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Patna High Court

Rajeev Ranjan Kumar Singh vs The State Of Bihar & Ors on 18 December, 2017

Author: Jyoti Saran

Bench: Jyoti Saran

       IN THE HIGH COURT OF JUDICATURE AT PATNA

                    Civil Writ Jurisdiction Case No.737 of 2017
===========================================================
Surendra Nath Tiwary, son of Sri Swami Nath Tiwary, Resident of village and P.O.
- Nainijore, P.S. - Brahmpur, District - Buxar, the retired Senior Accounts Clerk in
the office of Engineer-in-Chief, Minor Water Resources Department, Government
of Bihar, Vishweshwaraiya Bhawan, Bailey Road, Patna.
                                                                 .... .... Petitioner/s
                                       Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Pa tna.
2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
4. The Principal Secretary, Minor Water Resources Department, Government of
    Bihar, Patna.
5. The Engineer- in-Chief -cum- Additional Secretary -cum- Special Secretary,
    Minor Water Resources Department, Government of Bihar, Patna.
                                                                .... .... Respondent/s
                                        With

===========================================================
                  Civil Writ Jurisdiction Case No. 1054 of 2017
===========================================================
1. Ram Babu Singh, son of Late Sri Ram Ayodhya Singh, Resident of Village-
   Banjhia, P.O.- Bhopatpur, P.S.- Kotwa, District- East Champaran at Motihari,
   the retired Senior Accounts Clerk, Water Resources Department, F lood Control
   Division, East Champaran at Motihari.
2. Chandra Kishore Singh, son of Late Sukhdeo Singh, Resident of Village and
   P.O.- Pardesia, P.S.- Sheohar, District- Sheohar, the retired Senior Accounts
   Clerk, Water Resources Department, Flood Control Division, East Champaran
   at Motihari.
3. Harendra Narayan Singh, son of Late Laxmi Singh, Resident of Village-
   Ausanpur, P.O.- Gauchari, P.S.- Balthar, District- West Champaran at Bettiah,
   the retired Senior Accounts Clerk, Water Resources Department, Flood Control
   Division, East Champaran at Motihari.
4. Rameshwar Prasad Sinha, son of Late Sheo Nandan Prasad, Resident of
   Village- Agarwa, Motihari, P.O. Motihari, P.S.- Motihari Town, District- East
   Champaran at Motihari, the retired Senior Accounts Clerk, Water Resources
   Department, Flood Control Division, East Champaran at Motihari.
5. Om Prakash Prasad Sinha, son of Late Rameshwar Prasad, Resident of Village-
   Jhaur, P.O.- Warsaliganj, P.S.- Warsaliganj, District- Nawada, the retired
   Senior Accounts Clerk, Water Resources Department, Flood Control Division,
   East Champaran at Motihari.
6. Kapileshwar Mishra, son of Late Sahdeo Mishra, Resident of Village and P.O.
   Marukiya, P.S.- Khajauli, District- Madhubani, the retired Senior Accounts
   Clerk, Water Resources Department, Sikrahana Embankment Division,
   District- East Champaran at Motihari.
7. Devendra Jha, son of Late Kusheshwar Jha, Resident of Village- Pindauta
   Khurd, P.O. and P.S. Tisiauta, District- Vaishali at Hajipur, the retired Senior
   Accounts Clerk, Water Resources Department, Flood Control Division, East
   Champaran at Motihari.
                                                              .... .... Petitioner/s
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                          2




                                           Versus
    1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2.   The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3.   The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4.   The Principal Secretary, Water Resources Department, Government of Bihar,
         Patna.
    5.   The Engineer- in-Chief -cum- Additional Secretary -cum- Special Secretary,
         Water Resources Department, Government of Bihar, Patna.
    6.   The Chief Engineer, Flood Control and Drainage, Water Resources
         Department, Muzaffarpur.
    7.   The Executive Engineer, Water Resources Department, Flood Control Division,
         East Champaran at Motihari.
    8.   The Executive Engineer, Water Resources Department, Sikrahana Embankment
         Division, District- East Champaran at Motihari.
                                                                 .... .... Respondent/s
                                            With

    ===========================================================
                      Civil Writ Jurisdiction Case No. 2441 of 2017
    ===========================================================
    1. Nakul Kumar Mishra, son of Late Bhagwat Mishra, Resident of Village-
       Ekoria, P.O. Kunaini, P.S. Banka, District- Banka, the retired Senior Accounts
       Clerk, Irrigation Division, Baunsi, District- Banka.
    2. Surendra Prasad Yadav, son of Late Kamli Prasad Yadav, Resident of Village-
       Belu Tikar, P.O. Jogdiha, P.S. Banka, District- Banka, the retired Senior
       Accounts Clerk, Irrigation Division, Baunsi, District- Banka.
    3. Sanjay Kumar Singh, son of Sri Ram Sharan Singh, Resident of Village-
       Dogachchi, P.O. Tarar, P.S. Sanhaullah, District- Bhagalpur, the retired Senior
       Accounts Clerk, Office of the Executive Engineer, Ganga Pump Canal
       Division, Kahalgaon, Bhagalpur, District- Bhagalpur.
    4. Manikant Jha, son of Late Kulanand Jha, Resident of Village and P.O. Bhan,
       P.S. Madhepura, District- Madhepura, the retired Senior Accounts Clerk,
       Electrical-cum-Mechanical Division, Balmi, Patna, District- Patna.
                                                                   .... .... Petitioner/s
                                           Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Water Resources Department, Government of Bihar,
       Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
       Minor Water Resources Department, Government of Bihar, Patna.
    6. The Executive Engineer, Water Resources Department, Irrigation Division,
       Baunsi, District- Bhagalpur.
    7. The Executive Engineer, Water Resources Department, Ganga Pump Canal
       Division, Kahalgaon, Bhagalpur, District- Bhagalpur.
    8. The Executive Engineer, Water Resources Department, Electrical-cum-
       Mechanical Division, Balmi, Patna, District- Patna.
                                                                  .... .... Respondent/s
                                            With

