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Patna High Court

Ranti Kumari vs The State Of Bihar & Ors on 26 February, 2015

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi

               IN THE HIGH COURT OF JUDICATURE AT PATNA

                            Civil Writ Jurisdiction Case No.3170 of 2015
         ===========================================================
         1. Ranti Kumari daughter of Shri Laxmi Yadav, resident of village Jhakhra, Police
         station Gopalpur, District East Champaran.
                                                                      .... .... Petitioner/s
                                                Versus
         1. The State of Bihar through the Principal Secretary, Human Resources.
         Development Department, Bihar, New Secretariat Building, Patna.
         2. The Commissioner, Human Resources Development Department, Government of
         Bihar, New Secretariat Building, Patna.
         3. The District Magistrate, West Champaran at Bettiah.
         4. The Deputy Development Commissioner District West Champaran at Bettiah.
         5. The Block Development Officer, Sikta, District West Champaran at Bettiah.
         6. The Superintendent of Education, District West Champaran at Bettiah.
         7. The Block Education Extension Officer, Sikta, District West Champaran at
         Bettiah.
         8. The Gram Panchayatraj, Raj Gochari, District West Champaran at Bettiah.
         9. The Mukhia, Raj Gochari Grampanchayat, District West Champaran at Bettiah.
         10. The Panchayat Secretary, Raj Gocharri Panchayat, District West Champaran at
         Bettiah.
         11. Rima Kumari, wife of Alok Kumar Yadav, resident of village Patkuhia, Police
         Station Balthar, District West Champaran at Bettiah.
                                                                     .... .... Respondent/s
         ===========================================================
         Appearance :
         For the Petitioner/s :      Mr. Bijay Bihari Sinha
         For the Respondent/s :      Mrs. Binita Singh, GP 31
         ===========================================================
         CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
         ORAL JUDGMENT

Date: 26-02-2015 There is adequate mechanism for redressal of the grievance so raised in the present writ application. This Court will not entertain a writ application directly on such issue.

Writ is dismissed. All roads and legal remedies available to the petitioner will be open.

(Ajay Kumar Tripathi, J) sk U