Patna High Court - Orders
Amina Khatoon vs The State Of Bihar on 21 September, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16495 of 2018
======================================================
Md. Qamre Alam Son of Md. Nadeem Alam Resident of Village- Ekdandi,
P.O. P.S.- Parihar in the District of Sitamarhi Posted as Talimil Markaz
Shiksha Sawayn Sewak, Primary School Ekdandi Urdu GirlKanya, Parihar
Prakhand District- Sitamarhi.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Mass Education, Education Department, Bihar, Patna.
3. The District Magistrate, Sitamarhi.
4. The District Education Officer, Sitamarhi.
5. The District Programme OfficerSak Kharta, Sitamarhi.
6. The Block Education Officer, Parihar, Sitamarhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10886 of 2018
======================================================
1. Kafilur Rahman and Ors Son of Late Md. Fazlur Rahman, Resident of
Village-Maulanagar, P.s. Pupri, Block Pupri, District-Sitamarhi.
2. Md. Nasimuzzaman, Son of Md. Abu Zafar, Resident of Village-Manikpur,
P.S. Pupri, Block-Pupri, District-Sitamarhi.
3. Md. Mazhar Imam, Son of Late Md. Abul Barkat, Resident of Village-
Maulanagar, P.s. Pupri, Block-Pupri, District-Sitamarhi.
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11731 of 2018
======================================================
1. Manauwar Sultana and Ors son of Md. Shamim, resident of Village-
Awapur, P.S.- Pupri, Block- Pupri, District- Sitamarhi.
2. Asgari Fatma, wife of Asif Hussain, resident of Village- Awapur, P.S.- Pupri,
Block- Pupri, District- Sitamarhi.
3. Bushra Khatoon, son of Khalid Parwez, resident of Village- Awapur, P.S.-
Pupri, Block- Pupri, District- Sitamarhi.
4. Afshan Zabin, son of Mahamudur Rahman, resident of Village- Maulanagar,
P.S. Pupri, Block- Pupri, District- Sitamarhi.
5. Md. Muttahar Alam, son of Md. Quamre Alam, resident of Village-
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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Dharmagachi, P.S.- Nanpur, Block- Bokhra, District- Sitamarhi.
6. Md. Khaliqur Rahman, son of Md. Zeyaur Rahman, resident of Village-
Maulanagar, P.S. Pupri, Block- Pupri, District- Sitamarhi.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Bihar Education Project Council, Shiksha Bhawan,
Rashtrabhasha Parishad Campus, Patna
4. The Director, Jan Shiksha, Department of Education, Government of Bihar,
Patna.
5. The District Magistrate, Sitamarhi.
6. The District Education Officer, Sitamarhi.
7. The District Programme Officer Sakcharta, Sitamarhi.
8. The Block Education Officer, Block- Pupri, District- Sitamarhi.
9. The Block Education Officer, Block- Bokhra, District- Sitamarhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14115 of 2018
======================================================
1. Hena Kausar and Ors wife of Md. Farhan resident of village - Abgila, P.S.
Manpur, Block - Manpur, District - Gaya.
2. Afrin Jahan wife of Farid Moin resident of village - Abgila, P.S. Manpur,
Block Manpur, District Gaya.
3. Mosarar Sultana wife of Manauwar Alam resident of village - Manpur, P.S.
Manpur, Block - Manpur, District - Gaya.
4. Tahsin Hassan wife of Md. Shibli, daughter of Hassan Ahmad resident of
village - Abgila, P.S. Manpur, Block - Manpur, District - Gaya.
5. Kashmiri Khatoon daughter of Md. Yunus resident of village - Abgila, P.S.
Manpur, Block - Manpur, District - Gaya.
6. Mahjabin wife of Parvej Abdullah resident of village - Abgila, P.S. Manpur,
Block - Manpur, District - Gaya.
7. Zeenat Parveen daughter of Md. Tahir Khan resident of village - Darabchak,
P.S. Fatehpur, Block - Fatehpur, District - Gaya.
8. Asgari Khatoon daughter of Md. Farjan Khan resident of village - Bhaluahi,
P.S. Wazirganj, Block Wazirganj, District - Gaya.
9. Ishrat Praveen wife of Md. Shamim Khan resident of village - Alawalpur,
P.S. Tarawan, Block - Fatehpur, District - Gaya.
10. Rukhsar Anjum daughter of Ahmad Ali resident of village - Tilori, Tola
Mahuli, P.S. Guraru, Block - Guraru, District - Gaya.
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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11. Majda Khatoon wife of Md. Firoj Alam resident of village - Mahuli, P.S.
Guraru, Block - Guraru, District Gaya.
12. Rubi Khatoon daughter of Pir Mohamad resident of village - Amwan, P.S.
Koch, Block - Guraru, District - Gaya.
13. Mowaida Khatoon wife of Md. Shamim resident of village - Tilora, P.S.
Wazirganj, Block - Wazirganj, District - Gaya.
