Patna High Court
Gopal Kumar Thakur @ Gopal Thakur vs The State Of Bihar on 31 August, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13791 of 2022
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1. Gopal Kumar Thakur @ Gopal Thakur son of Mohan Thakur, resident of
Village- Biraul, P.S.- Biraul, District- Darbhanga.
2. Fulan Kumari, W/o- Braj Nandan Mukhiya, resident of Village- Punach,
P.S.- Gaurabauram, District- Darbhanga.
3. Samira Khatoon, D/o- Ahmed Hussian, resident of Village- Hariraha, P.S.-
Andhramath, District- Madhubani.
4. Chaudhry Awadesh Kumar Ray, son of Chaudhry Shambhunath Ray,
resident of Village- Batho, P.S.- Bahera, District- Darbhanga.
5. Digvijay Singh, son of Upendra Narayan Singh, resident of Village-
Bhuskaul, P.S.- Jamalpur, District- Darbhanga.
6. Md. Harun son of Abdul Jahid, resident of Village- Khanagpur, P.S.- Lokahi,
District- Madhubani.
7. Rajesh Kumar Jha, son of Chandra Mohan Jha, resident of Village- Serva,
P.S.- Baheri, District- Darbhanga.
8. Viveka Nand, son of Chaudhry Maheshkant Ray, resident of Village- Batho,
P.S.- Bahera, District- Darbhanga.
9. Raju Rani, D/o- Krit Narayan Mandal, resident of Village- Barimaira, P.S.-
Gogri Jamalpur, District- Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Education, Government of Bihar,
Patna.
3. The District Magistrate, Darbhanga.
4. The Education Officer, Darbhanga.
5. The Block Education Officer, Benipur Block, Darbhanga.
6. The Panchayat Secretary, Gram Panchayat Raj Debram, Amethi, Block-
Benipur, District- Darbhanga.
7. The Mukhiya, Gram Panchayat Raj Debram, Amethi, Block- Benipur,
District- Darbhanga.
... ... Respondent/s
Patna High Court CWJC No.13791 of 2022 dt.31-08-2024
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Appearance :
For the Petitioners : Mr. Ranjit Kumar Yadav, Advocate
For the State : Mr. Jitendra Kr. Roy 1, SC-13
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CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
ORAL JUDGMENT
Date : 31-08-2024 Heard learned counsel for the petitioners and learned counsel for the State.
2. The petitioners, nine in numbers, who claim to be Panchayat Teachers having been appointed by the Panchayat Secretary, Gram Panchayat Raj Devram, Amethi, Block Benipur, District Darbhanga on 08.03.2021, have filed this writ petition seeking a direction to the respondents for payment of salary and other benefits from the date of their joining on 09.03.2021.
3. In view of the provisions of Bihar State Teaching Institutions Teachers and Employees (Disputes Redressal and Appeal) Rules, 2020 and also in view of the decision rendered by this Court in C.W.J.C. No. 10222 of 2022 along with series of connected writ petitions, this writ petition shall stand disposed of with a liberty granted to the petitioners to approach the District Appellate Authority, Darbhanga.
Patna High Court CWJC No.13791 of 2022 dt.31-08-2024 3/3
4. The writ petition is disposed of with the above directions.
(Nani Tagia, J) Narendra/-
AFR/NAFR NAFR CAV DATE N.A. Uploading Date 31.08.2024 Transmission Date N.A.