    ===========================================================
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                            3




                      Civil Writ Jurisdiction Case No. 2565 of 2017
    ===========================================================
    1. Rajan Kumar, Son of late Jagannath Singh, resident of Village- Khiri Dayal,
        P.S.- Nabi Nagar, District- Aurangabad, Presently posted as Senior Accounts
        Clerk, Building Construction Department, Building Circle, Gaya.
    2. Firoj Khan, son of Late Mubarak Hussain Khan, resident of Village- Konra,
        Post- Barhi, District- Hazaribagh (Jharkhand), presently posted as Senior
        Accounts Clerk, Water Resources Department, Irrigation Mechancial Division,
        Gaya.
                                                                  .... .... Petitioner/s
                                          Versus
    1. The State of Bihar.
    2. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
    3. The Principal Secretary, Building Construction Department, Govt. of Bihar,
        Patna.
    4. The Principal Secretary, Water Resources Department, Govt. of Bihar, Patna.
    5. The Secretary (Expenditure), Finance Department, Govt. of Bihar, Patna.
    6. The Engineer- in-Chief, Building Construction Department, Govt. of Bihar,
        Patna.
    7. The Chief Engineer (South), Building Construction Department, Govt. of
        Bihar, Patna.
    8. The Superintending Engineer, Building Construction Department, Building
        Circle, Gaya.
    9. The Engineer-in-Chief, Water Resources Department, Govt. of Bihar, Patna.
    10. The Chief Engineer (Mechanical), Water Resources Department, Govt. of
        Bihar, Patna.
    11. The Superintending Engineer, Water Resources Department, Irrigation
        Mechanical Circle, Gaya, Camp-Dehri-On-Sone, Rohtas.
    12. The Executive Engineer, Irrigation Mechanical Division, Gaya.
                                                                 .... .... Respondent/s
                                           With

    ===========================================================
                       Civil Writ Jurisdiction Case No. 3546 of 2017
    ===========================================================
    1. Narendra Kumar, son of Late Jawala Prasad, Resident of Jawala Niwas, Ram
       Jaipal Nagar, Gola Road, Danapur, P.O.- Danapur, P.S.- Rupaspur, District-
       Patna, presently posted as Senior Accounts C lerk, Electric Work Division No.1,
       Building Construction Department, Patna.
    2. Jai Prakash Narain Gupta, son of Late Deo Kumar Sahu, Resident of village and
       P.O.- Painathi, P.S.- Bihta, District- Patna, presently posted as Senior Accounts
       Clerk, Electric Work Division No.1, Building Construction Department, Patna.
    3. Uma Shankar Pandey, son of Late Janam Pandey, Resident of Village and P.O.-
       Gopalpur Kothi, P.S.- Basantpur, District- Siwan, presently posted as Senior
       Accounts Clerk, Electric Work Division, Building Construction Department,
       Darbhanga.
    4. Mithilesh Singh, son of Late Ram Anandi Singh, Resident of Village- Akauna,
       P.O. and P.S.- Punpun, District- Patna, presently posted as Senior Accounts
       Clerk, Electric Work Division No.2, Building Construction Department, Patna.
                                                                     .... .... Petitioner/s
                                            Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                         4




    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Building Construction Department, Government of
       Bihar, Patna
    5. The Engineer - in- Chief -cum- Additional Secretary -cum- Special Secretary,
       Building Construction Department, Government of Bihar, Patna.
    6. The Executive Engineer, Electric Works Division No.1, Building Construction
       Department, Patna.
    7. The Executive Engineer, Electric Works Division No.2, Building Construction
       Department, Patna.
    8. The Executive Engineer, Electric Works Division, Building Construction
       Department, Darbhanga.
                                                               .... .... Respondent/s
                                          With

    ===========================================================
                       Civil Writ Jurisdiction Case No. 4861 of 2017
    ===========================================================
    Anjani Kumar Sinha, Son of late Bindhyachal Prasad Sinha, Resident of Mohalla-
    Gaurakshani, Sasaram, P.O. and P.S. Sasaram, District- Rohtas at Sasaram,
    presently residing at C/O Dr. N.P. Srivastava, House No. 31/6, Hanuman Nagar,
    P.O. and P.S. Shastri Nagar, Districct- Patna, the retired Senior Accounts Clerk,
    office of Superintending Engineer, Construction Circle, Building Construction
    Department, Vishweshwaraiya Bhawan, Bailey Road, Patna.
                                                                  .... .... Petitioner/s
                                           Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Building Construction Department, Government of
         Bihar, Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
         Building Construction Department, Government of Bihar, Patna.
    6. The Superintending Engineer, Construction Circle, Building Construction
         Department, Vishweshwaraiya Bhawan, Bailey Road, Patna.
                                                                 .... .... Respondent/s
                                            With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 5727 of 2017
    ===========================================================
    Sahdeo Upadhyay, Son of Late Baidyanath Upadhyay, Resident of Village and P.O.
    Dhanao, P.S.- Baniyapur, District- Saran at Chapra, Presetly Posted as Senior
    Accounts Clerk, Road constroction Department , Road Divison, Buxar.
                                                                 .... .... Petitioner/s
                                          Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna
    2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Road Construction Department, Government of Biahr ,
       Patna.
    5. The Engineer-In-Chief-Cum-Additional Secretary-Cum-Special Secretary, Road
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                          5