14. Noorjaha Khatoon @ Noorjaha wife of Irfan Khan, daughter of Md. Abbas
Khan resident of village - Pipra, P.S. Wazirganj, Block - Wazirganj, District -
Gaya.
15. Ahmad Khan son of Abdul Majid resident of village - Banabigha, P.S.
Wazirganj, Block - Wazirganj, District - Gaya.
16. Juhi Nisha wife of Md. Meraj resident of village - Kandha, P.S. Wazirganj,
Block - Wazirganj, District - Gaya.
17. Noor Mojassam daughter of Gulam Mustafa resident of village - Solra, P.S.
Paraiya, Block - Paraiya, District - Gaya.
18. Sakina Khatoon daughter of Md. Ashif resident of village - Solra, P.S.
Paraiya, Block - Paraiya, District - Gaya.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Bihar Education Project Council, Shiksha Bhawan,
Rashtrabhasha Parishad Campus, Patna
4. The Director, Jan Shiksha Department of Education, Government of Bihar,
Patna.
5. The District Magistrate, Gaya.
6. The District Education Officer, Gaya.
7. The District Programme Officer Sakcharta, Gaya.
8. The Block Education Officer, Block - Manpur, District - Gaya.
9. The Block Education Officer, Block - Konch, District - Gaya.
10. The Block Education Officer, Block - Fatehpur, District - Gaya.
11. The Block Education Officer, Block - Paraiya, District - Gaya.
12. The Block Education Officer, Block - Wajirganj, District - Gaya.
13. The Block Education Officer, Block - Guraru, District - Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14313 of 2018
======================================================
1. Ghausiya Banoo @ Ghausiya Bano and Ors wife of Khalid Hussain resident
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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of village - Bara, P.S. Chakand, Block - Nagar Parishad, District - Gaya.
2. Naghma Parween wife of Nemat Husnain, daughter of Mojibur Rahman
resident of village - Bara, P.S. Chakand, Block - Nagar Parishad, District -
Gaya.
3. Adeeba Khatoon daughter of Imteyaz Ahmad resident of village - Bara, P.S.
Chakand, Block - Nagar Parishad, District - Gaya.
4. Jugnu Sultana daughter of Aman Raza resident of village - Bara, P.S.
Chakand, Block - Nagar Parishad, District - Gaya.
5. Afrin Bano daughter of Md. Nakim Imam resident of village - Bara, P.S.
Chakand, Block - Nagar Parishad, District - Gaya.
6. Guncha Afsari daughter of Md. Aslam resident of village - Dargahsharif,
Bitho, P.S. Chandauti, Block - Nagar Prakhand, District - Gaya.
7. Israt Sahin @ Ishrat Shahin daughter of Md. Zakiruddin resident of village -
Dargahsharif, Bitho, P.S. Chandauti, Block - Nagar Prakhand, District -
Gaya.
8. Shabnam Parveen daughter of Md. Faiyaz, wife of Md. Afroz resident of
village - Sherpur, P.S. Chandawati, Block - Nagar Parishad, District - Gaya.
9. Shagufta Parween daughter of Md. Safi Alam, wife of Md. Shams resident
of village - Mahmudabad, P.S. Chakand, Block - Nagar Prakhand, District -
Gaya.
10. Nahid Khatoon daughter of Late Md. Rukumuddin, wife of Md. Shamsad
resident of village - Chatarghat, P.S. Chakand, Block - Nagar Prakhand,
District - Gaya.
11. Wasila Khatoon daughter of Md. Farukh, wife of Md. Tabish resident of
village - Chatarghat, P.S. Chakand, Block - Nagar Prakhand, District - Gaya.
12. Naziya Parveen daughter of Md. Moukhtar resident of village - Jamalpur,
P.S. - Anti, Block - Konch, District - Gaya.
13. Misrana Khatoon wife of Md. Tabrez resident of village - Bham, P.S. - Anti,
Block - Konch, District - Gaya.
14. Shagufta Perween daughter of Md. Shoharat Hussain resident of village -
Sudhani, P.S. Praiya, Block - Paraiya, District - Gaya.
15. Nagina Khatoon daughter of Md. Mustaqueem resident of village - Jahana,
P.S. - Anti, Block - Konch, District - Gaya.
16. Huma Anjum daughter of Md. Azimuddin, wife of Jawed Akhtar resident of
village - Bham, P.S. - Anti, Block - Konch, District - Gaya.
17. Md. Rakim Alam son of Md. Iliyas resident of village - Sikandarpur, P.S.
Wajirganj, Block - Wajirganj, District - Gaya.
18. Gulnaz Khatoon wife of Shahnawaj Alam resident of village - Chousandi,
P.S. Nimchak Bathani, Block - Nimchak Bathani, District - Gaya.
19. Shaista Parveen daughter of Ekramul Haque resident of village - Jharna
Saren, P.S. Nimchak Bathani, Block - Nimchak Bathani, District - Gaya.
