Patna High Court
Md. Abid Hussain Ansari vs The State Of Bihar on 19 April, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3727 of 2022
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1. Md. Abid Hussain Ansari, S/o Zakir Hussain, R/o Village-Salempur, P.O.-
Deoriya, P.S.-Revilganj, Dist-Saran.
2. Rita Devi, W/o Sri Prakash Tiwari, R/o Village-Kuari, P.O.-Parauna, P.S.-
Amnour, Dist-Saran, Pin-841401.
3. Krishna Kumari, W/o Sri Sant Kumar, R/o Village and P.O. and P.S.-
Kumarkhand, Dist-Madhepura, Pin-852112.
4. Anil Kumar, S/o Dukha Prasad Yadav, R/o Village and P.O.-Sakalpura, P.S.
and Dist-Madhepura, Pin-852113.
5. Rajendra Yadav, S/o Karu Yadav, R/o Village-Chandwara, P.O.-Kharsari,
P.S.-Jamui Chandwara, Dist-Jamui, Pin-810007.
6. Suman Kumar Suman, S/o Sheetal Prasad Yadav, R/o Village-Maruwaha,
P.O.-Manikpur, P.S. and Dist-Madhepura, Pin-852113, presently residing at
Bharrahi, P.O.-Bharrahi Bazar, P.S. and Dist-Madhepura, Pin-852113.
7. Shakuntala Devi @ Shakuntala Kumari, W/o Mohan Lal Yadav, R/o Village-
Nauranga, P.O.-Basantpur Bangala, P.S.-Amnour, Dist-Saran, Pin-841401.
8. Shashi Bhushan Kumar Singh, S/o Late Ram Naresh Singh, R/o Village-
Maksudpur, P.O.-Basantpur Bangala, P.S.-Amnour, Dist-Saran, Pin-841401.
9. Arvind Kumar, s/o Late Sitaram Rawat, R/o Village-Kazipur, P.O.-
Rasalpura, P.S.-Doriganj, Dist-Saran, Pin-841211.
10. Rakesh Kumar, S/o Shivji Prasad, R/o Village-Kazipur, P.O.-Rasalpura, P.S.-
Doriganj, Dist-Saran, Pin-841211.
11. Shailesh Prasad, S/o Amar Prasad Yadav, R/o Village-Kazipur, P.O.-
Rasalpura, P.S.-Doriganj, Dist-Saran, Pin-841211.
12. Surendra Prasad Yadav, S/o Ram Kripal Yadav, R/o Village-Chainpur, P.O.
and P.S.-Manjhi, Dist-Saran, Pin-841313.
13. Bachchi Devi, W/o Parsuram Yadav, R/o Village-Narpaliya, P.O. and P.S.-
Manjhi, Dist-Saran, Pin-841313.
14. Kumari Mala Devi, W/o Panchdeo Prasad, R/o Village-Narpaliya, P.O. and
P.S.-Manjhi, Dist-Saran, Pin-841313.
15. Sahendra Paswan, S/o Late Ramashish Das, R/o Village-Shah Salempur,
P.O. and P.S.-Barh, Dist-Patna (Bihar), Pin-803213.
16. Surendra Paswan, S/o Sri Ramjatan Paswan, R/o Village-Govindpur
(Ibrahimpur), P.O. and P.S.-Barh, Dist-Patna, Pin-803213.
17. Rajeev Kumar Singh, S/o Sri Ram Naresh Prasad, R/o Village-Mekra, P.O.-
Mekra, P.S.-Mokama, Dist-Patna, Pin-803221.
18. Manoj Kumar, S/o Sri Devendra Prasad, R/o Village-Dhekwaha Chak, P.O.-
Parsawan, P.S.-Barh, Dist-Patna, Pin-803214.
19. Rinku Kumari, D/o Sri Krishnandan Prasad, W/o Manoj Kumar, R/o
Village-Dhekwaha Chak, P.O.-Parsawan, P.S.-Barh, Dist-Patna, Pin-803214.
20. Dayanand Prasad, S/o Sri Ramchandra Paswan, R/o Village-Bhudhanpur,
P.O.-Mubarakpur, P.S.-Barh, Dist-Patna, Pin-803213.