       Construction Department, Government of Bihar, Patna.
    6. The Superintending Engineer, Road Construction Department, Bhojpur Road
       Circle, Ara null null
    7. The Executive Engineer, Road Construction Department, Road Division, Buxar.
                                                              .... .... Respondent/s
                                        With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 5814 of 2017
    ===========================================================
    Ashok Kumar Verma son of Late Sidheshwar Prasad Verma, Resident of Mohalla -
    Indira Nagar, Road No. 4, Postal Park, P.O. - G.P.O., P.S. Kankarbag, District -
    Patna the retired Senior Accounts Clerk, office of Executive Engineer, Canal
    Design Division No. 3, Water Resources Department, Anishabad, Patna.
                                                                 .... .... Petitioner/s
                                          Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Water Resources Department, Government of Bihar,
       Patna.
    5. The Engineer- in-Chief-cum- Additional Secretary-cum-Special Secretary, Water
       Resources Department, Government of Bihar, Patna.
    6. The Chief Engineer, Central Design Research and Quality Control, Water
       Resources Department, Government of Bihar, Patna.
    7. The Executive Engineer, Water Resources Department, Canal Design Division
       No. 3, Water Resources Department, Anishabad, Patna.
                                                                .... .... Respondent/s
                                           With

    ===========================================================
                      Civil Writ Jurisdiction Case No. 6169 of 2017
    ===========================================================
    Lallan Prasad, Son of Late Buchan Sah, Resident of Mohalla- Shivpuri Colony,
    Dehri-on-Sone, P.O. Manikpur, P.S. Indrapuri, District- Rohtas at Sasaram, the
    retired Senior Accounts Clerk, office of the Executive Engineer, Road Construction
    Department, Road Division, Kochas, District- Rohtas at Sasaram.
                                                                   .... .... Petitioner/s
                                           Versus
     1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
     2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
     3. The Secretary (Expenditure) Finance Department, Government of Bihar, Patna.
     4. The Principal Secretary, Road Construction Department, Government of Bihar,
         Patna.
     5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary, Road
         Construction Department, Government of Bihar, Patna.
     6. The Chief Engineer (Communication), Road Construction Department, South
         Bihar Wing, Bishweshwaraiya Bhawan, Bailey Road, Patna.
     7. The Superintending Engineer, Road Construction Department, Bhojpur Road
         Circle, Ara.
     8. The Executive Engineer, Road Construction Department, Road Division,
         Kochas, District- Rohtas.
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                          6




                                                                   .... .... Respondent/s
                                               With

    ===========================================================
                      Civil Writ Jurisdiction Case No. 6883 of 2017
    ===========================================================
    1. Madhav Mandal, son of Late Surya Narayan Mandal, Resident of Village and
        P.O. Durgapur, P.S.- Bhawanipur, District- Purnea, presently posted as Senior
        Accounts Clerk in the office of Executive Engineer, Local Area Engineering
        Organization, Gopalganj, District- Gopalganj.
    2. Akhileshwar Prasad Srivastava, son of Late Ram Nandan Prasad, Resident of
        Village- Hariharpur, P.O.- Rupauli, P.S.- Saraiya, District- Muzaffarpur,
        presently posted as Senior Accounts Clerk in the office of Executive Engineer,
        Local Area Engineering Organization, Work Division-2, Banmankhi, Purnea,
        District- Purnea.
    3. Bhagwan Mishra, son of Late Brahmakant Mishra, Resident of Village and
        P.O.- Gandhwari, P.S.- Sakri, District- Madhubani, presently posted as Senior
        Accounts Clerk in the office of Executive Engineer, Local Area Engineering
        Organization, Work Division-1, Bhagalpur, District- Bhagalpur.
    4. Sunil Kumar Sinha, son of Late Surendra Prasad Singh, Resident of Asha
        Surendra Sadan, Mufati Mohalla, P.O.- Hazipur, P.S. Hazipur Town, District-
        Vaishali at Hazipur, presently posted as Senior Accounts Clerk in the office of
        Executive Engineer, Local Area Engineering Organization, Works Division-1,
        Bhagalpur, District- Bhagalpur.
    5. Ram Khelawan Chaudhary, son of Munni Chaudhary, Resident of Village-
        Kamal Bigha, P.O. Birari, P.S.- Katrisarai, District- Nalanda at Biharsharif,
        presently posted as Senior Accounts Clerk in the office of Executive Engineer,
        Local Area Engineeing Organization, Work Division-1, Purnea, District-
        Purnea.
                                                                   .... .... Petitioner/s
                                           Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Rural Works Department, Government of Bihar, Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary, Rural
       Works Department, Government of Bihar, Patna.
    6. The Executive Engineer, Local Area Engineering Organization, Work Division,
       Gopalganj.
    7. The Executive Engineer, Local Area Engineering Organization, Work Division,
       Gopalganj.
    8. The Executive Engineer, Local Area Engineering Organization, Work Division-
       2, Banmankhi, Purnea.
    9. The Executive Engineer, Local Area Engineering Organization, Work Division-
       1, Bhagalpur.
                                                                  .... .... Respondent/s
                                            With