20. Shahnawaz Alam son of Md. Mohsin resident of village - Chousandi, P.S.
Nimchak Bathani, Block - Nimchak Bathani, District - Gaya.
21. Kaushrarin Naz wife of Md. Husnath resident of village - Niyamatpur,
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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P.S.Nimchak Bathani, Block - Nimchak Bathani, District Gaya.
22. Nasreen Parveen wife of Syed Farooque, daughter of Md. Ali Imam resident
of village - Manpur, P.S. Manpur, Block - Manpur, District - Gaya.
23. Shagufta Yasmin daughter of Md. Taqui Alam resident of village - Anti, P.S.
- Anti, Block - Konch, District - Gaya.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Bihar Education Project Council, Shiksha Bhawan,
Rashtrabhasha Parishad Campus, Patna
4. The Director, Jan Shiksha, Department of Education, Government of Bihar,
Patna.
5. The District Magistrate, Gaya.
6. The District Education Officer, Gaya.
7. The District Programme Officer Sakcharta, Gaya.
8. The Block Education Officer, Block - Nagar Prakhand, District - Gaya.
9. The Block Education Officer, Block - Konch, District - Gaya. null null
10. The Block Education Officer, Block - Nimchak Bathani, District - Gaya.
11. The Block Education Officer, Block - Paraiya, District - Gaya.
12. The Block Education Officer, Block - Wajirganj, District - Gaya.
13. The Block Education Officer, Block - Manpur, District - Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16859 of 2018
======================================================
1. Md. Aabid Hussain and Ors Son of Md. Kamaluddin, resident of Village-
Baro, Shaj Nagar, P.S. Phulwariya, District- Begusarai, Posted at Uttkramit
Urdu Madhya Vidyalaya, Baro Sout, Begusarai.
2. Musarrat Jahan, Wife of Late Naiyarul Hoda, resident of Village P.O.
Noorpur, Begusarai, Posted at Uttkramit Madhya Vidyalaya Urdut, Noorpur,
District- Begusarai.
3. Md. Noor, daughter of Late Md. Khalil, resident of Village- Fatahpur, P.O.
Raghunandanpur, District- Begusarai, Posted at Urdu Madhya Vidlaya, Kazi
Rasulpur, Begusarai.
4. Sabana Azmi, daughter of Md. Nazir, resident of Village P.O. Noorpur
District- Begusarai, Posted at Prathamik Vidyalaya, Chakballi, Begusarai.
5. Md. Shamim, Son of Md. Zainul Aabdin, resident of Village- P.O. Sirsi,
District Begusarai, Posted at Urdu Madhaya Vidyalaya, Sirsi Begusarai.
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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6. Raunaque Perween, daughter of Md. Shahid, resident of Village P.O.- Bari
Palia District- Begusarai, posted at Urdu Prathamik Vidalaya, Momin tola,
Begusarai.
7. Md. Shakil Akhatar, Son of Late Md. Shahid Alam, resident of Village P.O.-
Ninga Mahuari, District- Begusarai, Posted at Prathamik Vidyalaya Shib
Raina Ninga, District- Begusarai.
8. Hafiz Md. Naeem Son of Md. Aiyub, resident of Village P.O. Ninga Tola
Mahuari, P.S. Barauni District- Begusarai, Posted at Madhya Vidyalaya
Mirzapur Chand, Baruni Begusarai.
9. Md. Yusuf, Son of Md. Ataullah, resident of Village P.O. Ninga tola
Mahuari, P.S. Barauni District- Begusarai, Posted at Prathamis, Idyalaya,
Shib Rauna, Ninga, Begusarai.
10. Md. Manauwer, Son of Md. Rahamat, resident of Village P.O. Ninga Tola,
Mlahuari, P.S. Barauni, Districti- Begusarai, Posted at Madhaya Vidyalaya,
Mirzapur Chand, Barauni, District- Begusarai.
11. Ismat Afroz Daughter of Md. Umar Alam, resident of Village- Arwa, P.O.
Bachawara, P.S. Bachawara, District- Begusarai, Posted at Madhaya
Vidyalaya Urdu, Arwa, Begusarai.
12. Zeenat Afroz, Wife of Md. Naushad, resident of Village- Arwa, P.O.-
Bachawara, P.S.- Bachawara, District- Begusarai, Posted at Madhya
Vidyalaya, Urdu Arwa, Begusarai.
13. Sultana Khatoon, Daughter of Md. Nizamuddin, resident of Village-
Jahanpur, P.O. P.S.- Bachawara, District- Begusarai, Posted at Prathamik
Vidyalaya Urdu, Jahanpur Begusarai.
14. Bushara Afrin, Daughter of Md. Kalam Khan, resident of Village P.O.-
Agapur, P.S. Masurchak, District- Begusarai, Posted at Prathamik Vidyalaya,
Agapur, Begusarai.
15. Saleha Khatoon, Daughter of Md. Bulam Haider, resident of Village P.O.
Dhankaal, P.S. Teghara, District- Begusarai posted at Uttkramit Madhya
Vidyalaya, Banhara Begusrai.
