Patna High Court
Md. Sharafat Ali @ Sarafat Ali & Ors vs The State Of Bihar & Ors on 14 September, 2016
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No. 3076 of 2014
Arising out of
Civil Writ Jurisdiction Case No. 18310 of 2012
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1. Md. Sharafat Ali @ Sarafat Ali Son of Md. Rasul Akhtar, Resident of Village-
Alam Nagar, P.O. Ganeshpur, P.S. + Block- K. Nagar, District- Purnea.
2. Md. Sabir Hussain, Son of Md. Murtaza Hussain, Resident of Village-Sabutar,
P.O. Kajha, P.S. + Block- K. Nagar, District- Purnea.
3. Akhlaque Alam, Son of Kalamuddin, Resident of Village-Sabutar, P.O. Kajha
Block & P.S. K. Nagar, District- Purnea.
4. Manzar Alam, Son of Shoaib Alam, Resident of Village- Sabutar, P.O. Kajha,
Block & P.S. K. Nagar, District- Purnea.
5. Jawed Reza, Son of Sk. Zahid, Resident of Village- Bergachi, P.O. Kajha,
Block+ P.S.- K. Nagar, District- Purnea.
6. Md. Shahbaz Alam @ Sabbaj Alam, Son of Md. Mustafa Alam, Resident of
Village-Sabutar, P.O. Kajha Block + P.S. K. Nagar, District- Purnea.
7. Shahista Tarannum @ Sahista Taranum, D/o Majharul Haque, Resident of
Village- Bakricol, P.O. B. K. Asthan, Maranga, P.S. K. Nagar, District- Purnea.
8. Taslima Pravin, D/o Fariuddin, Resident of Village- Kajha, P.O. Kajha, Block +
P.S. K. Nagar, District- Purnea.
9. Md. Noushad, Son of Nasim Ahmad, Resident of Village- Kajha, P.O. Kajha,
Block + P.S. K. Nagar, District- Purnea.
10. Md. Wariz @ Md. Warih, Son of Md. Riyazuddin @ Riajuddin, Resident of
Village- Amarpur, P.O. Ganeshpur, P.S. + Block- K. Nagar, District- Purnea.
11. Md. Moinuddin @ Md. MOinuddin Alam, Son of Usman, Resident of Village-
Chhoti Chakla, P.O. Guwasi, P.S. + Block- K. Nagar, District- Purnea.
12. Md. Azazul Baitha @ Md. Izazul, Son of Md. Dilawar, Reisdent of Village-
Chhoti Chakla, P.O. Guwasi, P.S. + Block- K. Nagar, District- Purnea.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. R. K. Mahajan, Principal Secretary, Human Resources Development
Department, Government of Bihar, Patna.
3. Sarwanan. M., Director, Primary Education, Human Resources Development
Department, Government of Bihar, Patna.
Patna High Court MJC No.3076 of 2014 dt.14-09-2016
2/3
4. Arvind Kumar, District Magistrate, Purnea, District- Purnea.
5. Md. Najibullah, District Superintendent of Education cum District Program Co-
ordinator, Purnea.
6. Bhagwan Thakur, the Block Education Extension Officer cum Co-ordinator,
Block Resources Centre, Amour, District- Purnea.
7. Ran Vijay Pratap Yadav, the Block Extension Officer cum Co-ordinator, Block
Resources Centre Rupauli, District- Purnea.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : None
For the State : Mr. K. P. Gupta, Advocate
Mr. Ashok Kumar Gupta, A.C. to G.P. 10
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 14-09-2016 Nobody appears on behalf of the petitioners. Learned counsel for the State is present and submits that he has filed show cause on behalf of opposite party no. 5.
The application has been filed alleging non compliance of the order dated 01.10.2012 passed in C.W.J.C. No. 18310 of 2012 by which the writ petition was disposed off in terms of direction of a co-ordinate Bench, in a similar matter, which required the authorities to take a final decision with regard to the claim of the petitioners. In the show cause, copy of order dated 07.01.2015 has been brought on record showing compliance of the order of the Court.
Copy of the show cause has been served on learned counsel for the petitioners on 25.02.2015 but no rejoinder to the same Patna High Court MJC No.3076 of 2014 dt.14-09-2016 3/3 has been filed.
Considering the above fact as well as taking into account that nobody appears on behalf of the petitioners today, the application stands disposed off.
However, the petitioners shall be at liberty to challenge the order dated 07.01.2015 in accordance with law.
(Ahsanuddin Amanullah, J.)
P. Kumar
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