    ===========================================================
                    Civil Writ Jurisdiction Case No. 7534 of 2017
    ===========================================================
    1. Dilip Kumar, son of Late Kamta Prasad Srivastava, Resident of Mohalla-
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                          7




         Maripur, P.O. Head Post Office Muzaffarpur, P.S. Kazi Mohammadpur,
         District- Muzaffarpur, the retired Senior Accounts Clerk, Water Resources
         Department, Drainage Division, Muzaffarpur.
    2.   Anal Kumar, son of Late Mathura Prasad Singh, Resident of Mohalla-
         Brahmpura, Mandap Gali, P.O.- M.I.T., P.S. Brahmpura, District- Muzaffarpur,
         the retired Senior Accounts Clerk, Water Resources Department, Drainage
         Division, Muzaffarpur.
    3.   Dilip Kumar Trivedi, son of Late Gaya Prasad Trivedi, Resident of Mohalla-
         Sherpur, P.O.- M.I.C. Bela, P.S. Muzaffarpur Sadar, District- Muzaffarpur, the
         retired Senior Accounts Clerk, Water Resources Department, Drainage
         Division, Muzaffarpur.
    4.   Lalbabu Kumar Srivastawa, son of Late Jai Narain Prasad Srivastava, Resident
         of Mohalla- Kameshwari Vihar, Sherpur, P.O.- M.I.C. Bela, P.S. Kazi
         Mohammadpur, District- Muzaffarpur, the retired Senior Accounts Clerk,
         Water Resources Department, Drainage Division, Muzaffarpur.
                                                                   .... .... Petitioner/s
                                           Versus
    1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2.   The Principal Secretary, Finance Department, Government of Bihar, Patna.
    3.   The Secretary (Expenditure) Finance Department, Government of Bihar, Patna.
    4.   The Principal Secretary, Water Resources Department, Government of Bihar,
         Patna.
    5.   The Engineer- in- Chief-cum- Additional Secretary-cum- Special Secretary,
         Water Resources Department, Government of Bihar, Patna.
    6.   The Chief Engineer, Water Resources Department, Muzaffarpur.
    7.   The Superintending Engineer, Water Resources Department, Drainage Circle,
         Muzaffarpur.
    8.   The Executive Engineer, Water Resources Department, Drainage Division,
         Muzaffarpur.
    9.   The Executive Engineer, Water Resources Department, Flood Control Division,
         Muzaffarpur.
                                                                  .... .... Respondent/s
                                            With

    ===========================================================
                      Civil Writ Jurisdiction Case No. 7558 of 2017
    ===========================================================
    Pankaj Sinha, Son of Late Shashi Bhushan Prasad Sinha, resident of Flat No. 403A,
    R.K. Villa, Mahesh Nagar, P.S.- Patliputra, District- Patna, presently working as
    Senior Accounts Clerk, Works Division, Rural Works Department, Forbesganj,
    District- Araria, presently deputed in the office of the Engineer- in-Chief, Rural
    Works Department, Bihar, Patna.
                                                                  .... .... Petitioner/s
                                          Versus
    1. The State of Bihar.
    2. The Principal Secretary, Finance Department, Govt. of Bihar Patna.
    3. The Principal Secretary, Rural Works Department, Govt. of Bihar, Patna.
    4. The Engineer-in-Chief, Rural Works Department, Govt. of Bihar, Patna.
    5. The Superintending Engineer, Rural Works Department, Kishanganj Circle,
        Kishanganj.
    6. The Executive Engineer, Rural Works Department, Works Division,
        Forbesganj, Araria.
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                         8




                                                                  .... .... Respondent/s
                                               With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 8141 of 2017
    ===========================================================
    Suchitra Singh, wife of Late Parshuram Singh, resident of Village & PO- Torni,
    Via- Sheo Sagar, P.S.- Sheo Sagar, District- Rohtas.
                                                                 .... .... Petitioner/s
                                          Versus
    1. The State of Bihar.
    2. The Principal Secretary, Public Health Engineering Department, Govt. of Bihar,
       Patna.
    3. The Engineer- in-Chief, Public Health Engineering Department, Govt. of Bihar,
       Patna.
    4. The Superintending Engineer, Public Health Engineering Department, Munger
       Circle, Munger.
    5. The Executive Engineer, Public Health Engineering Division, Jamui.
    6. The Accountant General, Bihar, Patna.
                                                                .... .... Respondent/s
                                           With