16. Ambiya Khatton, Wife of Md. Mumtaz Ali, resident of Village P.O.- Phaphut
District- Begusarai, Posted at Uttakramit Urdu Madhaya Vidyalaya,
Phaphut, Begusarai.
17. Julekha Khatton, Daughter of Md. Sohrab, resident of Village- Jharai, P.O.-
Purpathar, District- Begusarai, Posted at Uttkramit Madhaya Vidyalaya,
Paranpura, Begusarai.
18. Aisha Praween, Daughter of Md. Mojahid, resident of Village P.O. Shahpur
Kamal West P.S. Shahpur Kamal, District- Begusarai, Posted at Prathamik
Vidyalaya, Shahpur Begusarai.
19. Md. Adil Husain, Son of Md. Sabir Alam, resident of Village P.O. Malipur
P.S. Gadpura, District- Begusarai, Posted at Madhaya Vidyalaya, Malipur,
Begusarai.
20. Ashama Praween Daughter of Md. Shakil Ahmad, resident of Village P.O.
Baro North District- Begusarai, posted at Prathamik Vidyalaya, Kadirchak,
Baro, Begusarai.
21. Farha Kaushar, Wife of Md. Kkbar Daughter of Md. Ali, resident of Village
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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P.O. Be Ashok P.S. Sahpur Kamal District Begusarai, Posted at N. Urdu
Vidyalaya, Ahok, Begusarai.
22. Taranum Khatoon, Wife of Md. Chand, resident of Village- Katahari, P.O.-
Mohaba, District- Begusarai, Posted at Prathamik Vidyalaya Piyaj Pati,
Kathari, Begusarai.
23. Nusarat Jahan, Wife of Md. Inamul Haque, Resident of Village Kahari, P.O.
Mohebba, District- Begusarai, Posted at Prathamik Vidyalaya Piyajpatti,
Kathari, Begusarai.
24. Raziya Bano, Wife of Ansar Alam, Resident of village- Katahari, P.O.
Mohabba, District- Begusarai, Posted at Prathamik Vidyalaya Piyajpatti,
Katahari, Begusarai.
25. Nargis Khatoon, daughter of Mahboob Manzar, resident of Village- Be.
Ahok, P.O.- Be- Ahok, P.S. Shahpur Kamal, Begusarai.
26. Sadiya Praween Juhi, wife of Md. Murguja Hussain, resident of Village-
Nurullahpur P.O. Daulatpur, District- Begusarai, Posted ast Uttakramit
Madhaya Vidyalaya, Nurullahpur, Begusarai.
27. Farzn Parwez, Daughter of Parwez Alam, resident of Village- Rupaspur,
P.O.- Rupaspur, District- Begusarai, Posted at Urdu Prathamik Vidyalaya,
Rupaspur, Begusarai.
28. Farzana Parween, daughter of Monim Akhatar, resident of village- Ahmad
Ganj, P.O. Bakhada, District- Begusarai, Posted at K. Urdu Prathamik
Vidyalaya, Ahmad Ganj, Begusarai.
29. Nagama Khatoon, Wife of Md. Abdul Wahid, resident of Village P.O.
Saraunjha, District- Begusarai, Posted at Uttakarmit Madhaya Vidyalaya,
Urdu, Saraunjha.
30. Shame Fatima, Wife of Mohiuddin Salib, resident of Village- Sanha West
Block P.S. Sahpur Kamal, District- Begusarai, Posted at Urdu Prathamik
Vidyalaya Molniya Shajpur Kamal, Begusarai.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Secondary Education Department Bihar, Patna.
3. The District Magistrate, Begusarai.
4. The District Programme Officer Literacy Begusarai.
5. The District Education Officer, Begusarai.
6. The District Programme Officre Seva Siksha Abhiyan, Begusarai.
7. The Block Education Officer, Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18018 of 2018
======================================================
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
8/18
Tamanna Yasmin Daughter of Md. Mustaque resident of village - Salehpur
Kamal, P.O. Salehpur Kamal in the district of Begusarai, posted at Urdu
Prathmik Vidyalaya Shahapur, Begusarai.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Secondary Education Department, Bihar, Patna.
3. The District Magistrate, Begusarai.
4. The District Programme Officer Literacy, Begusarai.
5. The District Education Officer, Begusarai.
6. The District Programme Officer Seva Siksha Abhiyan, Begusarai.
7. The Block Education Officer, Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18449 of 2018
======================================================
1. Md. Irshad Khan and Anr Son of Rustam Khan, Resident of VillageP.O.-
Chhata, P.S.- Durgawati in the District- Bhabhua Post as Taalimi Markaz in
Rajkiy Krit Madhaya Vidyalaya Chhata, Kaimur.
