Patna High Court - Orders
Punam Kumari vs The State Of Bihar & Ors on 4 December, 2014
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18046 of 2010
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Punam Kumari
.... .... Petitioner
Versus
The State of Bihar & Ors
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Jai Prakash Singh, Advocate
For the Respondents : Mr. Shailendra Kr. Jha, AC to AAG 13
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
4 04-12-2014It is the petitioner's plea that despite an order dated 29.05.2010 issued vide memo No. 484 dated 02.06.2010 passed by the District Teachers Appointment Appellate Authority, Begusarai in case No. 1021 of 2009, she was not being allowed to function as Panchayat Teacher.
The said order dated 29.05.2010 issued vide memo No. 484 dated 02.06.2010 has been passed by a quasi judicial statutory functionary and till it is set aside or modified, the authorities are required to give due weightage to such decision.
This writ application is disposed of with the only observation that if the said order passed by the District Teachers Appointment Appellate Authority, Begusarai dated 29.05.2010 issued vide memo No. 484 dated 02.06.2010 has so far not been modified, altered or set aside, it must be implemented within one month from the date of receipt/ production of a copy of this order before the concerned authority. This court will view seriously if such orders are not implemented without any valid reasons.
(Chakradhari Sharan Singh, J) BKS/-
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