Patna High Court
Rahul Kumar Singh & Ors vs The State Of Bihar & Ors on 25 July, 2017
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 16549 of 2016
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1. Rahul Kumar Singh, Son of Gajendra Narayan Singh, R/o Village- Ward No.20,
High School Road, P.O.+P.S.- Farbisganj, District- Araria.
2. Suman Kumar Shah, D/o Gulab Chand Shah R/o Village- Vaijnathpur, P.O.-
Pipra, P.S.- Jogbani, District- Araria.
3. Leela Nand Shah D/o Vimal Shah R/o Village+P.O.- Pipra, P.S.- Jogbani,
District- Araria.
4. Madho Mehta Son of Raj Kumar Mehta R/o Village- Vaijnathpur, P.O.- Pipra,
P.S.- Jogbani, District- Araria.
5. Md. Rizwan Alam S/o Md. Hasim Ali R/o Village- Dallu Tola, Ward No.18,
P.O.+P.S.- Farbisganj, District- Araria.
6. Md. Kausar Alam S/o Md. Aliuddin R/o Village+P.O.- Ramai, P.S.- Farbisganj,
District- Araria.
7. Md. Israfil Ansari S/o Sultan Ansari R/o Village + P.O.- Shasan, P.S.-
Hasanpur, District- Samastipur.
8. Sanjay Kumar S/o Shri Chandradev Shah R/o Village- Pachiyari Jhirua, P.O.-
Basgada Rampur, P.S.- Simraha, District- Araria.
9. Hariom Sankar Das, S/o Jitendra Lal Das, R/o Village + P.O.- Palasi, P.S.-
Narpathganj, District- Araria.
10. Anupam Kumari D/o Rajendra Chaudhary, R/o Village- Phulwadi, P.S.-
Tarawadi, District- Araria.
11. Binod Kumar Shah S/o Sita Ram Shah R/o Village- Chauraha Parwaha, P.O.+
P.S.- Farbisganj, District- Araria.
12. Meenu Kumari D/o Kulanand Thakur R/o Village + P.O.- Pipra, P.S.- Jogbani,
District- Araria.
13. Sumita Shandilya D/o Harinarayan Jha, R/o Village- Shahwajpur, P.S.-
Farbisganj, District- Araria.
14. Nutan Kumari D/o Shusheel Shah, R/o Village- Amhara, Ward No.9, P.O.-
Amhara, P.S.- Farbisganj, District- Araria.
15. Anita Kumari D/o Prabhu Prasad Rajak R/o Village- Sultanpokhar, Ward No.4,
P.S.- Farbisganj, District- Araria.
16. Uma Kumari D/o Jaichand Sha, R/o Village- Patel Nagar, P.O.+P.S.- Jogbani,
District- Araria.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The Director Primary Education, Govt. of Bihar, Patna.
4. The District Education Officer, Araria.
5. The District Programme Officer (Estt.), Araria.
6. The Block Development Officer, Forbesganj, Araria.
7. The Block Education Officer, Forbesganj, Araria.
8. The Mukhiya Gram Panchayat Raj, Pipra, Block Forbesganj, Araria.
9. The Panchayat Secretary, Gram Panchayat Raj, Pipra Block Forbesganj, Araria.
10. The Member, District Teacher's Appointment Appellate Authority.
.... .... Respondent/s
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Appearance :
Patna High Court CWJC No.16549 of 2016 dt.25-07-2017
2/3
For the Petitioner/s : Mr. Rajeev Kumar Singh, Advocate
For the State : Mr. J. K. Roy-1, S.C. 13
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 25-07-2017 Heard learned counsel for the petitioners and the State.
2. The petitioners have moved the Court seeking the following reliefs:
"1. That, this is an application on behalf of above named petitioners for issuance of an appropriate writ(s)/Direction(s)/Order(s) to the Respondents, Especially Respondents No. 4 to 9 to implement the order contained in Memo No. 11 dated 15.04.2014 issued by the District Teacher Appointment Appellate Authority, Araria (Respondent No. 10) by which direction has been issued to the Appointing Authority of Gram Panchayat Raj, Pipra, Blcok-Forbesganj, Araria (Respondent No. 8 & 9) to complete the process of appointment of panchayat teacher within 40 days. And further direct the Respondents to appoint the petitioners on the post of panchayat teacher within time framed by Appellate Authority, Araria."
3. After some arguments, learned counsel for the petitioners submitted that in the case of similarly situated persons, this Court by judgment and order dated 18.05.2017 in C.W.J.C. No. 14697 of 2016 (Navin Kumar and Ors. vs. The State of Bihar and Ors.) has disposed off the writ application with a direction to the concerned respondents to ensure that the order of the Authority Patna High Court CWJC No.16549 of 2016 dt.25-07-2017 3/3 dated 17.04.2014, if it is still in force, is complied with within four weeks from the date of production of a copy of this order before them. On a specific query of the Court, as to whether the issue involved in C.W.J.C. No. 14697 of 2016 is the same as the one in the present case, learned counsel for the State answers in the affirmative.
4. In view thereof, the writ petition stands disposed off in identical terms. A direction is issued to the respondents no. 4 to 9 to ensure that the order of the Authority contained in Memo No. 11 dated 15.04.2014, if it is still in force, is complied with within four weeks from the date of production of a copy of this order before them.
(Ahsanuddin Amanullah, J.) P. Kumar AFR/NAFR U