Patna High Court
Md. Quashim Ansari & Ors vs The State Of Bihar & Ors on 26 June, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3476 of 2015
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1. Md. Quashim Ansari, son of late Jag Mohammad Ansari, resident of village +
P.O Sonbarsha, Police Station- Bhagwanpur Hat, District-Siwan, at present posted
and working as an assistant teacher in Govt. Girls Middle School Hulesara, Anchal-
Bhagwanpur Hat, District- Siwan.
2. Salauddin son of late Saheb Hussain, resident of village- Usuri, P.O. Sohilpatti,
Police Station- Basantpur, District- Siwan, at present postedand working as an
assistant teacher in Govt. Middle School Sareyan, Anchal- Bhagwanpur Hat,
District- Siwan.
3. Marghoob Ahmad son of late Mahboob Ahmad, resident of village + P.O.
Hasanpura, Police Station- M.H. Nagar, District- Siwan, at present posted and
working as an assistant teacher in Govt. Primary School Gola Bazar Urdu
Chainpur, anchal-Bhagwanpur hat, District- Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Director, Primary Education, Bihar, Patna.
3. The District Magistrate, Siwan.
4. The Regional Deputy Director of Education, Saran Division, Chapra.
5. The District Education Officer, Siwan
6. The District Programme Officer (Establishment), Siwan.
7. The District Treasury Officer, Siwan.
8. The District Accounts officer, Siwan.
9. The Block Education Officer, Bhagwanpur Hat, District- Siwan.
10. The Headmaster-cum- Drawing and Disbursing officer, Govt. Girls Middle
School Hulesara, Anchal-Bhagwanpur Hat, District- Siwan.
11. The Headmaster-cum- Drawing and Disbursing officer, Govt. Middle School
Sareyan, Anchal-Bhagwanpur Hat, District- Siwan.
12. The Headmaster-cum- Drawing and Disbursing officer, Govt. Primary School
Gola Bazar Urdu Chainpur, Anchal-Bhagwanpur Hat, District- Siwan.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Umesh Kumar Mishra
For the Respondent/s : Mr. Amar Nath Deo, SC 26
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 26-06-2015 If the case of the petitioners comes within the ambit of the adjudication made in CWJC No.2892 of 2013 and other analogous cases, disposed of on 13.5.2015, the claim of the petitioners will be Patna High Court CWJC No.3476 of 2015 dt.26-06-2015 2/2 considered and decided in terms of the said rational and reasoning.
Writ is disposed of.
(Ajay Kumar Tripathi, J) sk U