Patna High Court - Orders
Chandra Mohan Singh & Ors vs The State Of Bihar & Ors on 1 July, 2014
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9839 of 1999
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1. Dineshwar Prasad Singh son of Yogendra Prasad Singh presently posted
as an Assistant Teacher, Prathmik Vidyalaya, Paghiya Rampur Doman,
Anchal-Pokharaira, District-Muzaffarpur.
2. Bimal Kumar Singh, son of Prahalad Prasad Singh, presently posted as
an Assistant Teacher in Prathmik Vidyalaya, Bakhra Mushahar Tola,
Anchal Saraiya, District-Muzaffarpur.
3. Sudha Kumari wife of Sri Ramchandra Choudhary, presently posted as
an Assistant Teacher in Prathmik Vidyalya-Marual (Girls), Anchal
Muraul, District-Muzaffarpur.
4. Ganesh Prasad Singh son of Siya Singh, presently posted as the Head
Master in Prathmik Vidyalaya, Chak Madhua, Anchal Saraiya District
Muzaffarpur.
5. Samirul Hassan son of Md. Hassan presently posted as an Assistant
Teacher in Middle School, Mujamat Pur, Anchal-Paroo, District-
Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Director Primary Education, Primary Secondary and Adult
Education Department, Government of Bihar, New Secretariat, Patna.
3. The District Education Establishment Committee, Muzaffarpur through
the Chairman.
4. The District Magistrate-cum-Chairman, District Education
Establishment Committee, Muzaffarpur.
5. The District Superintendent of Education, Muzaffarpur, District-
Muzaffarpur.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.9649 of 1999
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1. Triveni Prasad Singh son of Sri Hari Narayan Singh, presently posted as
an Assistant Teacher in Middle School, Sewariema, Anchal-Saraiya,
District-Muzaffarpur.
2. Muni Lal Rai, son of Sri Dangar Rai, presently posted as an Assistant
Teacher in Prathmik Vidyalaya, Narangi Jagdish, Anchal-Saraiya,
District-Muzaffarpur.
3. Smt. Vidya Kumari Sharma, wife of Sri Sita Ram Sharma, presently
posted as an Assistant Teacher in Prathmik Vidyalaya, Baghnagari,
Anchal-Pokhraria, Muzaffarpur.
4. Ambika Bhagat son of Shri Desai Bhagat, presently posted as an
Assistant Teacher in Primary School, Narauli (Mushahar) Anchal-
Mushahari, District-Muzaffarpur.
5. Smt. Manju Bala Srivastwa wife of Sri Vijay Kumar Saxena, presently
posted as an Assistant Teacher in Middle School, Malighat, Anchal-
Town, District-Muzaffarpur.
6. Uma Sinha wife of Sri Lakhendra Prasad Singh, presently posted as an
Assistant Teacher, Girls Primary School, Dubiyahi Ramkrishna,
Anchal-Pokhraira, District-Muzaffarpur.
Patna High Court CWJC No.9839 of 1999 (3) dt.01-07-2014
P2/3
7. Baban Prasad Verma, son Sri Bhola Prasad Verma, presently posted as
an Assistant Teacher, Prathmik Vidyalaya, Bishambharpur, Anchal-
Saraiya, District-Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Director, Primary Education, Primary Secondary and Adult
Education Department, Government of Bihar, New Secretariat, Patna.
3. The District Education Establishment Committee, Muzaffarpur through
the Chairman
4. The District Magistrate-cum-Chairman, District Education
Establishment Committee, Muzaffarpur.
5. The District Superintendent of Education, District Muzaffarpur.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.9650 of 1999
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1. Chandra Mohan Singh son of Late Sheoji Singh, presently posted as an
Assistant Teacher in Government Middle School, Bishunpur, Anchal-
Kanti, District-Muzaffarpur.
2. Uma Kant Prasad Singh, son of Bikram Prasad Singh presently posted
as an Assistant Teacher, Government Middle School, Sain, Anchal-
Kanti, District-Muzaffarpur.
3. Shatrughan Prasad Singh son of Sri Trishul Singh presently posted as an
Assistant Teacher, Prathmik Vidyalaya, Roshi, Anchal-Bochaha,
District-Muzaffarpur.
4. Smt Saraswati Kumari wife of Sri Ranjit Mishra presently posted as
Head Mistress Arya Kanya Middle School, Naya Tola, Anchal town,
District-Muzaffarpur.
5. Chandrika Singh son of Late Gogil Singh presently posted as the Head
Master, Primary School Chak Bhirani Anchal-Kurhani District
Muzaffarpur
6. Sita Ram Choudhary, son of Sri Anup Lal Choudhary, presently posted
as an Assistant Teacher, Prathmik vidyalaya, Chak Mehasi, Anchal-
Kurhani, Distrcit-Muzaffarpur.
7. Smt. Meera Choudhary daughter of Sri Ram Das Choudhary presently
posted as an Assistant Teacher, Middle School, Rohua Anchal-
Mushahari, District-Muzaffarpur.
8. Kumari Pushpa, Daughter of Sri Harish Chandra Prasad Dwivedi
presently posted as an Assistant Teacher, Prathmik Vidyalya, Rampur
(South), Anchal-Aurai, District- Muzaffarpur.
9. Ganga Prasad Sharma, son of Sri Ramchandra Prasad Sharma presently
posted as an Assistant Teacher, Middle School, Tara Jiwar, Anchal-
Aurai, District-Muzaffarpur.
10. Uma Shankar Sharma son of sri Balram Sharma presently posted as an
Assistant Teacher, Parthmik Vidyalaya, Jhitkahiya, Anchal-Aurai,
District-Muzaffarpur.
11. Surya Kant Jha, son of sri Dhanusdhari Jha, presently posted as an
Assistant Teacher, Middle School, Narayanpur Kushahi, Anchal-
Motipur, Muzaffarpur.
12. Lalit Kumar Prasad Shahi, son of sri Anand Kishore Prasad Shahi,
Patna High Court CWJC No.9839 of 1999 (3) dt.01-07-2014
P3/3
presently posted as an Assistant Teacher, Prathmik Vidyalaya,
Nawalpur, Anchal-Sahjebganj, District-Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Director, Primary Education, Primary Secondary and Adult
Education Department, Government of Bihar, New Secretariat, Patna.
3. The District Education Establishment Committee, Muzaffarpur through
the Chairman
4. The District Magistrate-cum-Chairman, District Education
Establishment Committee, Muzaffarpur.
5. The District Superintendent of Education, District Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. S.B.K.Mangalam
For the Respondent/s : Mrs. Nilu Agrawal, G.A.-6
Mr. Jainendra Kumar Sinha, A.C. to G.A.6
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
3 01-07-2014The issue involve in present batch of three writ applications has been finally adjudicated upon by the Supreme Court in case of Syed Abdul Qadir and others Vs. State of Bihar and others reported in (2009) 3 SCC 475.
These applications are accordingly disposed of in terms of the judgment of Supreme Court.
(Chakradhari Sharan Singh, J.) Saif/-
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