Patna High Court - Orders
Rama Shankar Tiwary & Ors. vs The State Of Bihar & Ors on 28 January, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.5711 of 2013
In
Civil Writ Jurisdiction Case No. 4891 of 2013
======================================================
1. Kamlesh Kumar S/O Sri Ram Bachan Prasad Resident Of Village
Hasepur, P.S. Chandi, District Nalanda.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhayanand, I.P.S., The Director General Of Police, Government Of
Bihar, Main Secretariat, Patna.
3. Sri A.K. Ambedkar, I.P.S., The Inspector General Of Police (Bmp),
Patna.
4. Sri Sunil Kumar, The Deputy Inspector General Of Police (Human
Rights), Bihar, Patna.
5. Sri Arvind Pandey, I.P.S. The Chairman Central Recruitment Board-
Cum-Additional Inspector General Of Police, Bihar, Patna.
6. Sri Paresh Saxena, I.P.S., Chairman Central Recruitment Board, Magadh
Region Board No. 1, Gaya.
7. Sri Vinay Kumar, I.P.S., Chairman, Recaruitment Board, Motihari
Region, Motihari.
8. Smt. Anupma Milekar, I.P.S., Chairman, Recruitment Board, Magadh
Region Board No. 1, Vaishali At Hajipur.
9. Sri Pankaj Sinha, I.P.S., Chairman Recruitment Board No. 1, Sitamarhi.
10. Sri B.S. Meena, The Deputy Inspector General Of Police (Magadh
Range), Gaya.
11. Sri Manu Maharaj, I.P.S., The Senior Superintendent Of Police, Patna.
12. Sri Nishant Kumar Tiwari, I.P.S., Superintendent Of Police, Gaya.
13. Sri Suresh Kumar Choudhary, Superintendent Of Police, Viashali At
Hajipur.
14. Sri Manavjeet Singh Dillon, Superintendent Of Police, Nawada.
15. Sri Pankaj Kumar Sinha, Superintendent Of Police, Sitamarhi.
16. Sri S.M. Jain, Superintendent Of Police, Nalanda At Biharsharif.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6403 of 2013
IN
Civil Writ Jurisdiction Case No. 5114 of 2013
======================================================
1. Ram Vinay Singh Son Of Sury Narayan Singh Resident Of Village-
Majlishpur, P.O.- Allipurhatta, P.S.- Mahnar, District- Vaishali
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G., Patna Sri Sunil Khopde
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 2
4. The S.P., Nalanda Sri Dr. Sidharth Jain
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6421 of 2013
IN
Civil Writ Jurisdiction Case No. 7636 of 2013
======================================================
1. Naulakh Kumar S/O Sri Brind Narayan Singh Resident Of Village-
Pachrukhiya, P.O- Parsa, P.S- Gorichak, District- Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. D.I.G., Muzaffarpur Sri Sushil Kumar Khople
4. The S.P., Muzaffarpur, Sri Rajesh Kumar.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6447 of 2013
IN
Civil Writ Jurisdiction Case No. 8167 of 2013
======================================================
1. Anil Kumar Ray S/O Sri Laxman Prasad Resident Of Village- Kothiya,
P.O- Kothiya, P.S- Awatarnagar, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. D.I.G. Darbhanga Sri Sudhanshu Kumar.
4. The S.P., Samastipur, Sri Chandrika Prasad.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6448 of 2013
IN
Civil Writ Jurisdiction Case No. 6025 of 2013
======================================================
1. Vikash Kumar Singh S/O Late Yugeshwar Prasad Singh Resident Of
Village- Ram Das Chok, P.O+ P.S- Dighwara, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 3
Old Secretariat, Patna, Bihar.
3. D.I.G. Darbhanga Sri Sudhanshu Kumar.
4. The S.P., Darbhanga Sri Kumar Akle.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6449 of 2013
IN
Civil Writ Jurisdiction Case No. 9672 of 2013
======================================================
1. Dinesh Kumar Mahto S/O Sri Kashi Nath Mahato Resident Of Village
Harshpura, P.O+ P.S- Daudpur, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. The D.I.G., Saran, Sri Vinod Kumar Singh.
4. The S.P., Saran, Sri Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6452 of 2013
IN
Civil Writ Jurisdiction Case No. 23720 of 2012
======================================================
1. Vinod Harijan S/O Late Ganesh Harijan Resident Of Village+ P.O-
Bishwar, P.S- Guthani, District- Siwan.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. D.I.G. Saran, Sri Vinod Kumar Singh
4. The S.P. Siwan, Sri Vivek Kumar
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6453 of 2013
IN
Civil Writ Jurisdiction Case No. 7790 of 2013
======================================================
1. Md. Khurshi Alam S/O Md. Motiur Rahman Resident Of Village
Mirzapur Bardah, P.O- Dariyapur, P.S- Mufasi, District- Munger.
.... .... Petitioner/s
Versus
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 4
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G., Munger, Sri Mohan Prasad Singh
4. The S.P.Munger, Sri Naveen Chandra Jha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6454 of 2013
IN
Civil Writ Jurisdiction Case No. 8315 of 2013
======================================================
1. Rajesh Kumar Thakur S/O Sri Rajendra Thakur Resident Of Village/
Mohalla- Sadha, P.O- Sadha, P.S- Mufasil, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. D.I.G., Saran Sri Vinod Kumar Singh
4. The S.P., Saran, Sri Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6456 of 2013
IN
Civil Writ Jurisdiction Case No. 8151 of 2013
======================================================
1. Vivekanand Nikumbh S/O Sri Vijay Kumar Singh Resident Of Village/
Mohalla- Sadha Mathiya, P.O- Sadha, P.S- Mifasil, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. The D.I.G., Saran, Sri Vinod Kumar Singh.
