Patna High Court
Guddi Kumari & Ors vs The State Of Bihar & Ors on 22 April, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5344 of 2015
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1. Guddi Kumari. D/O Srikant Singh. Vill - Jalalpur, P.O.- Vishunpura, P.S.-
Sidhwaliya, Dist.- Gopalganj.
2. Gayatri Kumari. W/O Vijay Kumar Rai. Resident of vill.- Jalalpur Khurd, P.O.-
Bishanpura Bazar, P>S.- Sidhwaliya, Distt.- Gopalganj.
3. Rajendra Rai. S/O Vill.- Jallalpur, P.O.- Vishanpura, P.S.- Sidhwaliya, Distt.-
Gopalganj.
4. Anil Kumar Singh. S/O Raj Kumar Sinha. Vill.- Jalalpur, P.O.- Sidhwaliya,
Dist.- Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The District Magistrate, Gopalganj.
3. The District Education Officer, Gopalganj.
4. The Block Education Officer, Sidhwaliya, District - Gopalganj.
5. The Block Development Officer, Sidhwaliya, District - Gopalganj.
6. The Mukhiya, Gram Panchayat Raj, Jalalpur, P.O.- Visunpura, P.S.- Sidhwaliya,
District - Gopalganj.
7. The Panchayat Secretary, Gram Panchayat Raj, Jalalpur, P.O.- Visunpura, P.S.-
Sidhwaliya, District - Gopalganj.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shyama Kant Singh
For the Respondent/s : Mr. Rajiv Kumar Singh, GP 2
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 22-04-2015 The writ application is dismissed for more than one reason. The first is that the entire procedure for appointment of such teachers had undergone a change in the year 2012 itself. The other aspect is that such claim is raised at a very belated hour. Appointment relates to the year 2008 and these petitioners have raised a grievance by approaching the Tribunal only in the year 2011. Whatever be the merits or otherwise of the decision so impugned contained in Annexure- 4, the facts stands that even though the Court Patna High Court CWJC No.5344 of 2015 dt.22-04-2015 2/2 interferes with the said decision, these petitioners cannot be appointed on the post of a Panchayat Teacher in the changed circumstances with regard to qualification etc. in this regard.
Writ is dismissed.
(Ajay Kumar Tripathi, J) sk U