Patna High Court - Orders
Kishor Kumar And Ors vs The State Of Bihar And Ors on 15 November, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21893 of 2018
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Rambalak Prasad Yadav S/o Ram Prasad Yadav Resident of Village-
Yadavpur Bakhari, P.S. Dhaka, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Human Resources Development Department, Bihar,
Patna.
3. The Principal Secretary, Education Department, Govt. of Bihar, New
Secretariat, Patna.
4. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 23335 of 2018
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1. Kishor Kumar Son of Hari Narayan Yadav Resident of Village-Pipra, P.S-
Pipra, District - Supaul.
2. Maksudan khirhar Son of Gosai Khirhar, Resident of Village Maheshpur,
P.S- Pipra, District - Supraul
3. Ganesh Kumar Son of Anant Prasad Yadav Resident of Village-Devipati,
P.O. Devipati, P.S- Pipra, District - Supual.
4. Shiv Nandan Paswan Son of maksudan Paswan Resident of Village-Sakhua,
P.S- Pipra, District - Supaul.
5. Kanchan Kumari D/p Ratneshwear Jha Resident of Village-Sakhua, P.S-
Pipra, District - Darbhanga.
6. Shiv Shankar Yadav Son of Lukeshwear Yadav Resident of Village-Piprahi,
P.O-Dinmi, P.S- Kastha, District - Darbhanga.
7. Pramod Kumar Sah Son of Adhiklal Sah Resident of Village and P.O-
Bhinuda, P.S- Kasthan, District - Darbhanga.
8. Ashok Kumar Son of Sharvan sah Resident of Village-Mahisaut, P.O-Dinmi,
P.S- Kasthan, District- Darbhanga.
9. Hira Kumar Yadav Son of Dashrat yadav Resident of Village-Mahisaut, P.O
Dinmo, P.S-Kasthan, District - Darbhanga.
10. Sanjay kumar Prabhakar, Son of Rajendra Pd. Yadav Resident of Village-
Bhuaaha, P.O- Simraha, P.S- Saharsa, District Saharsa.
11. Md. Alam Son of Md. Umed Resident of Village-Sahuria West, P.S- Saur
Bazar, District - Sahsarsa.
12. Chandrakishor Kumar Son of Shiva Sah Resident of Village-Sitali, P.O-
Darhar, P.S- Nauthatta, District - Saharsa.
13. Parmeshwar Kumar Yadav Son of Rajendra Prasad Yadav Resident of
Patna High Court CWJC No.21893 of 2018(2) dt.15-11-2022
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Village-Govindpur, p.O- Darhar, P.S- Nauhatta, District - Saharsa.
14. Ajay Kumar Son of Tapeshwar yadav Resident of Village-Sarauni P.O-
Sarauni. P.S Mashishi, District - Saharsa.
15. Manikant Yadav Son of Soukhi yadav Resident of Village-Bhalsumiya, P.O-
Baghwa, P.S- Baounsi, District - Banka.
16. Onkar Nath Son of Ramchandra Resident of Village-Hardiya Kurawa, P.O-
Chuwan Pani, P.S- Bounsi, District - Banka.
17. Md. Niyazuddin Son of md. Hari Aminuddin Resident of Village-Chalna,
P.O- Chalna, District Banka.
18. Jay Prakash Yadav Son of Hirday Yadav Resident of Village-Bhagulpura,
P.O- Ahiro, P.S- Dhoraiya, District - Banka.
19. Pinku Kumari Wife of Sunil Kumar, D/o Nilkhanth Hajari Resident of
Village-Mathdiha, PO- Manjira, P.S- Banka, District - Banka.
20. Arbind Yadav Son of Nandev Yadav Resident of Village-Manjira, P.S-
Banka, District - Banka
21. Beena Devi Wife of Lalan Kumar Singh Resident of Village-Jhakaliya, P.O-
Belhar, District - Banka.