    ===========================================================
                       Civil Writ Jurisdiction Case No. 8535 of 2017
    ===========================================================
    1. Kanhaia Lal, son of Late Dhanushdhari Ram, Resident of Reshma Bhawan,
        Gautam Budh Nagar, Gorhana Road, Near Doomaria, P.O. Anaith, P.S.
        Nawada, District- Bhojpur at Ara, the retired Senior Accounts Clerk from the
        office of the Superintending Engineer, Road Construction Department, Bhojpur
        Road Circle, Ara.
    2. Kesh Ranjan Singh, son of Late Baleshwar Singh, Resident of Pani Tanki,
        Mirganj, Ara, P.O. Ara Chowk, P.S. Ara Town, District- Bhojpur at Ara, the
        retired Senior Accounts Clerk from the office of the Executive Engineer, Rural
        Works Department, Work Division, Ara.
                                                                  .... .... Petitioner/s
                                           Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Road Construction Department, Government of Bihar,
       Patna.
    5. The Engineer- in- Chief-cum- Additional Secretary-cum- Special Secretary,
       Road Construction Department, Government of Bihar, Patna.
    6. The Principal Secretary, Rural Works Department, Government of Bihar, Patna.
    7. The Engineer- in- Chief-cum- Additional Secretary-cum- Special Secretary,
       Rural Works Department, Government of Bihar, Patna.
    8. The Superintending Engineer, Road Construction Department, Bhojpur Road
       Circle, Ara.
    9. The Executive Engineer, Rural Works Department, Work Division, Ara.
                                                                 .... .... Respondent/s
                                            With
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                           9




    ===========================================================
                     Civil Writ Jurisdiction Case No. 9113 of 2017
    ===========================================================
    Panch Deo Singh, son of Late Ramji Singh, Resident of Village - Hansrajpur, P.O.
    and P.S. Ekma, District - Saran at Chapra, the retried Senior Accounts Clerk, Road
    Construction Department, Mechanical Division, Ara, District - Bhojpur at Ara.
                                                                    .... .... Petitioner/s
                                          Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Department, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Road Construction Department, Government of Bihar,
       Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary, Road
       Construction Department, Government of Bihar, Patna.
    6. The Executive Engineer, Road Construction Department, Mechanical Division,
       Ara.
                                                                   .... .... Respondent/s
                                           With

    ===========================================================
                      Civil Writ Jurisdiction Case No. 10523 of 2017
    ===========================================================
    Rajeev Ranjan Kumar Singh, Son of Late Ram Shankar Singh, Resident of
    Bhagwati Colony, Near R.N. College, Hazipur, P.S.- Hazipur Town, District-
    Vaishali, presently posted as Senior Accounts Clerk, Flood Control and Drainage,
    Lalganj, Vaishali.
                                                                  .... .... Petitioner/s
                                           Versus
    1. The State of Bihar.
    2. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
    3. The Principal Secretary, Water Resources Department, Govt. of Bihar, Patna.
    4. The Under Secretary, Water Resources Department, Govt. of Bihar, Patna.
    5. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    6. The Engineer-in- Chief, Water Resources Department, Govt. of Bihar, Patna.
    7. The Chief Engineer, Flood Control and Drainage, Water Resources Department,
       Muzaffarpur.
    8. The Superintending Engineer, Flood Control and Drainage Circle, Muzaffarpur.
    9. The Executive Engineer, Flood Control and Drainage Division, Lalganj,
       Vaishali.
                                                                 .... .... Respondent/s
                                            With

    ===========================================================
                    Civil Writ Jurisdiction Case No. 10567 of 2017
    ===========================================================
    1. Rajesh Kumar, Son of Late Gajraj Singh, resident of Durga Mandir Lane,
       Majhauli Dharamdas, near Kachchi Pakki Chowk, P.S.- Sadar Bhagwanpur,
       P.O.- Ramna, District- Muzaffarpur, presently posted as Senior Accounts Clerk,
       Tirhut Canal Division, Ratwara, Muzaffarpur.
    2. Rakesh Kumar Raman, Son of Late Harihar Lal, resident of Road No. 3, New
       Durgapuri Colony, near Pick and Pay Mall, B.M.P.- 6, Malighat, P.S.-
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                         10




