Patna High Court - Orders
The State Of Bihar vs Wakil Paswan on 31 August, 2022
Author: Rajan Gupta
Bench: Rajan Gupta, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.90 of 2021
In
Civil Writ Jurisdiction Case No.6717 of 2019
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1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Commissioner-cum-Secretary Department of Human Resources
Development Govt. of Bihar.
3. The District Magistrate Distt-Gaya.
4. The Deputy Development Commissioner, Distt. - Gaya.
5. The District Education Officer, Distt. - Gaya.
6. The District Magistrate, Distt. - Saharsa.
7. The Deputy Development Commmissioner, Distt. - Saharsa.
8. The District Education Officer, Saharsa.
9. The District Magistrate, Distt. - Vaishali.
... ... Appellant/s
Versus
1. Wakil Paswan S/o Ganpati Paswan, R/o Village and P.O.- Amarut Kauabar,
District-Gaya.
2. Bijay Kumar, S/o Jagadish Prasad Yadav, Resident of Village - Karjara, P.O.
Etawa, District-Gaya.
3. Kalpana Kiran, D/o Nandlal Prasad, Resident of Village - Matihani, P.O. -
Etwa, District - Gaya.
4. Jitendra Prasad, S/o Bulak Yadav, Resident of Village- Dhamna, P.O. -
Dangara, District - Gaya.
5. Kapildev Paswan, S/o Shree Sahdev Paswan, Resident of Village -
Sewaratola, Ramchak, P.O. - Phulwariya, District - Gaya.
6. Dwarika Prasad Gupta, S/o Lala Saw, Resident of Village Chhotaki Bihiya,
P.O. Etawa, District - Gaya.
7. Pradeep Kumar Prajapati, S/o Jagdev Prajapati, Resident of Village -
Roganiya, P.O. Jhari, District - Gaya.
8. Ranjeet Kumar, S/o Yamuna Prajapati, Resident of Village - House No. 25,
Chapacoh, P.O. - Sherghatti, District - Gaya.
9. Nityananad Sharma, S/o Dinesh Sharma, Resident of Village- Mahadeopur,
Anchal Paraiya, District - Gaya.
10. Sanjay Kumar Singh, S/o Ram Pratap Singh, Resident of Village - Sewra
Balpar, P.O. - Pholwariya, District - Gaya.
11. Om Prakash, S/o Narendra Prasad, Resident of Village - Maigra, P.O. -
Maigra, District - Gaya.
12. Vijay Kumar Das, S/o Vasudev Das, Resident of Village - Narayanpur, P.O. -
Maingra, District - Gaya.
13. Ramjee Rikiyasan, S/o Sitaram Rikiyasan, Resident of Village -Singhpur,
P.O. - Pipra, District - Gaya.
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14. Chandrawati Devi, W/o Krishnadeo Prasad, Resident of Village - Valichak,
P.O.- Phulwaria, District - Gaya.
15. Kiran Kumari, D/o Ram Sharan Yadav, Resident of Village - Mahulaniya,
P.O. - Pipra, District - Gaya.
16. Kapil Paswan, S/o Tilakdhari Paswan, Resident of Village - Arai Beldari,
P.O. Arai, District - Gaya.
17. Satendra Prasad, S/o Kishun Prasad, Resident of Village - Chargharva, P.O. -
Sherpur, District - Gaya.
18. Sanjay Kumar, S/o Ramdayal Ravidas, Resident of Village - Jhagarahi, P.O.
- Gurpa, District - Gaya.
19. Ram Udit Yadav, S/o Ganesh Yadav, Resident of Village - Beldauli, P.O.
Naradpur, District - Gaya.
20. Birendra Kumar, S/o Hari Sharma, Resident of Village - Manwajhor, P.O. -
Kahudag, District - Gaya.
21. Sumita Kumari, W/o Awalesh Prasad, Resident of Village - Charghatwa,
P.O. - Utari, District - Gaya.
22. Pushpa Kumari, W/o S. Kumar, Resident of Village - Sirampur, P.O. - Pipra,
District - Gaya.
