CourtKutchehry.com
High CourtsSingle Bench(2019) 10 PAT CK 0048

Sanjay Kumar And Ors vs Union Of India Through And Ors

Patna High Court · Decided on 17 October 2019

HON’BLE JUDGES
Ahsanuddin Amanullah, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Jurisdiction Case No. 2655 Of 2013, Civil Writ Jurisdiction Case No. 20366 Of 2011

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 253 words
1.

Heard learned counsel for the petitioners and Mr. Rajesh Kumar Verma, learned Additional Solicitor General, along with Mr. Manoj Kumar Singh, learned CGC, for the Union of India.

2.

The matter has been listed on Motion Slip filed by the learned Additional Solicitor General informing the Court that the matter has become infructuous.

3.

Today, it has been submitted by the learned Additional Solicitor General that order of the writ Court was to reinstate the petitioners in service with all benefits of service, both financial and promotional/incremental etc. Thereafter, the Union of India filed LPA No.852 of 2014 which was also dismissed on 22.01.2016. After that, the Union of India approached the Hon'ble Supreme Court in Civil Appeal No.6220 of 2016 along with its analogous cases, and the Hon'ble Supreme Court by order dated 31.01.2018, dismissed the appeal, but with slight modification to the extent that it was directed that the Division Bench order of this Court be implemented without payment of back-wages on or before 01.03.2018.

4.

Learned counsel for the Union of India submitted that they have implemented the writ Court order in terms of the modification made by the Hon'ble Supreme Court.

5.

In view thereof, nothing remains in the application. Accordingly, the same stands disposed off.

6.

However, it shall always be open to the petitioners to move before the competent authority with regard to any issue connected with order dated 05.10.2012 passed in CWJC No.20366 of 2011 read with order of the Hon'ble Supreme Court dated 31.01.2018.