Patna High Court - Orders
Samrendra Kumar Choudhary vs The State Of Bihar on 17 November, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12436 of 2019
======================================================
Samrendra Kumar Choudhary S/o Harihar Prasad Choudhary Resident of
Village Lakshminiya,P.S. Hathuri,Dist.Samastipur(Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary,Education
Department,Govt. of Bihar,Patna
2. The Principal Secretary, Education Department,Govt. of Bihar,Patna
3. The Director (Primary Education), Education Department,Govt. of
Bihar,Patna
4. The Bihar Staff Selection Commission, PO Veterinary College,Patna-14
through its Chairman.
5. The Secretary, Bihar Staff Selection Commission,PO Veterinary
College,Patna-14
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4773 of 2018
======================================================
Shambhu Nath Jha
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14088 of 2019
======================================================
1. Kiran Kumari W/o Ramesh Kumar Pandey, D/o Laxmi Narayan Singh,
Resident of village- Adwara, P.O. Mohamadpur, Susta, P.S. Sakra, District
Muzaffarpur.
2. Premsheela Kumari D/o Chandeshwar Prasad Thakur, Resident of village
and P.O. Basua, Via Katra, P.S. Orai, District Muzaffarpur.
3. Punam Kumari Wife of Ravindra Prasad Singh, D/o Harendra Prasad Singh,
Resident of Road No. 3, Yadav Nagar, P.O. and P.S. Bhagwanpur, District
Muzaffarpur.
4. Sudha Kumari D/o Late Ramsewak Mishra, Resident of village Lahladpur,
P.O. Patahi, District- Muzaffarpur.
5. Ragani Kumari Wife of Rajiv Kumar, D/o Rajmangal Chaudhary, Resident
of village Patahi Hari, P.O. and P.S. Patahi, District Muzaffarpur.
6. Shalini Kumari Wife of Ganesh Kumar, D/o Late Umashankar Prasad Singh,
Resident of village and P.O. Patahi, District Muzaffarpur.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
2/34
7. Bibha Kumari Wife of Anil Kumar,, D/o Mahesh Prasad Singh, Resident of
Mohalla Swami Sahajanand Colony, P.O. Kisan Bhawan, Rewa Road,
Bhaganpur, P.S. Bhagwanpur, District Muzaffarpur.
8. Sadhana Kumari Wife of Gopal Kumar Singh, W/o Late Bhagirath Singh,
Resident of village Pahsara, P.O. Pahsara Babhangama, P.S. Naokothi,
District Begusarai.
9. Pushpa Kumari D/o Ram Sagar Singh, Resident of Singhaul Pokhar,
opposite S.O.S. Gate, P.O. Ulao, District Begusarai.
10. Premshankar Rai, Son of Ramanand Rai, Resident of village and P.O. Rani,
P.O. and P.S. Bachwara, Teghra, District Begusarai.
11. Braj Kishore Son of S.P. Singh, Resident of village and P.O. Paroo, P.S.
District Muzaffarpur.
12. Kumari Ranjana Wife of Ajay Kumar Pandey, D/o Rajdeo Chaudhary,
Resident of village Madapur Choubey, P.O. Kharauha Dih, P.S. Sadar,
District Muzaffarpur.
13. Abha Kumari, Wife of Ravindra Prasad, Resident of village and P.O. Poari,
P.S. Harinaut, District Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Director, Primary Education, Govt. of Bihar,
New Secretariat, Patna, Bihar.
2. The Director, Primary Education, Govt. of Bihar, new Secretariat, Patna,
Bihar.
3. The Staff Selection Commission, Bihar, Patna through its Secretary, P.O.
Veterinary College, P.S. Shastrinagar, District Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14195 of 2019
======================================================
1. Shyam Slon Prasad S/o Shri Ramdeo Mahto Village and P.O.- Binda, P.S.-
Barachatti, District- Gaya.
2. Meena Sinha S/o Shri Shashan Roy Village- Babuganj Salempur, P.O.-
Nauranga, P.S.- Mufassil, District- Gaya.
3. Shrawan Kumar S/o Shri Kameshwar Prasad Village- Manjhauli, P.O.-
Jharana Sarem, P.S.- Nimchak Bathani, District- Gaya.
4. Naresh Prasad Nirala S/o Late Deo Charan Singh Village- Sarem, P.O.-
Jharana Sarem, P.S.- Neemchak Bathani, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary Education Department, Govt. of Bihar, Patna.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
