Patna High Court - Orders
The State Of Bihar & Ors vs Md.Munajir Alam on 14 August, 2013
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.925 of 2010
In
Civil Writ Jurisdiction Case No. 10057 of 2009
With
Interlocutory Application No.5154 of 2010
In
Letters Patent Appeal No.925 of 2010
======================================================
1. The State of Bihar through the Secretary-cum-Commissioner
Department of Education, Bihar, Patna
2. The Director, Primary Education, Bihar, Patna
3. District Magistrate, Buxar
4. District Education Officer, Buxar
5. District Superintendent of Education, Buxar
.... .... Respondents-Appellants
Versus
Umesh Kumar Ram S/o Late Sudershan Ram R/o Vill.- Semaria, P.S.-
Dhansoi, Distt.- Buxar.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.936 of 2010
IN
Civil Writ Jurisdiction Case No. 15537 of 2009
======================================================
1. The State of Bihar through the Principal Secretary, Department of
Personnel and Administrative Reform, Government of Bihar, Patna.
2. The Principal Secretary, Department of Human Resources
Development, Government of Bihar, Patna.
3. The District Magistrate-cum-Chairman, District Compassionate
Appointment Committee, Bhagalpur.
4. The District Superintendent of Education, Bhagalpur.
.... .... Respondents-Appellants
Versus
2 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
2 / 42
Sanjeev Kumar, son of Late Bhuvneshwar Prasad Jaiswal, resident of
village- Sahu Tola Bhavanipur, Police Station-Gopalpur, District-
Bhagalpur.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.951 of 2010
IN
Civil Writ Jurisdiction Case No. 10118 of 2009
With
Interlocutory Application No.5287 of 2010
In
Letters Patent Appeal No.951 of 2010
======================================================
1. The State of Bihar through the Secretary-cum-Commissioner,
Department of Education, Bihar, Patna
2. The Director, Primary Education, Bihar, Patna
3. District Magistrate, Buxar
4. District Education Officer, Buxar
5. District Superintendent of Education, Buxar
.... .... Respondents-Appellants
Versus
Santosh Kumar Tiwari S/o Late Murlidhar Tiwari R/o Janardhi, P.S.-
Janardhi, Distt.- Balia (U.P.)
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.954 of 2010
IN
Civil Writ Jurisdiction Case No. 17231 of 2008
With
Interlocutory Application No.5321 of 2010
In
Letters Patent Appeal No.954 of 2010
======================================================
3 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
3 / 42
1. The State of Bihar, through the Commissioner-cum-Principal Secretary,
Dept. of Human Resources, Govt. of Bihar, Patna
2. The Dy. Director of Education, Govt. of Bihar, Patna
3. The Director, Secondary Education, Department of Human Resources,
Govt. of Bihar, Patna
4. The District Compassionate Appointment Committee, through its
Chairman-cum-District Magistrate, Buxar
5. The District Magistrate, Buxar
6. The District Education Officer, Buxar
7. The District Superintendent of Education, Buxar
8. The Block Development Officer, Buxar
.... .... Respondents-Appellants
Versus
Lokesh Kumar Tripathy S/o Late Uma Kant Tiwari R/o Vill.- Bilouti, P.S.-
Sahpur, Distt.- Bhojpur
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.970 of 2010
IN
Civil Writ Jurisdiction Case No. 15461 of 2009
With
Interlocutory Application No.5418 of 2010
In
Letters Patent Appeal No.970 of 2010
======================================================
1. The State of Bihar
2. The Secretary Department of Personnel and Administrative Reforms,
Govt. of Bihar, Patna
3. The Principal Secretary, Department of Human Resources Development,
Govt. of Bihar
4. The Deputy Secretary, Department of Personnel and Administrative
Reforms, Govt. of Bihar, Patna
5. The District Magistrate, Nalanda
6. The Regional Deputy Director of Education, Patna Division, Patna
4 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
4 / 42
7. The District Education Officer, Nalanda
8. The District Superintendent of Education, Nalanda
.... .... Respondents-Appellants
Versus
Ajit Kumar S/o Shri Umakant Singh R/o Mohalla Kagzi Devi Sthan, P.S.
Town, Biharsharif, Distt.- Nalanda
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1022 of 2010
IN
Civil Writ Jurisdiction Case No. 8386 of 2009
======================================================
1. The State of Bihar through the Principal Secretary, Department of Human
Resources, Bihar, Patna
2. The Director, Primary Education, Bihar, New Secretariat, Patna
3. The District Magistrate, West Champaran at Bettiah
4. The District Superintendent of Education, West Champaran, Bettiah
.... .... Respondents-Appellants
Versus
1. Akhileshwar Ram S/o Late Ram Govind Ram R/o Village/Mohalla-
Marnahan, P.S.- Nautan, Distt.- West Champaran at Bettiah
2. Tanqueer Ahamad S/o Shakeel Ahmad R/o Vill.- Islampur, P.S.- Nautan,
Distt.- West Champaran at Bettiah
3. Suresh Ram S/o Late Dukhi Ram R/o Vill.- Kanchedwa, P.S.- Harsidhi,
Distt.- East Champaran at Motihari
4. Chitra Kumari Srivastava W/o Suman Kumar Srivastava R/o
Village/Mohalla - New Bus Stand, P.S.- Sadar Town, Distt.- West
Champaran at Bettiah
5. Sarvesh Kumar S/o Late Surendra Prasad R/o Vill.- Lagunaha, P.S.-
Chotarwa, Distt.- West Champaran (Bettiah)
6. Yukti Kumari D/o Gajendra Kumar Sinha R/o Mohalla- Jai Prakash
Nagar, I.T.I. Colony, Road No.5, P.S.- Sadar, Distt.- West Champaran
(Bettiah)
7. Md. Zulfikar Ali S/o Md. Gyasauddin R/o Kandhwalia, P.S.- Lauria,
5 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
5 / 42
Distt.- West Champaran (Bettiah)