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21. Sita Devi, D/o Sri Lakhan Paswan, W/o Arvind Kumar, R/o Village-
Bhudhanpur, P.O.-Mubarakpur, P.S.-Barh, Dist-Patna, Pin-803213.
22. Sukhdeo Prasad, S/o Sri Chandrika Prasad Yadav, R/o Village-Chhapedatar,
Ward No. 11, P.O. and P.S.-Pandarak, Dist-Patna, Pin-803221.
23. Radha Devi, W/o Bindeshwari Sah, D/o Late Ram Lakhan Verma, R/o
Village-Rani-03, Ward no. 3, P.O.-Rani, P.S. and Dist-Begusrai, Pin-851111.
24. Rajendra Paswan, S/o Sri Ramchandra Paswan, R/o Village and P.O. and
P.S.-Pandarak, Dist-Patna, PIn-803221.
25. Ajay Kumar, S/o Jagdev Prasad, R/o Village-H.N.-23, P.O. and P.S.-
Pandarak, Dist-Patna, PIn-803221.
26. Shyam Kishore Kumar, S/o Sri Shukal Prasad Yadav @ Shukal Yadav, R/o
Village and P.O.-Mahesua, ward No. 12, P.S. and Dist-Madhepura, Pin-
852128.
27. Harendra Singh, son of Late Govind Singh, R/o Village-Parsagarh Badhewa,
P.O.-Chhitauliya, P.S.-Ekma, Dist-Saran, Pin-841208.
28. Digvijay Kumar Singh, S/o Nityanand Singh, R/o Village and P.O.-
Kotheyan, P.S.-Jalalpur, Dist-Saran at Chapra, Pin-841412.
29. Urmila Singh, W/o Surendra Mohan Singh, R/o Village-Saraiya Haldi Tola,
P.O.-Usti, P.S.-Baniyapur, Dist-Saran at Chapra.
30. Gyanchand Ram, S/o Sri Dularchan Ram, R/o Village-Sheikhpura, P.O.-
Mukrera, P.S.-Revilganj, Dist-Saran at Chapra, Pin-841301.
31. Nirmala Kumari, W/o Shrikant Ram (D/o Sri Gulab Chandra Ram), R/o
Village and P.O.-Sutihar, P.S.-Derni, Dist-Saran at Chapra, at present
residing at Bishunpura, P.O.-Gultenganj, P.S.-Sadar, Dist-Saran at Chapra-
841211.
32. Srikant Ram, S/o Rupnarayan Ram, R/o Village-Bishunpura, P.O.-
Gultenganj, P.S.-Sadar, Dist-Saran at Chapra-841211.
33. Satyadeo Das, S/o Shiv Sharan Das, R/o Village-Bishunpura, P.O.-
Gultenganj, P.S.-Sadar, Dist-Saran at Chapra-841211.
34. Ravindra Ram, S/o Lalji Ram, R/o Village-Bishunpura, P.O.-Gultenganj,
P.S.-Sadar, Dist-Saran at Chapra-841211.
35. Awadh Kishore Singh, S/o Late Kamala Singh, R/o Village-Molanapur,
P.O.-Parsauna, P.S.-Taraiya, Dist-Saran.
36. Sanjeev Kumar Singh, S/o Late Sheonath Singh, R/o Village-Molanapur,
P.O.-Parsauna, P.S.-Taraiya, Dist-Saran.
37. Balram Ram, S/o Late Gyanchand Ram, R/o Village and P.O.-Bhatgain, P.S.-
Taraiya, Dist-Saran, Pin-841424.
38. Sivsati Devi, C/o Arun Kumar Singh, R/o Village-Parauna, P.S.-Taraiya,
Dist-Saran, Pin-841424.
39. Sarswati Devi, W/o Bhagya Narayan Singh, R/o Village and P.O. and P.S.-
Taraiya, Dist-Saran, Pin-841424.
40. Shweta Kumari, D/o Janardan Singh (Wife of Kamlesh Kumar), R/o Ward
No. 20 Hemra Road, near Nager Colony, Mohaneghu, P.S.-Begusarai, Pin-
851101.