3/34
3. The Secretary Staff Selection Commission, Patna.
4. The Chairman Staff Selection, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14418 of 2019
======================================================
Arvind Kumar S/o Sri Jagdishwar Singh Vill. and P.o.- Kobil, P.s.- Islampur,
Distt.- Nalanda
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
3. The Director Primary Education, Govt.of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14524 of 2019
======================================================
Sangeeta Bhattacharya D/o Late Harendra Nath Bhattacharya Resident of
Hospital Road, Gang No.2, P.S.- Betiah, District- West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14541 of 2019
======================================================
Chandra Shekhar Pandey S/o Ramashan Pandey Vill. and P.o.- G.S.Bangra,
P.s.- Jalalpur, Dist.- Saran-841412
... ... Petitioner/s
Versus
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
4/34
1. The State of Bihar Bihar
2. Principal Secretary Human Resources Development Department, Govt. of
Bihar, Patna
3. Principal Secretary Education Department, Govt. of Bihar, patna
4. Director Primary Education, Bihar, Patna
5. Collector Saran District, Saran at Chapra
6. District Programme Officer Saran at Chapra
7. District Education Officer Saran at Chapra
8. Bihar Staff Selection Commission through its Secretary, P.o.- Vetenary
College, Patna
9. Secretary Bihar Staff Selection Commission, P.o.- Vetenary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14841 of 2019
======================================================
Ghanshyam Mishra Son of late Kameshwar Mishra, Resident of Village-
Barail, P.O.- Teghra, P.S. Babubarhi, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14900 of 2019
======================================================
1. Ram Prakash Paswan Son of Sri Sakaldhari Paswan Resident of Village-
Pasopur, P.O.- Pasopur, P.S.- Bhagwanpur, District- Begusarai.
2. Md. Mahboob Alam Son of Md. Ishlam Resident of Village and P.O.- Pipra
Devas, P.S.- Barauni, District- Begusarai.
3. Rajmanti Kumari Resident of Village- Bhagwanpur, P.O.- Dhabauli, P.S.-
Mufassil, District- Begusarai.
4. Upendra Rai Son of Late Shivji Rai Resident of Village- Khapura, P.O.-
Khanpur Pakdi, P.S.- Bidupur, District- Vaishali.
... ... Petitioner/s
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
5/34
Versus
1. The State of Bihar Through the Director, Primary Education, Govt. of Bihar,
New Secretariat, Patna, Bihar
2. The Director Primary Education, Govt. of Bihar, New Secretariat, Patna,
Bihar
3. The Staff Selection Commission Bihar, Patna through its Secretary, P.O.
Veterinary College, P.S.-Shastrinagar, District -Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14949 of 2019
======================================================
Nelam Kumari Daughter of Jagdish Singh, Wife of Vijay Kumar Singh
Resident of Village and P.O.-Dihra, P.S.-Obra, District-Aurangabad
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Government of Bihar,
Patna
3. The Director Primary Education, Government of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Vetenary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14950 of 2019
======================================================
Kumari Kiran D/o Hira Lal Prasad Wife of Sunil Kumar, Resident of Kunj
Niwas, Neem Chowk, Fudan Das Path, P.o.- Ramna, P.s.- Kaji Mohamadpur,
District- Muzaffarpur
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
3. The Director Primary Education, Govt. of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
6/34
Civil Writ Jurisdiction Case No. 14954 of 2019
======================================================
Satyendra Pandey Son of Bachchu Pandey, Resident of Village- Paharpur,
P.O.- Fatepur, P.S. Fatehpur, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commisison, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14960 of 2019
======================================================
Pramila Gupta daughter of Late Ramdin Prasad Resident of Chitrakut Nagar,
Road No. 10 B.B. Ganj, P.S.- Brahmpura, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14973 of 2019
======================================================
Pradeep Kumar Pandey Son of Late Ramashray Pandey, Resident of Village-
Barwat Prashran, P.O.- Barwat Prasharan P.S.- Bettiah Moffsheel, District-
West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
7/34
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, Through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14995 of 2019
======================================================
Lili Sanjari Begum D/o- Mujtaba Sayak Siraji Resident of Village- Mirganj,
P.O.- Rauta, P.S.- Baisi, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14998 of 2019
======================================================
Dilip Kumar Sah S/o Mewa Lal Sah Resident of At and P.o.- Sonaili, P.s.-
Kadwa, Distt.- Katihar
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
3. The Director Primary Education, Govt. of Bihar, Patna
4. The Bihar Staff Selection Commissioner through its Secretary, Veterinary
College, Patna
5. The Secretary Bihar Staff Selection Commissioner, Veterinary College,
Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15644 of 2019
======================================================
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
8/34
Sunita Kumari Wife of Krishna Kumar Resident of Mohalla- Vijay Nagar,
Road No.2, Police Station- Patrakar Nagar, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Director, Primary Education, Government of Bihar, Patna.
3. The Chairman, Bihar Staff Selection Commission, Veterinary College,
Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16655 of 2019
======================================================
Mintullah @ Mintullah Rahmani Son of Md. Muslim, Resident of Village-
Darjiya, Post-Bhith Bhagwanpur, Madhepur, District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Government of BIhar, Patna.