8. Md. Tawrej Alam S/o Late Salauddin R/o Barbiro, P.S.- Lauria, Distt.-
West Champaran (Bettiah)
9. Ravi Kant Kumar Choubey S/o Late Nawal Kishore Choubey R/o Vill.-
Sabeya, Chargahan, P.S.- Chanpatia, Distt.- West Champaran (Bettiah)
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1029 of 2010
IN
Civil Writ Jurisdiction Case No. 10583 of 2009
With
Interlocutory Application No.5622 of 2010
In
Letters Patent Appeal No.1029 of 2010
======================================================
1. The State Oo Bihar
2. The Chairman, Compassionate Appointment Committee-cum-District
Magistrate, Jehanabad
3. The Deputy Development Commissioner, Jehanabad
4. Deputy Collector, Jehanabad
5. The Sub Divisional Officer, Jehanabad
6. The Deputy Collector (Establishment), Jehanabad
7. District Superintendent of Education, Jehanabad
8. The Block Education Extension Officer, Kako, Jehanabad
9. The Block Development Officer, Kako, Jehanabad
10. The Headmaster, Primary School, Nadpura, Jehanabad
.... .... Respondents-Appellants
Versus
Sanjeet Kumar S/o Late Bisheshwar Prasad R/o Vill.- Madarpur, P.S.-
Barthua, Distt.- Jehanabad
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1041 of 2010
6 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
6 / 42
IN
Civil Writ Jurisdiction Case No. 10605 of 2009
With
Interlocutory Application No.5670 of 2010
In
Letters Patent Appeal No.1041 of 2010
======================================================
1. The State of Bihar
2. The Chairman, Compassionate Appointment Committee-cum-District
Magistrate, Jehanabad
3. The Deputy Development Commissioner, Jehanabad
4. Deputy Collector (Nexal), Jehanabad
5. The Deputy Collector, Jehanabad
6. The Sub Divisional Officer, Jehanabad
7. District Superintendent of Education, Jehanabad
8. The Deputy Collector, Establishment, Jehanabad
9. The Office Superintendent, Jehanabad
10. The Headmaster, High School, Sarta, Jehanabad
.... .... Respondents-Appellants
Versus
Abhay Kumar S/o Late Nanu Sharma R/o Vill.- Nadauna, P.O.- Bara, P.S.-
Bhagwanganj, Distt.- Patna
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1042 of 2010
IN
Civil Writ Jurisdiction Case No. 15025 of 2009
With
Interlocutory Application No.5674 of 2010
In
Letters Patent Appeal No.1042 of 2010
======================================================
1. The State of Bihar through the Principal Secretary, Department of Human
Resources Development, Govt. of Bihar, Vikash Bhawan, Patna
7 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
7 / 42
2. The Principal Secretary, Department of Human Resources Development,
Govt. of Bihar, Vikash Bhawan, Patna
3. The Secretary, Department of Personnel and Administrative Reforms,
Govt. of Bihar, Patna
4. The Director, Primary Education, Deptt. of Human Resources
Development, Government of Bihar, Patna
5. The District Magistrate, Araria
6. The District Superintendent of Education, Araria
.... .... Respondents-Appellants
Versus
Md. Sohel Akwal S/o Late Hakimuddin R/o Village, P.O. + P.S.- Bardaha,
Distt.- Araria
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1064 of 2010
IN
Civil Writ Jurisdiction Case No. 17239 of 2009
With
Interlocutory Application No.5741 of 2010
In
Letters Patent Appeal No.1064 of 2010
======================================================
1. The State of Bihar through the Principal Secretary, Personnel and
Administrative Reforms Department, Old Secretariat, Patna
2. District Compassionate Appointment Committee, through the Collector,
Patna
3. Collector, Patna
4. District Education Officer, Patna
5. District Superintendent of Education, Patna
.... .... Respondents-Appellants
Versus
Nadeem Ahmad S/o Mumtaz Ahmad R/o Vill.- Ahiyapur, P.S. Maner,
Distt.- Patna
.... .... Petitioner-Respondent
8 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
8 / 42
======================================================
With
Letters Patent Appeal No.1100 of 2010
IN
Civil Writ Jurisdiction Case No. 10616 of 2009
With
Interlocutory Application No.6043 of 2010
In
Letters Patent Appeal No.1100 of 2010
======================================================
1. The State of Bihar.
2. The Deputy Secretary, Personnel and Administrative Reforms
Department, Government of Bihar at Patna
3. The District Compassionate Appointment Committee, Madhepura
through its Chairman, the District Magistrate, Madhepura.
4. The District Magistrate, Madhepura.
5. The District Superintendent of Education, District- Madhepura.
.... .... Respondents-Appellants
Versus
Brajesh Kumar, S/o Late Siyaram Paswan, R/o Village + P.O. Arar, P.S.
Murliganj,District- Madhepura.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1112 of 2010
IN
Civil Writ Jurisdiction Case No. 189 of 2010
With
Interlocutory Application No.6169 of 2010
In
Letters Patent Appeal No.1112 of 2010
======================================================
1. State of Bihar
2. Principal Secretary, Department of Human Resources Development
Department, Govt. of Bihar, Patna
9 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
9 / 42
3. Director, Primary Education, Bihar
4. District Magistrate, Begusarai
5. District Superintendent of Education, Begusarai
.... .... Respondents-Appellants
Versus
Rashmi Kumari D/o Shri Shashi Shankar Prasad Singh R/o Chakpunarwas,
P.O.- Chhitror, P.S.- Matihani, Distt.- Begusarai
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1114 of 2010
IN
Civil Writ Jurisdiction Case No. 6146 of 2009
With
Interlocutory Application No.6166 of 2010
In
Letters Patent Appeal No.1114 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Committee through its Chairman i.e. the