22. Nageshwar Thakur Son of Mushan Thakur Resident of Village-Deshriya,
P.O- Manjira, P.S and District - Banka
23. Utpal Kumar Son of Shyaram Singh Resident of Village-Baderi, P.O-
Shreeepathan, P.S- Dhoraiya, District Banka.
24. Raj Kumari Wife of Arun Kumar Mandal Resident of Village-Punsia Bazar,
P.O- Punsia, P.S- Rajaun, District - banka.
25. Leena Sinha Wife of Mithlesh singh Resident of Village-Kalhatta, P.O-
Kalhatta, P.S - Barahat, District - Banka.
26. Ramanand Roy Son of Shankar Roy Resident of Village-Dhabauliya, P.O
and P.S- Kusheshwar Asthan, District - Darbhanbga.
27. Ram Shankar Roy Son of Ram Ratan Roy Resident of Village-Dhaubauliya,
P.Oand P.S - Kusheshwar Asthan, District - Darbhanga.
28. Birendra Kumar Yadav Son of Devdutt Yadav Resident of Village-Sripur,
Govrahi, P.O- Bhindua, P.S- Kusheshwar Ashthan District - Darbhanga.
29. Ram Pravesh Ram Son of Pitamber ram Resident of Village-Pipra, P.O-
Bhindua, P.S- Kuswheshwar Ashthan, District - Darbhanga.
30. Ranjeet Kumar Ray Son of Deo Chandra Ray Resident of Village and P.O
Barana, P.S- Kusheshwar Ashthan, District Darbhanga.
31. Tej Narayan Yadav Son of Shivdhari Yadav Resident of Village Bahera, P.O-
Kusheshwar Astha, P.S- Kusheshwar Asthan, District - Darbhanga.
32. Bhuwneshwar Ram Son of Sukan Ram Resident of Village Choukiya, P.O-
Ithar, P.S- Kusheshwar Asthan, District - Darbhanga.
33. Subhash Paswan Son oif Bhikho Paswan Resident of Village Goramdih, P.O
and P.S Kusheshwar Asthan, District - Darbhanga.
34. Sonam Kishore Dauther of Amarnath Prasad, W/o Naeen Gupta, Resident of
Village Belbanwa Motihari, Near Mangal Seminary Schook, P.O- Mothihari,
Patna High Court CWJC No.21893 of 2018(2) dt.15-11-2022
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P.S- Motihari Town, District - East Champaran.
35. Ranjeet Kumar Ranjan Son of Rameshwar yadav Resident of Village Beriya,
P.S- Dabhari, District - Supaul\
36. Pramod Kumar Mandal Son of Rameshwar mandal Resident of Village
mangasihole, P.O Marona, District - Supaul.
37. Fuleshwar Prasad Yadav Son of Ram Sevak yadav Resident of Village
Saroja Bala,. P.S- Moraona, District - Supaul.
38. Ramesh Kumar Singh Son of Bhushan Singh Resident of Village tulsahi,
P.S- Marona, District - Supaul,
39. Abhinandan Ram Son of Ramji Ram, Resident of Village Baijnathpur, P.S-
Marona, District - Supaul.
40. Gunanand Sharma Son of Ganpati Sharma Resident of Village Siswa, P.S-
Kisanpur, Dsitrict- Supaul
41. Suresh Kumar Mehta Son of Yugeshwar mehta Resident of Village Manjaha,
P.S- Kisanpur, District - Supaul.
42. Ashok Kumar Jha Son of Kalmakant Jha Resident of Village Malsadh, P.S-
Kisanpur, District - Supaul.
43. Sahnaj Parvin Wife of Afazuddin, Resident of Village Samaspur, P.S- Barsoi,
District - Katihar.
44. Bijay Kumar Son of Chalitra Prasad Singh Resident of Village Godhiyari,
P.S- Sameli, District - katihar.
