Patna High Court
The State Of Bihar & Ors vs Krishna Nand Gupta on 22 March, 2018
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1364 of 2014
In
Civil Writ Jurisdiction Case No.2846 of 2010
======================================================
1. The State of Bihar through the Principal Secretary Human
Resource Development Deptt. Govt. of Bihar, Patna.
2. The Director (Primary Education) Human Resource Development
Deptt Govt. of Bihar, Patna.
3. The District Education Establishment Committee Purnia, through
its Chairman and District Magistrate, Purnia.
4. The District Education Office Purnia.
5. The District Superintendent of Education Purnia.
... ... Appellant/s
Versus
Lal Mani Singh S/o Late Padma Nand Singh R/o Dighi, P.S.-Murliganj,
District-Madhepura.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 353 of 2016
In
Civil Writ Jurisdiction Case No.3164 of 2010
======================================================
1. The State of Bihar
2. Director Primary Education, Govt. of Bihar, Patna.
3. District Magistrate, Purnia, Distt- Purnia.
4. District Superintendent of Education, Purnia, Distt- Purnia.
5. Area Education Officer, Banmankhi Purnia, Distt- Purnia.
... ... Appellant/s
Versus
Krishna Nand Gupta S/o Sri Nathan Sah R/o Vill- Basudeopur, P.O.- Barhara,
P.S.- Barhara Kothi, Distt- Purnia, at present Posted as Headmaster in Adarsh
Middle School, Magurjan, Barhara Kothi Anchal, Distt- Purnia.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 326 of 2016
In
Civil Writ Jurisdiction Case No.17854 of 2009
======================================================
1. The State of Bihar through the Principal Secretary Human
Resources Development Department, Vikash Bhawan, Patna
2. The Principal Secretary Human Resources Development
Department, Govt. of Bihar, Vikash Bhawan, Patna
3. The Director Primary Education, Govt. of Bihar, Patna
4. The District officer - Cum - Chairman District Establishment
Committee, Purnea, Distt. Purnea
5. The District Superintendent of Education - Cum - Secretary
District Education Establishment Committee, Purnea, Distt. -
Purnea
... ... Appellant/s
Patna High Court LPA No.1364 of 2014 dt.22-03-2018
2/5
Versus
1. Subodh Kumar Yadav S/o Late Laxmi Narayan Yadav R/o vill. - Bathnaha,
P.O. Chopra Ramnagar, P.S. Janki Nagar, Distt. - Purnea
2. Kamlesh Prasad S/o Sri Jadish Lal Das R/o Village + P.O. Dharhara, P.S.
Banmankhi, Distt. - Purnea
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 871 of 2016
In
Civil Writ Jurisdiction Case No.4121 of 2010
======================================================
1. The State Of Bihar Through its The Special Secretary Cum
Commisisoner Human Resources Development Department
Government of Bihar, New Seceretariat, Patna.
2. The Director Primary Education Human Resources Development
Department, Government of Bihar, New Secretariat, Patna.
3. The District Magistrate Purnea Cum Chairman District
Education Establishment Committeee, Purnea.
4. The District Establishment Committee Purnea
5. The District Superintendent of Education, Purnea.
6. The Treasury Officer, Purnea.
7. The Block Education Extension Officer, Baisi, District Purnea.
... ... Appellant/s
Versus
Masud Ahmad S/O S.K Shamsuddin R/o Village- Mobaiya, P.S- Baisi,
District- Purnea At Present As Assistant Teacher Cum Incharge Headmaster,
Middle School Chopra, Baisi, Purnea.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 289 of 2016
In
Civil Writ Jurisdiction Case No.2911 of 2010
======================================================
1. The State of Bihar.
2. The Director (Primary Education) Human Resource Development
Department, Government of Bihar, Patna.
3. The District Education Establishment Committee through its
Chairman District Magistrate Purnia.
4. The District Education Officer, Patna.
5. The District Superintendent of Education, Purnia.
... ... Appellant/s
Versus
Bimal Kishore Singh @ Vimal Kishore Singh S/o Late Umeshwar Prasad
Singh, R/o Village - Kajhi, P.O. Kajhi, P.S. - Banmankhi, District - Purnia.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 298 of 2016
In
Civil Writ Jurisdiction Case No.3536 of 2010
Patna High Court LPA No.1364 of 2014 dt.22-03-2018
3/5
======================================================
1. The State of Bihar.
2. The Principal Secretary Human Resources Development
Department, Government of Bihar, Patna.
3. The Diretor, Primary Education Human Resources Development
Department, Government of Bihar, Patna.