2. The Principal Secretary, Department of Education, Government of BIhar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16731 of 2019
======================================================
Sudha Kumari D/o Ram Lakhan Prasad Singh Vill.- Kashmirganj, Main Road,
Manichak, P.s.- Masaurhi, Distt.- Patna
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
3. The Director Primary Education, Govt. of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Vetenary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
9/34
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16755 of 2019
======================================================
Manju Kumari Daughter of Shri Rambali Singh Resident of At and P.O.-
Bihat, Tola, Khemkaranpur, P.S.- Barauni, District- Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16792 of 2019
======================================================
Dhirendra Kumar Singh Son of Rajkishor Singh, Resident of Village-
Barhara, P.O.- Mali, P.S. Mali, District- Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16813 of 2019
======================================================
Shobha Kumari W/o Mishrilal Prasad Vill.- Madhopur, P.o.- Madhopur, P.s.-
Mushahri, Distt.- Muzaffarpur
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
10/34
3. The Director Primary Education, Govt. of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17099 of 2019
======================================================
Anita Kumari Dauthter of Kailash Prasad Resident of Village - Semra Valya
Garh, P.S.- Nokha, District- Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary Department of Education, Government of Bihar,
Patna.
3. The Director Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission Through its Secretary, Veterinary
College, Patna.
5. The Secretary Bihar Staff Selection commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17258 of 2019
======================================================
Mridula Verma Daughter of Late Surendra Pd. Verma Resident of C/o- S.M.
Ziya, Ghose, Ane Ward- 17, P.S. and District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17266 of 2019
======================================================
1. Mithilesh Prasad Sinha Son of Sri Shivjee Prasad Sinha Resident of
Kajipatti, P.O. Mohanpur, P.S. Bidupur, District Vaishali
2. Vijay Kumar Son of Sri Indrajit Ray Resident of Village Pakariya, P.O.
Baburban, P.S. Pariha, District Sitamarhi
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
11/34
... ... Petitioner/s
Versus
1. The State of Bihar through the Director, Primary Education, Govt. of Bihar,
New Secretariat, Patna, Bihar
2. The Director Primary Education, Govt. of Bihar, New Secretariat, Patna,
Bihar
3. The Staff Selection Commission Bihar, Patna through its Secretary, P.O.
Veterinary College, P.S. Shastrinagar, District Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17521 of 2019
======================================================
Mukesh Kumar Son of late Surendra Prasad Verma, Resident C/o - Manju
Verma Behind the Residence of Dr. A. K. Sahay, South of R.N.A. College
Samastipur, P.S. and District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17698 of 2019
======================================================
Prabha Kumari D/o Brinda Prasad, Wife of Sanjay Kumar R/o Village and
P.O.-Devle, P.S. and District-Sheikhpura
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna
2. The Director Primary Education, Government of Bihar, Patna
3. The Chairman Bihar Staff Selection Commission, Veterinary College, Patna
4. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17722 of 2019
======================================================
Shakuntala Devi Daughter of Ramanand Sah, Wife of Sri Budhdeo Prasad
Resident of At- Chutkiya, Bazar, Patna City, P.S.- Malsalami, District- Patna.
... ... Petitioner/s
Versus
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
12/34
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Director, Primary Education, Government of Bihar, Patna.
3. The Chairman, Bihar Staff Selection Commission, Veterinary College,
Patna.
4. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18616 of 2019
======================================================
1. Nand Kishore Sharma son of Mushaharu Sharma resident of Village and
Post- Pama Via- Dhabauli, P.S.- Sour Bazaar, District- Saharsa.
2. Md. Ekram son of Md. Nasiruddin resident of Village- Nahrakol, Post-
Talbari, Via- Baisee, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20295 of 2019
======================================================
Jagat Narayan Chaubey S/o Late Sidhu Chaubey Resident of Village-
Barwachap, P.o.- Jaitia, P.s.- Chanpatia, Distt.- West Champaran
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Govt. of Bihar, Patna
2. The Principal Secretary Department of Education, Govt. of Bihar, Patna
3. The Director Primary Education, Govt. of Bihar, Patna
4. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna
5. The Secretary Bihar Staff Selection Commission, Veterinary College, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20673 of 2019
======================================================
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
13/34
Azim Ahmad, Son of Late Hadis Ahmad, Resident of Vuillage- Narayanpur,
P.O.- Sahiyar, P.s.- Simri Garh Basti, District- Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Director, Primary Education, Govt. of Bihar,
New Secretariat, Patna, Bihar.
2. The Director, Primary Eduction, Govt. of Bihar, New Secretariat, Patna,
Bihar.
3. The Staff Selection Commission, Patna through its Secretary, P.O. Veterinary
College, P.S. Shastrinagar, District Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20757 of 2019
======================================================
Md. Wasimuddin S/o Late Md. Rafique Resident of Magardahi, Neem Gali,
Ward No. 19, P.o. and P.s.- Samastipur, Distt.- Samastipur
... ... Petitioner/s
Versus
1. The State of Bihar through the Director, Primary Education, Govt. of Bihar,
New Secretariat, Patna, Bihar
2. The Director Primary Education, Govt. of Bihar, New Secretariat, Patna,
Bihar
3. The Staff Selection Commission Bihar, Patna through its Secretary, P.o.-
Veterinary college, P.s.- Shastrinagar, Distt.- Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21190 of 2019
======================================================
Bageshwari Nath Tiwari Son of Prabhu Nath Tiwari Resident of Village-
Dharmakata, P.O.- Bagahi Bazar, P.S.- Kateya, District- Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21191 of 2019
======================================================
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
14/34
Radhika Saran Mishra Son of Late Raghubir Mishra, Resident of Village and
P.O.-Bhathwa Bazar, Via-Baghahi Bazar, P.S.-Kateya, District-Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Governement of Bihar,
Patna.
