Patna High Court - Orders
Kusheshwar Mandal And Ors vs The State Of Bihar And Ors on 3 April, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9342 of 2016
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1. Kusheshwar Mandal and Ors son of Anandi Mandal, Resident of Village-
Balarpur, P.S.- Banka, District- Banka.
2. Sarita Jha, wife of Rajesh Kumar Jha, Resident of Village- Gorba, P.S.-
Barahat, District- Banka.
3. Som Late Singh, wife of Mohan Singh, Resident of Village- Gulni Kusaha,
P.S.- Shambhuganj, District- Banka.
4. Baleshwar Das, son of Sobin Das, Resident of Village- Gulni Kushaha, P.S.-
Shambhuganj, District- Banka.
5. Kartik Prasad Yadav, son of Doman Prasad Yadav, Resident of Village-
Mangra, P.S.- Banka, District- Banka.
6. Muneshwar Jha, son of Uday Jha, Resident of Village- Gorba, P.S.- Barahat,
District- Banka.
7. Sunil Prasad Yadav, son of Mangal Prasad Yadav, Resident of Village-
Chamreli, P.S.- Banka, District- Banka.
8. Archana Kumar, D/o Ramesh Pd. Singh, Resident of Village- Banshipur,
P.S.- Shambhuganj, District- Banka.
9. Premlata Kumari, w/o Sanjay Singh, Resident of Village- Gulni Kushaha,
P.S.- Shambhuganj, District- Banka.
10. Babita Singh, wife of Mohan Prasad Singh, Resident of Village- Gulni
Kushaha, P.S.- Shambhuganj, District- Banka.
11. Sanjay Kumar Singh, s/o late Krishnandan Singh, Resident of Village-
Kakaria, P.S.- Shambhuganj, District- Banka.
12. Madan Moha Singh, son of Bhuneshwari Prasad Singh, Resident of Village-
Kakaria, P.S.- Shambhuganj, District- Banka.
13. Gayatri Kumari, widow of late Bijay Rajak, Resident of Village- Barahata,
P.S.- Barahat, District- Banka.
14. Anuplal Paswan, son of Sadhu Paswan, Resident of Village- Ghospur, P.S.-
Barahat, District- Banka.
15. Manju Choudhary, D/o Yagal Kishore Choudhary, Resident of Village-
Rapaai, P.S.- Shambhuganj, District- Banka.
16. Uday Narayan Singh, son of Late Hem Narayan Singh, Resident of Village-
Bishnupur, P.S.- Shambhuganj, District- Banka.
17. Kumari Rita, w/o Subodh Kumar Mandal, Resident of Village- Hijrar, P.S.-
Barahat, District- Banka.
18. Nakul Prasad Yadav, son of Late Bindeswari Yadav, Resident of Village-
Haripur, P.S.- Barahat, District- Banka.
19. Niranjan Kumar Yadav, son of Late Sohan Pd. Yadav, Resident of Village-
Belutikar, P.S.- Banka, District- Banka.
20. Mahesh Yadav, son of Saryu Yadav, resident of Village- Mohpatta, P.S.-
Katoriya, District- Banka.
Patna High Court CWJC No.9342 of 2016(5) dt.03-04-2019
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21. Diwakar Pandit, son of Kuldip Pandit, Resident of Village- Dharmdaha, P.S.-
Barahat, District- Banka.
22. Rina Devi, wife of Diwakar Pandit, Resident of Village- Dharamdiha, P.S.-
Barahat, District- Banka.
23. Sudarshan Kumar Suman son of Kapileshwar Singh Resident of Village-
Banshipur, P.S.-Barahat, District- Banka.
24. Sakaldip Yadav, son of Sita Ram Yadav, Resident of Village- Ganesha Gora,
P.S.-Barahat, District- Banka.
25. Sridhar Yadav, son of Ayodhya Yadav, Resident of Village- Kharhara, P.S.-
Barahat, District- Banka.
