Patna High Court
Teji Lal Yadav vs The State Of Bihar & Ors on 7 April, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
Patna High Court CWJC No.4673 of 2015 dt.07-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4673 of 2015
===========================================================
1. Teji Lal Yadav, S/o Late Baleshwar Yadav, Resident of Village- Kerwa, P.O.-
Gangaur, Prakhand:-Madhwapur, District:-Madhubani.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary Primary Education Department, Govt.
of Bihar, Patna.
2. The Director, Primary Education, Govt. of Bihar, Patna.
3. The Collector Madhubani.
4. The Regional Deputy Director Education, Darbhanga.
5. The District Education Officer, Madhubani.
6. The District Programme officer (Establishment), Madhubani.
.... .... Respondent/s
===========================================================
Appearance :
For the Petitioner/s : Mr. Ratan Kumar Kumar
For the Respondent/s : Mr. M.K. SINHA- SC1
===========================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 07-04-2015
A K Tripathi, J.Heard counsel for the parties.
The Court expresses no opinion on the merit of the claim of the petitioner. However, if the petitioner files an application with regard to his grievance before the competent authority, the same will be considered in accordance with law and a decision taken within a period of four months thereof.
Writ application stands disposed of with observation/direction as above.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
U