RAM NANDAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition all the 33 petitioners have joined together seeking appropriate common writ, order or direction, though in their individual right.

(2.) THE office has pointed out that 32 sets of Court fees are wanting. Learned counsel for the petitioners has submitted that the relief and the cause of action being common, no separate set of Courtfee is required to be filed and all the petitioners can pursue the matter jointly on payment of one set of Court -fee. In support of it, learned counsel for the petitioners has placed reliance on a Division Bench decision of this Court in the case of Smt. Krishna Pati Devi vs. State of Bihar, reported in 1998(2) PLJR 765.

(3.) THUS , what is relevant is that two or: more persons cannot join in a single application for a writ of mandamus to enforce separate claims, but where the claims are same and against the same authority, two or more persons can join in a single application for a writ of mandamus.