Patna High Court - Orders
Anil Kumar Singh vs The State Of Bihar & Ors on 5 September, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17521 of 2018
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Anil Kumar Singh, son of Late Rabindra Kumar Singh, resident of Village-
Pakdi Narottam, Post- Satzora Bazar, P.S.- Panapur, District- Saran at Chapra.
... ... 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 Vigilance, Government of Bihar,
Patna.
3. The Director, Primary Education, Department of Education, Government of
Bihar, Patna.
4. The Collector-cum- District Magistrate, Saran at Chapra.
5. The Regional Deputy Director of Education, Saran Division, Chapra.
6. The District Education Officer, Saran at Chapra.
7. The District Programme Officer (Establishment), Saran at Chapra.
8. The Sub Divisional Officer, Marhourah, Saran.
9. The Block Development Officer, Panapur, Saran.
10. The Block Education Officer, Panapur, Saran.
11. Sri Niranjan Kumar son of Bharat Singh, resident of Village- Prithwipur, P.O.
Brit Bhagwanpur, P.S. Panapur, District- Saran at Chapra, presently posted as
Headmaster, Block Teacher at Up-graded Middle School, Bhagwanpur,
Anchal, P.S. Panapur, District- Saran at Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Amrit Narayna,
Ms. Nirmala Kumari
For the Respondent/s : Mr. Madanjeet Kumar, GP-20
Mr. Narendra Kumar, AC to GP-20
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 05-09-2018The petitioner claims that he is the local guardian of one of the students studying in an Upgraded Middle School, Bhagwanpur Anchal in the District of Saran. He has a grievance against functioning of respondent no. 11 as Headmaster/Block Teacher, in the said School, mainly on the ground that the certificates, based on which he has been appointed as Block Patna High Court CWJC No.17521 of 2018(2) dt.05-09-2018 2/2 Teacher/Headmaster, are not genuine.
This writ application filed on behalf of the petitioner, cannot be maintained, since he cannot be said to be a person aggrieved in the matter of appointment to the post of Headmaster/Block Teacher.
Learned counsel for the petitioner has submitted that the Mukhiya of the concerned Gram Panchayat has found the documents of respondent no. 11 to be not genuine. Similar findings, according to him, has been reached by the District Superintendent of Education of the concerned district. The said functionaries may take appropriate decision, if they have reached any finding as being asserted by the petitioner.
In no circumstance, the petitioner can maintain this writ application for the relief which is being sought for.
This application is, accordingly, dismissed.
(Chakradhari Sharan Singh, J) Ashish/-
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