2. Aasfa Shabnam, Wife of Ezaz Khan, Resident of Village- Kunj, P.S.-
Bhabhua in the District of Kaimur, Bhabhua posted as Taalimi Markaz in
Madhaya Vidyalay, Kunj.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Secondary Education Department, Bihar, Patna.
3. The District Magistrate, Kaimur, Bhabhua.
4. The District Programme Officer Literacy Kaimur, Bhabhua.
5. The District Education Officer, Kaimur, Bhabhua.
6. The District Programme Officer Seva Siksha Abhiyan Kaimur, Bhabhua.
7. The Block Education Officer, Kaimur, Bhabhua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20760 of 2018
======================================================
1. Muskan and Ors Daughter of Abdul Kalam, resident of Village Jitwarpur
Chautha, P.S. and District- Samastipur posted at Middle School Jitwarpur
Chautha As Taalimi Markaz, Samastipur.
2. Ruby Khatoon, Daughter of Shekha Mazhar Imam, Resident of Chack Abdul
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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ganni, P.O. Shambhupatti P.S. and District Samastipur Posted as Uttkramit
Middle School Urdu Chak Abdul Ganni, Samastipur.
3. Ahsan Jabi @ Hasan Jabi, Daughter of Md. Yasin, Resident of Nawada, P.O.
Kharaj Jitwarpur, P.S. and District- Samastipur, Posted at Middle School,
Nawada, Samastipur.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Secondary Education Department, Bihar, Patna.
3. The District Magistrate, Samastipur.
4. The District Programme Officer Literacy Samastipur.
5. The District Education Officer, Samastipur.
6. The District Programme Officer, Seva Siksha Abhiyan, Samastipur. null null
7. The Block Education Officer, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21227 of 2018
======================================================
Sultana Parween W/o Ekramul Haque R/o VILL- Chhitauli, P.O. and P.S.-
Maajhagag, District- Gopalganj
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna
3. The Director, Public Education, Education Deparment, Government of
Bihar, Patna
4. The District Magistrate, Gopalganj
5. The District Education Officer, Gopalganj
6. The District Programme Officer Saksharta, Gopalganj
7. The Block Education Officer, Maajhagarh, District- Gopalganj
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21286 of 2018
======================================================
1. Amina Khatoon S/o-Rashid Imam, R/o-Vill-Barasra, P.O. and P.S.-Barharia,
Dist.-Siwan, Bihar.
2. Shagufta Parween S/o-Haque Nawaz Ahmad, Vill.-Bahuara Kadir, P.O.-
Bahadurpur, P.S.-Baraharia, Dist.-Siwan.
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
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3. Noor Khatoon S/o-Raunak Ali Khan, R/o-Vill-Rajanpura K.Tola, P.O.-M.H.
Nagar, Hasandura.
4. Najneen Begam S/o-Ahmadul Haque, Vill-P.O.-Bahanbara, P.S.-Tarwara,
Dist.-Siwan.
5. Sanjida Khatoon S/o-Shaikh Imran Ali, R/o-Vill-Khajepur Kala, Post-
Rampur ka Tola, M.H.Nagar, Hasanpur.
6. Rahila Bano, S/o-Ishteyaque Ahmad, R/o-Vill-Hasanpura, P.S.-Hasanpura,
District-Siwan.
7. Shaista Jahan S/o-Mohammad Basir Alam, R/o-Vill-Post-Hussepur Nand,
P.S.-Basantpur, Dist.-Siwan.
8. Shaha Noor Begam, S/o-Nesar Ahmad, R/o-Vill-Alampur, Post-
Mahmoodpur, P.S.-Barharia, Dist.-Siwan.
9. Nazish Sultana, S/o-Md. Faiz, R/o-Vill-Post-P.S.-Hathora, District-Siwan
10. Yasmin Khatoon S/o-Mohammad Hasib Khan, R/o Vill-Usri Buzurg, Post-
Hasanpur, P.S.-H. Nagar, District-Siwan.
11. Anam Fatma, S/o-Syed Bedar Hussain R/o-Vill-Bhirhpur, Post-Chainpur,
P.S.-Shiswan, District-Siwan.
12. Tabassum Naz, S/o-Mohamamd Ali, R/o-Vill-Post-Bhawajpur, P.s.-
Andar,District-Siwan.
13. Taslim Fatma, S/o-Mokarim Abdas, R/o-Vill-Bhikhpur, Post-Chainpur, P.S.-
Shiswan, District-Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Education Department, Govt. of Bihar, Patna.
3. The Director, Public education, Education department, Govt. of Bihar, Patna
4. The District Magistrate, Siwan
5. The District Education Officer Siwan.
6. The District Programme Officer (Sakshrata), Siwan.
7. The Block Education Officer, barhariya, District-Siwan.
8. The Block Education Officer, Hasanpur, District Siwan.
9. The Block Education Officer, basantpur, district Siwan.
10. The Block Education Officer, Hasainganj, District Siwan.
11. The Block Education Officer, Sishban, District Siwan.
12. The Block Education Officer, Aandar, District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 248 of 2019
======================================================
1. Aashif Khan and Ors S/o Md. Mobin Khan, R/o Vill, Post and P.S.- Kaler,
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
11/18
District- Arwal.
