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Patna High Court - Orders

Bhavesh Jha & Ors vs The State Of Bihar & Ors on 19 August, 2011

IN THE HIGH COURT OF JUDICATURE AT PATNA
     Miscellaneous Jurisdiction Case No.483 of 2011
 1. Bhavesh Jha, Son of Late Singheshwar Jha, Resident of
     village- Bhupatipur, Police Station- Ram Krishna Nagar,
     District- Patna
 2. Umesh Pandey, Son of Late Harihar Panday, Resident
     of Village - Rang-Mahal Harishchandra Nagar, Police
     Station- Beur, District Patna
 3. Anil Kumar II, Son of Sohan Thakur, Resident of
     village- Road No.8, Kankarbag Police Station-
     Kankarbag, District Patna
 4. Nandan Tiwari, Son of Sri Brahamdeo Tiwari Resident
     of Village Madan Chapra, P.S. Purnahia, District
     Sitamarhi
 5. Mukesh Kumar Singh, Son of Sri Yogendra Singh,
     Resident of Village Chhitrauli, P.S. Mahua, District
     Vaishali
 6. Narendra Kumar Sirivastav, Son of late Basudeo Lal,
     Resident of Road No. 14, East Ashok Nagar, P.S.
     Kankarbag, District Patna
 7. Niranjan Prasad, Son of Sri Rajendra Prasad Lal,
     Resident of Muhalla Kadamkuan, P.S. Kadam Kuan,
     District Patna
 8. Yogendra Yadav, Son of Sri Shital Yadav, Resident of
     Village Pathal Kuria, P.S.- Belhar, District Banka
 9. Anil Kumar No.1, Son of Late Ram Keshwar Prasad
     Singh, Resident of Village Manjhaul, P.S. Manjhaul,
     District Begusarai
 10. Anil Kumar 3, Son of Sri Bansi Ram, Resident of
     Village Kharika, P.S. Sonpur, District Saran
 11. Satyendra Narain Singh, Son of Late Sri Pryag Sing,
     Resident of Village Daulatpurdih, P.S. Gaurichak,
     District Patna
                             Versus
 1. The State Of Bihar
 2. The Bihar School Examination Board, Through its
 Secretary
 3. The Dr. Awadhesh Kishore Prasad Yadav, Chairman
 (Administrator), Bihar School Examination Board Sinha
 Library Road, Patna
 4. Anup Kumar Sinha. The Secretary, Bihar School
 Examination Board, Sinha Library Road, Patna
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04/   19.08.2011

In compliance of the order of the High Court dated 8.9.2010 passed in C.W.J.C. No. 4603 of 1999, Annexure-1, the request of the petitioners for regularization in the service of the Bihar School Examination Board (hereinafter referred to as the Board) has been rejected under order bearing Memo No. 538 dated 22.1.2011 holding that at the time of their initial engagement neither reservation policy was followed nor the Board has adopted the resolution of the Government to regularize the services of the daily wage earners.

In view of the decision taken by the Board, the contempt petition is disposed of, however, granting the petitioners liberty to challenge the order bearing Memo No. 538 dated 22.1.2011.

       Arjun/                                       ( V. N. Sinha, J.)