Patna High Court - Orders
Vijay Kumar Prasad & Ors vs The State Of Bihar & Ors on 6 December, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22693 of 2018
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1. Vijay Kumar Prasad, son of Sri Satyanarayan Sah, resident of village -
Mohammadpur, P.O.- Bhorhan, P.S.-Panapur, District - Saran at
Chapra.
2. Jaleshwar Manjhi, son of Sri Fulena Manjhi, resident of village -
Mohammadpur, P.O.- Bhorhan, P.S.-Panapur, District - Saran at
Chapra
3. Manju Kumari, wife of Sri Vakil Rai, Village - Khajuri, P.O. Dhenuki,
P.S.- Panapur, District - Saran at Chapra.
4. Manju Kumari, wife of Sri Jitendra Pandit, resident of village -
Murwan, P.O. Bhorhan, P.S.- Panapur, District - Saran at Chapra.
5. Jitendra Kumar Mahota, son of Sri Lalan Mahto, resident of village -
Methaura, P.O.- Dubauli, P.S.- Panapur, District Saran at Chapra.
6. Santosh Kumar, Son of Rameshwar Das Bharti, resident of village -
Dhenuki, P.O. - Dhenuki, P.S.- Panapur, District Saran at Chapra.
7. Alok Kumar Singh son of Sri Jaydeo Singh, resident of village + P.O.
- Rasauli, P.S.- Panapur, District Saran at Chapra.
8. Umesh Kumar Singh son of Sri Hawaldar Singh resident of village +
P.O. - Rasauli, P.S.- Panapur, District Saran at Chapra.
9. Upendra Kumar Singh, Son of Raj Narayan Singh, resident of village
- Bankawan, P.O. Rasauli, P.S.- Panapur, District Saran at Chapra.
10. Shankar Tiwari son of late Kamla Tiwari, resident of village -
Dhanauti Takhth, P.O.- Mashrak, P.S.- Panapur, District Saran at
Chapra.
... ... 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 Director, Mass Education, Government of Bihar, Patna.
4. The Director, Primary Education, Government of Bihar, Patna.
5. The Collector - cum - District Magistrate, Saran at Chapra.
6. The District Development Commission, Saran at Chapra.
7. The District Education Officer, Saran at Chapra.
8. The District Programme Officer, (Mass Education), Saran at Chapra.
9. The Block Education Officer, Panapur, District Saran at Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jeetendra Narayan, Advocate
For the Respondent/s : Smt.Shilpa Singh -GA12
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 06-12-2018Heard learned counsel for the petitioners and learned Patna High Court CWJC No.22693 of 2018(2) dt.06-12-2018 2/2 counsel for the State.
In the present case, the petitioners are claiming that their case is squarely covered by the judgment and order passed in C.W.J.C. No. 1109 of 2017 (Prafful Kumar Mandal Vs. The State of Bihar & Ors.).
In such view of the matter, let the Authority examine the case of the present petitioners vis-a-vis the case of the petitioner of C.W.J.C. No. 1109 of 2017 (Prafful Kumar Mandal Vs. The State of Bihar & Ors.) and if it is found that the facts, prayer and law of cases are identical, in such circumstance, the present petitioners will be given the same benefit as has been given to the petitioner of C.W.J.C. No. 1109 of 2017 within a period of four months.
With the aforesaid observations and directions, this writ petition is disposed of.
(Shivaji Pandey, J) V.K.Pandey/ Sunny U