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Patna High Court - Orders

Smt. Chandrakanta Devi And Ors vs The State Of Bihar And Ors on 6 May, 2019

Author: Madhuresh Prasad

Bench: Madhuresh Prasad

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.12327 of 2014
     ======================================================
1.    Smt. Chandrakanta Devi Wife of Sri Krishna Ram Resident of Mohalla-
      Dagwar Toli, Ward No. 13, P.S and P.O.- Rosera, District- Samastipur.
2.   Sudhir Ram Son of Late Musharu Ram Resident of Mohalla- Dagwar Toli,
     Ward No. 12, P.S and P.O.- Rosera, District- Samastipur.
3.   Smt. Jalo Devi wife of Late Ram Chandra Ram Resident of Mohalla- Prabhu
     Thakur, Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.
4.   Smt. Tara Devi Wife of Late Bindeshwar Ram Resident of Mohalla- Prabhu
     Thakur, Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.
5.   Smt. Raj Kumari Devi wife of Late Ram Prakash ram Resident of Mohalla-
     Prabhu Thakur, Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.
6.   Smt. Shobha Devi Wife of Sri Surendra Ram Resident of Mohalla- Prabhu
     Thakur, Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.
7.   Gango Mahto Son of Late Bhupan Mahto Resident of Mohalla- Prabhu
     Thakur, Ward No. 8, P.S. and P.O.- Rosera, District- Samastipur.
8.   Tirpit Choudhary Son of Late Uma Kant Choudhary Resident of Village-
     Pabra, Panchayat- Sonpur north, P .S and P.O.- Rosera, District- Samastipur.
9.   Mohd. Ainul Haque Son of Late Mohd Hamid Resident of Village Chanchar,
     P.O.- Udaipur, Via- Rosera, District- Samastipur.
10. Vakil Ram Son of Late Rak Kishun Ram Resident of Mohalla- Dagwar Toli,
    Ward No. 12, P.S and P.O.- Rosera, District- Samastipur.
11. Rajesh Kumar Purbey Son of Late Krishna Purbey Resident of Mohalla-
    Nayak Toli, Ward . 2, P.S and P.O.- Rosera, District- Samastipur.
12. Smt. Sushila Devi Wife of Late Gaya Ram Resident of Mohalla- Dagwar
    Toli, Ward No. 12, P.S and P.O.- Rosera, District- Samastipur.
13. Smt. Veena Devi Wife of Late Shanker Ram Resident of Mohalla- Dagwar
    Toli, Ward No. 12, P.S and P.O.- Rosera, District- Samastipur.
14. Babloo Ram Son of Late Laxman Ram Resident of Mohalla- Dagwar Toli,
    Ward No. 13, P.S and P.O.- Rosera, District- Samastipur.
15. Smt. Ram Dulari Devi Wife of Late Suresh Ram Resident of Mohalla-
    Prabhu Thakur, Ward No. 8, P.S. and P.O.- Rosera, District- Samastipur.
16. Lakhi Ram Son of Late Badri Ram Resident of Mohalla- Dagwar Toli, Ward
    No. 12, P.S and P.O.- Rosera, District- Samastipur.
17. Smt. Tetri Devi Wife of Lakhi Ram Resident of Mohalla- Dagwar Toli, Ward
    No. 12, P.S and P.O.- Rosera, District- Samastipur.
18. Yogendra Mahto Son of Late Uttam Mahto Resident of Mohalla
    Kataharbanni, Ward No. 10, P.S and P.O.- Rosera, District- Samastipur.
19. Smt. Pramila Devi Wife of Late Sikander Ram Resident of Mohalla- Dagwar
    Toli, Ward No. 12, P.S and P.O.- Rosera, District- Samastipur.
20. Pappu Ram Son of Late Dhadhal Ram Resident of Mohalla- Dagwar Toli,
    Ward No. 13, P.S and P.O.- Rosera, District- Samastipur.
          Patna High Court CWJC No.12327 of 2014(4) dt.06-05-2019
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           21. Shyam Sunder Jha Son of Late Suresh Jha Resident of Mohalla- Prabhu
               Thakur, Ward No. 8, P.S. and P.O.- Rosera, District- Samastipur.
           22. Padum Das Son of Late Basudeo Das Resident of Mohalla- Kataharbanni,
               Ward No. 10, P.S and P.O.- Rosera, District- Samastipur.
           23. Rajendra Mahto Son of Late Bhola Mahto Resident of Mohalla- Prabhu
               Thakur, Ward No. 8, P.S. and P.O.- Rosera, District- Samastipur.
           24. Hemant Ram Son of Late Badri Ram Resident of Mohalla- Prabhu Thakur,
               Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.
           25. Suresh Mallick Son of Late Baldeo Mallick Resident of Mohalla- Panjiar
               Toli, Ward No. 1, P.S. and P.O.- Rosera, District- Samastipur.
           26. Basant Ram Safai Karmchari Son of Late Janki Ram Resident of Mohalla-
               Prabhu Thakur, Ward No. 4, P.S. and P.O.- Rosera, District- Samastipur.

                                                                           ... ... Petitioner/s
                                                       Versus
           1.    The State Of Bihar
           2.    The District Magistrate, Samastipur
           3.    The Sub Divisional Officer, Rosera, Samastipur.
           4.    The Rosera Municipality Nagar Panchayat Rosera, District- Samastipur,
                 Through its Executive Office
           5.    The Executive Officer, Rosera Municipality Nagar Panchayat, Rosera,
                 District- Samastipur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :         Mr.Kumar Praveen
                 For the Respondents 4 & 5        Mr.Abhay Shankar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
                                       ORAL ORDER

4   06-05-2019

I.A. no. 01/2019 has been filed for substituting the applicants therein in place of petitioner nos. 1, 6 and 9.

In view of death of three writ petitioners during of pendency of these proceedings, prayer made in I.A. no. 01/2019 is allowed. Office to make necessary correction in writ petition.

Claim for payment is for grant of pay scale as per 6 th Pay Revision Committee with admissible DA as also some Patna High Court CWJC No.12327 of 2014(4) dt.06-05-2019 3/3 arrears on account of 5th Pay Revision Committee.

Counsel for the petitioners submits that detailed claim of the petitioners has been submitted before the Executive Officer of the respondent-Panchayat on 31.03.2014 (Annexure

6) but the same has not been considered by the competent authority i.e. Board of Panchayat till date.

In view of limited grievance raised by counsel for the petitioners, this court would dispose off writ petition. Since decision in respect of petitioners' entitlement has to be taken by the respondent-Board of Panchayat, Executive Officer of Rosera Municipality (respondent no.5) should place the matter before the Board for consideration on the said claim expeditiously and without undue delay. Let decision in respect of petitioners' claim be expedited.

Writ petition is disposed off.

(Madhuresh Prasad, J) s.hassan/-

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