Patna High Court
Sanjeet Kumar Satyakam vs The State Of Bihar on 16 October, 2020
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2587 of 2020
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1. Sanjeet Kumar Satyakam Son of Late Geeta Prasad Choudhary Working as
clerk in the Office of Assistant Director, Sugar Cane Development, at
Darbhanga, P.S.- Town, District- Darbhanga.
2. Prashant Kumar Tiwari Son of Late Daya Nath Tiwari Working as Clerk in
the Office of Assistant Director, Sugar Cane Development, at Bettiah, P.S.-
Town, District- West Champaran.
3. Radheshyam Kumar Son of Late Bal Krishan Sah Working as clerk in the
Office of Assistant Director, Sugar Cane Development, Sitamarhi, P.S.-
Town, District- Sitamarhi.
... ... Petitioner/s
Versus
1. The State of Bihar through the Sugar Cane Commissioner, Government of
Bihar, Patna.
2. The Sugar Cane Commissioner, Government of Bihar, Patna.
3. The Assistant Director, Sugar Cane Development, at Darbhanga, P.S.- Town,
District- Darbhanga.
4. The Assistant Director, Sugar Cane Development at Bettiah, P.S.- Town,
District- West Champaran.
5. The Assistant Director, Sugar Cane Development, at Sitamarhi, P.S.- Town,
District- Sitamarhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Amaresh Kumar Singh
For the Respondent/s : Mr.Subash Prasad Singh (Ga3)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL JUDGMENT
Date : 16-10-2020 This matter is taken up for consideration through Video Conferencing under the orders of Hon'ble the Chief Justice.
Heard both parties.
This writ application has been filed for issuance of writ/order/direction to the respondents for payment of current Patna High Court CWJC No.2587 of 2020 dt.16-10-2020 2/2 and arrear of salary in revised scale i.e. Rs. 4000-6000 in place of current pay scale Rs. 3050-4500 to the petitioners from the date of joining in light of the order passed by Hon'ble Court in CWJC No. 17151 of 2018 dated 03.10.2018 and LPA no. 167 of 2016 dated 23.06.2017 and for consequential benefits.
Counsel for parties are in agreement that this writ petition is squarely covered by a judgement passed by a Division Bench of this Court in LPA No. 167 of 2016.
In view of the aforesaid, the present writ petition is allowed with a direction to respondents to grant similar benefits to the petitioners have in as has been granted to appellants of the LPA No. 167/2016.
The entire exercise should be completed within a period of six months from today.
(Prabhat Kumar Singh, J) vinita/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 20.10.2020 Transmission Date 20.10.2020