4. The S.P., Saran, Sri Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.6509 of 2013
======================================================
1. Rakesh Kumar Son Of Sri Ram Pukar Singh Resident Of Village + P.O.-
Panditganj, P.S.- Dhanarua, District- Patna
.... .... Petitioner/s
Versus
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 5
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. The S.P., Patna Sri Sunil Khopde
4. The S.P., Patna Sri Jayant Kant
5. The S.P. Bhojpur Sri Satyaveer Singh
6. The S.P. Jehanabad Smt. Dhurat Sayli Sabalaram
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.90 of 2014
IN
Civil Writ Jurisdiction Case No. 1861 of 2013
======================================================
1. Jay Prakash Kumar S/O Sri Kailash Maharaj Resident Of Village
Sadipur, P.O. + P.S. Goreyakothi, District Siwan.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Scretariat, Patna, Bihar.
3. The D.I.G., Saran Sri Vinod Kumar Singh.
4. The D.I.G., Muzaffarpur Sri Sushil Kumar Khopde.
5. The S.P., Saran Sri Varun Kumar Sinha.
6. The S.P., Muzaffarpur Sri Saurav Kumar.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.93 of 2014
IN
Civil Writ Jurisdiction Case No. 5432 of 2013
======================================================
1. Amresh Kumar Singh S/O Sri Shyam Binod Singh Resident Of Village-
Narayanpur, P.O- Pattishital, P.S- Bheldi, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand,The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
4. Sri Abhaya Nand,The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
5. D.I.G., Saran, Sri Vinod Kumar Singh
6. D.I.G., Saran, Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha.
8. The S.P., Saran, Sri Varun Kumar Sinha.
.... .... Respondent/s
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 6
======================================================
with
Miscellaneous Jurisdiction Case No.94 of 2014
IN
Civil Writ Jurisdiction Case No. 22796 of 2012
======================================================
1. Dhananjay Kumar Singh S/O Late Ramashray Singh Resident Of
Village- Banwar Ke Tola, P.O- Soniya, P.S- Daudpur, District- Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. The State Of Bihar.
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha.
8. The S.P., Saran, Sri Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.95 of 2014
IN
Civil Writ Jurisdiction Case No. 4535 of 2013
======================================================
1. Sanjay Kumar S/O Sri Hari Singh Resident Of Village- Shishoia Bigha,
P.S- Karpi, District- Arwal
2. Ashok Kumar S/O Late Lalit Narayan Singh Resident Of Village- Choari
Mathia, P.S- Daudnagar, District- Aurangabad.
3. Mahesh Kumar S/O Chandra Deo Singh Resident Of Village- Mirjapur,
P.S- Kinjar, District- Arwal.
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Director General Of Police, Bihar, Patna.,
Sri Abayanand Singh
2. The State Of Bihar Through Director General Of Police, Bihar, Patna.,
Sri Abayanand Singh
3. The Deputy Inspector General Human Rights Bihar, Patna Sri Hansraj
Bhardwaj.
4. The Deputy Inspector General Human Rights Bihar, Patna Sri Hansraj
Bhardwaj.
5. The Inspector General Bihar Military Police Bihar, Patna, Sri K.Ram.
6. The Inspector General Bihar Military Police Bihar, Patna, Sri K.Ram.
7. The Chairman, Constable Selection Board B.M.P- 14, Patna Sri Anirudh
Singh
8. The Chairman, Constable Selection Board B.M.P- 14, Patna Sri Anirudh
Singh
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 7
9. The Chairman, Constable Selection Board Aurangabad, Sri T.K. Jha.
10. The Chairman, Constable Selection Board Aurangabad, Sri T.K. Jha.
11. The Chairman, Constable Selection Board Jehanabad, Sri Dhorak Singh
12. The Chairman, Constable Selection Board Jehanabad, Sri Dhorak Singh
13. The Chairman, Constable Selection Board Gaya, Sri Randhir Singh
14. The Chairman, Constable Selection Board Gaya, Sri Randhir Singh
15. The Chairman, Constable Selection Board, Patna Sri Manu Maharaj.
16. The Chairman, Constable Selection Board, Patna Sri Manu Maharaj.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.99 of 2014
IN
Civil Writ Jurisdiction Case No. 5177 of 2013
======================================================
1. Ram Krishna Sharma S/O Sri Ambika Singh Resident Of Village- Berar,
P.O- Baravialai ( Bihta), P.S- Rani Talab, Kanpa, District- Patna.
.... .... Petitioner/s
Versus
1. Sri Manu Maharaj, Senior Superintendent Of Police Patna- Cum-
Chairman Recruitment Board, Patna.
2. The State Of Bihar
3. Sri Abhya Nand D.G.P. Bihar, Patna.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.112 of 2014
IN
Civil Writ Jurisdiction Case No. 5649 of 2013
======================================================
1. Amresh Kumar Singh S/O Mahabir Prasad Singh Resident Of Village-
Majlishpur, P.O- Allipurhatta, P.S- Mahnar, District- Vaishali.
2. Mukesh Kumar Singh S/O Sri Chandrachur Singh Resident Of Village-
Khanua, P.O- Vidyapati Nagar, P.S- Vidyapati Nagar, District- Samastipur.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhya Nand, The Director General Of Police, Polce Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G. Saran, Sri Vinod Kumar Singh
4. The S.P. Sara, Sri Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.113 of 2014
IN
Civil Writ Jurisdiction Case No. 5406 of 2013
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 8
======================================================
1. Ranjeet Prasad Sah S/O Sri Yogendra Prasad Sah Resident Of Village-
Firozpur, P.O- Pachrukhi, P.S- Bheldi, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. The D.I.G., Muzaffarpur, Sri Shushil Kumar Khopde.