3. The Director, Primary Education, Government of BIhar, Patna.
4. The BIhar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, BIhar Staff Selection Commission, Veterinary Collge, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21196 of 2019
======================================================
Md. Shakil, Son of Md. Isa, Resident of Village Urdu Bazar, P.O. and P.S.-
Sherghati, District-Gaya, at presently resident of Station Road, Madrsa,
Mohalla-Chandrapura, P.S. Chandrapura, District-Bokaro, Jharkhand.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21205 of 2019
======================================================
Ohm Prakash, Son of Late Palat Sah, Resident of Village-Yogia, P.O.-
Kamalabari, P.S.-Ladania, District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
15/34
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21249 of 2019
======================================================
Kaushlesh Kumar Son of Sri Nand Kishore Sharma, Resident of At and P.O.-
Kother, P.S. Tarwan, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veternary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21255 of 2019
======================================================
Akhileshwar Prasad Rai Son of Sri Rajdeo Prasad Rai Resident of Village-
Dhurwa Math, P.O.- Bettiah Dih, P.S.- Manwapul, District- West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21282 of 2019
======================================================
Ajay Prasad, Son of Late Dwarika Prasad, Resident of Village-Jhour, P.O.-
Kochgawan, P.S.-Warisaliganj, District-Nalanda.
... ... Petitioner/s
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
16/34
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21334 of 2019
======================================================
Chandra Shekhar Tiwari Son of Late Braj Kishore Tiwari, Resident of
Village- Turha Patti, P.O.- Turha Patti, P.S.- Sirisia O.O., District- West
Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21335 of 2019
======================================================
1. Ashok Kumar Thakur Son of Yogendra Thakur Resident of Village- Chhoti
Marai, P.S.- Hajipur Town, District- Vaishali.
2. Chandra Prakash Sharma Son of Late Bindeshwari Sharma Resident of
Village- Ninga, P.S.- Barauni, District- Begusarai.
3. Ramesh Kumar Suman Son of Ram Prasad Thakur Resident of Village-
Mile, P.O.- Bhairopur, P.S.- Bidupur, District- Vaishali.
4. Vinay Kumar Son of Late Murlidhar Thakur Resident of Village- Manpura,
P.O.- Anirudh Belsar, P.S.- Vaishali, District- Vaishali.
5. Shankar Kumar Son of Late Shito Das Resident of Village- Bishanpur, P.O.-
Mohanpur, P.S.- Bihariganj, District- Madhepura.
6. Kalanand Das Son of Shrikrishn Das Resident of Village- Shahpur, P.S.-
Gwalpara, District- Madhepura.
7. Pramod Kumar Son of Bindeshwar Prasad Yadav Resident of Village- Arar,
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
17/34
P.O.- Ararghat, P.S.- Murliganj, District- Madhepura.
8. Ramanand Das Son of Sri Gulab Das Resident of Village- Biswari, P.O.-
Gwalpara, P.S.- Gwalpara, District- Madhepura.
9. Anil Kumar Son of Saryug Prasad Yadav Resident of Village- Reshna, P.O.-
Pastpar, P.S.- Murliganj, District- Madhepura.
10. Umesh Kumar Son of Late Hariraij Thakur Resident of Village and P.O.-
Kanhauli, P.S.- Mahua, District- Vaishali.
11. Shamima Perveen D/o of Md. Fazlur Rahman Resident of Village and P.O.-
Mahuwa, P.S.- Piprahi, District- Sheohar.
12. Md. Qutbuddin Son of Abdul Hai Resident of Village and P.O.- Mahuawa,
P.S.- Piprahi, District- Sheohar.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21397 of 2019
======================================================
Kiran Kumari Daughter of late Ram Sarnagat Shahi, Resident of Village-
Rajpur, P.O.- Barharwa, P.S. and District- Sitamarhi.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veternary
College, Patna.
5. The Secretary, The Bihar Staff Selection Commission, Veterinary College,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21930 of 2019
======================================================
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
18/34
Sumitra Kumari, wife of Ram Pravesh Tiwary, Resident of Village- Sri
Krishnapur, P.S.- Suraiya, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23088 of 2019
======================================================
Munni Kumari wife of Arvind Prasad resident of Village and Post- Dhawal
Bigha, P.S.- Hulasganj, District- Jehanabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23227 of 2019
======================================================
Ravindra Kumar Son of Late Ramfal Sharma, Resident of Village- Sakra
Mansurpur, P.S. Shakra, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
19/34
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
6. The District Education Officer, Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23294 of 2019
======================================================
Shahnaz Hasan, Wife of Md. Phul Hasan, resident of Village 10- Bandi
Bathani, P.S. Nimchak Bathani, Baddi, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1271 of 2020
======================================================
1. Sachchida Nand Sah Son of Panchlal Sah Resident of Village- Chandi
Chowk Bihari Ganj, P.O. and P.S.- Bihariganj, District- Madhepura.
