Patna High Court
The State Of Bihar & Ors vs Md.Sham Uddin & Ors on 27 February, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1465 of 2013
IN
Civil Writ Jurisdiction Case No. 10329 of 2008
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1. The State Of Bihar through Secretary Department Of General Administraton,
Govt. Of Bihar, Patna
2. The District Magistrate, Begusarai
3. The District Education Officer, Begusarai
4. The B.D.O. Balia, Police Station Balia, District Begusarai
.... .... Appellants
Versus
1. Md.Sham Uddin Son of Sri Habi Uddin Resident of Village Chhoti Balia Upper
Total, Police Station Balia, District Begusarai
2. The Mukhia Gram Panchayat Balia, Lakhmina - 1, Police Station Balia, District
Begusarai
3. The Deputy Registrar of Lokayukta Bihar - 4, Kautilya Marg, Patna
4. Iqbal Rasood Son Of Md. Shamsher Ali Resident Of Village Chhoti Balia,
Saidan Chak, Police Station Balia, District Begusarai
5. Md. Shaban Haider Son of Sultan Ahmad Resident of Village Nirdah Tola,
Police Station Balia, District Begusarai
.... .... Respondents
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Appearance :
For the Appellants : Mr. Ramadhar Singh, GP-25
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI) Date: 27-02-2017 Since there is extraordinary delay of one year and 11 days, which has not been satisfactorily explained, the condonation application filed through I.A. No. 8129 of 2013 is required to be dismissed.
Even on merits, in view of the decision rendered by the Full Bench in the case of Kalpana Rani Vs. State of Bihar & Ors, reported in 2014(2) PLJR 665, no person could be either appointed Patna High Court LPA No.1465 of 2013 dt.27-02-2017 2/2 on the post of Panchayat Shiksha Mitra or could be directed to be absorbed as a Panchayat Teacher after 01.07.2006, the appeal is dismissed.
(Ajay Kumar Tripathi, J) (Nilu Agrawal, J) Pawan/-
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