4. The D.I.G., Saran Sri Binod Kumar Singh
5. The S.P. Muzaffarpur Sri Saurav Kumar.
6. The S.P., Saran, Varun Kumar Sinha.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.117 of 2014
IN
Civil Writ Jurisdiction Case No. 5502 of 2013
======================================================
1. Dharmendra Choudhary S/O Sri Arjun Choudhary Resident Of Village+
P.O- Panditpur, P.S- Dhanarua, District- Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. D.I.G. Patna Sri Sunil Khopde
4. The S.P. Patna, Sri Jayant Kant.
5. The S.P. Bhojpur, Sri Satyaveer Singh
6. The S.P Jahanabad, Ms. Dhurat, Saayti Savlaram.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.128 of 2014
IN
Civil Writ Jurisdiction Case No. 5692 of 2013
======================================================
Shambhu Rai, son of Sri Ganesh Roy, resident of village East Dahiyawa
Tola (North from Railway Line), P.O. Chapra Town, P.S. Muffasil, District
Saran
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Sri Abhaya Nand, the Director General of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. The D.I.G., Darbhanga, Anwar Hussain
4. The S.P., Madhubani, Sri Ranjit kumar Mishra
5. The S.P., Patna Sri Jeyant Kant
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 9
6. The D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran Sri Barun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.152 of 2014
IN
Civil Writ Jurisdiction Case No. 5129 of 2013
======================================================
1. Sanjiv Kumar S/O - Baidhu Yadav R/O Village - Shankerganj, P.S. -
Kashichak, District - Nawada
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Mr. Abhyanand Director General Of Police, Bihar, Patna
3. Mr. Md. Salini Chairman Of Police Selection Board Gaya
4. Mr. Md. Salini Chairman Of Police Selection Board Nawada
5. Mr. Amit Lodha Chairman Of Police Selection Board Nalanda
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.153 of 2014
IN
Civil Writ Jurisdiction Case No. 5169 of 2013
======================================================
1. Tuntun Singh S/O - Jitendra Prasad Singh @ Jitendra Singh R/O Village
- Dhanpur, P.O. - Bhatta, P.S. - Kashichak, District - Nawada
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Mr. Abhyanand Director General Of Police, Bihar, Patna
3. Mr. Krishna Kundan The Chairman Of Police Selection Board Patna
4. Mr. Ravindra Krishnan The Chairman Of Police Selection Board,
Munger
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.154 of 2014
IN
Civil Writ Jurisdiction Case No. 5657 of 2013
======================================================
1. Shafique Ahmad S/O - Manjoor Alam R/O Village - Bhatta, P.O. -
Bhatta, P.S. - Kashichak, District - Nawada
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Mr. Abhyanand Director General Of Police, Bihar, Patna
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 10
3. Mr. Krishna Kundan The Chairman Of Police Selection Board Patna
4. Mr. Md. Salini The Chairman Of Police Selection Board Gaya
5. Mr. J.S. Gangwar The Chairman Of Police Selection Board Bhagalpur
6. Mr. Md. Salini The Chairman Of Police Selection Board Nawada
7. Mr. Amit Lodha The Chairman Of Police Selection Board Nalanda
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.194 of 2014
IN
Civil Writ Jurisdiction Case No. 5757 of 2013
======================================================
1. Rama Shankar Tiwary, S/O Late Ram Dhari Tiwary, R/O Village-
Kinarchola, P.O.- Dumri, P.S.- Chenari, District- Rohtas
2. Shatrunjay Mishra, S/O Sri Ayodhaya Mishra, R/O Village- Bensil, P.O.-
Dumri, P.S.- Chenari, District- Rohtas
3. Mahendra Tiwary, S/O Sanmukh Tiwari, R/O Village- Kajhaw-2, P.O.-
Dihi, P.S.- Shiv Sagar, District- Rohtas
4. Anil Kumar Tiwary, S/O Sri Ram Wakil Tiwari, R/O Village- Tetari,
P.O.- Mamrejpur, P.S.- Chenari, District- Rohtas
5. Ravi Kant Tiwary, S/O Rajbansh Tiwari, R/O Village- Tetari, P.O.-
Mamrejpur, P.S.- Chenari, District- Rohtas
6. Sata Nand Tiwary, S/O Sri Govardhan Tiwary, R/O Village- Khaira,
P.O.- Dumri, P.S.- Chenari, District- Rohtas
7. Om Prakash Sukla, S/O Sri Ram Sukla, R/O Village- Jainagra, P.O.-
Tilauthu, P.S.- Tilauthu, District- Rohtas
8. Shashi Prakash Tiwary, S/O Sri Triveni Tiwary, R/O Village- Khaira,
P.O.- Dumri, P.S.- Chenari, District- Rohtas
9. Manoj Kumar Dubey, S/O Late Raj Nath Dubey, R/O Village + P.O.-
Chandrakathi, P.S.- Chenari, District- Rohtas
10. Bhola Kumar, S/O Sri Sita Ram Singh, R/O Village- Mithopur, P.O.-
Badiha Shankarpuri, P.S.- Indrapuri, District- Rohtas
11. Arun Kumar, S/O Ram Raj Singh, R/O Village- Jainagra, P.O.-
Tilautho, P.S.- Tilautho, District- Rohtas
12. Kamlesh Kumar Mishra S/O Sachidanand Mishra, R/O Village-
Kajhaw, P.O.- Dihi, P.S.- Shiv Sagar, District- Rohtas
13. Mukesh Pandey, S/O Sri Brij Kishore Pandey, R/O Village + P.O.-
Alampur, P.S.- Shivsagar, District- Rohtas.
