Patna High Court - Orders
Binit Kumar & Ors vs The State Of Bihar & Ors on 1 August, 2017
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9921 of 2017
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Binit Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9745 of 2017
======================================================
Ajay Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19392 of 2016
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Raj Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1679 of 2017
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Niraj Kumar
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.8538 of 2016
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Satendra Kumar
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.7597 of 2017
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Ritesh Kumar Jha & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court CWJC No.9921 of 2017 (3) dt.01-08-2017 2
with
Civil Writ Jurisdiction Case No.7027 of 2017
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Deepak Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19506 of 2016
======================================================
Sarfaraz Ali & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.8031 of 2017
======================================================
Niraj Kumar
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.8726 of 2017
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Manoj Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1276 of 2017
======================================================
Rakesh Kumar Pandey & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.9921 of 2017)
For the Petitioner/s : Mr. Manisha Singh
For the Respondent/s : Mr. Ashok Kumarr Dubey, AC to AAG-11
(In CWJC No.9745 of 2017)
For the Petitioner/s : Mr. Manisha Singh, Adv.
For the Respondent/s : Mr. Rakesh Kr. Chandran, AC to GP-19
(In CWJC No.19392 of 2016)
For the Petitioner/s : Mr. Prashant Sinha, Adv.
For the Respondent/s : Mr. Ajay, GA-5
Patna High Court CWJC No.9921 of 2017 (3) dt.01-08-2017 3
(In CWJC No.1679 of 2017)
For the Petitioner/s : Mr. Manisha Singh, Adv.
For the Respondent/s : Mr. Rakesh Kr. Chandran, AC to GP-19
(In CWJC No.8538 of 2016)
For the Petitioner/s : Mr. Siyaram Pandey, Adv.
For the Respondent/s : Mr. Ashok Priyadarshi, GA-4
(In CWJC No.7597 of 2017)
For the Petitioner/s : Mr. Manisha Singh, Adv.
For the Respondent/s : Mr. Subodh Kumar, AC to SC-26
(In CWJC No.7027 of 2017)
For the Petitioner/s : Mr. Manisha Singh, Adv.
For the Respondent/s : Mr. Subodh Kumar, AC to SC-26
(In CWJC No.19506 of 2016)
For the Petitioner/s : Mr. Brisketu Sharan Pandey, Adv.
For the Respondent/s : Mr. Manish Kumar, AC to AAG-6
(In CWJC No.8031 of 2017)
For the Petitioner/s : Mr. Prashant Sinha, Adv.
For the Respondent/s : Mr. Manish Kumar, AC to AAG- 6
(In CWJC No.8726 of 2017)
For the Petitioner/s : Mr. Siya Ram Shahi, Adv.
For the Respondent/s : Mr. Uday Shankar Sharan Singh, GP-19
(In CWJC No.1276 of 2017)
For the Petitioner/s : Mr. Prabhu Nath Pathak, Adv.
For the Respondent/s : Mr. Pushkar Narain Shahi, AAG-6
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 01-08-2017Leave is granted to Ms. Manisha Singh, learned counsel appearing for the petitioners in CWJC No.9921 of 2017 and CWJC No.1679 of 2017 to add the Principal Secretary, Department of Finance, Government of Bihar, Patna as party respondent to the writ petition during the course of the day.
Mr. Ashok Kumar Dubey, learned Assisting Counsel to Additional Advocate General No.11 submits that he has received instruction from the Finance Department in CWJC No.9921 of 2017, whose counter affidavit would be relevant for the issue in dispute.
Learned State Counsel in CWJC No.19392 of 2016 and CWJC No.8538 of 2016 inform that counter affidavit has been filed.
As prayed by Mr. Ashok Kumar Dubey, learned Assisting Patna High Court CWJC No.9921 of 2017 (3) dt.01-08-2017 4 Counsel to Additional Advocate General No.11 in CWJC No.9921 of 2017, Mr. Rakesh Kumar Chandran, learned Assisting Counsel to Government Pleader No.19 in CWJC No.9745 of 2017, CWJC No.1679 of 2017 and CWJC No.8726 of 2017, Mr. Subodh Kumar, learned Assisting Counsel to Standing Counsel No.26 in CWJC No.7597 of 2017 and CWJC No.7027 of 2017, Mr. Manish Kumar, learned Assisting Counsel to Additional Advocate General No.6 in CWJC No.19506 of 2016, CWJC No.8031 of 2017 and CWJC No.1276 of 2017 and to enable them to seek instruction and file counter affidavit(s) on behalf of the Finance Department, put up these matters under the same heading on 11th of August, 2017.
Until further orders of this Court the interim order of stay of recovery from the salary of the petitioner(s) pursuant to the order impugned passed in CWJC No.9921 of 2017, CWJC No.9745 of 2017, CWJC No.19392 of 2016, CWJC No.1679 of 2017 and CWJC No.8726 of 2017 shall continue to operate and in so far as CWJC No.8538 of 2016, CWJC No.7597 of 2017, CWJC No.7027 of 2017, CWJC No.19506 of 2016, CWJC No.8031 of 2017 and CWJC No.1276 of 2017 are concerned, let there be stay of recovery from the salary of the petitioner(s) pursuant to the order impugned in the respective writ petitions until further orders of this Court.
(Jyoti Saran, J) SKPathak/-
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