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41. Kamlesh Kumar @ Kamlesh Kumar (Uttpal), S/o Ramuday Singh, R/o Ward
No. 20 Hemra Road, near Nager Colony, Mohaneghu, P.S.-Begusarai, Pin-
851101.
42. Sarita Kumari, W/o Mritunjay Singh (D/o Janardan Singh), R/o Village-
Milanpara, Khuskibag, Puraniya East, Dist-Purnea, Pin-854305.
43. Sushree Minu Kumari, W/o Amar Kumar Sharma (D/o Janardan Prasad
Singh), R/o Village-and P.O.-Samho Tolaha, P.S.-Sonbarsa, Dist-Begusarai,
Pin-851129.
44. Vijay Lakshmi, W/o Jitendra Kumar (D/o Janardan Singh), R/o Village and
P.O.-Sadanandpur, P.S.-Dist-Begusarai, Pin-851211.
45. Sabhyata @ Sabhyata Kumari, D/o Janardan Singh, R/o Village-Ward No.
12, Moldiyar Tola, P.O. and P.S.-Makama, Dist-Patna, Pin-803302.
46. Nandne Kumari @ Nandani Kumari, W/o Dinesh Kumar Singh (D/o Sri
Ramshankar Singh), R/o Village-Mirnagar, P.O.-Mirnagar, Dist-Nalanda,
Pin-811104.
47. Jai Gopal Rai Singh, S/o Sri Ramji Rai, R/o Village-Raghopur, P.O.-Pipra,
(Madan Rai), P.S.-Kargahar, Dist-Rohtas, Pin-821107.
48. Baijnath Singh @ Baijnath Prasad, S/o Rajeshwar Singh, R/o Village-
Shahmal Khaira, P.O.-Balthari, P.S.-Kochas, Dist-Rohtas, Pin-821107.
49. Anita Devi @ Anita Kumari, W/o Mahendra Yadav, Vill-Gamharia, P.O.
Sukhasan Chakla, P.S. and Dist-Madhepura.
50. Md. Israil Anjum, S/o Md. Waizuddin, R/o Vill-Lahra Chowk, P.O.-Chakla,
P.S. and Dist-Kishanganj, Pin Code-855107.
51. Manju Mishra, W/o Vinod Mishra, R/o Dukhi Chapra Siswaniya West
Champaran, Pin-845307.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Human Resources Development cum Education
Department, Government of Bihar, Patna.
3. The Director, Mass Education, Government of Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shashi Shekhar Tiwary, Advocate
For the Respondent/s : Mr. Ram Vinay Pd. Singh, AC to GA-12
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 19-04-2022
In the instant petition, petitioner has prayed for the
following relief/reliefs:
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"i. For diluting/quashing or declaring
the clause (iii) of the notice dated-
21.04.2016published in Hindi Daily "Hindustan" read with clause 6 (ka) (i) ) of the Govt. Memo no. 2530 dated- 04.10.2017 as ultravirous to the constitution of India so also nonest in the eye of law.
ii. The respondents simultaneously may kindly be directed to replace the above said incorporation through just, fair, rational and reasonable stipulation so that the constitutional protection under Article 14,16 and 21 be made available to the petitioners and other Non-formal Education Instructors cum Special Education Instructors who are/ were validly appointed, bonafidely worked and genuinely entitle for the job/absorption in question within the four corners of law coupled with the illegibility and experience criteria which they having admittedly. iii. For directing the respondents to consider the petitioners candidature/cause, in view of Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 5/10 the well settled preposition of law as stated hereunder-
a- "Justice must not only be done, but must also be seen to be done", since reported in {1924}1KB256 (i.e. Rex V. Sussex Justices case) and other cases.