District Magistrate, Patna
3. The District Superintendent of Education, Patna
4. The District Education Officer, Patna
.... .... Respondents-Appellants
Versus
1. Pankaj Kumar S/o Late Chandrawati R/o Bajitpur, Post- Barh, Distt.-
Patna
2. Bijendera Kumar S/o Late Awadhesh Sharma R/o Vill.- Bhagjoga
Achuara, Paliganj, Distt.- Patna
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1116 of 2010
IN
Civil Writ Jurisdiction Case No. 17158 of 2009
10 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
10 / 42
With
Interlocutory Application No.6191 of 2010
In
Letters Patent Appeal No.1116 of 2010
======================================================
1. State of Bihar
2. Deputy Secretary of the Government, Personal and Administrative
Reforms Department, Government of Bihar, Patna
3. District Compassionate Appointment Committee, Vaishali through its
Chairaman the District Magistate Vaishali
4. District Magistrate Vaishali
5. District Superintendent of Education, Vaishali
6. Block Development Officer, Hajipur, Vaishali
7. Block Education Extension Officer, Hajipur (West), Vaishali
.... .... Respondents-Appellants
Versus
Himanshu Shekhar S/o Late Mathura Prasad Yadav R/o Vill Dighi Khurd,
P.O.Dighi Kala, P.S.Sadar Hajipur, Distt-Vaishali
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1117 of 2010
IN
Civil Writ Jurisdiction Case No. 12177 of 2009
With
Interlocutory Application No.6193 of 2010
In
Letters Patent Appeal No.1117 of 2010
======================================================
1. The State of Bihar
2. The Principal Secretary, Human Resources Development Department
Bihar, Patna
3. The District Compassionate Appointment Committee, District Sitamarhi,
Through Its Chairman, District Magistrate, Sitamarhi
4. The District Magistrate, Sitamarhi
11 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
11 / 42
5. The Regional Deputy Director of Education, Muzaffarpur
6. The District Superintendent of Education, Sitamarhi
.... .... Respondents-Appellants
Versus
1. Sadique Raza, S/o Late Bashir Ahmad Siddique R/o Vill Udauli,
P.O.Kumaypeer, P.S.Bajpatti, Distt-Sitamarhi
2. Sushil Kumar Mishra S/o Late Kankaiya Lal Mishra R/o Vill Sasula
Kala, P.S.Majorganj, Distt-Sitamarhi
3. Rakesh Nandan S/o Late Ram Ekbal Roy Vill Ihitkahiyan,
P.S.Mahuawan, Distt-Sitamarhi
4. Mritunjay Kumar S/o Late Ram Kishore Singh R/o Vill Muraul,
P.O.Basauli, P.S.Mahuawan, Distt-Sitamarhi
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1118 of 2010
IN
Civil Writ Jurisdiction Case No. 14562 of 2009
With
Interlocutory Application No.6243 of 2010
In
Letters Patent Appeal No.1118 of 2010
======================================================
1. The State of Bihar through the Director, Secondary, Middle And Primary
Education, Government of Bihar, Patna
2. Divisional Commissioner, Magadh Division, Distt.- Gaya
3. District Collector, Gaya Collectorate, Distt.- Gaya
4. Regional Deputy Director, Department of Education, Gaya Division,
Gaya
5. District Education Officer, Gaya District, Gaya
6. District Superintendent of Education, Gaya District, Gaya
7. Headmaster-cum-Drawing & Disbursing Officer Middle School, Bilho,
Nagar Prakhand, Distt.- Gaya
.... .... Respondents-Appellants
Versus
12 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
12 / 42
Manish Pandey S/o Shri Batukeshwar Pandey R/o Mohalla- Maranpur, P.S.-
Civil Lines, Distt.- Gaya
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1120 of 2010
IN
Civil Writ Jurisdiction Case No. 8928 of 2010
With
Interlocutory Application No.6240 of 2010
In
Letters Patent Appeal No.1120 of 2010
======================================================
1. The State of Bihar through Principal Secretary, Human Resources
Development Department, Bihar, Patna
2. The Director, Primary Education
3. District Magistrate, Patna
4. Block Development Officer, Paliganj, Patna
5. District Superintendent of Education, Patna
.... .... Respondents-Appellants
Versus
Md. Rafat Ali S/o Late Md. Shaukat Ali R/o Vill.- Karimpur Katka, P.S.-
Mouri, Via Shankarpur Imamganj, Paliganj, Distt.- Patna
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1121 of 2010
IN
Civil Writ Jurisdiction Case No. 2674 of 2008
======================================================
1. The State of Bihar
2. The Chief Secretary of Government of Bihar, Patna
3. The Secretary, Department of Human Resources, New Secretariat, Patna
4. The Regional Deputy Director of Education, Bettiah
5. District Superintendent of Education, Bettiah
13 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
13 / 42
.... .... Responddents-Appellants
Versus
1. Parwej Qumar S/o Anwal Alam R/o Vill.- Noniyar, Christian Quarter,
Ward No.5, P.S. Bettiah Sadar, Distt.- Bettiah
2. Ravi Prakash Mishra S/o Late Surya Narayan Mishra R/o Banu Chhapar,
Near Primary School, Padari, P.S. Bettiah Sadar, Distt.- Bettiah
3. Manish Kumar Tewary S/o Rajeshwar Dutt Tewary R/O Ranipakar, P.S.
Mufasil, Bettiah, Distt.- West Champaran
4. Ravi Prakash S/o Late Hargul Kunwar R/o Purani Gudari, Ward No.3,
Bettiah, P.S. Sadar Bettiah, Distt.- Bettiah
5. Ram Shankar Pandey S/o Late Raj Bharat Pandey R/o Pipra, Naurangia,
P.S. Jogapatti, Distt.- West Champaran, Bettiah
6. Pankaj Kumar Thakur S/o Jebier Pitter R/o Santresa Road, Christian
Quarter, Bettiah, Ward No.8, Bettiah Sadar, Distt.- West Champaran
7. Jitendra Kumar Pandey S/o Late Vidyanand Pandey R/o Chanpattia
Shyamali Tila, P.S. Chanpattia, Distt.- West Champaran
8. Sanjay Kumar S/o Ishwar Chandra Prasad R/o Chanpattia, P.S.
Chanpattia, Distt.- West Champaran
9. Arun Kumar Gupta S/o Late Kanhaiya Lal Sah R/o Vill.- Khera Pass,
P.S. Bagaha, Distt.- West Champaran
10. Neeleshwar Kumar S/o Late Mangal Ram R/o Vill.- Siswan Bairagi,
P.S. Jogapatti, Distt.- West Champaran
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1123 of 2010
IN
Civil Writ Jurisdiction Case No. 11825 of 2009
With
Interlocutory Application No.6235 of 2010
In
Letters Patent Appeal No.1123 of 2010
======================================================
1. The State of Bihar through the Chief Secretary, Old Secretariat, Bihar,
Patna
14 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
14 / 42
2. Secretary, Primary Education, Government of Bihar, Patna
3. Deputy Secretary, Primary Education, Government of Bihar, Patna
4. Director, Primary Education, Government of Bihar, Patna
5. Commissioner, Magadh Division at Gaya
6. District Magistrate-cum-Chairman, District Compassionate Appointment
Committee, Gaya
7. Secretary, District Compassionate Committee-cum-Additional District
Magistrate, Gaya
8. District Superintendent of Education, Gaya
.... .... Respondents-Appellants
Versus
Md. Naseim Nazar S/o Late Gulam Rashool R/o Vill.- Kalyanpur, Daurma,
P.S.- Aanti, Distt.- Gaya
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1124 of 2010
IN
Civil Writ Jurisdiction Case No. 11910 of 2009
With
Interlocutory Application No.6233 of 2010
In
Letters Patent Appeal No.1124 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Committee through its Chairman, the District
Magistrate, Purnea
3. The District Superintendent of Education, Purnea
4. The Block Development Officer, Dhamdaha, Purnea
5. The Block Education Extension Officer, Amaut, Purnea
.... .... Respondents-Appellants
Versus
Nirmal Kumar S/o Late Ram Sundar Sah R/o Vill.- Dhamdaha North, Post
Dhamdaha, P.S. & Block- Dhamdaha, Distt.- Purnea
.... .... Petitioner-Respondent
15 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
15 / 42
======================================================
With
Letters Patent Appeal No.1125 of 2010
IN
Civil Writ Jurisdiction Case No. 11900 of 2009
With
Interlocutory Application No.6231 of 2010
In
Letters Patent Appeal No.1125 of 2010
======================================================
1. State of Bihar through the Chief Secretary, Old Secretariat, Bihar, Patna
2. Secretary, Primary Education, Government of Bihar, Patna
3. The Deputy Secretary, Primary Education, Government of Bihar, Patna
4. Director, Primary Education, Government of Bihar, Patna
5. Commissioner, Magadh Division at Gaya
6. District Magistrate-cum-Chairman, District Compassionate Appointment
Committee, Gaya
7. Secretary, District Compassionate Committee-cum-Additional District
Magistrate, Gaya
8. District Superintendent of Education, Gaya
.... .... Respondents-Appellants
Versus
Md. Inamul Haque S/o Late Abdul Hamid, R/o Vill.- Jamuava, P.O.- Tundi,
P.S.- Nazirganj, Distt.- Gaya
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1137 of 2010
IN
Civil Writ Jurisdiction Case No. 12792 of 2009
======================================================
1. The State of Bihar through the Principal Secretary, Department of Human
Resources, Bihar, Patna
2. Director, Primary Education, New Secretariat, Patna
3. District Magistrate, West Champaran, Bettiah, Bettiah
16 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
16 / 42
4. District Superintendent of Education, West Champaran, Bettiah.
.... .... Respondents-Appellants
Versus
Munni Kumari W/o Late Vijay Kumar Srivastava R/o Kamalnath Tewari
Road, Bankatwa, P.S. Bagaha, Distt.- West Champaran, Bettiah
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1151 of 2010
IN
Civil Writ Jurisdiction Case No. 6081 of 2009
With
Interlocutory Application No.6476 of 2010
In
Letters Patent Appeal No.1151 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Committee through its Chairman, i.e. the
