Raju Giri, GP30
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                                         ORAL ORDER

2     12-12-2018

Heard learned counsel for the parties.

In this case, the petitioners are seeking relief of regularization and claim that the present case is exactly identical to the case of Umesh Mandal Vs. Vs. The State of Bihar & Ors. (C.W.J.C. No. 20170 of 2016) and other analogous cases and also at par with the case of Raj Kumar Yadav Vs. The State of Bihar & Ors. (C.W.J.C. No. 6299 of 2014).

Let the authority should consider the case of the present petitioners vis-a-vis the aforesaid cases and if the fact, law and prayer made in this case are found identical to the aforesaid ceases, the present petitioners will also be given the identical benefit as has been given to the petitioners of the aforesaid cases.

With the aforesaid observation, this writ application is disposed of.

(Shivaji Pandey, J) rishi/-

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