Patna High Court
Sanjeev Kumar & Anr vs The State Of Bihar & Ors on 6 February, 2017
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.124 of 2015
IN
Civil Writ Jurisdiction Case No. 15169 of 2012
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1. Sanjeev Kumar, Son of Shri Brajnandan Mahto, resident of village- Sigiaghat,
P.S.- Bibhutipur, District- Samastipur.
2. Rakesh Kumar, Son of Shri Mahavir Prasad Singh, resident of village- Kapal,
P.S.- Bibhutipur, District- Samastipur.
.... .... Petitioners
Versus
1. The State of Bihar.
2. Rajneesh Kumar Mahajan, Son of not known to the petitioners, Principal
Secretary, Education Department, Government of Bihar, New Secretariat,
Patna.
3. N. Shrawanan, Son of not known to the petitioners, Director, Education
Department, Government of Bihar, New Secretariat, Patna.
4. Brajesh Kumar Jha, Son of not known to the petitioners, District Education
Officer, Samastipur.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Ajay Kumar Singh
For the Respondent/s : Mr. Kinkar Kumar, SC-27
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 06-02-2017 Heard the parties.
2. In this application, complaint has been made by the petitioners that the order dated 11.10.2012 passed in C.W.J.C. No. 15169 of 2012 has not been complied with, whereby this Court has directed the petitioners to represent their case before the authority and the State shall take a policy decision in accordance with law.
3. A show cause has been filed by the State, annexing the Patna High Court MJC No.124 of 2015 dt.06-02-2017 2/2 copy of the policy decision dated 11.08.2015, but not to the satisfaction of the petitioners.
4. In such view of the matter, there is no need to keep this matter pending. Accordingly, this contempt proceeding is dropped. If the petitioners are aggrieved by the policy decision of the State, it will be open to them to challenge the same in accordance with law.
(Shivaji Pandey, J) pawan/-
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