District Magistrate, Patna
3. The District Superintendent of Education, Patna
4. The District Education Officer, Patna
.... .... Respondents-Appellants
Versus
1. Ashwini Kumar S/o Late Subhash Chandra R/o Bal Bihar Colony,
N.T.P.C., P.S. Ashiananagar, Distt.- Patna
2. Rakesh Kumar S/o Late Ram Dinesh Sharma R/o New Bigrahpur,
Harinandan Market, Distt.- Patna
3. Shitanshu Ranian S/o Late Kanti Devi R/o Tekri Road, Mishri Tola, P.S.
Sultanganj, Distt.- Patna
4. Raju Kumar S/o Late Sohan Prasad R/o Chandmari Road, Kankarbagh,
P.S. Kankarbagh, Distt.- Patna
5. Abhishek Narayan S/o Late Mala Verma R/o New Patliputra, Road No.
3B, House No. 233, P.S. Patliputra, Distt.- Patna
.... .... Petitioners-Respondents
======================================================
17 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
17 / 42
With
Letters Patent Appeal No.1154 of 2010
IN
Civil Writ Jurisdiction Case No. 14491 of 2009
With
Interlocutory Application No.6470 of 2010
In
Letters Patent Appeal No.1154 of 2010
======================================================
1. The State of Bihar
2. The Principal Secretary, Human Resources Development Department,
Govt. of Bihar, Patna
3. The Director, Primary Education, Human Resources Development
Department, Govt. of Bihar, Patna
4. The District Magistrate, Siwan
5. The District Education Officer, Siwan
6. The District Superintendent of Education, Siwan
.... .... Respondents-Appellants
Versus
Lakesh Kumar S/o Late Janardan Prasad R/o Vill.- Chak Parsuram, P.O.-
Hakanw, P.S. Siwan, Distt.- Siwan
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1165 of 2010
IN
Civil Writ Jurisdiction Case No. 10124 of 2009
With
Interlocutory Application No.6527 of 2010
In
Letters Patent Appeal No.1165 of 2010
======================================================
1. The State of Bihar through the Secretary-cum-Commissioner,
Department of Education Bihar, Patna
2. Director, Primary Education Bihar, Patna
18 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
18 / 42
3. District Magistrate, Buxar
4. District Education Officer, Buxar
5. District Superintendent of Education, Buxar
.... .... Respondents-Appellants
Versus
Rabindra Kumar Jha S/o Upendra Jha R/o Teachers Colony, Charitraban,
Ward No. 2, P.S.Buxar, Distt-Buxar
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1167 of 2010
IN
Civil Writ Jurisdiction Case No. 15248 of 2009
======================================================
1. The State of Bihar
2. The Commissioner-cum-Secretary, Personnel and Administrative
Reforms Department, Government of Bihar, Patna
3. The Deputy Secretary, Personnel and Administrative Reforms
Department Govt. of Bihar, Patna
4. The District Establishment Compassionate Committee, East Champaran
Motihari through its Chairman District Magistrate, East Champaran,
Motihari
5. The District Superintendent of Education, East Champaran, Motihari
.... .... Respondents-Appellants
Versus
1. Arbind Kumar Singh, S/o Late Kamleshwar Singh At
P.O.&P.S.Phenhara, Distt-East Champaran, Motihari
2. Santosh Kumar Pandey S/o Late Ram Chandra Pandey R/o Vill Bhat
Karza, P.O. Bhatwalia, P.S. Sangrampur, Distt-East Champaran, Motihari
3. Rajiv Ranjan Kumar S/o Late Bishwanath Singh R/o Vill Govindwara,
P.O. & P.S. Phenhara, Distt-Champaran, Motihari
4. Surendra Kumar Tarun S/o Late Satya Narain Rai R/o Vill Madhubani,
P.O.& P.S.Phenhara, Distt-East Champaran, Motihari
5. Sujeet Kumar S/o Late Rabindra Narain Singh R/o Vill & P.O.Betuna,
P.S.Patahi, Distt-East Champaran, Motihari
19 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
19 / 42
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1172 of 2010
IN
Civil Writ Jurisdiction Case No. 5996 of 2009
With
Interlocutory Application No.6592 of 2010
In
Letters Patent Appeal No.1172 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Committee through its Chairman i.e. the
District Magistrate, Patna
3. The District Superintendent of Education, Patna
4. The District Education Officer, Patna
.... .... Respondents-Appellants
Versus
1. Rajesh Kumar S/o Late Rekha Kumari Verma R/o Kashinath Lane, East
Lohanipur, P.S. Kadam Kuan, Distt.- Patna
2. Rakesh Ranjan S/o Late Ram Naresh Sharma R/o Phulwarisharif, P.S.
Phulwarisharif, Distt.- Patna
3. Ajay Kumar S/o Late Hari Narayan Singh R/o Nasirchak, Khagaul, P.S.
Danapur, Distt.- Patna
4. Neeraj Kumar S/o Late Jay Rani Kumari Sinha R/o Harnaha Tola,
Ranipur, P.S. Kachakalan, Distt.- Patna
5. Rakesh Ranjan S/o Late Manik Chand Sharma R/o Maurya Bihar
Colony, Bahadurpur Housing Colony, P.S. Agam Kuan, Distt.- Patna
6. Shivagi Sinha S/o Late Shashi Bhushan Kumar Sinha R/o Balkishunganj,
Kabutari Gali, P.S.- Alamganj, Distt.- Patna
7. Neeraj Kumar S/o Late Madhuri Kumari R/o Chutakya Bazar, P.S.-
Malsalami, Distt.- Patna
.... .... Petitioners-Respondents
======================================================
With
20 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
20 / 42
Letters Patent Appeal No.1182 of 2010
IN
Civil Writ Jurisdiction Case No. 707 of 2010
With
Interlocutory Application No.6691 of 2010
In
Letters Patent Appeal No.1182 of 2010
======================================================
1. The State of Bihar through Principal Secretary, Human Resources
Development Department, Govt. of Bihar, Patna
2. Director, Primary Education, Govt. of Bihar, Patna
3. District Magistrate, Vaishali
4. Block Development Officer, Jandaha, Vaishali
5. District Superintendent of Education, Vaishali
6. Block Education Extension Officer, Jandaha, Vaishali
.... .... Respondents-Appellants
Versus
Krishna Chandra Jha S/o Bhola Nath Jha R/o Vill.- Hari Prasad, P.O.-
Jandaha, P.S.- Vaishali, Distt.- Vaishali
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1204 of 2010
IN
Civil Writ Jurisdiction Case No. 719 of 2010
With
Interlocutory Application No.6757 of 2010
In
Letters Patent Appeal No.1204 of 2010
======================================================
1. The State of Bihar
2. The Principal Secretary, Human Resources Development Department,
Govt. of Bihar, New Secretariat, Patna
3. The District Compassionate Appointment Committee through its
Chairman, i.e. the District Magistrate, Araria
21 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
21 / 42
4. The District Superintendent of Education, Araria
5. The District Superintendent of Education cum Sub-Divisional Education
Officer, Araria
6. The Block Teacher Employment Committee, Farbisganj cum Block
Education Extension Officer, Farbisganj
7. The Establishment Deputy Collector, Araria
8. The District Magistrate, Araria
.... .... Respondents-Appellants
Versus
Sri Rakesh Kumar S/o Sri Nirmal Prakash Mallick R/o Farbesganj, Ward
No. 8, P.O.- Forbesganj, P.S.- Forbesganj, Distt.- Araria
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1216 of 2010
IN
Civil Writ Jurisdiction Case No. 17690 of 2009
With
Interlocutory Application No.6866 of 2010
In
Letters Patent Appeal No.1216 of 2010
======================================================
1. State of Bihar
2. Principal Secretary, H.R.D. Department, Govt. of Bihar, Patna
3. Director, Primary Education, Human Resources Development
Department, Govt. of Bihar, Patna
4. Principal Secretary, Personnel & Administrative Reforms Department,
Govt. of Bihar, Patna
5. Deputy Secretary, Personnel & Administrative Reforms Department,
Govt. of Bihar, Patna
6. District Magistrate, Siwan cum Chairman District Compassionate
Committee, Siwan
7. District Education Officer, Siwan
8. District Superintendent of Education, Siwan
9. Deputy Collector (Establishment), Siwan
22 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
22 / 42
.... .... Respondents-Appellants
Versus
Pankaj Kumar Srivastava S/o Late Yogendra Prasad R/o Vill.- Dumara, P.S.
