Patna High Court
Manoj Kumar vs The State Of Bihar And Ors on 17 January, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7338 of 2018
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Manoj Kumar Son of Hirday Kumar Singh, R/o Barara, P.S.- Noorsarai,
District- Nalanda. ... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Primary Education, Bihar, Patna.
3. The Regional Deputy Director of Education, Patna Division, Patna.
4. The District Education Officer, Nalanda.
5. The District Programme Officer, Nalanda. ... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manoj Kumar
For the Respondent/s : Mr. Avinash Chandra
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
Date : 17-01-2019
1. The learned counsel for the parties are in agreement that the present case is squarely covered by a judgment dated 02.11.2018 passed in C.W.J.C. no. 14202 of 2014 (Sujeet Kumar and others v. The State of Bihar and others).
2. Having regard to the submissions made by the learned counsel for the respective parties, the present writ petition is allowed in terms of the aforesaid judgment dated 02.11.2018 passed in the case of Sujeet Kumar and others (supra) and the respondents are directed to grant similar benefits to the petitioner herein.
(Mohit Kumar Shah, J) rinkee/-
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