SHIV PUJAN SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Category-I cases are those in which the petitioners had admittedly moved this Court on or before the cut-off date i.e. 26.02.2016. Their cases being covered by the judgment of the Hon'ble Supreme Court in Special Leave to Appeal (c) No. 32079 of 2015 decided on 26.02.2016, they have made out a case for consideration.

(2.) As regards one writ application being C.W.J.C. No. 8216 of 2018 listed today under Category-II cases, learned counsel for the petitioners has placed before us a copy of the status of C.W.J.C. No. 6813 of 2016 obtained from the High Court Website showing that Panna Lal Yadav and others had moved this Court on 23 rd February, 2016 in C.W.J.C. No. 6813 of 2016, therefore, their cases should be brought to the category-I cases.

(3.) Learned Advocate General representing the State agrees to this after looking at the status of earlier writ petition. Their claim shall be considered treating them in Category-I and decision in respect of them shall be notified within 90 days from today.