4. The District Education Establishment Committee through the
District Magistrate Purnea.
5. The District Magistrate, Purnea.
6. The District Superintendent of Education, Purnea.
... ... Appellant/s
Versus
Bisheshwar Prasad Singh S/o Sri Singheshwar Prasad Singh, R/o Village &
P.O. - Ramdiri, P.S. - Matihani (Now Begusarai), District - Begusarai, At
present Residing At Jai Prakash Colony, Madhubani, P.S. - Khajanchi Haat,
District - Purnea.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 332 of 2016
In
Civil Writ Jurisdiction Case No.4267 of 2010
======================================================
1. The State Of Bihar
2. The Director , Primary Education, Govt. of Bihar, Patna.
3. The District Officer-cum- Chairman District Establishment
committee, Purnea Distt Purnea.
4. The District Superintendent of Education -cum- Secretary
District Education Establishment Committee, Purnea Distt
Purnea.
... ... Appellant/s
Versus
Anima Kumari D/o Sri Praphul Ranjan Majumdar R/o Village +Po-
Bhabanipur Distt Purnia at Present Working As An Assistant Teacher in
Middle School , Khajanchi Hat Sadar P.s Sadar Purnia , Distt Purnia.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 462 of 2016
In
Civil Writ Jurisdiction Case No.16502 of 2009
======================================================
1. The State Of Bihar
2. The District Education of Establishment Committee, Through
District Magistrate, Purnea.
3. The District Superintendent of Education, Purnea.
... ... Appellant/s
Versus
1. Ashok Kumar Singh S/O Late Rameshwar Prasad Singh, At Present working
As Science Teacher In Middle School, Orahi, Govindpur, Anchal+ P.S.- B.
Kothi, Distt- Purnea.
Patna High Court LPA No.1364 of 2014 dt.22-03-2018
4/5
2. Mijur Rahman, S/O Late Md. Saiddur Rahman At Present working As
Science Teacher In Middle School Bangrora, Anchal + P.S.- Bayasi, Distt-
Purnea.
3. Shayamanand Yadav, S/O Late Dashrath Yadav, At Present Working As
Science Teacher In Adarsh Middle School, Chunapur, Block + P.S.- K. Nagar,
Distt- Purnea.
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 1364 of 2014)
For the Appellant/s : Mr. Md. Khurshid Alam
A.A.G.-12
Mr. Fakhruddin Ali Ahmad
AC to A.A.G. - 12
For the Respondent/s : Mr. Sanjay Kumar Singh
Advocate
(In Letters Patent Appeal No. 353 of 2016)
For the Appellant/s : Mr. Md. Khurshid Alam
A.A.G.-12
Mr. Fakhruddin Ali Ahmad
AC to A.A.G. - 12
For the Respondent/s : Mr. Sanjay Kumar Singh
Advocate
(In Letters Patent Appeal No. 326 of 2016)
For the Appellant/s : Mr. Shilpi Keshri
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 871 of 2016)
For the Appellant/s : Mr. Shilpi Keshri
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 289 of 2016)
For the Appellant/s : Mr. Md. Khurshid Alam
A.A.G.-12
Mr. Fakhruddin Ali Ahmad
AC to A.A.G. - 12
For the Respondent/s : Mr. Sanjay Kumar Singh
Advocate
(In Letters Patent Appeal No. 298 of 2016)
For the Appellant/s : Mr. Priyadarshi Matri Sharan
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 332 of 2016)
For the Appellant/s : Mr. Ujjwal Kumar Sinha
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 462 of 2016)
For the Appellant/s : Mr. Md. Khurshid Alam
A.A.G.-12
Mr. Fakhruddin Ali Ahmad
AC to A.A.G. - 12
For the Respondent/s : Mr. Sanjay Kumar Singh
Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
Patna High Court LPA No.1364 of 2014 dt.22-03-2018 5/5 (Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI) Date : 22-03-2018 Heard learned counsel for the State.
Since 29 writ applications came to be decided by a common order, dated 24.01.2014, passed by the Learned Single Judge, who granted the benefit and relief of B.Ed. Trained scale, the State does not have the privilege of filing only eight appeals selectively and not assail the order with regard to 21 other writ applications. This Court is not willing to entertain the LPAs selectively, because there cannot be two different kinds of yardstick for an order, passed in the same case.
For the above reasons, coupled with the fact that we have not found any infirmity in the order of the Learned Single Judge, the LPAs of the State stand dismissed.
(Ajay Kumar Tripathi, J) ( Nilu Agrawal, J) skm/-
AFR/NAFR N.A.F.R. CAV DATE Uploading Date 23.03.2018 Transmission Date