Patna High Court - Orders
The State Of Bihar & Ors vs Lal Mohan Paswan & Ors on 29 November, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.792 of 2007
1. THE STATE OF BIHAR
2. SECRETARY CUM COMMISSIONER, FOREST AND ENVIRONMENT
DEPARTMENT, BIHAR, PATNA
3. THE PRINCIPAL CHIEF CONSERVATOR F FOREST, BIHAR, PATNA
4. THE FOREST CONSERVATOR, GAYA DIVISION, GAYA
5. THE DIVISIONAL FOREST OFFICER, GAYA DIVISIN, DISTRICT GAYA
---- RESPONDENTS/ APPELLANTS.
VERSUS
1. LAL MOHAN PASWAN S/O PUNIT PASWAN, WASIPUR, PO AND POLICE
STATION ARWAL, DISTRICT ARWAL.
2. PARMATMA YADAV S/O PRABHU YADAV, BHAGAT CHAK, POST
OFFICE CHOWAR, POLICE STATION TANKUPPA, DISTRICT GAYA
3. VISHNU YADAV, S/O DEO NARAYAN YADAV RESIDENT OF
CHATKAPATHAR, POST OFFICE HEMADPUR POLICE STATION
FATAEHPUR, DISTRICT GAYA
4. GOMAL YADAV S/O RAJENDRA YADAV, RESIDENT OF MURKATTA
MANJHAULI POST OFFICE BARAGANDHAR POLICE STATION MUFFASIL
DISTRICT GAYA
5. JAI KISHORE YADAV S/O RAMESHWAR YADAV RESIDENT OF
BHAGATCHAK POST OFFICE CHOWAR POLICE STATION TANKUPPA
DISTRICT GAYA.
----PETITIONERS/RESPONDENTS
-----------
7 29.11.2010. Heard learned A.C. to G.A.7 for the State and Mr Shailesh Kumar for the respondents. The State of Bihar has preferred this appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna and raises a grievance with respect to order dated 5.10.2005, whereby C.W.J.C.No. 11351 of 2005 (Lal Mohan Paswan & others Vs. The State of Bihar & others) has been disposed of with the liberty to the writ petitioners to submit a representation before the Principal Chief Conservator of Forests for regularization of their services in accordance with law.
We have perused the materials on record and considered the submissions of learned counsel for the parties. No positive direction was issued to the State Government, and a direction was issued only to dispose of the petitioner's representation. We, therefore, do not find adequate justification for this appeal. It is 2 accordingly dismissed with the direction to the Principal Chief Conservator of Forests to dispose of the petitioner's representation with the reasoned order within a period of two months from today.
(S.K.Katriar,J).
(S.P.Singh,J).
Shashi