Patna High Court - Orders
Arun Kumar And Ors vs The State Of Bihar Through The Principal ... on 8 March, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3217 of 2018
In
Civil Writ Jurisdiction Case No.4736 of 2018
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1. Arun Kumar son of Bansidhar Singh, Resident of Village- Basgitiya, P.S.-
Bikramganj, District- Rohtas, Posted at U.M. School Gothani North Block-
Suryapura, District- Rohtas.
2. Abul Hasan Ansari, son of Arif Hussain, Resident of Village- Bikramganj
Guljar Bagh, P.S.- Bikramganj, District- Rohtas posted at U.M. School
Ghusiyan Kala, Bikramganj, Rohtas.
3. Alihussain Ansari, son of Nanahak Ansari, Resident of Ghusiya Road,
Bikramganj, P.S. Bikramganj, District Rohtas posted at U.M.S. Raman Dihra
Anchal, Bikramganj, District- Rohtas.
4. Abdul Kadir Ansari, son of Sultan Ansari, Resident of Village- Bikramganj,
P.S.- Bikramganj, District- Rohtas posted at U.M.S. Jorawarpur Anchal,
Karakat, Rohtas.
5. Mohammad Samsuddin, son of Mohammad Sharfuddin, Resident of Ward
No. 23, Guljarbag P.S., Chowk Bikramganj, District Rohtas posted at
U.M.S. Keshodih Anchal Bikramganj, District- Rohtas.
6. Mohammad Nuruddin Khan, son of Md. Mazaharuddin Khan, Ward No. 13,
P.S. Bhojpur Jadid, District- Buxar posted at U.M.S. Dhangain Anchal
Bikramganj, District Rohtas.
7. Md. Naushad Khan, son of Mukhtar Khan, Resident of Village- Bikramganj,
P.S.- Bikramganj, District- Rohtas posted at M.S. Awadhesh Nagar, Balwain
Anchal Karakat, Rohtas.
8. Shekh Reyazuddin, son of Shekh Amiruddin, Resident of Village-
Guljarbagh, P.S. Bikramganj, District- Rohtas, posted at U.M.S. Semari
Anchal Dawath, District- Rohtas.
9. Dilip Kumar, son of Krishna Prasad, Resident of Village- Balihar, P.S.-
Surajpura, District- Rohtas, posted at U.M.S. Barun Anchal, Surajpura,
District- Rohtas.
10. Bijay Kishor Singh, son of Guput Singh Thakur, Resident of Village-
Niranjanpur, Karhansi, P.S.- Natwar, District- Rohtas, posted at M.S.
Karhansi Anchal Nokha, District- Rohtas.
11. Bikrama Singh, son of Sukhdeo Singh, VIP Colony, Ward- 16 P.S.-
Bikramganj, District- Rohtas posted at U.M.S. Gothani North Anchal
Surajpura, District- Rohtas.
12. Shri Krishan Singh, son of Ramayan Singh, Resident of Village- Aliganj,
P.S. Imirta, District- Rohtas, posted at U.M.S. Narayanpur Anchal Surajpura,
District- Rohtas.
13. Sekh Alam, son of Noor Hasan, Resident of Village- Jonhi P.S. Jonhi,
District- Rohtas, Posted at M.S. Karakat Anchal Karakat, District- Rohtas.
14. Mohammad Ansari, son of Md. Ismail Ansari, Resident of Village- Kuchila
P.S. Kuchila District- Rohtas posted at M.S. Dighita District Rohtas.
15. Om Prakash Gupta, son of ........................., Resident of Village- Parsathua
Patna High Court MJC No.3217 of 2018(3) dt.08-03-2019
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P.S. Kathrai, District- Rohtas, Posted at R.K.M.S. Kochas, District- Rohtas.
16. Surendra Prasad, son of Laxman Sah, Resident of Village- Bhagatganj, P.S.-
Khudru, Dinara, District- Rohtas, Posted as M.S. Anhari, District- Rohtas.