2. Bibha Kumari D/o- Stya Bihari Sah, wife of Sachchida Nand Sah Resident
of Village- Chandi Chowk Bihari Ganj, P.O. and P.S.- Bihariganj, District-
Madhepura.
3. Dinesh Kumar Gupta Son of Sri Sridev Sah Resident of Village, P.O. and
P.S.- Bhawanipur, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
20/34
======================================================
with
Civil Writ Jurisdiction Case No. 2680 of 2020
======================================================
Md. Rizvi Imam Son of Md. Ali Imam, Resident of Village-Sabbait, P.O.-
Sabbait, P.S.-Nalanda, District-Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of BIhar, Patna.
4. The BIhar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3572 of 2020
======================================================
Anita Kumari Wife of Ashish Kumar, resident of Village and Post- Kaiyar,
P.S.- Sikandra, Kaiar, District- Jamui.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4187 of 2020
======================================================
1. Sushila Kumari @ Sushila Prakash W/o Patnick Prrakash H.M- 51 Ward
No.- 51 Ward No.- 5 Dunean Hospital, Raxaul, Raxaul, East Champaran,
Bihar, 845305.
2. Shashikala Kumari D/o Sri Hardeo Ram Resident of Mohalla- Dankan
Hospital Raxaul, P.S.- Raxaul, Distt- East Champaran.
3. Priti Kumari @ Priti Dayal W/o Deen Dayal R/o Village/ Mohalla- 8A
Shaurya Vihar, Saidpur, Jageer Jankipuram, Extention near Union Bank of
India, P.S.- Lacknow, Distt- Lacknow (U.P.).
4. Brij Kumar S/o Sant Bilas Resident of Mohalla- Dankan Hospital Campus
Tumariya Tola, P.S.- Raxaul, Distt.- East Champaran.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
21/34
5. Shiv Shambhu Prasad S/o Ramji Bhagat Resident of Village- Pakadi, P.S.-
Shikarpur, Distt.- West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Director (Primary Education), Education Department, Government of
Bihar, Patna.
4. The Bihar Staff Selection Commission, P.O.- Veterinary College, Patna- 14
through its Chairman.
5. The Secretary, Bihar Staff Selection Commission, P.O.- Veterinary College,
Patna- 14.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8087 of 2021
======================================================
Ram Krishn Bidyarthi @ Ram Krishn Vidyarthi son of Late Ganesh Mandal
resident of Village - Jai Mangal Tola, P.O. - Sahu Parbatta, P.S. - Ismailpur,
District- Bhagalpur.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Director Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, Patna, through its Secretary.
5. The Secretary, Bihar Staff Selection Commission, Patna.
6. Upendra Mandal son of Anup Lal Mandal resident of Village - Bari Fatoriya,
P.S. - Alam Nagar, District- Madhepura.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16655 of 2021
======================================================
Md Wasim Akhtar, Son of Abdul Jalil, Resident of Ward No.-9, Shikarpur,
P.O.-Mahinagar, P.S.-Balia Belown, Disrtrict-Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secreary, Department of Education, Government of Bihar,
Patna.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
22/34
3. The Director, Primary Education, Government of Bihar, Patna.
4. The BIhar Staff Selection Commission, through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19103 of 2021
======================================================
Urmila Kumari D/o Vijay Narayan Prasad, Wife of Jayprakash Prasad Gupta,
Resident of Village - Ramgarh, P.O. and P.S.- Ramgarh, District - Kaimur
(Bhabhua).
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Vetenary
College, Patna.
5. The Secretary, Bihar Staff Slection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21369 of 2021
======================================================
Shila Kumari C/o Tarkeshwar Prasad Singh Resident of Village/Mohalla -
Keshari Nagar, Veer Kunwar Singh Chawk, Near Hanuman Medical Hall,
Post Office - Kesari Nagar, Police Station- Rajeev Nagar, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Director, Primary Education, Department of Education, Govt. of Bihar,
Patna.
4. The Bihar Staff Selection Commission, Veterinary College Campus, Patna -
800014, represented through its Secretary.
5. The Secretary, Staff Selection Commission, Veterinary College Campus,
Patna - 800014.
6. The Chairman, Staff Selection Commission, Veterinary College Campus,
Patna - 800014.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6441 of 2022
======================================================
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
23/34
Krishna Kumar Keshari Son of Ayodhi Yadav Amar Resident of Village-
Kasha Tardiha, P.S.- Madhepur, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Education, Governmenet of Bihar,
Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna.
