Patna High Court - Orders
Prakash Kumar Ray vs The State Of Bihar on 13 July, 2021
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23 of 2020
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Koushal Kishor Thakur
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 18156 of 2019
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Arun Kumar Tiwary
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20384 of 2019
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Arvind Kumar Mishra
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 22584 of 2019
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Prakash Kumar Ray
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 23 of 2020)
For the Petitioner/s : Mr.Vipin Kumar
For the Respondent/s : Mr.Smt. Binita Singh (Sc28)
(In Civil Writ Jurisdiction Case No. 18156 of 2019)
For the Petitioner/s : Mr.Shama Sinha
For the Respondent/s : Mr.Ashutosh Ranjan Paney (Aag15)
(In Civil Writ Jurisdiction Case No. 20384 of 2019)
For the Petitioner/s : Mr.Bipin Bihari Singh
Patna High Court CWJC No.23 of 2020(5) dt.13-07-2021
2/4
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc16)
(In Civil Writ Jurisdiction Case No. 22584 of 2019)
For the Petitioner/s : Mr.Shashi Bhushan Pandey
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
4 13-07-2021Counter affidavit has been filed by the Chief Secretary, Bihar in the present case on the issue of guest faculty teachers and at the same time on the issue of qualitative improvement of education system in the State of Bihar.
The Court is of the view that education system cannot be improved so long the education system is based on the concept of segregated system one for elite section and other for poor Biharies who have to remain content with Madhyah Bhojan free book, uniform bicycle with poor teaching or no teaching. The Chief Secretary in his counter affidavit has made very tall claim and highlight the steps taken for improvement of quality education in the State of Bihar but those policies and scheme are only glorifying the records where these policy documents are maintained to understand the qualitative change and improvement.
The Court is of the considered view that improvement in the system can be gauged by the faith of people towards system. Let the Chief Secretary convene a Video Conference of District Magistrate of all the districts of State to Patna High Court CWJC No.23 of 2020(5) dt.13-07-2021 3/4 solicit the information from the District Magistrate as to how many wards of the IAS and IPS and Class-I and class-II Officers in the State service are undergoing studies in the government run elementary and other schools and thereafter, the Chief Secretary shall file affidavit, furnishing details of wards of the elite class as their wards admission in governement run school will instill confidence of qualitative improvement so long the wards of elite class are taking education in non-government education system, the tall claim of qualitative change is only an eye wash. The golden test of quality change index is public sector and not in the private run institution and sending the wards of elite class outside the State of Bihar or private run education system is indicator of distrust on government run education system as even the IAS and IPS and other elite class are confident that the government run school is not upto the mark and as such they are sending their wards to receive education out of the State or in private school on payment of huge admission and tuition fees.
In order to facilitate the Chief Secretary to do needful, the case is adjourned to 16th of August, 2021.
The Court hope and trust that honest effort should be made by the Chief Secretary and appropriate affidavit must be Patna High Court CWJC No.23 of 2020(5) dt.13-07-2021 4/4 filed for the improvement of educational system for the poor Bihari.
Put up this case on 16th of August, 2021.
(Anil Kumar Upadhyay, J) Ravi/-
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