Jamo Bajar, Distt.- Siwan
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1226 of 2010
IN
Civil Writ Jurisdiction Case No. 16627 of 2009
With
Interlocutory Application No.6937 of 2010
In
Letters Patent Appeal No.1226 of 2010
======================================================
1. The State of Bihar through the Secretary, Personnel and Administrative
Reforms Department, Govt. of Bihar, Patna
2. The Commissioner-cum-Secretary, Human Resources Development
Department, Bihar, Patna
3. The Deputy Secretary of the Government, Personnel and Administrative
Reforms Department, Govt. of Bihar, Patna
4. The District Compassionate Appointment Committee, Sitamarhi through
its Chairman, Sitamarhi
5. The District Magistrate, Sitamarhi
6. The District Superintendent of Education, Sitamarhi
7. The Block Education Extension Officer, Bathnaha, Sitamarhi
.... .... Respondents-Appellants
Versus
Uday Shankar S/o Late Kedar Bhagat R/o Vill.- Supaina, P.O.- Haribela,
P.S.- Bathnaha, Distt.- Sitamarhi
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1235 of 2010
In
23 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
23 / 42
Civil Writ Jurisdiction Case No. 320 of 2010
======================================================
1. The State of Bihar
2. Principal Secretary, Human Resources Development Department, Govt.
of Bihar, Patna
3. Director, Primary Education, Bihar, Patna
4. District Magistrate, Patna
5. District Superintendent of Education, Patna
.... .... Respondents-Appellants
Versus
Sujit Kumar S/o Late Akhilendra Kumar, resident of Village-Akbarpur,
P.O.-Bakwan, P.S.-Bhadaur, Distt-Patna
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1237 of 2010
IN
Civil Writ Jurisdiction Case No. 17858 of 2008
With
Interlocutory Application No. 7002 of 2010
With
Interlocutory Application No. 6712 of 2012
In
Letters Patent Appeal No.1237 of 2010
======================================================
1. The State of Bihar
2. The Chief Secretary, Government of Bihar, Main Secretariat, Patna
3. The Principal Secretary, Department of Human Resources Development,
Government of Bihar, Vikash Bhawan, Patna.
4. The Director, Primary Education, Department of Human Resources
Development, Government of Bihar, Vikash Bhawan, Patna
5. District Compassionate Committee, through its Chairman, i.e. the District
Magistrate, Patna
6. The District Superintendent of Education, Patna
7. The District Education Officer, Patna
24 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
24 / 42
8. The Patna Municipal Corporation, Patna, through the Corporation
Commissioner.
9. The Corporation Commissioner, Patna Municipal Corporation, Patna.
.... .... Respondents-Appellants
Versus
1. Mukesh, S/o Late Satya Nand Dwivedi, R/o Ravindrasri Apartment, Flat
No.402, Road No.3, Mahesh Nagar, P.S.-Patliputra, Distt-Patna, 24, at
Present Nagar Shikshak, Rajkiya Kanya Primary School, Nerati Tola,
Anchal -Malsalami, P.S.-Malsalami, Patna City, Distt-Patna.
2. Sanjeev Kumar Upadhyay, S/o Late Raj Kishore Upadhyay, R/o Vill
+P.O.-Majhariya, P.S.-Industrial Area, Buxar, Distt-Buxar, at present Nagar
Shikshak, Rajkiya Primary School, Dasratha, Anchal-Phulwari Sarif, P.S.-
Phulwari Sarif, Distt-Patna.
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1240 of 2010
In
Civil Writ Jurisdiction Case No. 17255 of 2009
With
Interlocutory Application No. 7014 of 2010
In
Letters Patent Appeal No.1240 of 2010
======================================================
1. The State of Bihar
2. The District Magistrate, Siwan-cum-Chairman, District Compassionate
Committee, Siwan.
3. The District Development Commissioner, Siwan.
4. The Additional Collector, Siwan.
5. The District Education Officer, Siwan.
6. The District Superintendent of Education, Siwan.
.... .... Respondents-Appellants
Versus
Bam Shankar Kushwaha S/o Late Bhagwan Bhakt, R/o Vill-Shivpur
Sakara, P.S.-Ashawan, Distt-Siwan.
25 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
25 / 42
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1254 of 2010
In
Civil Writ Jurisdiction Case No. 11994 of 2009
With
Interlocutory Application No. 7056 of 2010
In
Letters Patent Appeal No.1254 of 2010
======================================================
1. State of Bihar
2. District Compassionate Committee through its Chairman, the District
Magistrate, Purnea.
3. District Superintendent of Education, Purnea.
4. The Block Education Extension Officer, Amour, Purnea.
.... .... Respondents-Appellants
Versus
Md. Naiyer Alam, S/o late Md. Wazuddin, R/o Village.-Matiyari, P.O.-
Matiyari, P.S.- Jokihat, Distt.- Araria.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1256 of 2010
In
Civil Writ Jurisdiction Case No. 16007 of 2008
======================================================
1. The State of Bihar.
2. The Chief Secretary, Government of Bihar, Patna.
3. Principal Secretary, Department of Human Resources, New Secretariat,
Patna.
4. The Regional Deputy Director of Education, Tirhut Division,
Muzaffarpur.
5. The District Superintendent of Education, West Champaran.
6. Block Development Officer, Chanpatia, West Champaran (Bettiah).
26 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
26 / 42
.... .... Respondents-Appellants
Versus
1. Suman Rajan, S/o Late Ranjan Joseph, R/o Christian Quarter, Tagore
Colony, Ward No.7, P.S.- Town, Bettiah, West Champaran.
2. Vijay Pratap Rao, S/o Late Pasupati Rai @ Pasupati Choudhary, R/o
Village-Sirisia, P.S.- Bharoganj, Distt.-West Champaran.
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1267 of 2010
In
Civil Writ Jurisdiction Case No. 11768 of 2009
With
Interlocutory Application No. 7152 of 2010
In
Letters Patent Appeal No.1267 of 2010
======================================================
1. The State of Bihar through the Chief Secretary, Old Secretariat, Bihar,
Patna.
2. Secretary, Primary Education, Government of Bihar, Patna.
3. Deputy Secretary, Primary Education, Government of Bihar, Patna.
4. Director, Primary Education, Government of Bihar, Patna.
5. Commissioner, Magadh Division at Gaya.
6. District Magistrate-cum-Chairman, District Compassionate Appointment
Committee, Gaya.
7. Secretary, District Compassionate Committee-cum-Additional District
Magistrate, Gaya.
8. District Superintendent of Education, Gaya.
.... .... Respondents-Appellants
Versus
Firoz Ahmad, son of late Kalim Ahmad, resident of Sahi Road, Madanpur,
P.S.-Madanpur, District-Aurangabad.
.... .... Petitioner-Respondent
======================================================
With
27 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
27 / 42
Letters Patent Appeal No.1283 of 2010
In
Civil Writ Jurisdiction Case No. 5741 of 2008
With
Interlocutory Application No. 7266 of 2010
In
Letters Patent Appeal No.1283 of 2010
======================================================
1. The State of Bihar through Primary Secretary, Human Resource
Department, Bihar, Patna.
2. The Director, Primary Education, Bihar, Patna
3. The Assistant Director, Primary Education, Bihar, Patna.
4. The District Magistrate, Darbhanga.
5. The Deputy Collector, Establishment Darbhanga.
6. The District Superintendent of Education, Darbhanga.
7. The Area Education Officer, Darbhanga.
8. The Block Development Officer, Hayaghat, Darbhanga.
9. The B.E.E.O. Block Education Extension Officer, Hayaghat, Darbhanga.
10. The Head Master, Middle School, Narsara, Hanuman Nagar,
Darbhanga.
11. The Head Mistress, Girls Middle School, Kolbanta, Darbhanga.
.... .... Respondents-Appellants
Versus
Rakesh Ranjan Chaudhary S/o Ram Mantar Chaudhary & Late Tara Devi,
R/o Village-Patori, P.O.-Patori Basant, P.S.-Basuara (More), Distt-
Darbhanga, at present Assistant Teacher, Middle School , Naresara
Hanuman Nagar, P.S.-Hayaghat, Distt-Darbhanga.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1286 of 2010
In
Civil Writ Jurisdiction Case No. 13681 of 2009
With
Interlocutory Application No. 7282 of 2010
28 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
28 / 42
In
Letters Patent Appeal No.1286 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Appointment Committee, Siwan through its
Chairman-cum-District Magistrate, Siwan.
