Patna High Court - Orders
Arun Kumar vs The State Of Bihar on 18 September, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1333 of 2019
In
Civil Writ Jurisdiction Case No.56 of 2014
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1. Arun Kumar Son of Sri Mukhtar Ray Resident of Nishan Niketan,
Gaurakshani, Sasaram, District Rohtas, at present posted at upgraded middle
School, Bhokhari, Block-Kargahar, District-Rohtas
2. Ram Pravesh Ram Son of Sri Kusdhar Ram Resident of Village Bishrampur,
PO Kaniyari, PS Dinara, District-Rohtas, at present posted at Incharge Head
Master Middle School, Baksara, Karghar, District Rohtas
3. Nayan Kumar Pal Son of Sri Hari Pal Resident of Village and PO Telari, P.S.
Chenari, District Rohtas at present posted at Middle School, Pebandi,
Chenari, District-Rohtas
4. Bipin Kumar Son of Sri Shivemuni Prsad Resident of Village-Sirisiyan, P.O
and P.S. Kargahar District-Rohtas
5. Binod Kumar Gupta Son of Sri Moti Chand Sah Resident of Village-Debrarh
Kala, P.O-Kebri, District-Kaimur at present posted at Middle school Parari
Shive Sagar, District-Rohtas
... ... Petitioner/s
Versus
1. The State of Bihar through R.K.Mahajan, The Principal Secretary, Human
Resources Development Department, Government of Bihar, Patna
2. Prem Chand The District Education officer, Rohtas at Sasaram
3. Suman Kumar Sharma The District Program officer, (Establishment), Rohtas
at Sasaram.
... ... Opposite Party/s
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with
Miscellaneous Jurisdiction Case No. 1335 of 2019
In
Civil Writ Jurisdiction Case No.23160 of 2013
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1. Vidya Sagar Gupta Son of Sri Parmeshwar Sah Resident Of Village -
Dhangai Bikramganj, Ward No.9, P.O. And P.S. Bikramganj, District -
Rohtas At Present Posted At Middle School, Karmani, Block - Sanjhauli,
District - Rohtas
2. Rajendra Kumar Mishra Son of Sri Harihar Mishra R/o Village and P.O.-
Karmani, P.S.-Sanjhauli, District-Rohtas, At Present Posted At Middle
School, Motihari, Block - Sanjhauli, District - Rohtas
3. Basukinath Mishra Son of Late Mahendra Nath Mishra R/o Village-Sasaram
(Mahabirasthan), P.O. and P.S.-Sasaram, District-Rohtas, At Present Posted
At Middle School, Dhopatpur, Karakat, District - Rohtas
4. Ramashraya Prasad Chaurasia Son of Late Dudhnath Chaurasia R/o Village-
Sahpur, P.O. Telari, Block-Chenari, District-Rohtas
Patna High Court MJC No.1333 of 2019(4) dt.18-09-2019
2/3
5. Dinanath Choudhary Son of Sri Ran Singasan Choudhary R/o Village-
Maudihra, P.O.-Doian, Circle-Kochas, District-Rohtas At Present Posted At
Middle School, Karma, Nokha, District - Rohtas
6. Rajesh Kumar Singh Son of Shyamdeo Singh R/o Village and P.O.-Darihat,
District-Rohtas, At Present Posted At Middle School, Tendu-Bahar,
Akorhigola, District - Rohtas
7. Narendra Kumar Pandey Son of Late Ram Kripal Pandey R/o Village-
Sarawn, P.O. Pabni, P.S. Nasriganj, District-Rohtas, at present residing at
New Diliyan Lala Colony Dehari, District-Rohtas, At Present Posted At
Upgraded Middle School, Madhopur, Nasriganj, District - Rohtas
8. Nagendra Kumar Singh Son of Late Ram Naresh Singh Village and P.O.-
Mohanpur, P.S.-Karakat, District-Rohtas, At Present Posted At Middle
School, Haundih, Akhorigola, District - Rohtas
9. Kumari Kanchan D/o Sri Chandrahdar Chudhary R/o Village-Guria, P.O.-
Chandesh, District-Kaimur At Present Posted At Upgraded Middle School,
Khudaru, District - Rohtas
... ... Petitioner/s
Versus
1. The State of Bihar through R.K. Mahajan, The Principal Secretary, Human
Resources Development Department, Government of Bihar, Patna
2. Prem Chand The District Education Officer, Rohtas at Sasaram
3. MSuman Kumar Sharma The District Program Officer (Establishment),
Rohtas at Sasaram
... ... Opposite Party/s
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Appearance :
(In Miscellaneous Jurisdiction Case No. 1333 of 2019)
For the Petitioner/s : Mr.Dinesh Maharaj
For the Opposite Party/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Miscellaneous Jurisdiction Case No. 1335 of 2019)
For the Petitioner/s : Mr.Dinesh Maharaj
For the Opposite Party/s : Mr.Smt. Shilpa Singh (Ga12)
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
4 18-09-2019In compliance of the various orders of this Court passed from time to time as also the order passed by this Court upon the writ petitions of the petitioners herein, the office of the District Programme Officer (Establishment) Rohtas at Sasaram has issued an office order dated 17.09.2019, whereby and Patna High Court MJC No.1333 of 2019(4) dt.18-09-2019 3/3 whereunder by way of one time relaxation, the petitioners herein have been promoted to the post of Headmaster. At this juncture, the learned Senior counsel for the petitioners submits that though the order of this Court for grant of promotion to the petitioners to the post of Headmaster, has already been complied with, however consequential benefits are yet to be given. It is needless to state that if the petitioners are entitled to any consequential benefits, the same would automatically follow and the contemnors would take care of the same within a period of eight weeks from the date of receipt/ production of a copy of this order.
The aforesaid two contempt petitions stand disposed off on the aforesaid terms.
(Mohit Kumar Shah, J) rinkee/-
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