23. Renu Kumari, W/o Yogendra Kumar, Resident of Village - Tulachak, P.O. -
Jhajha, District - Gaya.
24. Girja Kumari, W/o Nathuni Singh, Resident of Village - Balmichak, P.O. -
Phulwariya, District - Gaya.
25. Bahadur Kumar, S/o Bishundeo Pandit, Resident of Village - Bhelwa, P.O. -
Ajgewa, District - Saharsa.
26. Manoj Kumar, S/o Devenarayan Sah, Resident of Village - Khera, P.O.
Nado, District - Saharsa.
27. Ratnesh Kumar Paswan, S/o Vishun Dayal Paswan, Resident of Village and
P.O. Asadharpur, District - Vaishali.
28. Dharmendra Kumar, S/o Ramnaresh Bhagat, Resident of Village - Dohaji
Ramchandra, P.O. - Madhopur Mahodal, District - Vaishali.
29. Bashishtha Kumar, S/o Jamun Sharma, Resident of Village and P.O. Sasauni
Rajauli, District - Vaishali.
30. Hema Kumari, D/o Saudagar Das, Resident of Village - Rahsa East, P.O.
Rahsa Doew, District - Vaishali.
31. Nandkishor Kumar, S/o Rameshwar Prasad, Resident of Village -
Shembhupatti, P.O. - Boaria, District - Vaishali.
32. Lal Babu Singh, S/o Hari Nandan Singh, Resident of Village - Panapur, P.O.
- Panapur, District - Vaishali.
33. Kishor Kumar, S/o Dharmdeo Ray, Resident of Village and P.O. Hansi
Kewal, District - Vaishali.
34. Putul Devi, W/o Vinod Singh, Resident of Village and P.O. - Balwa Kawari,
District - Vaishali.
35. Kiran Kumari, D/o Anandi Pandey, Resident of Village - Hariharpur, P.O. -
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Rajoli, District - Vaishali.
36. Manorma Kumari, D/o Rameshwar Singh, Resident of Village - Paharpur,
P.S. Hajipur, District - Vaishali.
37. Amita Kumari, W/o Awadhesh Ray, Resident of Village Senduari Govind
District - Vaishali.
38. Sanjay Kumar, S/o Lal Babu Bhagar, Resident of Village - N.H -77 Near
K.V.K. Hanharpur, P.O. - Hanharpur, District - Vaishali.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Madhaw Prasad Yadaw (Gp23)
For the Respondent/s : Mr.Rajesh Mohan
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CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)
4 31-08-2022The present appeal is directed against the order dated 24.04.2019 passed by the learned Single Judge of this Court in CWJC No. 6717 of 2019, Paragraphs no. 8 and 9 whereof read as under:-
"8. The petitioners herein also claim parity with the facts of Prafful Kumar Mandal & Ors. vs. The State of Bihar & Ors. (order dated 30.11.2017), if, on enquiry, it is found that their cases are covered by the aforesaid order, needless to state that they would also get the same benefit/ relaxation of age.
9. for facilitating the concerned respondent for passing an order in that regard within a reasonable period, the petitioners are permitted to represent before the concerned authority within a period of four weeks along with a copy of this Patna High Court L.P.A No.90 of 2021(4) dt.31-08-2022 4/5 order and copies of the orders which have been referred in the present order, and their representations shall be disposed off by the concerned respondent within a period of four weeks thereafter."
It is evident that the learned Single Judge has given liberty to the writ petitioners to represent before the concerned authority within a period of four weeks along with a copy of the judgment dated 24.04.2019 passed in CWJC No. 6717 of 2019 as also the copies of the orders referred to in the impugned order dated 24.04.2019 and their representations have been directed to be disposed off by the concerned respondent within a period of four weeks, thereafter.
Under the circumstances, there is no cause of action to prefer the present letters patent appeal. The appellants are at liberty to comply with the order of the learned Single Judge inasmuch as the appellants have to take a decision on the representations to be filed by the petitioners.
Accordingly, the present appeal stands disposed off.
(Rajan Gupta, J)
Tiwary/- ( Mohit Kumar Shah, J)
U
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