14. Santosh Tiwary, S/O Sri Munidev Tiwary, R/O Village- Maura, P.O.-
Chandrakaithi, P.S.- Chenari, District- Rohtas
15. Chhathoo Ram, S/O Sri Shayamrathi Ram, R/O Village- Naraina, P.O.-
Chandrakaithi, P.S.- Chenari, District- Rohtas
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Abhaya Nand, Director General Of Police, Bihar Patna
3. The Sunil Khokhale, I.G., Administration, Bihar Patna
4. The Praveen Basishtha, Inspector General, Personnel, Bihar, Patna
5. The Bachhu Singh Meena, Deputy Inspector General, Personnel, Bihar,
Patna
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 11
6. The Smt. Dhunt Saili Sawala Ram, Superintendent Of Police Cum
Chairman Selection Board, Jehanabad
7. The Saurav Kumar, Superintendent Of Police Cum Chairman Selection
Board, Muzaffarpur
8. The Nishant Kumar Tiwary, Superintendent Of Police Cum Chairman
Selection Board, Nalanda
9. The Ms. Harmeet Kaur, Superintendent Of Police Cum Chairman
Selection Board, Jamui
10. The Nishant Tiwary, Superintendent Of Police Cum Chairman Selection
Board, Gaya
11. The Jai Kant, Superintendent Of Police Cum Chairman Selection Board,
Patna
12. The Vikash Baibav, Superintendent Of Police Cum Chairman Selection
Board, Rohtas
13. The Babu Ram, Superintendent Of Police Cum Chairman Selection
Board, Buxar
14. The Upendra Sharma, Superintendent Of Police Cum Chairman
Selection Board, Aurangabad
15. The Sidharth Jain, Superintendent Of Police Cum Chairman Selection
Board, Vaishali
16. The Satvir Singh, Superintendent Of Police Cum Chairman Selection
Board, Bhojpur
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.195 of 2014
IN
Civil Writ Jurisdiction Case No. 6335 of 2013
======================================================
1. Santosh Kumar Singh, S/O Sri Shiv Shankar Singh
2. Ramesh Tiwary, S/O Late Gupteshwar Tiwary, Both Residents Of
Village- Ram Kakai, P.O.+P.S.- Shiv Sagar, District- Rohtas
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Abhaya Nand, Director General Of Police, Bihar Patna
3. The Sunil Khokhle, I.G., Administration, Bihar Patna
4. The Inspector General, Personnel, Bihar, Patna
5. The Bachhu Singh Meena, Deputy Inspector General, Personnel, Bihar,
Patna
6. The Vikash Baivav, Commandant Cum Chairman Selection Board, Bmp-
2 Dehri On-Sone Rohtas
7. The Nishant Kumar Tiwary, Superintendent Of Police Cum Chairman
Selection Board, Nalanda
8. The Nagendra Prasad, Commandant Cum Chairman, Selection Board,
Bmp-20 Now Re-Named As Bmp- 4, Dumraon, Buxar
.... .... Respondent/s
======================================================
with
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 12
Miscellaneous Jurisdiction Case No.214 of 2014
IN
Civil Writ Jurisdiction Case No. 5649 of 2013
======================================================
1. Rakesh Kumar Son Of Late Ram Yodhya Singh, Resident Of Village-
Hathila, P.O.+P.S.- Karay Parsuray, District- Nalanda
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. Sri Sudhir Kumar Singh, The Commandent B.M.P. 13, Darbhanga
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.215 of 2014
IN
Civil Writ Jurisdiction Case No. 18911 of 2012
======================================================
1. Lalan Ram Son Of Sri Kauleshwar Ram, Resident Of Village- Khalpura
Bala, P.O.- Guldinganj, P.S.- Muffasil, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. Sri Vinod Kumar Singh, The D.I.G., Saran
4. Sri Varun Kumar Sinha, The S.P., Saran
5. Sri Amrit Raj, The S.P., Patna
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.223 of 2014
IN
Civil Writ Jurisdiction Case No. 23510 of 2012
======================================================
1. Akhilesh Kumar Ram @ Akhilesh Kumar Son Of Sri Bishun Deo Ram,
Resident Of Village + P.O.- Sewatapur, P.S.- Mairwa, District- Siwan
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhyanand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. The D.I.G., Saran Sri Vinod Kumar Singh
4. The D.I.G., Muzaffarpur Sri Gupteshwar Pandey
5. The S.P., Siwan Sri Naveen Kumar
6. The S.P., Muzaffarpur Sri Rajesh Kumar
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 13
7. The S.P. West Champaran, Motihari Sri Vinay Kumar
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.224 of 2014
IN
Civil Writ Jurisdiction Case No. 6329 of 2013
======================================================
1. Vijay Kumar Singh Son Of Late Rajnath Singh, Resident Of Village-
Sirsa, P.O.- Dighwadubauli, P.S.- Baikunthpur, District- Gopalganj
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhyanand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. Sri Jayant Kant, The S.P., Patna
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.335 of 2014
IN
Civil Writ Jurisdiction Case No. 22442 of 2012
======================================================
1. Dina Nath Yadav Son Of Sri Shiv Ratan Yadav Resident Of Village +
P.O.- Kakadhiyan, P.S.- Khaira, District- Saran
2. Dina Nath Yadav Son Of Sri Shiv Ratan Yadav Resident Of Village +
P.O.- Kakadhiyan, P.S.- Khaira, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.337 of 2014
IN
Civil Writ Jurisdiction Case No. 7520 of 2013
======================================================
1. Kanhaiya Kumar Tiwary Son Of Sri Ram Pujan Tiwary, Resident Of
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 14