2. Anwar Khan, S/o Aabu Md. Khan, R/o Vill, Post and P.S.- Kaler, District-
Arwal.
3. Khsushbu Khatun, D/o Md. Hashmi Khan, R/o Vill- Dhamai, Post- Kurtha,
P.S.- Banshi, District- Arwal.
4. Chandni Khatoon, D/o Abdul Rahim Khan, R/o Vill/Post- Walidad, P.S.-
Mehandia, Distrct- Arwal.
5. Md. Anwar, S/o Mohammad Maqbool Ahmad, R/o Vill- Pura Kothi, Post-
Balon, P.S.- Kaler, District- Arwal.
6. Aurangjeb Khan, S/o Masaud Khan, R/o Vill- Post Hirday Chak, P.S.- Kaler,
District- Arwal.
7. Sadmani Khatun, D/o Sadik Anwar, R/o Vill- Kalandra, Post- Injor, P.S.-
Mahandya, District- Arwal.
8. Manaur Sultana, D/o Wakil Ahmad, R/o Vill- Kagji Mohalla, Post-
Badrabad, P.S.District- Arwal.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Principal Secretary, Education Department, Govt. of Bihar, Patna.
3. The Director, Public Education, Education Department, Govt. of Bihar,
Patna.
4. The District Magistrate, Arwal.
5. The District Education Officer, Arwal.
6. The District Programme Officer Sakshrata, Arwal.
7. The Block Education Officer, Block- Kaler, District- Arwal.
8. The Block Education Officer, Block- Kurtha, District- Arwal.
9. The Block Education Officer, Block- Mehandiya, District- Arwal.
10. The Block Education Officer, Block- Baidrabad, District- Arwal.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2661 of 2019
======================================================
1. Md. Samim and Anr Son of Md. Isalam, r/o Village- Sulindabad, P.S.-
Sulindabad, District Saharsa.
2. Md. Mashi Imam Son of Md. Nakki Imam R/o Village Sulindabad, P.S.-
Kahra, District- Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar and Ors through Principal Secretary, Human Resource
Development Department, Govt. of Bihar, Patna.
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
12/18
2. The Secretary, Human Resource Development Department, Govt. of Bihar,
Patna.
3. The Director, Mass Education, Human Resource Development Department,
Bihar, Patna.
4. The District Magistrate, Saharsa.
5. The District Education Officer, Saharsa.
6. The District Programme Officer, Saharsa.
7. The Block Education Officer, Kahra, Saharsa.
8. The Head Master, Primary School, Sulindabad, Saharsa.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8165 of 2019
======================================================
Yasmin Perween W/o Jamal Akhtar Resident of Village- Begampur earlier
Bhaluhipur, P.S. Ara in the District- Ara (Bhojpur) post as Taalimi Markaz in
Prathmik, Vidyalaya Bhaluhipur, Ara Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Bihar, Patna.
2. The Director, Secondary Education Department, Bihar, Patna.
3. The District Magistrate, Ara, Bhojpur.
4. The District Programme Officer (Literacy), Ara, Bhojpur.
5. The District Education Officer, Ara, Bhojpur.
6. The District Programme Officer (Seva Siksha Abhiyan), Ara, Bhojpur.
7. The Block Education Officer, Ara, Bhojpur.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 16495 of 2018)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Prabhakar Jha- Gp27
(In Civil Writ Jurisdiction Case No. 10886 of 2018)
For the Petitioner/s : Mr.Ashhar Mustafa
For the Respondent/s : Smt. Shilpa Singh- Ga12
(In Civil Writ Jurisdiction Case No. 11731 of 2018)
For the Petitioner/s : Mr.Ashhar Mustafa
For the Respondent/s : Smt. Shilpa Singh -Ga12
(In Civil Writ Jurisdiction Case No. 14115 of 2018)
For the Petitioner/s : Mr.Ashhar Mustafa
For the Respondent/s : Mr.Madhaw Prasad Yadav - Gp23
(In Civil Writ Jurisdiction Case No. 14313 of 2018)
For the Petitioner/s : Mr.Ashhar Mustafa
For the Respondent/s : Mr.Kameshwar Kumar- Gp17
Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022
13/18
(In Civil Writ Jurisdiction Case No. 16859 of 2018)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Madhaw Prasad Yadav - Gp23
(In Civil Writ Jurisdiction Case No. 18018 of 2018)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Jitendra Kr.Roy-1 Sc13
(In Civil Writ Jurisdiction Case No. 18449 of 2018)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Madanjeet Kumar -Gp20
(In Civil Writ Jurisdiction Case No. 20760 of 2018)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Subhash Chandra Mishra- Sc16
(In Civil Writ Jurisdiction Case No. 21227 of 2018)
For the Petitioner/s : Mr.Rajeev Kumar Singh
For the Respondent/s : Smt.Shilpa Singh -Ga12
(In Civil Writ Jurisdiction Case No. 21286 of 2018)
For the Petitioner/s : Mr.Rajeev Kumar Singh
For the Respondent/s : Mr.Ashutosh Ranjan Pandey
(In Civil Writ Jurisdiction Case No. 248 of 2019)
For the Petitioner/s : Mr.Rajeev Kumar Singh
For the Respondent/s : Mr.Prabhakar Jha- Gp27
(In Civil Writ Jurisdiction Case No. 2661 of 2019)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc16)
(In Civil Writ Jurisdiction Case No. 8165 of 2019)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Smt. Binita Singh ( Sc28 )
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
3 21-09-2022All the counsels appearing for the respective parties are ad idem with the issue involved in the present petitions stands finally adjudicated by this Court while delivering the judgment passed in bunch of writ petitions with the lead case, C.W.J.C. No. 11447 2018 (Md. Ejaz Kausar Khan & Ors. Vrs. State of Bihar & Ors.), decided on 27th July, 2022.