26. Raj Kishore Mandal, son of Hardeo Mandal, Resident of Village- Dafarpur,
P.S.-Barahat, District- Banka.
27. Niranjan Choudhary, son of Sanichar Prasad Chaudhary, Resident of
Village- Akagonra, P.S.-Barahat, District- Banka.
28. Dropadi Kumari, widow of late Ghan Shyam Raut, Resident of Village-
Pipra, P.S.-Barahat, District- Banka.
29. Prakash Yadav, son of Mahendra Yadav, Resident of Village- Radhanagar,
P.S.-Barahat, District- Banka.
30. Kiran Kumari, w/o Rajendra Pandit, Resident of Village- Bhanga, P.S.-
Barahat, District- Banka.
31. Tarni Prasad Chouhan, son of Arjun Prasad Chouhan, Resident of Village-
Sripur, P.S.-Barahat, District- Banka.
32. Dip Narayan Chouhan, son of Nepali Chouhan, Resident of Village- Kaitka,
P.S.-Barahat, District- Banka.
33. Ghanshyam Raut, son of Bhola Raut, Resident of Village- Srinathpur, P.S.-
Barahat, District- Banka.
34. Rawan Prasad Yadav, son of Jaldhar Prasad Yadav, Resident of Village-
Dholia, P.S.-Barahat, District- Banka.
35. Sarita Devi, wife of Rawan Prasad Yadav, Resident of Village- Dholia, P.S.-
Barahat, District- Banka.
36. Prem Shankar Pandit, son of Gyani Pandit, Resident of Village- Bhanga,
P.S.-Barahat, District- Banka.
37. Nand Kishore Yadav, son of Bhagwat Yadav, Resident of Village-
Radhanagar, P.S.-Barahat, District- Banka.
38. Mahesh Kumar son of Shaligram Yadav, Resident of Village- Radhanagar,
P.S.-Barahat, District- Banka.
39. Sumitra Devi, widow of Late Niranjan Kumar Sah, Resident of Village-
Dafarpur, P.S.-Barahat, District- Banka.
40. Niraj Kumar Yadav, son of Mittal Prasad Yadav, Resident of Village-
Labokhar, P.S.-Barahat, District- Banka.
41. Rajesh Prasad Das, son of Sahdeo Das, Resident of Village- Bari Bishar,
P.S.-Barahat, District- Banka.
42. Pramod Kumar Yadav, son of Sargun Yadav, Resident of Village- Labokhar,
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P.S.-Barahat, District- Banka.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Commissioner-cum- Secretary, Human
Resources Development Department, State of Bihar, Patna.
2. The Commissioner-cum- Secretary, Human Resources Development
Department, State of Bihar, Patna.
3. The Director, Mass Education, State of Bihar, Patna.
4. The Principal Secretary, Department of Personnel and Administrative
Reforms, State of Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Mritunjay Prasad Singh
For the Respondent/s : Mr.Smt. Kumari Amrita- Gp10
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
5 03-04-2019Heard learned Counsel for the petitioners and the learned Counsel for the respondent State.
It is submitted by Counsel for the petitioners that the claim raised in the writ petition is covered by the decision in the case of State of Bihar & others vs. Harendra Mishra in LPA No. 1047 of 2017.
In view of such submission the writ petition is disposed of with a direction to the authorities to consider claim of the petitioners and if the same is found similarly situated and covered by the judgment in the case of State of Bihar & ors vs. Harendra Mishra, it is needless to say that the petitioner would be entitled to the same treatment as the petitioners in the said case.
Patna High Court CWJC No.9342 of 2016(5) dt.03-04-2019 4/4 It is submitted by Counsel for the petitioners that in respect of IA Nos. 9034 of 2016 and 4214 of 2017 he may be permitted to raise the grievance of the petitioners therein in appropriate proceeding.
The said prayer of the petitioners is allowed. The I.A. are therefore dismissed as not pressed with liberty as prayed for by the petitioners.
(Madhuresh Prasad, J) SNkumar/-
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