Village- Pirari, P.O.- Piraridih, P.S.- Derni, District- Saran
2. Kanhaiya Kumar Tiwary Son Of Sri Ram Pujan Tiwary, Resident Of
Village- Pirari, P.O.- Piraridih, P.S.- Derni, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.338 of 2014
IN
Civil Writ Jurisdiction Case No. 4596 of 2013
======================================================
1. Braj Kishor Sahani @ Braj Kishore Sahni Son Of Sri Devendra Sahani
Resident Of Village- Anadpur, Gangoliya, P.O.- Azizpur, P.S.- Saraiya,
District- Muzaffarpur
2. Braj Kishor Sahani @ Braj Kishore Sahni Son Of Sri Devendra Sahani
Resident Of Village- Anadpur, Gangoliya, P.O.- Azizpur, P.S.- Saraiya,
District- Muzaffarpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. The D.I.G., Muzaffarpur, Sri Gupteshwar Pandey
6. The D.I.G., Muzaffarpur, Sri Gupteshwar Pandey
7. The S.P., Muzaffarpur, Sri Saurav Kumar
8. The S.P., Muzaffarpur, Sri Saurav Kumar
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.339 of 2014
IN
Civil Writ Jurisdiction Case No. 21376 of 2012
======================================================
1. Sugriv Prasad Yadav Son Of Late Ramashish Rai, Resident Of Village +
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 15
P.O.- Kothiya (Narwa), P.S.- Avtarnagar, District- Saran
2. Sugriv Prasad Yadav Son Of Late Ramashish Rai, Resident Of Village +
P.O.- Kothiya (Narwa), P.S.- Avtarnagar, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.340 of 2014
IN
Civil Writ Jurisdiction Case No. 18894 of 2012
======================================================
1. Dina Nath Manjhi Son Of Sri Sahdeo Manjhi Resident Of Village- Paras
Asthan, P.O.- Basdila, P.S.- Jalalpur, District- Saran
2. Dina Nath Manjhi Son Of Sri Sahdeo Manjhi Resident Of Village- Paras
Asthan, P.O.- Basdila, P.S.- Jalalpur, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Muzaffarpur, Sri Gupteshwar Pandey
6. D.I.G., Muzaffarpur, Sri Gupteshwar Pandey
7. The S.P., Muzaffarpur, Sri Saurav Kumar
8. The S.P., Muzaffarpur, Sri Saurav Kumar
9. The S.P., Nalanda, Sri Dr. Sidharth Jain
10. The S.P., Nalanda, Sri Dr. Sidharth Jain
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.341 of 2014
IN
Civil Writ Jurisdiction Case No. 8201 of 2013
======================================================
1. Kumar Nishant, Son Of Sri Prem Shankar Prasad, Resident Of Village-
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 16
Brhaman Toli, P.O.- H.O. Chapra, P.S.- Town, District- Saran
2. Kumar Nishant, Son Of Sri Prem Shankar Prasad, Resident Of Village-
Brhaman Toli, P.O.- H.O. Chapra, P.S.- Town, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.342 of 2014
IN
Civil Writ Jurisdiction Case No. 20 of 2012
======================================================
1. Nagendra Prasad Yadav Son Of Sri Dhruw Prasad @ Dhruw Prasad
Yadav, Resident Of Village+P.O.- Rukundipur, P.S.- Daraunda, District-
Siwan
2. Nagendra Prasad Yadav Son Of Sri Dhruw Prasad @ Dhruw Prasad
Yadav, Resident Of Village+P.O.- Rukundipur, P.S.- Daraunda, District-
Siwan
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. The D.I.G., Patna Sri Sunil Khopde
6. The D.I.G., Patna Sri Sunil Khopde
7. The S.P., Patna, Sri Jayant Kant
8. The S.P., Patna, Sri Jayant Kant
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.343 of 2014
IN
Civil Writ Jurisdiction Case No. 4977 of 2013
======================================================
1. Ashok Kumar Mahto Son Of Late Krishna Mahto @ Ram Krishna Mahto
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 17
Ram Kisun Mahto Resident Of Village+P.O.- Sakaddi, P.S.- Jalalpur,
District- Saran
2. Ashok Kumar Mahto Son Of Late Krishna Mahto @ Ram Krishna Mahto
Ram Kisun Mahto Resident Of Village+P.O.- Sakaddi, P.S.- Jalalpur,
District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.344 of 2014
IN
Civil Writ Jurisdiction Case No. 4966 of 2013
======================================================
1. Prabhunath Manjhi Son Of Late Sheo Bachan Manjhi, Resident Of
Village- Mala, P.O.- Gurukul Mehia, P.S.- Mufasil, District- Saran
2. Prabhunath Manjhi Son Of Late Sheo Bachan Manjhi, Resident Of
Village- Mala, P.O.- Gurukul Mehia, P.S.- Mufasil, District- Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
5. D.I.G., Saran Sri Vinod Kumar Singh
6. D.I.G., Saran Sri Vinod Kumar Singh
7. The S.P., Saran, Sri Varun Kumar Sinha
8. The S.P., Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.345 of 2014
IN
Civil Writ Jurisdiction Case No. 5622 of 2013
======================================================
1. Birendra Kumar Son Of Sri Shiv Jee Prasad, Resident Of Village-
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 18
Modaffarpur, P.O.- Panditganj, P.S.- Dhanarua (Kadirganj), District- Patna
2. Birendra Kumar Son Of Sri Shiv Jee Prasad, Resident Of Village-
Modaffarpur, P.O.- Panditganj, P.S.- Dhanarua (Kadirganj), District- Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The State Of Bihar
3. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
4. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.373 of 2014
IN
Civil Writ Jurisdiction Case No. 18881 of 2012
======================================================
1. Raj Kumar Manjhi S/O Late Ram Nath Manjhi Resident Of Village
Lawkushpur, P.O. Goldinganj, P.S. Muffasil, District Saran.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Scretariat, Patna, Bihar.
