Patna High Court - Orders
Smt.Usha Prasad Bhakta & Ors vs The State Of Bihar & Ors on 13 December, 2012
Bench: Chief Justice, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1303 of 2012
In
Civil Writ Jurisdiction Case No. 13343 of 2011
With
Interlocutory Application No.5606 of 2012
In
Letters Patent Appeal No.1303 of 2012
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1. Smt. Usha Prasad Bhakta Wife of Mahesh Bhakta Resident of Village +
P.O.- Panapur Langa Via Rajapakar, P.S.- Hajipur Sadar, District- Vaishali
presently posted under Lower Subordinate Education Service at
Government Basic School, Panapur, District- Vaishali.
2. Nirmala Kumari Wife of Arun Kumar Chaudhary Resident of Village +
Post- Pinapur, P.S.- Jandaha, District- Vaishali, presently posted under
Lower Subordinate Education Service at Government Basic School, Loma.
3. Nirmal Das Son of Sri Krishna Das Resident of Village- Panapur, Post-
Madhurpur, P.S.- Biddupur, District- Vaishali presently posted under Lower
Subordinate Education Service, Government Basic School, Chechar,
Vaishali.
.... .... Petitioners-Appellants
Versus
1. The State of Bihar through Principal Secretary, Human Resources
Development Department, Govt. of Bihar, Patna
2. The Director, Primary Education, Human Resource Development
Department, Govt. of Bihar, Patna
3. The Regional Deputy Director of Education, Tirhut Division,
Muzaffarpur
4. The District Education Officer, Vaishali
.... .... Respondents-Respondents
5. Reeta Srivastava Wife of Anil Kumar Srivastava Resident of Village +
Post- Shikarpur, P.S.- Sonepur, District- Saran, presently posted as in
Lower Subordinate Education Service at Government Basic School,
Bithauli, Vaishali
6. Bipin Kumar Thakur Son of Kapil Deo Thakur Resident of Village +
2 Patna High Court LPA No.1303 of 2012 (3) dt.13-12-2012
2/3
Post- Karnauli, P.S.- Mahnar, District- Vaishali, presently posted under
Lower Subordinate Education Service at Government Basic School, Loma,
District- Vaishali
7. Prem Lata Sinha Daughter of Jagdish Singh Resident of Village-
Bindauli, P.O. + P.S. Masadhi, District- Patna presently posted under Lower
Subordinate Education Service at Government Basic School, Jafarpatti and
District- Vaishali
8. Rambahadur Singh Son of Brahmdeo Singh Resident of Village + Post-
Khksa, P.S.- Rajapakar, District- Vaishali, presently posted under Lower
Subordinate Education Service at Government Basic School Jafarpatti,
Vaishali
9. Lagandeo Rai Son of Late Madhu Rai Resident of Village + Post-
Sardpur Rajauli, P.S.- Hajipur Sadar, District- Vaishali, presently posted
under Lower Subordinate Education Service at Government Basic School,
Narainpur
10. Meera Singh Daughter of Monakka Singh Resident of Village-
Dayalpur, P.O.- Biddupur, P.S.- Rajapakar, District- Vaishali
.... .... Petitioners-Respondents
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Appearance :
For the Appellants : Mr. Pratap Sharma, Advocate
For the Respondent State: Mr. Tej Bahadur Singh, AAG-7
For the Interveners: Mr. Krishna Kant Tiwari, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3. 13-12-2012Feeling aggrieved by the common judgment and order dated 7th May 2012 passed by the learned single Judge insofar as C.W.J.C. No. 13343 of 2011 has been dismissed, the writ petitioners have preferred this Appeal under Clause 10 of the 3 Patna High Court LPA No.1303 of 2012 (3) dt.13-12-2012 3/3 Letters Patent.
Learned advocate Mr. Pratap Sharma appears for the appellant. He concedes that the matter at issue has been finally decided by us in our judgment and order dated 27th November 2012 passed in Letters Patent Appeal No.953 of 2012 (Surendra Rai & Anr. Vs. The State of Bihar & Ors.) and C.W.J.C. No. 16252 of 2011.
For the reasons recorded in the above referred judgment dated 27th November 2012, the Appeal is dismissed in limine.
Interlocutory Application stands disposed of.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J) Pawan/-