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Patna High Court

The Union Of India & Ors vs Krishna Kumar Sinha on 24 October, 2016

Author: Hemant Gupta

Bench: Hemant Gupta, Ahsanuddin Amanullah

      IN THE HIGH COURT OF JUDICATURE AT PATNA

                  Civil Writ Jurisdiction Case No.6134 of 2016
===========================================================
1. The Union of India through the General Manager, East Central Railway,
   Hajipur, District- Vaishali (Bihar).
2. The General Manager (P), East Central Railway, Hajipur, District- Vaishali
   (Bihar).
3. The Divisional Railway Manager, East Central Railway, Samastipur.
4. The Divisional Railway Manager (Personnel), East Central Railway,
   Samastipur.
5. The Senior Divisional Engineer (Co-ordination), East Central Railway,
   Samastipur.
6. The Senior Divisional Financial Manager, East Central Railway, Samastipur.
                                                              .... .... Petitioner/s
                                        Versus
Krishna Kumar Sinha, son of Late Ram Awatar Prasad, Ex. Fitter Under Senior
Section Engineer (Works) Water Supply, East Central Railway, Samastipur,
Resident of Village- Mirzapur, Post/P.S.- Rosra, District- Samastipur (Bihar) Pin
Code- 848210
                                                             .... .... Respondent/s
===========================================================
       Appearance :
       For the Petitioner/s      : Mr. Bindhyachal Singh, Advocate.
                                     Mr. Manish Prakash, Advocate.
       For the Respondent/s      :
===========================================================
CORAM: HONOURABLE MR. JUSTICE HEMANT GUPTA
          and
          HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                            ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE HEMANT GUPTA) Date: 24-10-2016 The challenge in the present writ application is to an order dated 31st of August, 2015 passed by the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 050/00156 of 2015.

Similar issue has been decided by this Court in C.W.J.C. No. 11695 of 2015 and other analogous cases on 18th of August, 2015. Such order has been made basis to allow the Original Application.

Patna High Court CWJC No.6134 of 2016 dt.24-10-2016 2/2 For the reasons recorded in C.W.J.C. No. 11695 of 2015 the present writ application is disposed of.




                                                   (Hemant Gupta, J)


                                             (Ahsanuddin Amanullah, J)
P.K.P.

AFR/NAFR       N.A.F.R.
CAV DATE N.A.
Uploading Date 26.10.2016
Transmission
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