Learned counsels for the petitioners submit that they have been after having worked for a considerable period, their services were dispensed with by issuing an order in a similar format filling-up the blank lines purportedly after issuing show Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022 14/18 cause notice. Learned counsels has taken this Court to following paragraphs of the judgment :
"24. The very basic principles of fair play and natural justice are thus found to be flouted. A decision has been taken before whereafter show cause notice has been issued. Post decisional compliance of principles of natural justice is of no purpose. It is an eye wash and appears to have only to show a paper compliance of the order passed by this Court in the previous round of proceedings.
25. In the earlier proceedings this Court did not examine the issue regarding the nature of appointment of the petitioners and, therefore, this Court would deal with the said aspect. It is also pertinent to notice that the Director has changed his stand which he has took earlier in 2014. It would be appropriate to quote the clarification issued by the Director on 01.09.2014.
**i=kad& 13 @ lk0 2&18@2012@1355 fcgkj ljdkj f"k{kk foHkkx izs'kd] MkW0 [kq"khZn vkye] funs"kd] tu f"k{kk fcgkj] iVuk A lsok esa] ftyk dk;ZØe inkf/kdkjh ¼lk{kjrk ,oa ek/;fed f"k{kk½ lqikSy A iVuk] fnukad& 01@09@14 fo"k; % egknfyr] vYila[;d ,oa vfrfiNM+k oxZ v{kj vk¡py ;kstuk ds varxZr rkyheh ejdt ds f k{kk Lo;alsfo;ksa ds p;u ds Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022 15/18 laca/k esa A izlax % vkidk i=kad& 146 fnukad& 17-07-2014 A egk"k;] mi;qZDr fo'k; ,oa izlax dh vksj vkidk /;ku vkd`'V djrs gq, dguk gS fd lqikSy ftys ds 25 rkyheh ejdt ds f"k{kk Lo;alsfo;ksa ds p;u ds laca/k esa ekxZn"kZu pkgk gS fd p;u lfefr }kjk eqfLye leqnk; ds vR;ar fiNM+k oxZ ds mEehnokjksa dh vuqiyC/krk ds dkj.k eqfLye leqnk; dh lkekU; tkfr ds mEehnokjkaas ds f"k{kk lsoh ds :i esa p;u dks ekU;rk nh tk; ;k ughaA bl laca/k esa Li'V djuk gS fd mRFkku dsUnz ds Vksyk lsodksa ,oa rkyheh ejdt ds f"k{kk Lo;alsfo;ksa dk p;u iwoZ esa loZ f"k{kk vfHk;ku ds varxZr mRFkku dsUnzksa ,oa rkyheha ejdtksa ds fy;s fuxZr ekxZ funsZf"kdk ds vk/kkj ij djuk FkkA rkyheh ejdt ds f"k{kk Lo;alsfo;ksa ds laca/k esa lanfHkZr ekxZ&funsZf"kdk esa funsZ"k Fkk fd lacaf/kr leqnk; ds f"kf"k{kqvksa dh tkfr ds f"k{kk Lo;alsoh dks izkFkfedrk nh tk;A ;g ek= izkFkfedrk FkhA Li'V gS fd eqfLye leqnk; dh fiNM+h tkfr ds f"k{kk Lo;alsfo;ksa dh vuqiyC/krk dh fLFkfr esa ;g p;u fd;k x;k Fkk tks vkids i= ls Li'V gSA ftyksa }kjk baVjehfM,V ;ksX;rk izkIr mEehnokjksa dh vuqiyC/krk ds dkj.k rRdkyhu funs"kd ds i=kad& 2336 fnukad& 23-12-2013 }kjk iwoZ dh ekxZ nf"kZdk esa foLrkj djrs gq, bl vk"k; dk i= fuxZr fd;k x;k Fkk fd baVjehfM,V ;ksX;rk/kkjh ugha feyus dh fLFkfr esa ekSyoh ;ksX;rk/kkjh dk p;u f"k{kk Lo;alsoh ds :i esa fd;k tk ldrk gS ,oa vdknfed :i ls ;ksX; mEehnokj ugha feyus dh fLFkfr esa ml iapk;r ds v/khu fudVre Vksyk ds ;ksX; O;fDr dk p;u fd;k tk ldrk gSA ;g funsZ"k f"k{kk Lo;alsfo;ksa dh tkfrxr ;ksX;rk ds laca/k esa fuXkZr p;u fd;k tk ldrk gSA ;g funsZ"k f"k{kk Lo;alsfo;ksa dh tkfrxr ;ksX;rk ds laca/k esa fuxZr ugha FkkA lkFk gh] vkids ftys esa lapkyu lfefr }kjk fd;k x;k p;u bl funsZ"k ds iwoZ dk gSA vr% mDr ds vkyksd esa p;u lfefr }kjk eqfLye leqnk; ds vR;ar fiNM+k oxZ ds mEehnokjksa dh vuqiyC/krk ds dkj.k eqfLye leqnk; dh lkekU; tkfr ds mEehnokjksa ds f"k{kk lsoh ds :i esa p;u dks ekU;rk nsus ds laca/k esa ftyk inkf/kdkjh ls vuqjks/k fd;k tk ldrk gSA fo"oklHkktu g0@& ¼MkW0 [kq"khZn vkye½ funs"kd] tu f"k{kk fcgkj] iVukA Kkikad& 1355 iVuk @ fnukad 01@09@14 izfrfyfi %& ftyk inkf/kdkjh] lqikSy@ftyk f"k{kk inkf/kdkjh] Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022 16/18 lqikSy dks lwpukFkZ ,oa vko";d dk;kZFkZ izsf'kr A g0@& ¼MkW0 [kq"khZn vkye½ funs"kd] tu f"k{kk fcgkj] iVukA
26. The order impugned dated 19.05.2018 passed by the Director does not mention about his above quoted earlier order. It also does not deal with the aspect and circumstances in which persons belonging to general category of muslims could be appointed.
