URMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) EARLIER six writ applications bearing C.W.J.C. Nos. 4471 of 2010, 3652 of 2010, 13973 of 2008, 7408 of 2007, 7454 of 2007 and 6274 of 2011 were taken up for hearing together. In course of hearing Dr. Ram Ashish Singh, petitioner of C.W.J.C. No. 13973 of 2008, Dr. Keshava Prasad Singh, petitioner of C.W.J.C. No. 7408 of 2007 and Prof. Satyendra Singh, petitioner of C.W.J.C. No. 7454 of 2007 withdrew their writ applications on 9.9.2013 without prejudice as subsequently they preferred another writ application bearing C.W.J.C. No. 3652 of 2010 with more composite reliefs. One Dr. M. Mohiuddin has also joined them as a party. Thus, here remained three writ applications namely C.W.J.C. No. 4471 of 2010, C.W.J.C. No. 3652 of 2010 and C.W.J.C. No. 6274 of 2011 which were heard on different dates and are being disposed of by this common order. During the pendency of these writ applications, the sole petitioner of both C.W.J.C. No. 4471 of 2010 and C.W.J.C. No. 6274 of 2011, namely Dr. Janardan Kumar and Mahendra Prasad Jaiswal passed away on 3.8.2010 and 8.9.2012 respectively. They have been substituted by their respective heirs. Late Dr. Janardan Kumar has been substituted by his wife Urmila Devi and his son namely Pushkar Kumar, whereas late Mahendra Prasad Jaiswal has been substituted by his wife Maya Jaiswal and his two sons namely Rajesh Shivam and Ashim Sundaram.

(2.) THE writ petitioners have prayed for the following reliefs: - -

(3.) IT thus appears that late Dr. Janardan Kumar, petitioner in C.W.J.C. No. 4471 of 2010 served as Member of the Commission from 20.11.1980 to 21.11.1986. Dr. Mahendra Prasad Jaiswal, the petitioner in C.W.J.C. No. 6274 of 2011, served as Member of the Commission from 14.7.1987 to 31.12.1991. Dr. Mohiuddin, petitioner No. 3 in C.W.J.C. No. 3652 of 2010 served as Member between 1983 to 1989, whereas other petitioners of CWJC No. 3652 of 2010 served between 1991 to 2002.