Patna High Court - Orders
Baijnath Singh No.3 @Baijnath vs The State Of Bihar & Ors on 4 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.17890 of 2009
1. SUKHU PRASAD S/O LATE MANGAL PRASAD R/O MOHALLA- YARPUR MUSAHARI, P.S.-
GARDANIBAGH, P.O.- G.P.O., DISTT.- PATNA
2. LAMU LALL S/O LATE CHTRU RAM R/O MOHALLA- RAIJAY KRISHNA ROAD MITANGHAT,
P.S.- JHAUGANJ, DISTT.- PATNA
3. DIP NARAIN CHOUDHARY S/O RAM SEVAK CHOUDHARY R/O VILL.- DOMA SHEKHPURA,
P.S.- PIPARA, P.O.- SORANGPUR, DISTT.- PATNA
4. ANIL KUMAR S/O LATE NARAIN PRASAD R/O MOHALLA- HAKIMGANJ, P.S.-
MEHADIGANJ, DISTT.- PATNA
5. HARAKH RAUT S/O SANJAY RAUT, R/O VILL.- RAM BUDHUAPUR, P.S. & P.O.- RIGA,
DISTT.- SITAMARHI
6. GOPAL PRASAD SHARMA S/O LATE SIDHAR PRASAD SINGH R/O VILL. & P.O.- SARASAR,
P.S.- NAUBATPUR, DISTT.- PATNA
7. KISHORI RAM S/O LATE RAM BRIKSH RAM R/O MOHALLA- YARPUR, P.S.-
GARDANIBAGH, DISTT.- PATNA
8. AMAR NATH PRASAD SINGH S/O LATE VIZAR PRASAD R/O MOHALLA- PURBI INDIRA
NAGAR, P.S.- KANKARBAGH, DISTT.- PATNA
9. NIRMAL KUMAR YADAV S/O LATE PANU LAL YADAV R/O MOHALLA- PURBI
LOHANIPUR, P.S.- KADAMKUAN, DISTT.- PATNA
10. RAM BALI SHARMA S/O LATE RAM LAKHAN SINGH R/O MOHALLA- R.M.S. COLONY,
KANKARBAGH, P.S.- KANKARBAGH, NEW JANTA MEDICAL HALL, DISTT.- PATNA
11. SHEONATH PASWAN S/O LATE SWAMI PASWAN R/O MOHALLA- YARPUR JOGITATE,
P.S.- GARDANIBAGH, DISTT.- PATNA
Versus
1. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPTT. OF URBAN
DEVELOPMENT, GOVT. OF BIHAR, PATNA
2. THE PATNA MUNICIPAL CORPORATION, THROUGH ITS MUNICIPAL COMMISSIONER,
BUDHA MARG, P.S.- KOTWALI, DISTT.- PATNA
3. THE CHIEF ACCOUNTS OFFICER, PATNA MUNICIPAL CORPORATION, BUDHA MARG, P.S.-
KOTWALI, DISTT.- PATNA
-with-
C.W.J.C.No. 17104 of 2009
Krishnadeo Prasad -Vs.- The State of Bihar & Ors.
-with-
C.W.J.C.No. 754 of 2010
Baijnath Singh No.3 @ Baijnath Singh Vs. The State of Bihar & Ors.
-with-
C.W.J.C.No. 223 of 2010
Rameshwar Prasad No.2 Vs. The State of Bihar & Ors.
-with-
C.W.J.C.No. 813 of 2008
Bhuneshwar Dass Vs. The Patna Municipal Corporation.
-with-
C.W.J.C.No. 1061 of 2008
Govind Dass Vs. The Patna Municipal Corporation.
-with-
C.W.J.C.No. 2220 of 2008
Ram Chandra Dass Vs. The Patna Municipal Corporation.
-with-
C.W.J.C.No. 3580 of 2008
Srimati Chandrakalia Vs. The Patna Municipal Corporation.
-with-
C.W.J.C.No. 6137 of 2008
Bharat Singh & Ors. Vs. The State of Bihar & Ors.
-with-
C.W.J.C.No. 6283 of 2008
Somali Ram Vs. The Patna Municipal Corporation.
-with-
-2-
C.W.J.C.No. 18378 of 2009
Basant Sharma & Ors. Vs. The State of Bihar & Ors.
-with-
C.W.J.C.No. 18479 of 2009
Ram Dass Ram & Ors. Vs. The State of Bihar & Ors.
-with-
C.W.J.C.No. 1171 of 2010
Samu Dass & Ors. Vs. The State of Bihar & Ors.
6. 04.03.2010. Heard learned counsel for the petitioners, State and the counsel for the Patna Municipal Corporation (hereinafter referred to as the "Corporation").
2. Petitioners are the employees of the Corporation. They have filed these writ petitions praying inter alia to direct the Corporation to make payment of arrears of salary, arrears of difference of salary in the revised scale, Assured Career Progression, Dearness Allowance as such payment is not being released by the Corporation on account of paucity of fund with the Corporation and for release of fund the Corporation has requested the State Government.
3. It is submitted by the counsel for the State that the State has decided to release Rs. 60 crore in favour of the local bodies out of which the share of the Corporation may be to the extent of Rs. 39 crore, so submitted counsel for the Corporation.
4. Having heard counsel for the petitioners, State and the Corporation and having appreciated the stay order passed by the Division Bench of this Court under orders dated 12.5.2008 in L.P.A.No. 960 of 2007, I dispose of these writ petitions with direction to the Corporation to make payment of the arrears of salary and other dues admissible to the petitioners no sooner the Corporation receives fund for such purpose from the State Government or generates its own revenue.
P.K.P. (V.N.Sinha,J.)