3. Sri Vinod Kumar Singh, The D.I.G. Saran.
4. Sri Varun Kumar Sinha, The S.P., Saran.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.456 of 2014
IN
Civil Writ Jurisdiction Case No. 5517 of 2013
======================================================
1. Prabhakar Son Of Sri Yugal Prasad Resident Of Village - Masdi, P.O.
Sultanganj, P.O. Sultanganj, District - Bhagalpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G., Muzaffarpur Sri Gupteshwar Pandey
4. The S.P., Sitamadhi Sri Chandrika Prasad
.... .... Respondent/s
======================================================
with
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 19
Miscellaneous Jurisdiction Case No.457 of 2014
IN
Civil Writ Jurisdiction Case No. 5649 of 2013
======================================================
1. Dharmveer Kumar Singh Son Of Late Surendra Prasad Singh Resident
Of Village - Majlishpur, P.O. Allipur Hatta, P.S. Mahnar, District - Vaishali
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. Sri Saurav Kumar, The S.P. Muzaffarpur
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.458 of 2014
IN
Civil Writ Jurisdiction Case No. 6491 of 2013
======================================================
1. Vinod Kumar Manjhi Son Of Sri Rameshwar Manjhi Resident Of Village
- Nayaka Tola Ward No. 09, P.O. + P.S. Riviganj, District - Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G., Saran Sri Vinod Kumar Singh
4. The S.P., Siwan Sri Vivek Kumar
5. The S.P. Madhubani Sri Ranjit Kumar Mishra
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.459 of 2014
IN
Civil Writ Jurisdiction Case No. 5569 of 2013
======================================================
1. Sheo Shankar Sah Gond @ Shiv Shankar Gond Son Of Sri Chhathu Sah
Resident Of Village - Banwar, P.O. Soniya, P.S. Daudpur, District - Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. D.I.G. Betiha Sri Vinay Kumar
4. The S.P., Bagaha Sri Hari Prasaths
.... .... Respondent/s
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 20
======================================================
with
Miscellaneous Jurisdiction Case No.543 of 2014
IN
Civil Writ Jurisdiction Case No. 18905 of 2012
======================================================
1. Ashok Kumar Singh Son Of Late Saryug Singh Resident Of Village -
Kutubpur, P.O. - Khutwapatti Rampur, P.S. - Doriganj, District - Saran
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand , The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar
3. The D.I.G., Saran, Sri Vinod Kumar Singh
4. The S.P. Saran, Sri Varun Kumar Sinha
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.556 of 2014
IN
Civil Writ Jurisdiction Case No. 8834 of 2013
======================================================
1. Tinku Kumar Singh Son Of Sri Gaya Singh Resident Of Village-
Nagawan, P.O.- Chorauli, P.S.- Bhagwanpur Hatt, District- Siwan
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhyanand S/O Name Not Known The Director General Of Police,
Bihar, Patna
3. Sri Binod Kumar Sinha S/O Name Not Known D.I.G., Saran Range,
Chhapra
4. Sri Varun Kumar S/O Name Not Known The Superintendent Of Police,
Saran At Chhapra
5. Sri Varun Kumar Son Of Name Not Known The Chairman Saran
Division, Board Chhapra Through S.P. Saran At Chhapra
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.560 of 2014
IN
Civil Writ Jurisdiction Case No. 8143 of 2013
======================================================
1. Abhay Sharma Son Of Sri Vijay Sharma Resident Of Village Habibpur,
Post Office Modanganj, Police Station Ghoshi, District- Jehanabad
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Secretary Department Of Home, Govt.
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 21
Of Bihar, Patna
2. Director General Of Police, Bihar, Patna, Namely Abhayanand
3. Arvind Pandey, Inspector General Of Police, Patna
4. Sayli Sabrat Saylaram, The Superintendent Of Police, Jehanabad
5. Manu Maharaj, The Superintendent Of Police, Patna
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.898 of 2014
IN
Civil Writ Jurisdiction Case No. 5213 of 2013
======================================================
1. Saroj Kumar, Son Of Harendra Bhagat, Resident Of Village- Garhiteer,
P.O. + P.S.- Bhagwan Bazar, District- Saran (Chapra)
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Chief Secretary Shri Ashok Kumar
Sinha, Government Of Bihar, Patna
2. The Director General Of Police, Shri Abhyanand, Bihar, Patna
3. Shri Vinod Kumar, D.I.G. Of Police, Saran Division.
4. Shri Varun Kumar Sinha, The Superintendent Of Police, Sarat At Chapra
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1098 of 2014
IN
Civil Writ Jurisdiction Case No. 5939 of 2013
======================================================
1. Uday Pratap Prabhakar S/O Chandra Narayan Singh R/O- Village- Duli
Patti, P.S.- Jaynagar, District- Madhubani (Bihar)
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Principal Secretary, Home Department,
Patna
2. Abhayanand, Director General Of Police, Old Secretariat, Patna
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1151 of 2014
IN
Civil Writ Jurisdiction Case No. 23237 of 2012
======================================================
1. Shyam Sunder Paswan S/O Sarju Paswan Resident Of Village Kandi,
P.S- Chandoati, District- Gaya
2. Gandhi Kumar Son Of Doman Ram Resident Of Village Kandi, P.S-
Chandoati, District- Gaya.
3. Arvind Kumar Son Of Sri Barhan Ram Resident Of Village Kandi, P.S-
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 22
Chandoati, District- Gaya.