5. The Secretary, Bihar Staff Selection Commission, Veterinary College, Patna.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 12436 of 2019)
For the Petitioner/s : Mr. Suraj Narain Yadav, Adv.
For the Respondent/s : Smt. Binita Singh (SC28)
(In Civil Writ Jurisdiction Case No. 4773 of 2018)
For the Petitioner/s : Mr. Pankaj Kumar Jha, Adv.
For the Respondent/s : Mr. Jitendra Kr. Roy No. 1- SC13
(In Civil Writ Jurisdiction Case No. 14088 of 2019)
For the Petitioner/s : Mr. Bipin Bihari Singh, Adv.
For the State : Mr. Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
(In Civil Writ Jurisdiction Case No. 14195 of 2019)
For the Petitioner/s : Mr. Rama Kant Singh, Adv.
For the State : Mr. Amit Bhushan (AC to GP17)
(In Civil Writ Jurisdiction Case No. 14418 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr. Madanjeet Kumar (GP20)
For the BSSC : Mr. Sanjay Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 14524 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gajendra Kumar, Adv.
For the State : Smt. Shilpa Singh (GA12)
For the BSSC : Mr. Rana Vikram Singh, Adv.
(In Civil Writ Jurisdiction Case No. 14541 of 2019)
For the Petitioner/s : Mr. Shanti Pratap, Adv.
For the State : Mr. Shankar Kumar Thakur (AC to GP27)
(In Civil Writ Jurisdiction Case No. 14841 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
(In Civil Writ Jurisdiction Case No. 14900 of 2019)
For the Petitioner/s : Mr.Bipin Bihari Singh, Adv.
For the State : Mr. Amit Bhushan (AC to GP17)
(In Civil Writ Jurisdiction Case No. 14949 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the State : Mr. Hari Mohan Mishra, AC to GP27
For the BSSC : Mr. Sanjay Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 14950 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
24/34
For the Respondent/s : Mr.Madanjeet Kumar (Gp20)
(In Civil Writ Jurisdiction Case No. 14954 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 14960 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc16)
(In Civil Writ Jurisdiction Case No. 14973 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Smt.Binita Singh (Sc28)
(In Civil Writ Jurisdiction Case No. 14995 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the State : Mr. Mukund Mohan Jha, AC to GP27
(In Civil Writ Jurisdiction Case No. 14998 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
(In Civil Writ Jurisdiction Case No. 15644 of 2019)
For the Petitioner/s : Mr.Bijay Bhushan Prasad, Adv.
For the Respondent/s : Mr.Smt. Shilpa Singh (Ga12)
(In Civil Writ Jurisdiction Case No. 16655 of 2019)
For the Petitioner/s : Mr. Chandra Moleshwar, Adv.
For the Respondent/s : Smt. Binita Singh (SC28)
For the BSSC : Mr. Sanjay Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 16731 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gajendra Kumar, Adv.
For the BSSC : Mr. Rana Vikram Singh, Adv.
For the State : Mr. Umesh Narayn, AC to GP27
Mr. Prabhakar Jha, GP27
(In Civil Writ Jurisdiction Case No. 16755 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
(In Civil Writ Jurisdiction Case No. 16792 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Jitendra Kumar Roy1 (Sc13)
(In Civil Writ Jurisdiction Case No. 16813 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
(In Civil Writ Jurisdiction Case No. 17099 of 2019)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the Respondent/s : Mr.Subash Chandra Mishra ( Sc16 )
(In Civil Writ Jurisdiction Case No. 17258 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
(In Civil Writ Jurisdiction Case No. 17266 of 2019)
For the Petitioner/s : Mr.Bipin Bihari Singh, Adv.
For the Respondent/s : Mr.Prabhakar Jha (Gp27)
(In Civil Writ Jurisdiction Case No. 17521 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr. Ashutosh Ranjan Pandey (AAG15)
For the B.S.S.C. : Mr. Gyan Shankar, Adv.
(In Civil Writ Jurisdiction Case No. 17698 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
25/34
For the State : Mr. Madanjeet Kumar (GP2)
For the SSC : Mr. Md. Aslam Ansari, Adv.
(In Civil Writ Jurisdiction Case No. 17722 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gajendra Kumar, Adv.
For the State : Mr. Prabhakar Jha (GP27)
For the BSSC : Mr. Rana Vikram Singh, Adv.
(In Civil Writ Jurisdiction Case No. 18616 of 2019)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 20295 of 2019)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
For the BSSC : Mr. Awadhesh Kumar Pandit, Adv.
(In Civil Writ Jurisdiction Case No. 20673 of 2019)
For the Petitioner/s : Mr.Bipin Bihari Singh, Adv.
For the Respondent/s : Mr.Smt.Binita Singh (Sc28)
(In Civil Writ Jurisdiction Case No. 20757 of 2019)
For the Petitioner/s : Mr.Bipin Bihari Singh, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 21190 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Smt.Binita Singh (Sc28)
(In Civil Writ Jurisdiction Case No. 21191 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the State : Mr. Subash Chandra Mishra (SC16)
For the SSC : Mr. Md. Aslam Ansari, Adv.
