Patna High Court
Avishek Isar@Avisheka Isar & Ors vs The State Of Bihar & Ors on 7 January, 2019
Equivalent citations: AIRONLINE 2019 PAT 1138
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20501 of 2018
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1. Avishek Isar@avisheka Isar son of Late Jai Kant Ishar resident of Village &
P.O.- Sadipurghat, P.S. - Khanpur, District - Samastipur, presently posted as
Block Teacher in upgraded Middle School Udaypur, Block Khanpur, District -
Samastipur.
2. Amarendra Kumar son of late Birendra Kumar Thakur resident of village and
P.O. Hassopur, P.S. Khanpur, District- Samastipur, presently posted as Block
Teacher in upgraded Middle School, Verma Visthapit Colony, Udaypur,
Block- Khanpur, District- Samastipur.
3. Chandan Kumar son of late Birendra Kumar Thakur, resident of village and
P.O.- Hansopur, P.S.- Khanpur, District - Samatipur, presently posted as Block
teacher in upgraded Middle School, Udaypur, Block- Khanpur, District-
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Govt. of Bihar, Patna.
2. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
3. The District Education Officer, Samastipur.
4. The District Programme Officer (Establishment), Samastipur
5. The Block Education Officer Khanpur, District - Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Abhay Kumar Jha
For the Respondent/s : Mr.Jitendra Kumar Roy 1 -Sc13
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
Date : 07-01-2019
1. The learned counsel for the petitioners submits that the petitioners would be satisfied in case, they are permitted to file a representation regarding their grievance mentioned in the writ petition, before the respondent no. 4.
2. Accordingly, it is directed that the petitioners may file a representation before the respondent no. 4 within a period of four weeks from today and the respondent no. 4 shall dispose Patna High Court CWJC No.20501 of 2018 dt.07-01-2019 2/2 of the same by a reasoned and speaking order within a period of twelve weeks thereafter.
3. The writ petition is disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) rinkee/-
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