Patna High Court - Orders
Najma Usmani vs The State Of Bihar & Ors on 25 September, 2014
Author: Jayanandan Singh
Bench: Jayanandan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10116 of 2013
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1. Najma Usmani Wife Of Mir Rabbani Resident Of Village - Maldaha,
P.O. + Police Station - Kursakanta, District - Araria
.... .... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Education
Department, Government of Bihar, Patna
2. The State Project Director, Bihar Education Project, Shiksha Bhawan,
Rashtra Bhasha Parishad Campus, Saidpur, Rajendra Nagar, Patna
3. The District Magistrate, Araria
4. The District Education Officer, Araria
5. The District Programme Officer, Prathmik Shiksha and Sarv Shiksha
Abhiyan, Araria
6. The Block Education Officer, Kursakanta, District - Araria
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ram Sagar Singh
For the Respondent/s : Mr. T.B.Singh
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CORAM: HONOURABLE MR. JUSTICE JAYANANDAN SINGH
ORAL ORDER
2 25-09-2014Learned counsel for the petitioner submits that in the light of a general letter issued by the District Education Officer, vide Annexure-1, petitioner has been stopped from performing her duties. He submits that in this respect petitioner has filed a representation before the District Education Officer, as contained in Annexure-4, which has not yet been considered.
Writ application is accordingly disposed of with a direction to the District Education Officer to consider the said representation of the petitioner and pass appropriate orders in accordance with law at the earliest.
(Jayanandan Singh, J) Pradeep/-
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