27. In the circumstances this Court does not have any hesitation in holding that the orders impugned, dated 19.05.2018 and 16.07.2018, and further communication issued to the District Programme Officer, dated 20.05.2018, for removing the petitioners from the post of Shikshak Swayamsevaks (volunteer teachers) are not sustainable in law.
28. So far as case of Shama Parveen is concerned, this Court finds that she has worked as volunteer teachers only for a short period up to 2016, as the certificate of experience issued on 01.10.2016 and recognized by the Block Education Officer in his letter, dated 01.10.2016, has been duly upheld by this Court in its order, dated 09.10.2016, passed in C.W.J.C. No. 5027 of 2018, she would be entitled to the same benefit as those volunteer teachers who were appointed in 2009 and will have to be considered for absorption as teachers. Therefore order directing her apply under the scheme of 2018 is unjustified as scheme of 2018 would not be applicable on her as she was appointed under the earlier scheme and the same is set aside by an order, dated 15.04.2019, passed in Case No. R.M. 39/18-19. It has been pointed out that the State Government has again issued guidelines for appointing Shikshak Swamsevaks Taleemi Markaz Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022 17/18 in 2018. however, such scheme would be applicable only for fresh appointment and to those who were already appointed from 2009 onwards under the earlier scheme.
29. Those petitioners who are continuing in terms of the interim order passed by the Court in their cases, shall continue to perform their duties and be also entitled to received salary from the date it was stopped by the respondents. The salary shall be released within a period of two months. The petitioners would be also entitled to receive interest at the rate of 6% of their arrears of salary.
30. Those petitioners whose services were dispensed with shall be entitled to reinstatement with continuity in service and would be also entitled to payment of their salary as above. However, for the period they have not worked, they will be only given benefit of notional salary following principles of no work no pay. The petitioners would be now allowed to continue as regular teachers as per the scheme. The petitioners shall be granted the same status as granted to other volunteers of the Taleemi Markaz who have been taken over by the State Government."
Learned counsels submits that in view of above findings the writ petitions be allowed.
Learned counsel appearing for the State-respondents do not object to the observations which have already been made here-in-above.
Considering the view taken by this Court (supra) and also taking into consideration that if the view taken by the State Government is accepted, would result in 100 per cent Patna High Court CWJC No.16495 of 2018(3) dt.21-09-2022 18/18 reservation to the extremely backward muslim community which could not have been allowed, I allow these petitions in the same terms as above.
Accordingly, the writ petitions are allowed. Impugned action passed in the respective writ petitions whereby the services of the petitioners have been dispensed with of terminating the services and/or restraining the petitioners is unjustified and is set aside with all consequential benefits to reinstate the petitioners and allow them to perform their duties with all consequential benefits. However, their consequential benefits shall be governed as per paragraph 30 of the judgment as quoted here-in-above.
(Sanjeev Prakash Sharma, J) Shamshad/-
U