(In Civil Writ Jurisdiction Case No. 21196 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey ( Aag15 )
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
(In Civil Writ Jurisdiction Case No. 21205 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the State : Mr. Amit Bhushan (AC to GP17)
(In Civil Writ Jurisdiction Case No. 21249 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
For the BSSC : Mr. Satyabir Bharti, Adv.
(In Civil Writ Jurisdiction Case No. 21255 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Madanjeet Kumar (Gp20)
(In Civil Writ Jurisdiction Case No. 21282 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gajendra Kumar, Adv.
For the State : Mr. Amit Bhushan (AC to GP17)
For the BSSC : Mr. Rana Vikram Singh, Adv.
(In Civil Writ Jurisdiction Case No. 21334 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Smt. Binita Singh (Sc28)
(In Civil Writ Jurisdiction Case No. 21335 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Smt. Shilpa Singh (Ga12)
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022
26/34
(In Civil Writ Jurisdiction Case No. 21397 of 2019)
For the Petitioner/s : Mr. Md. Shakir Ahmad, Adv.
For the State : Mr. Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
For the SSC : Mr. Md. Aslam Ansari, Adv.
(In Civil Writ Jurisdiction Case No. 21930 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Subash Chandra Mishra (Sc16)
For the BSSC : Mr. Awadhesh Kumar Pandit, Adv.
(In Civil Writ Jurisdiction Case No. 23088 of 2019)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the Respondent/s : Mr.Prabhakar Jha (Gp27)
(In Civil Writ Jurisdiction Case No. 23227 of 2019)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 23294 of 2019)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the Respondent/s : Mr.Shipla Singh (Ga12)
(In Civil Writ Jurisdiction Case No. 1271 of 2020)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Smt.Shilpa Sinha (GA12)
For the BSSC : Mr. Awadhesh Kumar Pandit, Adv.
(In Civil Writ Jurisdiction Case No. 2680 of 2020)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr. Ashutosh Ranjan Pandey (AAG15)
For the BSSC : Mr. Awadhesh Kumar Pandit, Adv.
(In Civil Writ Jurisdiction Case No. 3572 of 2020)
For the Petitioner/s : Mr.Chandra Moleshwar, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 4187 of 2020)
For the Petitioner/s : Mr.Kumari Sujata Sinha, Adv.
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Civil Writ Jurisdiction Case No. 8087 of 2021)
For the Petitioner/s : Mr. Vaidehi Raman Prasad Singh, Adv.
For the Respondent/s : Mr.Lalit Kishore ( AG )
(In Civil Writ Jurisdiction Case No. 16655 of 2021)
For the Petitioner/s : Mr.Vitesh Kumar Singh, Adv.
For the Respondent/s : Mr.Madanjeet Kumar ( Gp20 )
(In Civil Writ Jurisdiction Case No. 19103 of 2021)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the State : Mr. Amit Bhushan (AC to GP17)
(In Civil Writ Jurisdiction Case No. 21369 of 2021)
For the Petitioner/s : Mr. Krishna Chandra, Adv.
Mr. Avinash Kumar, Adv.
For the State : Mr.Madhaw Prasad Yadaw ( GP23 )
Mr. Arvind Kumar, AC to GP23
For BSSC : Mr. Satyam Shivam Sundaram, Adv.
(In Civil Writ Jurisdiction Case No. 6441 of 2022)
For the Petitioner/s : Mr.Md. Shakir Ahmad, Adv.
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
7 17-11-20221. The petitioner by way of this bunch of writ Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 27/34 petition, prays for quashing of the merit list published by the Bihar Staff Selection Commission dated 07.05.2019, whereby, out of the 2204 vacant posts remaining to be filled under the advertisement issued by the Education Department in the year 2010, 1916 candidates have been recommended for appointment.
2. Learned counsel appearing for the petitioner submits that the list contains names of persons who were not originally included in the list prepared of about 1,23,000 candidates under the advertisement of 2010. He submits that out of approximately 1,23,000 candidates, about 94,000 candidates were found to have genuine certificates and from the said 94,000 candidates about 32,127 persons were offered appointment.
3. Even from the said 32,127 appointees, about 10,000 candidates were later on found to be having forged documents and their appointments were cancelled.
4. Learned counsel submits that even in the present list, there are persons who were included, although they possessed fake documents. Learned counsel submits that the petitioner name has not been included in the said list wrongfully. Although he possess genuine certificates and in Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 28/34 normal course if the State would not have included names of candidates who possess fake documents, the petitioners would have found place in the merit list and would have been appointed.
5. In writ petition no. 14418/2019 Arvind Kumar Vs. State of Bihar, the learned counsel has pointed out that a list of candidates having fake certificates was published earlier which included names of some candidates whose names are now being included in the present merit list. He therefore prays for revising of the merit list and including names of the candidates who possess genuine certificates alone.
6. Learned counsel submits that before making appointments the documents of each and every candidate ought to be verified and if found to be fake, he or she should not be offered appointment.