45. Naresh Prasad mandal Son of Hari Mohan Mandal Resident of Village
Dharmeli P.S- Kadha, District - Katihar.
46. Sohil Kumar Ray Son of tepu ray Resident of Village Rajal, P.S- Balrampur,
District - katihar.
47. Bikash Kumar Son of Sail Kumar Mandal Resident of Village Brahmgyani,
P.S- Bhawanipur, District - Purnea.
48. Sarita Kumari Wife of Jay Kishor Mehta Resident of Village-Rahua, District
madhepura.
49. Mohamnmad Ali Akhabar Son of Md. Ishaque Mansuri, Resident of Village-
Ghoghrariya, P.S- Marona, District - Supaul.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director, Primary Education Department, Govt. of Bihar, Patna
3. The Bihar Siksha Pariyojna Parishad through its Dirctor, Beltron Bhawan,
Shasri Nagar, P.S- Shastri
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 21893 of 2018)
For the Petitioner/s : Mr.Pramod Kumar Pandey, Adv.
For the Respondent/s : Mr.Madanjeet Kumar- Gp20
Patna High Court CWJC No.21893 of 2018(2) dt.15-11-2022
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(In Civil Writ Jurisdiction Case No. 23335 of 2018)
For the Petitioner/s : Mr.Sanjay Kumar, Adv.
For the Respondent/s : Mr.Jitendra Kr. Roy 1- Sc13
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
2 15-11-20221. Heard the parties.
2. The petitioners were holding the post of Lok Shikshak under the scheme of Sarva Shiksha Abhiyan. The said posts were subsequently abolished. The petitioners have prayed that they should be absorbed as Panchayat Shikshak or on any other post.
3. Learned counsel has relied on a Judgment passed by a Coordinate Bench on 30.11.2017 in C.W.J.C. No. 1109 of 2017, wherein as per learned counsel, the benefit was given to the Lok Shikshak. He has also relied on subsequent Judgment which followed the aforesaid case.
4. I have carefully gone through the orders passed by the Coordinate Bench, it nowhere gives any benefit to the person holding the post of Lok Shikshak, except to grant age relaxation. In the event, the petitioners are otherwise eligible for appointment as Panchayat Shikshak as a one time measure in the selection, which may be conducted by the State Government.
5. This Court in C.W.J.C. No. 7674 of 2022, decided Patna High Court CWJC No.21893 of 2018(2) dt.15-11-2022 5/6 on 28.07.2022 has also observed as under:-
"However, taking into consideration, the petitioners have performed duties akin to Assistant Teachers; as and when regular selection are made, the petitioners would be entitled for age relaxation as has been observed in the Judgment passed by (Prafful Kumar Mandal & Ors. vs. The State of Bihar & Ors.) decided on 30.11.2017."
6. In C.W.J.C. No. 12374 of 2018, decided on 30 th August, 2022, further considered the case of the petitioner with regard to entitlement of absorption as Block Teacher and observed as under:-
"This Court finds that the petitioners do not have the basic requisite qualification for absorption as Block Teacher. Even otherwise the question regarding abolition/ absorption of teachers working in a scheme, is in exclusive domain of administrative decision to be taken by the executive and would not fall within the domain of judicial review under Article 226 of the Constitution of India.
In view thereof, this Court would refrain from entering into the administrative domain of State and direct them to absorb a particular set of employees Patna High Court CWJC No.21893 of 2018(2) dt.15-11-2022 6/6 working under a scheme.
In view thereof, the prayer made by the petitioner under Article 226 of the Constitution of India is misconceived and is accordingly dismissed."
7. Keeping in view above, no relief other than what has already been granted namely giving them benefit of age relaxation as a one time measure, can be given to the petitioners.
8. In view thereof, the writ petitions are dismissed in the aforesaid terms.
(Sanjeev Prakash Sharma, J) Pravinkumar/-
Item Nos. 95 & 124 U