        Mithanpura, District- Muzaffarpur, presently Posted as Senior Accounts Clerk,
        Tirhut Canal Division, Ratwara, Muzaffarpur.
    3. Kumar Saket Verma, Son of Late Pashupati Nath Verma, resident of Satpura,
        South of Dhankar Tola (Kameshwari Vihar), P.S.- Kazi Mohammadpur,
        District- Muzaffarpur, presently posted as Senior Accounts Clerk, Tirhut Canal
        Division, Muzaffarpur.
    4. Sanjeev Kumar Singh, Son of Late Jitendra Narain Singh, resident of Adarsh
        Colony, North Side of D.C. College, at Dighi Kala, P.S.- Sadar, District-
        Hazipur, presently posted as Senior Accounts Clerk, Tirhut Canal Division,
        Hazipur.
                                                                  .... .... Petitioner/s
                                          Versus
    1. The State of Bihar.
    2. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
    3. The Principal Secretary, Water Resources Department, Govt. of Bihar, Patna.
    4. The Under Secretary, Water Resources Department, Govt. of Bihar, Patna.
    5. The Secretary (Expenditure), Finance Department Government of Bihar, Patna.
    6. The Engineer-in-Chief, Water Resources Department, Govt. of Bihar, Patna.
    7. The Chief Engineer, Irrigation (Srijan), Water Resources Department, Motihari.
    8. The Superintending Engineer, Tirhut Canal Circle, Muzaffarpur, Water
        Resources Department, Muzaffarpur.
    9. The Executive Engineer, Tirhut Canal Division, Ratwara, Muzaffarpur.
    10. The Executive Engineer, Tirhut Canal Division, Muzaffarpur.
    11. The Executive Engineer, Tirhut Canal Division, Hazipur.
                                                                 .... .... Respondent/s
                                           With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 12703 of 2017
    ===========================================================
    Kamlesh Kumar, Son of late Wakil Singh, resident of Village - Sultanpur, P.O. -
    Edhara, P.S. - Baghaila, District - Rohtas, presently residing at Road No. 15F, P.S. -
    Rajeev Nagar, District - Patna, presently posted as Senior Accounts Clerk, East
    Bihar Circle, Road Construction Department, Bhagalpur.
                                                                      .... .... Petitioner/s
                                            Versus
    1. The State of Bihar.
    2. The Principal Secretary, Department of Finance, Govt. of Bihar, Patna.
    3. The Principal Secretary, Road Construction Department, Govt. of Bihar,
         Patna.
    4. The Secretary (Expenditure), Finance Department, Govt. of Bihar, Patna.
    5. The Engineer-in-Chief, Road Construction Department, Bihar, Patna.
    6. The Chief Engineer, South Bihar Wing, Road Construction Department, Bihar,
         Patna.
    7. The Superintending Engineer, East Bihar Circle, Road Construction
         Department, Bhagalpur.
    8. The District Accounts Officer, Bhagalpur.
                                                                     .... .... Respondent/s
                                             With

    ===========================================================
                Civil Writ Jurisdiction Case No. 13185 of 2017
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                    11




    ===========================================================
    Vijay Narain Sinha, Son of Late Nritya Narain Singh, Resident of Mohalla-F/17,
    P.C. Colony, Kankarbag, P.O. and P.S. Kankarbag, District-Patna, the retired
    Accounts Clerk, Water Resources Department, Water Ways Division, Ghoshi,
    District-Jehanabad.
                                                                 .... .... Petitioner/s
                                          Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Water Resources Department, Government of Bihar,
        Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
        Water resources Department, Government of Bihar, Patna.
    6. The Chief Engineer, Water Resources, Department, Gaya.
    7. The Superintending Engineer, Water Resources Department, Water Ways
        Circle, Ghoshi, District-Jehanabad.
    8. The Executive Engineer, Water Resources Department, Water Ways Division,
        Ghoshi, District-Jehanabad.
                                                                .... .... Respondent/s
                                            With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 13453 of 2017
    ===========================================================
    1. Birendra Kumar Singh, Son of Late Dirpal Singh, Resident of Village- Jagodih,
       P.O.- Paura, P.S.- Sarai, District- Vaishali at Hajipur, The Retired Senior
       Accounts Clerk, Officer of the Executive Engineer, Water Resources
       Department, Munahara Barrage Division, Jai Nagar, District- Madhubani.
    2. Mahendra Paswan, Son of Late Asharfi Paswan, Resident of Village- Alalpatti,
       P.O.- Darbhanga Medical College, P.S.- Laheriasarai, District- Darbhanga, The
       Retired Senior Accounts Clerk, Office of the Executive Engineer, Water
       Resources Department, Munahara Barrage Division, Jai Nagar, District-
       Madhubani.
                                                                 .... .... Petitioner/s
                                          Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Water Resources Department, Government of Bihar,
       Patna
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
       Water Resources Department, Government of Bihar, Patna. null null
    6. The Executive Engineer, Water Resources Department, Munahara Barrage
       Division, Jai Nagar, District- Madhubani.
                                                                .... .... Respondent/s
                                           With

    ===========================================================
                  Civil Writ Jurisdiction Case No. 17142 of 2017
    ===========================================================
    1. Lutful Haque, son of Late Mozammel Haque, Resident of Mohalla- Islam
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                      12




           Nagar, P.O.- Bhikhampur, P.S.- Ishak Chak, District- Bhagalpur, presently
           posted as Senior Accounts Clerk, Road Construction Department, National
           Highway Division, Lakhisarai at Munger.
    2.     Rana Pratap Singh, Son of Late Mohan Singh, Resident of Mohalla- Adampur,
           P.O. and P.S.- Adampur, District- Bhagalpur, presently posted as Senior
           Accounts Clerk, Road Construction Department, Road Division, Bhagalpur.
    3.     Subhash Chandra Das, Son of Late Shaligram Prasad Das, Resident of
           Mohalla- Ishak Chak, P.O. and P.S.- Ishak Chak, District- Bhagalpur,
           Presently posted as Senior Accounts Clerk, Road Construction Department,
           Road Division, Bhagalpur.
    4.     Vinod Kumar Dubey, Son of Late Basant Kumar Dubey, Resident of Mohalla-
           Turki Nagar, P.O. and P.S.- Tilka Manjhi, District- Bhagalpur, retired Senior
           Accounts Clerk, Road Construction Department, Road Division, Bhagalpur.
                                                                   .... .... Petitioner/s
                                            Versus
    1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2.    The Finance Secretary, Finance Department, Government of Bihar, Patna.
    3.    The Secretary (Expenditure), Finance Department, Government of Bihar, Patna.
    4.    The Principal Secretary, Road Construction Department, Government of Bihar,
          Patna.
    5.    The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary, Road
          Construction Department, Government of Bihar, Patna.
    6.    The Superintending Engineer, Road Construction Department, National
          Highway Circle, Bhagalpur.
    7.    The Superintending Engineer, Road Construction Department, East Bihar
          Circle, Bhagalpur.
    8.    The Executive Engineer, Road Construction Department, National Highway
          Division, Lakhisarai at Munger.
    9.    The Executive Engineer, Road Construction Department, Road Division,
          Bhagalpur.
    10.   The District Accounts Officer, Bhagalpur.
    11.   The District Accounts Officer, Munger.
                                                                  .... .... Respondent/s
                                             with