7. Per contra, learned counsel appearing for the commission submits that in the year 2010 selection process for 34540 Assistant teachers was undertaken out of which 2024 posts remained unfilled vide order dated 23.05.2019, 24.06.2020, 21.03.2022 and 08.09.2022, in all 2178 posts have been directed to be filled.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 29/34
8. As regards, the submission by the learned counsel for the petitioner with regard to candidates recommended having forged/fake documents are concerned, learned counsel submits that it is at the level of the State Government to verify the documents before finally giving them appointment. It is submitted that even if appointment is given and later on the documents are found to be fake/forged the concerned appointment shall stand cancelled. He therefore submits that merely on the said basis the entire process cannot be stopped.
9.Learned counsel has further submitted that so far as petitioners are concerned, they are from the batch of 1985-87, from General category, whereas the appointments have been given by way of cut-off in General category only upto batch of session 1984-86. The departure is only where a candidate is appointed under a separate quota like disabled quota or otherwise.
10. Keeping in view thereto, learned counsel submits that no discrepancy can be said to have been committed while making recommendations for appointment. The entire process has now been completed and appointments have also been granted. He therefore submits that no further interference is warranted.
Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 30/34
11. I have considered the submissions, this Court by way of order passed in Review Petition No. 16/2016 dated 19.10.2016 directed the State authorities to conduct an exercise for filling up the remaining posts. This Court notices, that a long time has elapsed since 2016 for filling up the post. However appointments have now been recommended and persons have also joined. None of the person who were appointed has been impleaded as a party to the present petitions.
12. Keeping in view, the law laid down by the Apex Court in case of Prabodh Verma Vs. State of U.P. & Ors. 1984 (4) SCC 251 no order can be passed cancelling or setting aside the appointments given to the concerned persons as they are not before this Court. In absence of any of the candidate before this Court, no finding can be given of their having been appointed on the basis of forged documents.
13. Keeping in view thereto, the contentions raised by the petitioners are found to be untenable and have to be rejected. However, at the same time the respondents State is cautioned not to allow candidates who were found to have obtained employment by fake documents.
14. While the appointments in some cases may not Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 31/34 be withheld on account of the delay in verification of documents, it is always appropriate to get the documents verified. With the advance technology available with the State, such verification can be done at the earliest, circulars in this regard ought to be issued by the Education Department for the purpose.
15. Be that as it may, so far as the petitioners are concerned who are before this Court, no case is found to be made out in their favour since they have not been able to show that any candidate higher in merit has been appointed as against them.
16. The oral contention of learned counsel for the petitioner that there are several posts lying vacant on account of removal of candidates having fake documents and the petitioners to be considered against those posts has been delved. This Court reaches to the conclusion that the advertisement relating to such posts was done in 2010. More than 12 years have passed by. Appointments under a selection process cannot be allowed to be continued for years together. A select list has to be treated to be alive only for a particular period. In the opinion of this Court, even if there is no statutory period laid down, a reasonable period of three years Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 32/34 can be treated as sufficient for completing the process of selection after the select list is finally prepared. Rights of participation and consideration of persons who have become otherwise eligible during the pendency of such selection process, is seriously jeopardized on account of such selection process being allowed to be continued for several years. Candidates who may have been within age say in the year 2013, may become overage, if the fresh selection process is not initiated by the State Government for more than 10 years. If the prayer of the petitioner is allowed and directions are given to the respondent to fill up the post from the same selection process now, it would amount to reverse discrimination vis-a-vis prospective candidates who may be now be eligible to participate in selection process against the vacant posts. For the said reasons this Court would not issue a writ of mandamus to direct the State to fill up all the posts. The State Government may choose validly not to fill the post from the said selection on account of the long delay and choose to conduct a fresh selection exercise. In Shankarsan Das vs. Union of India, as reported in 1991 (3) SCC 47 Constitution Bench of the Apex Court held as under:
"Para 7: It is not correct to say that if a Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 33/34 number of vacancies are notified for appointment and adequate number of candidates are found fit, the successful candidates acquire an indefeasible right to be appointed which cannot be legitimately denied. Ordinarily the notification merely amounts to an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and not discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the decisions in State of haryana v. Subash Patna High Court CWJC No.12436 of 2019(7) dt.17-11-2022 34/34 Chander Marwaha, Neelima Shangla v. State of Haryana, or Jatinder Kumar v. State of Punjab."
The same view has been reiterated in three Judge Bench judgment of the Apex Court in the case of Dinesh Kr Kashyap & ors. Vs. South East Central Railways 2019 (12) SCC 798 & subsequent judgment in Mohd. Rashid vs. Director, Local Bodies, New Secretariat & Ors. 2020 (2) SCC 582."
17. Keeping in view thereto, this Court finds that a quietus should now be given to the selection process initiated in the year 2010. All the writ petitions are accordingly dismissed. No cost.
(Sanjeev Prakash Sharma, J) shaswat/-
Item no. 21 U