Patna High Court - Orders
Dharmendra Kumar Paswan vs The State Of Bihar on 25 February, 2025
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2956 of 2025
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Dharmendra Kumar Paswan
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr. Bipin Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 25-02-2025Heard Mr. Brisketu Sharan Pandey, learned counsel appearing on behalf of the petitioner and Mr. Bipin Kumar learned counsel for the State.
2. Mr. Bipin Kumar, learned counsel appearing on behalf of the State, informs that selection process in respect of the appointment of the block teachers in the year 2008, in which the petitioners name has figured, cannot be given effect in view of Bihar Panchayat Elementary Teachers (Employment and Services Conditions) Rules, 2012, and the petitioners have every right for their selection and appointment as per the subsequent Rules, which are in force for appointment of teachers.
3. Learned counsel appearing on behalf of the petitioners seeks to file supplementary affidavit, bringing on record the document relating to process of selection of petitioners, who were selected on the post of Block Teachers in Patna High Court CWJC No.2956 of 2025(2) dt.25-02-2025 2/2 the year 2008 and is still continuing.
4. As prayed for, re-notify the present writ petition on 17.03.2025.
(Purnendu Singh, J) Sanjay/-
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