    ===========================================================
                    Civil Writ Jurisdiction Case No. 17168 of 2017
    ===========================================================
    1. Umesh Prasad Sinha, Son of Late Ram Dayal Singh, Resident of Village and
       P.O. Chanpur, P.S. Bidupur, District- Vaishali at Hajipur the retired Senior
       Accounts Clerk, Minor Irrigation Division, Khagaria.
    2. Anil Prasad, Son of Late Vishnudeo Prasad, Resident of village and P.O. Tetri,
       P.S. Dandrai, District- Begusarai, the retired Senior Accounts Clerk, Flood
       Control Division No. 2, Khagaria.
    3. Abul Kalam Azad, Son of late Abul Hashim, Resident of Village- Ahmedganj,
       P.O. Bakaddu, P.S.- Sahebpur Kamal, District- Begusarai, the retired Senior
       Accounts Clerk, Minor Irrigation Division, Khagaria.
                                                                .... .... Petitioner/s
                                         Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure) Finance Department, Government of Bihar, Patna.
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                                        13




    4. The Principal Secretary, Water Resources Department, Government of Bihar,
       Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
       Water Resources Department, Government of Bihar, Patna.
    6. The Executive Engineer, Water Resources Department, Minor Irrigation
       Division, Khagaria.
    7. The Executive Engineer, Water Resources Department, Flood Control Division
       No. 2, Khagaria.
                                                             .... .... Respondent/s
                                        With

    ===========================================================
                     Civil Writ Jurisdiction Case No. 17363 of 2017
    ===========================================================
    Ram Sewak Mishra, Son of Late Ram Bilas Mishra, Resident of Village- Babupur,
    P.O. Ishopur, P.S.- Barahat, District- Bhagalpur, the retired Senior Accounts Clerk,
    Water Resources Department, Ganga Pump Canal Division, Kahalgaon, District-
    Bhagalpur.
                                                                     .... .... Petitioner/s
                                           Versus
    1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
    2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
    3. The Secretary (Expenditure) Finance Department, Government of Bihar, Patna.
    4. The Principal Secretary, Water Resources Department, Government of Bihar,
        Patna.
    5. The Engineer- in-Chief-cum-Additional Secretary-cum-Special Secretary,
        Water Resources Department, Government of Bihar, Patna.
    6. The Chief Engineer, Sinchai Srijan Water Resources Department, Bhagalpur.
    7. The Executive Engineer, Water Resources Department, Ganga Pump Canal
        Division, Kahalgaon, District- Bhagalpur.
                                                                    .... .... Respondent/s
    ===========================================================
           Appearance :
           (In CWJC No.737 of 2017)
           For the Petitioner/s       : Mr. S.B.K. Manglam, Adv.
                                          Ms. Anita Kumari, Adv.
           For the Respondent/s      : Mr. Anuj Kumar, AC to GP-24
           (In CWJC No.1054 of 2017)
           For the Petitioner/s      : Mr. S.B.K. Manglam, Adv.
                                          Ms. Anita Kumari, Adv.
           For the Respondent/s      : Mr. Sarvesh Kumar, GP-24
           (In CWJC No.2441 of 2017)
           For the Petitioner/s      : Mr. S.B.K. Manglam, Adv.
                                          Ms. Anita Kumari, Adv.
           For the Respondent/s      : Mr. Sri Ram Krishna, AC to SC-11
           (In CWJC No.2565 of 2017)
           For the Petitioner/s      : Mr. Prashant Sinha, Adv.
           For the Respondent/s      : Mr. Sushil Kr. Singh, AC to AAG-10
           (In CWJC No.3546 of 2017)
           For the Petitioner/s      : Mr. S.B.K. Manglam, Adv.
                                          Ms. Anita Kumari, Adv.
           For the Respondent/s      : Mr. M.K.Ambastha, SC-26
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                          14