3. The District Superintendent of Education, Siwan, P.O. & P.S. & Distt-
Siwan.
4. The Block Development Officer, Panchrukhi, P.O. & P.S.-Panchrukhi,
Distt-Siwan.
.... .... Respondents-Appellants
Versus
Saket Kumar S/o Sri Kanhaiya Singh, R/o Village & P.O.-Nayanpur, P.S.-
Panchrukhi, Distt-Siwan.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1303 of 2010
In
Civil Writ Jurisdiction Case No. 17529 of 2009
With
Interlocutory Application No. 7381 of 2010
In
Letters Patent Appeal No.1303 of 2010
======================================================
1. State of Bihar through the Secretary, Human Resources Development
Department, Government of Bihar, Patna.
2. Director, Primary Middle School, Government of Bihar, Patna.
3. Divisional Commissioner, Magadh Division, Gaya.
4. District Collector, Gaya.
5. Regional Dy. Director, Magadh Division, Gaya.
6. District Education Officer, Gaya.
7. District Superintendent of Education, Gaya.
.... .... Respondents-Appellants
Versus
29 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
29 / 42
Archana Kant, W/o Late Ran Vijay Kumar, R/o Mohalla-Satish Sadan,
Veer Kunwar Singh Colony, Gaya, P.S.- Magadh Medical, Distt.- Gaya.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1350 of 2010
In
Civil Writ Jurisdiction Case No. 10590 of 2009
With
Interlocutory Application No. 7644 of 2010
In
Letters Patent Appeal No.1350 of 2010
======================================================
1. The State of Bihar
2. The Chairman, Compassionate Appointment Committee-cum-District
Magistrate, Jehanabad.
3. The Deputy Development Commissioner, Jehanabad.
4. Deputy Collector, Jehanabad.
5. District Welfare Officer, Jehanabad.
6. The Sub Divisional Officer, Jehanabad.
7. The Deputy Collector, Establishment, Jehanabad.
8. The District Education Officer, Jehanabad.
9. The District Superintendent of Education, Jehanabad.
10. The Office Superintendent, Jehanabad.
11. The Executive Officer, Jehanabad.
12. The Head Master, Primary School, Yogabesha, Jehanabad.
.... .... Respondents-Appellants
Versus
Vikash Kumar S/o Late Vidya Prasad Sharma, R/o Village-Newari, P.S.-
Makhdumpur, Distt.-Jehanabad.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1351 of 2010
In
30 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
30 / 42
Civil Writ Jurisdiction Case No. 17559 of 2009
With
Interlocutory Application No. 7642 of 2010
In
Letters Patent Appeal No.1351 of 2010
======================================================
1. Regional Deputy Director of Education, Tirhut Division, Muzaffarpur.
2. State of Bihar through the Commissioner-cum-Secretary, Human
Resources Development Department, Government of Bihar, Vikas Bhawan,
Patna.
3. Director, Elementary Education, Government of Bihar, Vikas Bhawan,
Patna.
4. Collector, Sitamarhi, At & P.O. - Sitamarhi.
5. District Superintendent of Education, Sitamarhi, At & P.O. - Sitamarhi.
.... .... Respondents-Appellants
Versus
1. Md. Amanullah, S/o late Meyazul Haque, R/o Village- Bariyarpur, P.S. -
Dumra, Distt.- Sitamarhi, at present posted as Prakhand Shikshak at Middle
School, Rikhauli (Dumra), Sitamarhi.
2. Madneshwar Kumar, S/o late Krit Narayan Mishra, R/o Village-Khaira
Pahari, P.S.- Purnahiya, Distt.- Sheohar, at present posted as Prakhand
Shikshak at Rajkiya Madhya Vidyalaya, Madar (Riga), Sitamarhi.
3. Prashant Kumar, S/o late Madan Mohan Prasad, R/o Mohalla-
Chandmari, P.S.- Motihari, Distt.- East Champaran at present posted as
Prakhand Shikshak at Govt. Middle School, Ramnagar (Riga), Sitamarhi.
4. Md. Amanullah, S/o late Md. Kasim, R/o Village-Sutihara, P.S.- Parihar,
Distt.- Sitamarhi, at present posted as Panchayat Shikshak, at Primary
School, Sutihara Urdu (Parihar), Distt.- Sitamarhi.
5. Sanjay Kumar Singh, S/o Kishori Prasad Singh, R/o Village-Majhauliya,
P.S.- Bathnaha, Distt.- Sitamarhi, at present posted as Prakhand Shikshak at
Madhya Vidyalaya Gisara (Parsauni), Distt.- Sitamarhi.
6. Uma Shankar Singh, S/o late Bindeshwari Singh, R/o Naya Tola, Riga
Road, Ward No.2, Distt.-Sitamarhi, at present posted as Panchayat Teacher
at Prarambhik Vidyalaya, Bhavedpur, Chandiha, Sitamarhi.
7. Akhilesh Kumar, S/o late Satyendra Narayan Singh, R/o Village-Aura,
31 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
31 / 42
P.S.- Tariyani, Distt.- Sheohar, at present posted as Prakhand Shikshak at
Madhya Vidyalaya, Samaul, Sahpur Runi Saidpur, Distt.- Sitamarhi.
8. Ravi Shankar, S/o late Om Prakash Jaisawal, R/o Mohalla-Shyam
Nandan Road, Ward No.25, P.S.- Muzaffarpur (Town), Distt.- Muzaffarpur,
at present posted as Prakhand Shikshak at Middle School, Runi Saidpur,
Distt.- Sitamarhi.
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1534 of 2010
In
Civil Writ Jurisdiction Case No. 11923 of 2009
With
Interlocutory Application No. 8657 of 2010
In
Letters Patent Appeal No.1534 of 2010
======================================================
1. The State of Bihar
2. The District Compassionate Committee through its Chairman, the District
Magistrate, Purnea.
3. District Superintendent of Education, Purnea.
4. The Panchayat Secretary, Kanfuliya (Vaisa), Purnea.
5. The Mukhiya-cum-Chairman, Kanfuliya (Vaisa) Gram Panchayat,
Purnea.
.... .... Respondents-Appellants
Versus
Md. Munajir Alam S/o Late Shamsul Hoda, R/o Village-Ghat Waman Toli,
P.O.- Kanki, P.S. and Distt.- Kishanganj.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1654 of 2010
In
Civil Writ Jurisdiction Case No. 12026 of 2009
With
32 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
32 / 42
Interlocutory Application No. 9114 of 2010
In
Letters Patent Appeal No.1654 of 2010
======================================================
1. The State of Bihar through Principal Secretary, Department of Personnel
and Administrative Reforms, Govt. of Bihar, Patna.
2. The Principal Secretary, Human Resources Development Department,
Govt. of Bihar, Patna.
3. The District Magistrate-cum-Chairman, District Compassionate
Appointment Committee, Bhagalpur.
4. District Superintendent of Education, Bhagalpur.
.... .... Respondents-Appellants
Versus
1. Ram Ratan Kumar, S/o Late Vedanand Kumar, R/o Village-Telghee,
P.S.- Kharik, Distt.- Bhagalpur.
2. Md. Nisharul Haque, S/o Late Tutun Nadaf, R/o Village-Narkatia, P.S.-
Kharik, Distt.- Bhagalpur.
