Patna High Court - Orders
Sachin Kumar Chandan & Anr vs The State Of Bihar & Ors on 5 September, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16893 of 2018
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1. Sachin Kumar Chandan Son of Sri Ramakant Kamti,
2. Raushan Kumar Singh, son of Muneshwar Singh
Both resident of village- Arout, P.S. Rosera, District-Samastipur
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Education Department,
Govt. of Bihar, Patna.
2. The Director Mid-day-Meal Bihar, Patna
3. The District Magistrate, Samastipur
4. The District Programme Officer, Samastipur
5. The District Education Officer, Samastipur
6. The Block Development Officer, Rosera, Samstipur
7. The Block Education Officer, Rosera, Samastipur
8. The Principal, Middle School, Arout, Rosera, Samastipur
9. The Mukhiya Gram Panchayat Raj Arout, Rosera, Samstipur
10. The Panchayat Secretary of Gram Panchayat Raj, Arout, Rosera,
Samastipur
11. The Secretary, School Committee, Arout, Rosera, Samastipur
12. The Supervisor, Middle School, Arout, Rosera, Samastipur
13. Pratibha Devi, Member School Committee of Middle School, Arout,
Rosera, Samastipur
14. Munni Devi, Mother member, Middle School, Arout, Rosera, Samastipur
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vinay Kumar Mishra
For the Respondent/s : Mr. Madanjeet Kumar -GP-20
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 05-09-2018Heard learned counsel for the parties.
2. Petitioner No.1 is son of Ward Member-cum- Chairman of the Middle School, Arout, Samastipur and petitioner No.2, husband of the Secretary of the School Education Committee of the said School. They have put to challenge an order dated 22.04.2017 in Complaint Case No. 519410110021700875/A by the Additional Collector (Lok Patna High Court CWJC No.16893 of 2018(2) dt.05-09-2018 2/2 Sikhyat Niwaran)-cum-Appellate Authority, Samastipur. The gist of the allegation is that someone impersonating the mother of petitioner No.1 and husband of petitioner No.2 have withdrawn certain amount from the School account, meant for Mid-day-Meal.
3. In my view, the petitioners do not have any locus standi to maintain this application.
4. This application is, accordingly, dismissed.
5. It goes without saying that the persons aggrieved shall have liberty to raise their grievance, in accordance with law.
(Chakradhari Sharan Singh, J) arun/-
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