REGENT COMPUTRONICS PVT. LTD.

RAM BINOD SINGH; SHABBIR ALAM; DINESHWAR PRASAD SINGH; MOSTT INDU DEVI; NANDAN PRASAD; BRAJ KISHORE TIWARI; MALTI DEVI; KRISHNA MOHAN PRASAD; BIHAR STATE ELECTRICITY BOARD AND ORS Appellant

V/S

BIHAR STATE ELECTRICITY BOARD AND ORS; STATE OF BIHAR AND ORS; RAM KUMAR BHARTI @ R K BHARTI AND ORS Respondents

Referred Judgements :-

SRI SHIBA PRASAD SINGH V. SHRISH CHANDRA [REFERRED]
THE SALES TAX OFFICER V. KANHAIYA LAL [REFERRED]
UNION OF INDIA V. SUJATHA VEDACHALAM (SMT.) [REFERRED]
MAHAVIR KISHORE V. STATE OF M.P. [REFERRED]
BEDAMO DEVI V. MD,BIHAR STATE ROAD TRANSPORT CORPORATION [REFERRED]
BIHAR STATE ELECTRICITY BOARD AND ORS. V. MADAN MOHAN PRASAD AND ORS. [REFERRED]
BSEB V. JAGDEO SINGH [REFERRED]
MOSTT. KANTI DEVI V. STATE OF BIHAR [REFERRED]
BSEB V. UMESH PRASAD [REFERRED]
BIHAR STATE ELECTRICITY BOARD AND ORS. V. MAN BAHADUR AND ORS. [REFERRED]
JANAK PRASAD SINGH V. BSEB [REFERRED]
TATA CELLULAR VS. UNION OF INDIA [REFERRED]
SAHIB RAM VS. STATE OF HARYANA [REFERRED]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED]
RADHA KISHUN VS. UNION OF INDIA [REFERRED]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED]
STATE OF PUNJAB VS. DEVINDER SINGH [REFERRED]
K S SATYANARAYANA VS. V R NARAYANA RAO [REFERRED]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) Specific orders referring the relevant issues for decision by a larger Bench have been passed in CWJC No. 12181 of 2003 Ram Binod Singh v. the Bihar State Electricity Board and Ors. and in CWJC No. 8677 of 2003 Shabbir Alam v. Bihar State Electricity Board. The other matters have been listed because they are also dependent upon the outcome of answer to the issues under reference.

(2.) The orders making reference disclose that the learned Single Judges hearing the writ petitions noticed that the view taken by a Division Bench of this Court in case of Bihar State Electricity Board and Ors. v. Man Bahadur and Ors.,2004 3 PLJR(SC) 3 appears to be contrary to earlier Division Bench judgments of this Court, particularly in the case of Bihar State Electricity Board and Ors. v. Madan Mohan Prasad and Ors.,2001 2 PLJR(SC) 58.

(3.) In eight out of nine matters before us the petitioners are class III or Class IV employees (or their widows/dependents) retired from service under the State of Bihar or Bihar State Electricity Board (hereinafter referred to as 'the Board'). In the only Letters Patent Appeal before us, the sole respondent is a retired class 111 employee of the Board, whose writ petition has been allowed by the judgment under appeal passed by learned Single Judge holding that no recovery can be made of the excess payment made on account of wrong fixation of his pay while he was in service.

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RAM BINOD SINGH Vs. BIHAR STATE ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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