3. Pravin Kumar S/o Late Jagdeo Prasad Mandal, R/o Village-Dhol Bajja,
P.S.- Dhol Bajja, Distt.- Bhagalpur.
4. Prabhakar Kumar Gupta, S/o Late Jitendra Das, R/o Village- Gonoul,
P.S.- Sultanganj, Distt.- Bhagalpur.
5. Alij Devi, W/o Vidyakar Jha, R/o Village-Nagarh, P.S.- Naugachhia,
Distt.- Bhagalpur.
.... .... Petitioners-Respondents
======================================================
With
Letters Patent Appeal No.1826 of 2010
In
Civil Writ Jurisdiction Case No. 17519 of 2009
With
Interlocutory Application No. 9699 of 2010
In
Letters Patent Appeal No.1826 of 2010
======================================================
1. The State of Bihar through the Secretary, Human Resources
33 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
33 / 42
Development Department, Government of Bihar, Patna.
2. The Director, Primary Middle School, Government of Bihar, Patna.
3. The Divisional Commissioner, Magadh Division, Gaya.
4. The District Collector, Gaya.
5. The Regional Dy. Director, Magadh Division, Gaya.
6. The District Education Officer, Gaya.
7. The District Superintendent of Education, Gaya.
.... .... Respondents-Appellants
Versus
Manish Kumar, S/o Late Birendra Kumar Mishra, R/o Mohalla-C/o
Yogendra Mishra, Shastri Nagar, Jail Road, P.S.- Rampur, Distt.- Gaya.
.... .... Petitioner-Respondent
======================================================
With
Letters Patent Appeal No.1925 of 2010
In
Civil Writ Jurisdiction Case No. 10624 of 2009
With
Interlocutory Application No. 10066 of 2010
In
Letters Patent Appeal No.1925 of 2010
======================================================
1. The State of Bihar.
2. The Chairman, Compassionate Appointment Committee-cum-District
Magistrate, Jehanabad.
3. The Deputy Development Commissioner, Jehanabad.
4. Deputy Collector, Jehanabad.
5. The Sub Divisional Officer, Jehanabad.
6. The Deputy Collector, Establishment, Jehanabad.
7. District Superintendent of Education, Jehanabad.
8. The Block Education Extension Officer, Kako, Jehanabad.
9. The Block Development Officer, Kako, Jehanabad.
10. The Headmaster, Primary School, Kasadihra, Jehanabad.
11. The Headmaster, Upgraded Middle School, Golakpur, Block-Kako,
District-Jehanabad.
34 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
34 / 42
.... .... Respondents-Appellants
Versus
Uttam Kumar, son of Sri Umesh Prasad, resident of Mohalla-Patak Toli,
P.S.-Jehanabad, District-Jehanabad.
.... .... Petitioner-Respondent
======================================================
Appearance :
(In LPA No.925 of 2010)
For the Appellants : Mr. R.B.N.Singh, A.C. to G.P. 9
Mr. Shambhu Nath, A.C. to G.P.10
For the Respondent : Mr. Abhinay Raj, Advocate.
(In LPA No.936 of 2010)
For the Appellants : Mr. Shashi Bhushan Kumar, S.C. 7
Mr. J.P.Kishore, A.C. to S.C. 16
For the Respondent : Mr. Ranjan Kumar Singh, Advocate
(In LPA No.951 of 2010)
For the Appellants : Ms. Brijita Prakash, A.C. to G.P. 9
For the Respondent : Mr. Abhinay Raj, Advocate
(In LPA No.954 of 2010)
For the Appellants : Mr. Krishna Murari Prasad, A.C. to S.C. 1
For the Respondent : Mr. Sanjeev Kumar, Advocate.
(In LPA No.970 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Manish Kumar, Advocate.
(In LPA No.1022 of 2010)
For the Appellants : Mr. Krishna Murari Prasad, A.C. to S.C. 1
For the Respondents : Mr. Sanjeev Kumar, Advocate
(In LPA No.1029 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
(In LPA No.1041 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1042 of 2010)
For the Appellants : Mr. Manikant MIshra, G.P. 25
Mr. Kinkar Kumar, A.C. to G.P. 25.
For the Respondent : Mr. Rajnandan Prasad,
Mr. Rakesh Kumar Advocates.
(In LPA No.1064 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
35 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
35 / 42
For the Respondent : Mr. Gajendra Kumar Jha,
Mr. Suryakant Mishra, Advocates.
(In LPA No.1100 of 2010)
For the Appellants : Mr. Anant Kumar Bhaskar, A.C. to S.C. 2
Mr. Parmeshwar Vishwakarma, AC. to SC 27
For the Respondent : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1112 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Manish Kumar, Advocate.
(In LPA No.1114 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Subodh Prasad, Advocate
(In LPA No.1116 of 2010)
For the Appellants : Mr. Manoj Kumar Jha, A.C. to G.A. 1
For the Respondent : Mr. Shashi Bhushan Kumar, Advocate
(In LPA No.1117 of 2010)
For the Appellants : Mr. P.K.Choudhary, A.C. to G.P. 7
Mr. Rabindra Kumar Choubey, S.C. 8
Mrs. Minu Kumari, A.C. to S.C. 8
Mr. Ashok Kumar Verma, A.C. to S.C. 8
For the Respondents : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1118 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Yugal Kishore, Sr. Advocate.
Mr. Virendra Prasad, Advocate.
(In LPA No.1120 of 2010)
For the Appellants : Mr. Bipin Kumar, A.C. to S.C. 15
For the Respondent : Mr. R.N.Mukhopadhya, Advocate
(In LPA No.1121 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Manish Kumar, Advocate.
(In LPA No.1123 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Manish Kumar, Advocate.
(In LPA No.1124 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Bijendra Kumar Singh, Advocate
(In LPA No.1125 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Manish Kumar, Advocate.
36 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
36 / 42
(In LPA No.1137 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Bishnu Kant Dubey, Advocate.
(In LPA No.1151 of 2010)
For the Appellants : Mr. Manoj Kumar Jha, A.C. to G.A. 1
For the Respondents : Mr. Nawal Kishore Singh, Advocate
(In LPA No.1154 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Bajarangi Lal, Advocate.
(In LPA No.1165 of 2010)
For the Appellants : Mr. Bijoy Kr.Sinha, A.C. to G.P. 6
Md. Firoz Ahmad, A.C. to G.P. 7
(In LPA No.1167 of 2010)
For the Appellants : Mr. Ravi Verma, A.C. to G.P. 15
For the Respondents : Mr. Sunil Kumar Singh, Advocate
(In LPA No.1172 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Pushkar Narain Shahi, Sr. Advocate.
Mr. Dhirendra Kumar, Advocate.
(In LPA No.1182 of 2010)
For the Appellants : Mr. Manoj Kumar Jha, A.C. to G.A. 1
(In LPA No.1204 of 2010)
For the Appellants : Mr. Pravin Kumar Verma, A.C. to S.C. 10
For the Respondent : Mr. Anand K. Ojha, Advocate
(In LPA No.1216 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Bajarangi Lal, Advocate.
(In LPA No.1226 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1235 of 2010)
For the Appellants : Mr. Alok Kumar, A.C. to G.A. 1
For the Respondent : Mr. Bishnukant Dubey, Advocate.
(In LPA No.1237 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Bishnukant Dubey, Advocate.
(In LPA No.1240 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Sanjay Kumar Singh, Advocate.
37 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
37 / 42
(In LPA No.1254 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1256 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Bishnukant Dubey, Advocate.
(In LPA No.1267 of 2010)
For the Appellant/s : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent/s : Mr. Amarnath Jha, Advocate.
