Anaupcharik Shiksha Anudeshak Seva ... vs The State Of Bihar & Ors on 11 August, 2016

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Patna High Court

Anaupcharik Shiksha Anudeshak Seva ... vs The State Of Bihar & Ors on 11 August, 2016

Bench: Ajay Kumar Tripathi

       IN THE HIGH COURT OF JUDICATURE AT PATNA

                   Civil Writ Jurisdiction Case No.3460 of 2016
===========================================================
1. Anaupcharik Shiksha Anudeshak Seva Sangathan, through State General
Secretary, Md. Jamaluddin Ansari, in the post of General Secretary, Son of Md.
Rahmat Ali, Resident of Village- Nisrapura, Police Station- Rampur Chiram,
District- Arwal.
2. Sri Manohar Singh, son of Sri Bhola Singh, Resident of Village- Mudhi, Police
Station- Chainpur, District- Kaimur at Bhabhu in the Post of State President.
3. Basgeet Ram, Son of Late Likhi Ram, Resident of Village- Sukhdevan Bigha,
Police Station- Daudnagar, District- Aurangabad in the post of State Secretary.
                                                               .... .... Petitioner/s
                                       Versus
1. The State of Bihar through the Chief Secretary, Old Secretariat, Government of
Bihar, Patna.
2. The Principal Secretary, Department of Mass Education, Government of Bihar,
Patna.
3. The Principal Secretary, Department of Personnel and Administrative Reforms,
Government of Bihar, Patna.
4. The Director, Primary Education Department of Human Resources Development,
Government of Bihar, Patna.
5. The Director, Mass Education, Department of Education, Government of Bihar,
Patna.
                                                              .... .... Respondent/s
===========================================================
        Appearance :
        For the Petitioner/s    :    Mr Y.V.Giri, Sr. Advocate
                                     Mr. Manaoj Kumar Upadhay
                                     Mr Gajanan Arun
                                     Mr Gajendra Kumar Singh
        For the Respondent/s      : Mr. Jitendra Kumar, AC to AAG 14
===========================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT

Date: 11-08-2016 All intervention applications filed for impleadment as petitioners are rejected. The rejection will not come in their way for seeking individual relief.

So far as writ application of the petitioners is concerned, keeping in view the decision rendered by the learned Single Judge affirmed by Division Bench as well as the Hon'ble Supreme Court in Patna High Court CWJC No.3460 of 2016 dt.11-08-2016 2/2 SLA (Civil) No.32079 of 2015, the State authorities are directed to consider their claim as well.

Writ application is disposed of with the above direction.



                                                              (Ajay Kumar Tripathi, J)

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