                                            Mr. Subodh Kumar, AC to SC-26
            (In CWJC No.4861 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Sushil Kr. Singh, AC to AAG-10
            (In CWJC No.5727 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Ragjwemdra Kumar, SC-22
            (In CWJC No.5814 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Harish Kumar, GP-8
            (In CWJC No.6169 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Syed Iqbal Ahmad, SC-20
                                      Mr. Mahtab Alam, AC to SC-20
            (In CWJC No.6883 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Kumar Alok, SC-7
            (In CWJC No.7534 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Vinay Kirti Singh. GA-2
            (In CWJC No.7558 of 2017)
            For the Petitioner/s   : Mr. Prashant Sinha, Adv.
            For the Respondent/s   : Mr. Ajay, GA-5
            (In CWJC No.8141 of 2017)
            For the Petitioner/s   : Mr. Prashant Sinha, Adv.
            For the Respondent/s   : Mr. S. Raza Ahmad, AAG-5
            (In CWJC No.8535 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Manoj Kr. Ambastha, SC-26
            (In CWJC No.9113 of 2017)
            For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
            For the Respondent/s   : Mr. Amit Prakash, GA-13
            (In CWJC No.10523 of 2017)
            For the Petitioner/s   : Mr. Prashant Sinha, Adv.
            For the Respondent/s   : Mr. Sri Ram Krishna, AC toSC-11
            (In CWJC No.10567 of 2017)
            For the Petitioner/s  : Mr. Prashant Sinha
            For the Respondent/s   : Mr. ANJANI KUMAR- AAG4
            (In CWJC No.12703 of 2017)
            For the Petitioner/s   : Mr. Prashant Sinha, Adv.
            For the Respondent/s   : Mr. Neeraj Kr. Singh, AC to PAAG-2
            (In CWJC No.13185 of 2017)
            For the Petitioner/s  : Mr. S.B.K. Manglam, Adv.
                                      Ms. Anita Kumari, Adv.
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                            15




           For the Respondent/s   : Mr. Vinay Kirti Singh, GA-2
           (In CWJC No.13453 of 2017)
           For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                    Ms. Anita Kumari, Adv.
           For the Respondent/s   : Mr. Vinay Kirti Ssingh, GA-2
           (In CWJC No.17142 of 2017)
           For the Petitioner/s  : Mr. S.B.K. Manglam, Adv.
                                    Ms. Anita Kumari, Adv.
           For the Respondent/s   : Mr. Syed Ilna; Ahmad, SC-20
           (In CWJC No.17168 of 2017)
           For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                    Ms. Anita Kumari, Adv.
           For the Respondent/s   : Mr. Sri Ram Krishna, AC to SC-11
           (In CWJC No.17363 of 2017)
           For the Petitioner/s   : Mr. S.B.K. Manglam, Adv.
                                    Ms. Anita Kumari, Adv.
           For the Respondent/s   : Mr. Harish Kumar, GP-8
    ===========================================================
    CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
    ORAL JUDGMENT
    Date: 18-12-2017

                     Heard learned counsel appearing for the petitioners in the

          respective writ petitions and learned counsel appearing for the

          State in the respective writ petitions.

                     The petitioners in this batch of writ petitions have

          questioned the policy decision of the State, whereby they have

          been denied the benefits of Assured Career Progression, inter alia,

          on grounds that they are compassionate appointees or that they are

          holding the post by upgradation thereof or by way of absorption.

                     Counsel for the parties are in agreement that this very

          issue was raised and contested in a batch of writ petitions heard

          analogous with a matter arising from CWJC No.18433 of 2016

          (Shashi Shekhar Ambastha vs. The State of Bihar) and this

          Court while quashing the policy decisions put to challenge in the
 Patna High Court CWJC No.737 of 2017 dt.18-12-2017                             16




          said batch of writ petitions in so far as it had a restrictive

          application, has given direction to the authorities concerned to

          consider the case of the petitioners for Assured Career Progression

          with effect from their respective due dates. The batch of writ

          petitions were allowed with the following directions:

                            "For the discussions aforementioned, the
                   resolutions of the State Government in its Finance
                   Department bearing No. 163 dated 8.1.2016 in so far
                   as it restricts the benefit of Assured Career Progression
                   to the Graduates exclusively together with its
                   resolution bearing No. 5276 dated 30.6.2016 in so far
                   as it restricts the benefit of Assured Career Progression
                   to only petitioners in C.W.J.C.No. 18015/2011 and
                   C.W.J.C.No. 16346/2011 as well as the opinion of the
                   Secretary (Expenditure), Department of Finance,
                   contained in his letter bearing No. 8083 dated
                   7.10.2016

at Annexure P-11 to restrict the benefit under resolution dated 8.1.2016 and 30.6.2016 to direct recruits exclusively and to outclass compassionate appointees, those appointed by absorption as well as the Accounts Clerks holding the post by upgradation, from its applicability, are patently discriminatory and are accordingly quashed and set aside.

As a result, all consequential actions taken by the controlling departments against these petitioners are quashed and set aside. The State in its Finance Department together with the controlling departments of the petitioners are directed to accord the benefit of Assured Career Progression to these petitioners as extended to the petitioners in C.W.J.C.No. 18015/2011 and C.W.J.C.No. 16346/2011 from the due date in accordance with law within a period of three months from the date of receipt/ production of a copy of this order together with all consequential benefits."

Having considered the submissions and the pleadings on Patna High Court CWJC No.737 of 2017 dt.18-12-2017 17 record, this batch of writ petitions are allowed in terms of the judgment and order of this Court passed in the case of Shashi Shekhar Ambastha (supra) and the relief allowed therein would govern the case of the present petitioners as well.

Since the orders impugned in this batch of writ petitions in so far as it has restricted application, has already been quashed by the judgment and order passed in the case of Shashi Shekhar Ambastha (supra) there is no requirement to pass a separate order to that effect.

The writ petitions are allowed but with no order as to costs.

(Jyoti Saran, J) SKPathak/-

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