(In LPA No.1283 of 2010)
For the Appellants : Mr. Gyan Prakash Ojha, A.C. to G.A. 7
Mr. Rajeev Lochan, A.C. to G.A. 9
For the Respondent : Mr. Arbind Kumar Singh, Advocate.
(In LPA No.1286 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Bijay Prakash Singh, Advocate.
(In LPA No.1303 of 2010)
For the Appellants : Mr. Alok Kumar, A.C. to G.A. 1
For the Respondent : Mr. Yugal Kishore, Sr. Advocate.
Mr. Virendra Prasad, Advocate.
(In LPA No.1350 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1351 of 2010)
For the Appellants : Mr. D. K. Jha, A.C. to S.C. 9
For the Respondents : Mr. Sujit Kumar Singh, Advocate.
(In LPA No.1534 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondents :
(In LPA No.1654 of 2010)
For the Appellants : Mr. Lalan Kumar, A.C. to G.P. 22
Mr. Rakesh Prabhat, A.C. to G.P. 19
For the Respondents : Mr. R.K. Singh, Advocate
(In LPA No.1826 of 2010)
For the Appellants : Mr. Alok Kumar, A.C. to G.A. 1
For the Respondents : Mr. Yugal Kishore, Sr. Advocate.
Mr. Virendra Prasad, Advocate.
(In LPA No.1925 of 2010)
For the Appellants : Mr. P.K.Singh, A.C. to G.A. 1
For the Respondent : Mr. Sujit Kumar Singh, Advocate
38 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
10. 14.08.2013This group of Appeals preferred by the respondent State Government under Clause 10 of the Letters Patent arise from the orders made by the learned single Judge in concerned writ petitions.
The matter at issue is the appointment of the writ petitioners as Panchayat Teachers/Prakhand Teachers on consolidated pay on compassionate ground. Each petitioner claimed to be a dependent member of the family of an Assistant Teacher in Government school who died in harness. According to the prevailing scheme for compassionate employment each petitioner claimed compassionate employment in government service. Instead of offering compassionate employment in a regular pay-scale in State service, each petitioner was offered appointment as Panchayat Teacher/Prakhand Teacher on a consolidated pay as envisaged by the relevant rules framed in 2006. The petitioners did accept the employment offered to them, but under protest.
Each petitioner approached this Court under Article 226 of the Constitution in respective writ petition for a direction to the respondent authorities, the appellants, to appoint the petitioner on the post of teacher in the prescribed pay-scale as recommended by the District Compassionate Appointment Committee. The learned single Judge has, following the judgment in the matter of Brajesh Kumar v. the State of Bihar 39 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013 39 / 42 & Ors., {2010(1) PLJR 339}, allowed the writ petitions. The learned single Judge has held that the petitioners are entitled to compassionate employment in Class-III or Class-IV service in regular pay-scale depending upon their qualifications. The learned single Judge has, therefore, directed the appellants to appoint the petitioners on any government post in a regular pay- scale of an Assistant Teacher. The District Compassionate Appointment Committee is directed to consider the cases of the petitioners for employment in government service. The appellants were also directed to consider the claim of the petitioners for arrears of salary in regular scale.
Feeling aggrieved, the State Government and the District Compassionate Appointment Committee, Patna have preferred these Appeals.
Learned advocate Mr. Prabhat Kumar Singh has appeared for the appellants. At the outset, he has submitted that since the decision of this Court in the matter of Brajesh Kumar (supra) the matter at issue was considered by a Full Bench of this Court headed by the Chief Justice Mr. Dipak Misra (as he then was) in the matter of State of Bihar and Ors. V. Rajeev Ran Vijay Kumar, {2010(3) PLJR 294}. The Full Bench having considered the scheme for compassionate employment and the relevant rules for appointment of Panchayat Teacher/Prakhand Teacher held, "a legal heir or dependant having no legal right to be appointed to a Government post, cannot claim it as a matter of right." The Full Bench expressly overruled the judgment in the matter of Brajesh Kumar (supra) and held, "Any decision following the said judgment is deemed to be overruled."
40 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-201340 / 42 In the submission of Mr. Prabhat Kumar Singh in view of the aforesaid judgment of the Full Bench, the impugned orders made on the writ petitions stand overruled and require to be set aside as a matter of course.
Learned advocate Mr. Alok Ranjan has appeared for the respondent petitioners. He has contested the Appeals. He has submitted that the petitioners are the dependent members of the family of the Assistant Teachers in Government schools who died in harness long before the State Government framed the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006. The cases of the petitioners, therefore, should be considered in accordance with the policy for compassionate employment prevalent at the relevant time. Their right to compassionate employment cannot be abridged or abrogated by the provisions contained in the Rules of 2006. He has also relied upon the order dated 9th August 2012 made by the Division Bench of this Court (to which one of us, the Chief Justice was a party) in Letters Patent Appeal No. 600 of 2011 arising from C.W.J.C. No. 18673 of 2009.
Learned advocate Mr. Bishnu Kant Dubey has appeared for the respondent writ petitioner in Letters Patent Appeal No. 1137 of 2010. Mr. Bishnu Kant Dubey has relied upon the judgment of this Court in the matter of Prem Narayan and another v. State of Bihar & Ors., {1995(1) PLJR 216} and the Government Circular dated 27th April 1995.
In re. Saket Suman and others (Letters Patent Appeal No. 600 of 2011), the claim of the writ petitioners for compassionate employment, pursuant to the death of their parents in 2004/2005, were considered by the District 41 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013 41 / 42 Compassionate Appointment Committee in 2006. The said Committee recommended appointment of the writ petitioners in Class-III service under the State Government. Nevertheless, the concerned authority did not issue appointment order. The writ petition for a direction to issue appointment order was contested by the State Government. According to the State Government, since the framing of the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006, the appointment to the Government service on compassionate ground was not permissible and the only permissible employment was as a Panchayat Teacher/Prakhand Teacher under Rule 10 of the Rules of 2006. The contention was rejected by the Bench of this Court (to which one of us the Chief Justice was a party). The Court held that Rule 10 of the Rules of 2006 is an enabling provision and not a mandatory provision. In the matter of Prem Narayan and another (supra), a Bench of this Court has emphasized on expeditious employment on compassionate ground so as not to frustrate the purpose of the compassionate employment.
The present matters are quite different from one in the matter of Saket Suman and others. In the matter of Saket Suman and others, the compassionate employment was recommended by the concerned Committee long before the Rules of 2006. However, for the reasons unknown, the appointment orders were not issued. In the present case, the writ petitioners were offered compassionate employment as Panchayat Teacher/Prakhand Teacher under the Rules of 2006 and they have accepted the said employment.
At the outset, we may note that the compassionate 42 Patna High Court LPA No.925 of 2010 (10) dt. 14-08-2013 42 / 42 employment is neither a fundamental right nor a constitutional right nor a statutory right. The very concept of compassionate employment is an exception to Articles 14 and 16 of the Constitution and has to be treated as such. If in exercise of power conferred by Rule 10 of the Rules of 2006, the writ petitioners were offered employment as Panchayat Teacher/Prakhand Teacher on compassionate ground and they have accepted the same, may be under protest, their claim for compassionate employment stands satisfied. The writ petitioners could not have claimed employment in Government service in regular pay-scale on compassionate ground as an enforceable right.
In view of the aforesaid Full Bench judgment; the writ petitions having been allowed following the judgment in the matter of Brajesh Kumar (supra), nothing further is required. The Appeals are allowed. The impugned judgments and orders of the learned single Judge passed in the respective writ petitions are set aside. The writ petitions are dismissed.
Interlocutory Applications stand disposed of. Registry will maintain copy of this order in each writ petition.
(R.M. Doshit, CJ) Ashwani Kumar Singh, J I agree.
(Ashwani Kumar Singh, J) Pawan/-