Patna High Court - Orders
Raj Kishore Singh @ T.I. vs The State Of Bihar & Ors on 25 August, 2014
Author: V.N. Sinha
Bench: V.N. Sinha, Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9703 of 2014
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Raj Kishore Singh @ T.I., Son of Late Jawahar Singh, Resident of Village
Rampur Kothi, P.S- Bhagwanpur Hatt, District- Siwan.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Human Resources,
Department, Bihar, Patna.
2. The Director, Primary Education, Bihar, Patna.
3. The Commissioner, Saran, Chapra.
4. The Regional Deputy Director of Education, Saran at Chapra.
5. The District Magistrate, Siwan.
6. The District Education Officer, Siwan.
7. The District Programme Officer ( Establishment), Siwan.
8. The District Midday Planning Officer, Siwan.
9. The Block Education Officer, Bhagwanpur Hatt, Siwan.
10. Sri Parsuram Singh, the Head Master, Govt. Middle School, Rampur
Dighri, Bhagwanpur Hatt, Siwan.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Prabhakar Singh, Advocate.
For the Respondents : Mr. Ashok Kumar Keshri, A.A.G 11
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE V.N. SINHA)
3 25-08-2014Heard learned counsel for the petitioner and the State, who has not filed counter affidavit, as he has received instruction today itself in Court.
2. Petitioner claims himself to be a social worker concerned with the proper execution of Mid Day Meal Scheme in the different Primary, Middle School in the district of Siwan. According to the petitioner, illegalities in execution of the Mid Day Meal Scheme was committed by Respondent No. 10 while he Patna High Court CWJC No.9703 of 2014 (3) dt.25-08-2014 2 served as Headmaster, Government Middle School, Rampur Dighri, Bhagwanpur Hat in the district of Siwan. Petitioner invited attention of the authorities towards the aforesaid illegalities, whereafter inquiry was ordered and report submitted by the Block Education Officer, Bhagwanpur Hat, Siwan, contained in Letter No. 126 dated 27.02.2013, addressed to the District Education Officer, Siwan, copy whereof is contained in Annexure-1 to this application. Perusal of Annexure-1, however, indicates that the report is addressed to the District Education Officer, Siwan, Bhagwanpur Hat, which is perhaps a mistake for Siwan. According to learned counsel for the State, in the light of the report received against Respondent No. 10, charges were framed vide charge-sheet dated 18.12.2013. Later, the Inquiry Officer also submitted his report dated 05.05.2014, whereunder Respondent No. 10 has been exonerated of the charges levelled against him.
3. Copy of Inquiry Report dated 05.05.2014 has been produced before us. In the light of the Inquiry Report dated 05.05.2014 no further direction is required to be given to the District Education Officer, as final orders in the matter has already been passed by him. In case petitioner is Patna High Court CWJC No.9703 of 2014 (3) dt.25-08-2014 3 aggrieved by the final order dated 05.05.2014, he may assail the same before the appropriate competent authority and with this observation/direction, the writ petition is disposed of.
(V.N. Sinha, J) (Rajendra Kumar Mishra, J) P.K.P. U