17. Sambhu Sharan Suresh, son of Ram Suresh Prasad, Resident of Satyam
Niwas Utari Askaminia Nagar Ward No. 16 P.S. Bikramganj, District-
Rohtas Posted at U.M.S. Mohani Tola Anchal Bikramganj, District- Rohtas.
18. Manorama Kumari Gupta, wife of Sachidanand Prasad, Ward No. 16 Anand
Niwas Bikramganj P.S. Bikramganj District Rohtas Posted at U.M.S.
Salempur Anchal Bikramganj, District Rohtas.
19. Kamal Narayan Singh, son of Shalik Ram Singh, Resident of Village- Ward
No. 2 Babhnaul, P.S. Babhanul, District Rohtas posted at U.M.S. Ghusiyan
Kala, Anchal Bikramganj, District Rohtas.
20. Shiv Kumar Prasad, son of Mandeo Prasad, Resident of Village and P.S.-
Jamorhi, District- Rohtas, Posted at M.S. Goshaldih, District- Rohtas.
21. Urmila Devi, wife of Sailendra Kumar, Resident of Village- Kawai, P.S.
Imirta, District- Rohtas Posted at M.S. Goshaldih District Rohtas.
22. Niranjan Prasad Dhar, son of Murlidhar Prasad, Resident of Village- Koath,
P.S. Koath, District Rohtas, Posted at M.S. Etawa Anchal- Dawath, District-
Rohtas.
23. Anil Kumar Roy, son of Rajiv Ranjan Prasad Roy, Sandhya Niwasa
Hedgewar Nagar, Sarkaripura, P.S. Manduadih, District Varanasi Posted at
M.S. Yogini, Block- Dawath, Rohtas.
24. Mozaffar Hussaihn Ansari, son of Abdul Hussain Ansari, Resident of
Village- Kusumhara, P.S. Kusumhara, District- Rohtas, Posted at Natwar
Khurd Anchal Dinara Rohtas.
25. Sivcharan Prasad Gupta, son of Bhola Prasad Gupta, Resident of Village-
Dhawan, Silauta, P.S. Durgadih, District Rohtas, Posted at U.M.S. Indrath
Kala, Anchal Bikramganj, District- Rohtas.
... ... Petitioner/s
Versus
1. The State Of Bihar Through The Principal Secretary, Department Of
Education, Government Of Bihar, P
2. Mr. R.K. MajahanThe Principal Secretary, Department of Education,
Government of Bihar, Patna. null null
3. Mr. Rahul Singh,The Principal Secretary, Department of Finance,
Government of Bihar, Patna.
4. Mr. Arvind Verma Director, Primary Education, Government of Bihar,
Patna.
5. Mr. Dipak Kumar The Regional Deputy Director of Education, Patna.
6. Mr. Mahendra Poddar,The District Education Officer, Rohtas.
7. Mr. Diwesh Kumar Choudhary,The District Program Officer Establishment,
Rohtas.
... ... Opposite Party/s
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Appearance :
Patna High Court MJC No.3217 of 2018(3) dt.08-03-2019
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For the Petitioner/s : Mr. Arabind Nath Pandey
For the Opposite Party/s : Smt. Shilpa Singh, GA-12
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 08-03-2019Learned counsel appearing on behalf of petitioner submits that in terms of the order of the writ Court the opposite parties have granted the senior pay scale to the petitioner. However, the monitory benefit has not been extended to the petitioner as yet.
Considering the aforesaid, the opposite parties have granted the senior pay scale to the petitioner, the present proceeding is dropped.
The Court hope and trust that the opposite parties shall ensure payment and consequential and monitory benefit within a period of 60 days from the date of receipt/production of copy of this order. In case, the monitory benefit is not paid to the petitioner, the petitioner may file affidavit for revival of the present case.
With the aforesaid, the present proceeding stands disposed of.
(Anil Kumar Upadhyay, J) mdrashid/-
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