Patna High Court - Orders
Subash Kumar Pandey vs The State Of Bihar & Ors on 27 February, 2009
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1169 of 2009
DHIRENDRA KUMAR PANDEY son of Sri Devendra
Pandey,resident of Village Adampur,P.S.Gorul District
Vaishali
Versus
1.THE STATE OF BIHAR through Commissioner-cum-Secretary
Department of Human Resources,Govt of Bihar,New
Secretariat Patna
2.The Director,Primary Education,Govt. of Bihar,New
Secretariat Patna
3.The District Magistrate,Vaishali at Hajipur.
4.The District Superintendent of Education,Vaishali at
Hajipur
5.The Block Development Officer,Mahua,District Vaishali
6.The Block Development Officer,Bidupur,Dist.Vaishali
7.The Block Development Officer,Lalganj,Dist.Vaishali
8.The Block Development
Officer,Bhagwanpur,Dist.Vaishali
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CWJC No.1337 of 2009
ALKA KUMARI @ KUMARI ALKA W/o Ramesh Kumar
Singh,resident of village Karsout,P.S.Daroundha
Dist.Siwan
Versus
1.THE STATE OF BIHAR through Commissioner cum Secretary,
Department of Human Resources,Govt. of Bihar New
Secretariat, Patna
2.The Director Primary Education,Govt. of Bihar,New
Secretariat Patna
3.The District Magistrate,Gopalganj
4.The District Superintendent of Education,Gopalganj
5..The Block Development Officer,Baikunthpur Block,
District Gopalganj
6.The B.D.O.Manjha Block Dist.Gopalganj
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CWJC No.1410 of 2009
SHASHI RANJAN KR.CHOUDHARY son of Sri Ghanshyam
Choudhary, resident of Mohalla New Colony Chainpur, Sir
Ganesh Datt Nagar, P.S.Damodarpur Dist Muzaffarpur
Versus
1.THE STATE OF BIHAR through Commissioner-cum-
Secretary, Department of Human Resources, Govt.of
Bihar, New Secretariat, Ppatna
2.The Director, Primary Education,Govt. of Bihar,New
Secretariat, Patna.
3.The District Magistrate,Muzaffarpur
4.The District Superintendent of Education,Muzaffarpur
5.The District Magistrate,Vaishali,Hajipur
6.The District Superintendent of
Education,Vaishali,Hajipur
7.The B.D.O.Motipur,District Muzaffarpur
8.The B.D.O.Kanti Dist.Muzaffarpur
9.The B.D.O.Paru District Muzaffarpur
10.The B.D.O.Sahebganj Dist. Muzaffarpur
11.The B.D.O.Lalganj,District Vaishali
12.The B.D.O. Bhagwanpur Dist. Vaishali
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CWJC No.1471 of 2009
2
SUBASH KUMAR PANDEY son of Sri Mahashrya Pandey,
resident of village Sahebchak P.S.Mirganj
Dist.Gopalganj
Versus
1.THE STATE OF BIHAR through Commissioner-cum-
Secretary,Department of Human Resources,Govt. of Bihar
New Secretariat, Patna
2.The Director, Primary Education,Govt. of Bihar, New
Secretariat, Patna
3.The District Magistrate,Gopalganj
4.The District Superintendent of Education,Gopalganj
5.The B.D.O.Pulwaria Block,Dist.Gopalganj
6.The B.D.O.Hathua Block,Dist.Gopalganj.
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CWJC No.1513 of 2009
MANORMA KUMARI D/o Vishwambhar Prasad,resident of
village Karsout P.S.Daroundha Dist.Siwan
Versus
1.THE STATE OF BIHAR through Commissioner-cum-
Secretary,Department of Human Resources,Govt. of
Bihar,New Secretariat Patna.
2.The Director, Primary Education,Govt. of Bihar, New
Secretariat, Patna
3.The District Magistrate,Gopalganj
4.The District Superintendent of Education,Gopalganj
5.The B.D.O.Baikunthpur Block Dist.Gopalganj
6.The B.D.O.Manjha Block Dist. Gopalganj.
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CWJC No.1529 of 2009
SUDHA KUMARI @ SUDHA DEVI D/o Ram Surat Singh resident
of village Koini P.S.Manjha Dist.Gopalganj
Versus
1.THE STATE OF BIHAR through Commissioner-cum-
Secretary,Department of Human Resources,Govt. of
Bihar,New Secretariat, Patna
2.The Director, Primary Education,Govt. of Bihar,New
Secretariat Patna.
3.The District Magistrate,Gopalganj
4.The District Superintendent of Education,Gopalganj
5.The B.D.O.Baikunthpur Block Dist.Gopalganj
6.The B.D.O.Manjha Block, Dist.Gopalganj.
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2 27.2.2009. Petitioners in all these writ applications have done their Teacher's Training course from Bhagwan Budh Primary Teachers Training College, Bajarahain, Siwan in the Sessions 1983- 85, 1984-86, 1987-89 and 1988-90. All of them have applied for the post of trained Panchayat teachers/ trained Block teachers in different panchayats, in pursuance of advertisement published for appointment 3 of Panchayat/Block teachers.
Grievance of petitioners is that although their names were in the provisional list of selected candidates, but on account of notice published by the Human Resources Department regarding the list of unrecognized institutions in which Bhagwan Budha Primary Teachers Training College is also included, they may not be allowed to participate in counselling for appointment and finally be not appointed as trained teachers.
Similar issue has been considered in C.W.J.C.No.902 of 2008 and analogus cases. All these applications are being disposed of in terms of the decision of this court dated 26.2.2009 passed in C.W.J.C.No.902 of 2009 and its analogus cases. Petitioners in all these writ applications will also entitled for same relief as decided/directed in the aforesaid writ applications.
All these writ applications are being allowed.
Mridula Mishra, J) Sss/-