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Director General Of Police, Bihar, Patna. Sri
Abhyanand Singh
2. The Deputy Inspector General Human Rights Bihar, Patna., Sri H.R.
Bhardwaz
3. The Inspector General Bihar Military Police Bihar, Patna, Sri Amir
Chand Prasad
4. The Chairman, Police Selection Board B.M.P- 14, Patna Sri P.P. Singh
5. The Chairman, Police Selection Board, Bhojpur, Sri R.P. Singh
6. The Chairman, Police Selection Board, Shekhpura Sri Randhir Kumar
7. The Chairman Police Selection Board Aurangabad, Sri Prabhat Kumar
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1171 of 2014
IN
Civil Writ Jurisdiction Case No. 9533 of 2013
======================================================
Sujeet Kumar, son of Ramashish Paswan, resident of village Parasi, P.S.
Nursarai, District Nalanda
.... .... Petitioner/s
Versus
1. The State of Bihar through Mr. Amise Subahani, son of not known, the
Secretary, Department of Home Govt. of Bihar, Patna
2. Mr. Abhaya Nand, son of not known, the Director General of Police,
Bihar, Patna
3. Mr. Ravindra Kumar, son of not known the Chairman District Selection
board, Police Department, Patna
4. Mr. Sudhir Kumar, son of not known the Chairman District Selection
Board, Police Department, Nalanda
5. Mr. Gupteswar Pandey, son of not known the Commandant, B.M.P.S.
Patna
6. Mr. Sunil Kumar, son of not known, the Chairman District Selection
Board, Police Department, Ara (Bhojpur)
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1178 of 2014
IN
Civil Writ Jurisdiction Case No. 5597 of 2013
======================================================
1. Nilu Kumari D/O Vijay Sharma Resident Of Village Indrapur, P.S.
Makhdumpur, District Jehanabad.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. 1(A) Sri Abhaya Nand, The Director General Of Police, Bihar, Patna.
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 23
3. Sri Sushil Chopra, Inspector General Of Police, Bihar, Patna.
4. Sri Rabindra Krishnan, The Dy. Inspector General (Human Right), Bihar,
Patna.
5. Sri P. Kannan, Chairman, Selection Board, Bmp-5, Prade Ground, Patna.
6. Sri S. Dhurat, S.P., Jehanabad.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1277 of 2014
IN
Civil Writ Jurisdiction Case No. 5319 of 2013
======================================================
1. Raj Kumar Tiwari, Son Of Sri Govind Prasad Tiwari, Resident Of
Village And Post- Chausa, Police Station- Buxar (Mufassil), District- Buxar
2. Om Prakash Dubey, Son Of Late Tarkeshwar Dubey, Resident Of Village
And Post- Chausa, Police Station- Buxar (Mufassil), District- Buxar
3. Jageshwar Giri, Son Of Sri Dharma Chandra Giri, Resident Of Village-
Nyayipur, Post Office- Akhauripur Gola, Police Station- Buxar (Mufassil),
District- Buxar
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Sri A.K. Sinha, Chief Secretary, Govt.
Of Bihar, Patna
2. Sri K.S. Anupam, Superintendent Of Police, Bhagalpur
3. Sri Nagendra Prasad Singh, Commandant B.M.P.- 4, Dumraon, District-
Buxar.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1344 of 2014
IN
Civil Writ Jurisdiction Case No. 2623 of 2013
======================================================
1. Madhaw Singh Son Of Late Basudeo Singh Resident Of Village-
Koshakipur, P.O- Simda, P.S- Tikapatti, District- Purnia.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Sri Abhaya Nand, The Director General Of Police, Police Head Quarter,
Old Secretariat, Patna, Bihar.
3. The D.I.G., Munger, Sri Sudhansu Kumar.
4. The S.P., Saharsa, Sri M. Sunil Nagar.
5. The S.P., Munger, Sri Barun Kumar Sinha
6. The S.P. Kathihar, Sri Ganesh Kumar.
.... .... Respondent/s
======================================================
with
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 24
Miscellaneous Jurisdiction Case No.1551 of 2014
IN
Civil Writ Jurisdiction Case No. 5452 of 2013
======================================================
1. Sanjay Kumar Rai Son of Babban Rai Resident of Village- Pachrukhia,
P.S.- Koilwar, District- Bhojpur (Ara).
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mr. Amir Sohani the Principal Secretary, Department of Home,
Government of Bihar, Patna.
3. Mr. Abhyanand, the Director General of Police, Bihar, Patna.
4. Mr. Manavjeet Singh, the Superintendent of Police, Nalanda.
5. Mr. Ram Babu Singh, the Superintendent of Police, Ara.
6. Mr. Ashok Kumar Prasad, the Superintendent of Police, Begusarai
7. Mr. Alok Verman, the Superintendent of Police, Chapra.
8. Smt. Gamima Mallick, the Commandant B.M.P.-20, Dumraon.
9. Mr. Satish Chandra Jha, the Commandant B.M.P.-22, Jamui.
10. Smt. Kim, the Superintendent of Police, Katihar.
11. Mr. Satyabeer Singh Singh, the Commandant B.M.P.-5, Patna.
12. Mr. Rajeev Kumar, the Superintendent Rail Police, Patna.
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1552 of 2014
IN
Civil Writ Jurisdiction Case No. 5574 of 2013
======================================================
1. Anil Kumar Son of Ramnandan Yadav Resident of Village-Gamhariya,
P.S. Kashama, District- Aurangabad.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mr. Amir Sohani the Principal Secretary, Department of Home,
Government of Bihar, Patna.
