Patna High Court - Orders
The State Of Bihar & Ors vs Krishna Prasad Srivastava &Anr on 11 July, 2011
Author: T. Meena Kumari
Bench: T. Meena Kumari
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1565 of 2009
.........
1. THE STATE OF BIHAR
2. THE DIRECTOR SECONDARY EDUCATION, GOVERNMENT OF BIHAR,
PATNA, BIHAR
3. REGIONAL DEPUTY DIRECTOR OF EDUCATION MUZAFFARPUR
4. DISTRICT EDUCATION OFFICER WEST CHAMPARAN
5. THE HEAD MASTER, RAILWAY PRAVESHIKA VIDYALAYA
NARKATIAGANJ
6. THE HEAD MASTER UCHCHA VIDYALAYA, NARKATIYAGANJ
Versus
1. KRISHNA PRASAD SRIVASTAVA S/O RAJ NARAYAN PRASAD SRIVASTAVA
R/O VILL.- SASARAO, P.O.- RHAIROGANJ, DISTT.- WEST CHAMPARAN
2. HIRALAL YADAV S/O SINHESHWAR YADAV R/O VILL.- BHAISHAHI, P.O.-
LAXMIPUR, DISTT.- WEST HAMPARAN
with
Letters Patent Appeal No.1553 of 2009
...........
1. THE STATE OF BIHAR
2. THE DIRECTOR , SECONDARY EDUCATION BUDH MARG, PATNA
3. REGIONAL DEPUTY DIRECTOR OF EDUCATION TIRHUT DIVISION ,
MUZAFFARPUR
4. DISTRICT EDUCATION OFFICER WEST CHAMPARAN
Versus
1. PRADYOT MANI MISHRA S/O CHANDRA BHUSHAN MANI MISHRA R/O
2. VILL PURAINA KASAI, P.S. CHANPATIYA, DISTT-WEST CHAMPARAN
..................
For the Appellants: Mr. Sunil Kumar Mandal, S.C.24 &
Mr. Bipin Kumar, A/C to S.C.24
For the Respondents: Mr. Ashutosh Ranjan Pandey &
Mr. Ramanuj Tiwary, Advocate.
.......................
7 11.07.2011Having heard counsel for the parties on the point of limitation and as the other side has no objection in allowing the limitation petition the delay in filing of these appeals are condoned.
These Letters Patent Appeals have been filed against a common order dated 9.2.2009 passed in C.W.J.C. No. 185 of 2001 along with C.W.J.C. No.2254 of 2001, wherein the 2 writ petitioners-respondents herein has questioned the order dated 19.10.2000 vide Memo No. 1013 issued by the District Education Officer, West Champaran terminating the services of the writ petitioners- respondents herein on the ground that their appointments were illegal.
The learned Single Judge after hearing counsel for the parties has held that as there is no allegation of forgery committed by the petitioner or there is any misconduct on the part of the petitioners in securing their appointment letters, the order for termination of the petitioners is not sustainable.
Learned counsel for the Respondent-State has filed a counter affidavit in the writ petition stating therein that the appointment letters of the petitioners are forged as according to the Government circular there should be an advertisement by the appointing authority and further the petitioners were not called for an interview and no panel was prepared and therefore illegal appointments of the petitioners were rightly terminated.
Before coming to the merits of the case we are of the opinion that as there is no material placed before us to come to the conclusion that any enquiry was conducted by the responsible officer before issuing any show cause as with regard to violation of principles of appointment, the appointments of the petitioners cannot be termed as illegal. We are further of the opinion that the appellants have no right whatsoever to treat the appointments of the petitioner as illegal without conducting any enquiry.
3
In absence of any such materials the contention raised by counsel for the appellant applying the principles as laid down in Uma Devi's case is not sustainable.
In that view of the matter, we do not find any illegality in the order of the learned Single Judge. Accordingly, these appeals stand dismissed at the admission stage itself.
( T. Meena Kumari, J.)
Abhay Kumar (Ahsanuddin Amanullah, J.)