3. Mr. Abhyanand, the Director General of Police, Bihar, Patna.
4. Mr. Niranjan Kumar Tiwary, the Senior Superintendent of Police, Patna.
5. Smt. Shail Singh Dhillo, the Superintendent of Police, Jehanabad.
.... .... Respondent/s
======================================================
Appearance :
(In MJC No.5711 of 2013)
For the Petitioner/s : Mr. Alok Kumar Sinha- I
For the Respondent/s : Mr. Md. N. Hoda Khan
(In MJC No.6403 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Jaishankar Barnwal
(In MJC No.6421 of 2013)
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 25
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Awdhesh Kumar Pandey
(In MJC No.6447 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Dinbandhu Singh
(In MJC No.6448 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Neelu Agrwal
(In MJC No.6449 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Prashant Pratap
(In MJC No.6452 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Subhash Prasad Singh
(In MJC No.6453 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Nivedita Nirvikar
(In MJC No.6454 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Avnish Nandan Sinha
(In MJC No.6456 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Prahlad Kr. Bhagat
(In MJC No.6509 of 2013)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr.
(In MJC No.90 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Ajay Bihari Sinha
(In MJC No.93 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Namrta Mishra
(In MJC No.94 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Sanjay Kr No.2
(In MJC No.95 of 2014)
For the Petitioner/s : Mr. Arvind Prasad Singh
For the Respondent/s : Mr. Amar Nath Deo
(In MJC No.99 of 2014)
For the Petitioner/s : Mr. Nand Kumar Singh
For the Respondent/s : Mr. Roy Shivaji Nath
(In MJC No.112 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. P.N. Sahi
(In MJC No.113 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Rajendra Kr. Jha
(In MJC No.117 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Kundan Bhadur Singh
(In MJC No.128 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 26
For the Respondent/s : Mr. Raju Giri
(In MJC No.152 of 2014)
For the Petitioner/s : Mr. Rajiva Ranjan
For the Respondent/s : Mr. Rajiv Kumar Singh
(In MJC No.153 of 2014)
For the Petitioner/s : Mr. Rajiva Ranjan
For the Respondent/s : Mr. Rajesh Singh
(In MJC No.154 of 2014)
For the Petitioner/s : Mr. Rajiva Ranjan
For the Respondent/s : Mr. Prasoon Sinha
(In MJC No.194 of 2014)
For the Petitioner/s : Mr. Ashutosh Ranjan Pandey
For the Respondent/s : Mr. Namrta Mishra
(In MJC No.195 of 2014)
For the Petitioner/s : Mr. Ashutosh Ranjan Pandey
For the Respondent/s : Mr. Rajesh Singh
(In MJC No.214 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Pushkar Narain Shahi
(In MJC No.215 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Jai Shankar Barnawal
(In MJC No.223 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Sunil Kr. Mandal
(In MJC No.224 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Kumari Amrita
(In MJC No.335 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. S.A. Alam
(In MJC No.337 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. S.A. Alam
(In MJC No.338 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Sandeep Kumar
(In MJC No.339 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. R.R. K Pandey
(In MJC No.340 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Kaushal Kumar Jha
(In MJC No.341 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Kumari Amrita
(In MJC No.342 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Devendra Kr Sinha
(In MJC No.343 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Dinbandhu Singh
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 27
(In MJC No.344 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Rajiv Roy
(In MJC No.345 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Jai Shankar Barnawal
(In MJC No.373 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr.
(In MJC No.456 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Avinash Kumar
(In MJC No.457 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Pushkar Narain Shahi
(In MJC No.458 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. S.D. Sanjay
(In MJC No.459 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Manindra Kishore Singh
(In MJC No.543 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Vinay Kirti Singh
(In MJC No.556 of 2014)
For the Petitioner/s : Mr. Sanjay Kumar
For the Respondent/s : Mr. Uday Shankar Sharan Singh
(In MJC No.560 of 2014)
For the Petitioner/s : Mr. Ashok Kumar
For the Respondent/s : Mr. Gautam Bose
(In MJC No.898 of 2014)
For the Petitioner/s : Mr. Sheo Jee Mishra
For the Respondent/s : Mr. Prashant Pratap
(In MJC No.1098 of 2014)
For the Petitioner/s : Mr. Ravi Kumar Panday
For the Respondent/s : Mr. Anshuman Singh
(In MJC No.1151 of 2014)
For the Petitioner/s : Mr. Arvind Prasad Singh
For the Respondent/s : Mr. A.Ujjwal
(In MJC No.1171 of 2014)
For the Petitioner/s : Mr. Nagendra Prasad
For the Respondent/s : Mr. Dr. Anshuman
(In MJC No.1178 of 2014)
For the Petitioner/s : Mr. Vinod Kumar
For the Respondent/s : Mr. Anil Kr Uapdhyay
(In MJC No.1277 of 2014)
For the Petitioner/s : Mr. Ashok Kumar Garg
For the Respondent/s : Mr. Kundan Bhadur Singh
(In MJC No.1344 of 2014)
For the Petitioner/s : Mr. Umeshanand Pandit
For the Respondent/s : Mr. Abhay Shankar Jha
(In MJC No.1551 of 2014)
Patna High Court MJC No.5711 of 2013 (2) dt.28-01-2015 28
For the Petitioner/s : Mr. Pankaj Kumar Jha
For the Respondent/s : Mr. Tej Bahadur Singh
(In MJC No.1552 of 2014)
For the Petitioner/s : Mr. Pankaj Kumar Jha
For the Respondent/s : Mr. Rajendra Kr. Jha
======================================================
CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 28-01-2015Heard learned counsel for the parties.
Learned counsel for the parties agree that all these cases are squarely covered by the order of this Court dated 21.11.2014 in M.J.C.No. 4806/2013 (Pramod Kumar & ors. v. the State of Bihar & ors.).
That being so, all these cases are also disposed of in terms of the aforesaid order in the case of Pramod Kumar (supra).
(Mihir Kumar Jha, J) surendra/-
U