b- "A reasonless order cannot be termed as an order, more so could not come under the definition of law decided and as such not at all have any binding effect", since reported in (2010) 9 SCC 496 (M/s Kranti Asso. Pvt. Ltd. & Anr Vs Masood Ahmed Khan & ors., AIR 2004 SSC 2950 (Narcotics Control Bureau Case) etc. c- "Hot and cold can not be allowed to blow simultaneously" since reported in AIR 2006 SCC online Cal.158, (2009) 8 SCC-366, (2009) 9 SCC-304, (2011) 10 SCC-420, (2020) 6 SCC-387 etc. d- "Whenever a cut of date is fixed to categorised one set of employees for favourable consideration over others the Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 6/10 twin test of valid classification must necessarily be satisfied" since reported in (2013) 2 SCC-772 (794), K.T. Retired official Association Vs. The State of Tamil Nadu & ors.
e- "The judgment must be read in totality "as has been held in Hon'ble Apex Courts decision since reported in AIR 1993 SC 43 (Commissioner Income Tax vs. Sun Engineering) etc. and as such the Hon'ble Apex Court decision/order Supra dated- 26.02.2016 ought to have been looked into in its totality and not in isolation while confining over the later part of order only.
f- The doctrine towards "judicial decorum and binding nature" of an order has also could not be looked into by the Hon'ble Apex Court while passing the order above said dated-26.02.2016 and 02.12.2021 as the principal decided in Ashwini Kumar and ors. case supra has been passed by the strength/bench of three Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 7/10 Hon'ble Judges of the Hon'ble Apex Court and even though the said decision was neither diluted nor challenge, having still holding its field ought to have been honoured/ followed by the Division Bench of the Hon'ble Apex Court under the doctrine of judicial decorum and binding nature of residence or the same ought to have been referred to the larger Bench, in case of difference of opinion etc. g- "Right to livelihood is an integral part of right to life" since reported in (2016) 2 SCC 123 (B.S. Shershiri) Vs. The State of Karnataka), (2014) 14 SCC 127 (Dhiraj Singh Vs. State of Haryana), 2011 (1) SCC 53 (V.N. Shrikhande (Dr.) Vs. Amla Sera Fernandes).
h- "State action to be reasonable and in public interest "Since reported in 2005 ALD 194 (Dr. V.V. Sai Naresh and another Vs. Union of India & ors.
Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 8/10 iv. The answering respondents also may kindly be directed to not at all be prejudice with any decision or order which has no sanction of law and not having any binding effect more so going to cause miscarriage of justice on the face of it.
v. The answering respondent alternatively may kindly be directed to engage the petitioners either on regular basis or on contractual basis while extending preferential right/ weightage in their favour, in view of the latest development published in Hindi Daily "Dainik Jagran" on 19.12.2021." The impugned order relates back to 21.04.2016 and 04.10.2017 in respect of non-formal instructor post. When Court ask learned counsel for the petitioners as to how he will overcome the delay and laches for the reasons that the present petition was presented in the year 2022, learned counsel for the petitioners unnecessarily took this Court to Annexure-9, a decision of the Apex Court dated 02.12.2021 in which the impugned notice dated 21.04.2016 and Memo No. 2530 dated Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 9/10 04.10.2017 were not the subject matter. Further, he took to page no. 103 pointing out Apex Court order which was decided on 26.02.2016, this is much prior to notice and memo dated 21.04.2016 and 04.10.2017 respectively. Therefore, the submission of learned counsel for the petitioners is nothing but misleading this Court.
Present petition is not maintainable on the ground of delay and latches. Apex Court decision in the case of State of Jammu and Kashmir Vs. R.K. Zalpuri and others reported in AIR 2016 SC 3006, Paragraph-20, which is held as under:
"20. Having stated thus, it is useful to refer to a passage from City and Industrial Development Corporation Vs. Dosu Aardeshir Bhiwandiwala and others {(2009) 1 SCC 168}, wherein this Court while dwelling upon jurisdiction under Article 226 of the Constitution, has expressed thus:-
"The Court while exercising its jurisdiction under Article 226 is duty-bound to consider whether:
(a) Adjudication of writ petition involves any complex and disputed question of facts and whether they can be satisfactorily resolved;
(b) The petition reveals all material facts;
Patna High Court CWJC No.3727 of 2022 dt.19-04-2022 10/10
(c) The petitioner has any alternative or effective remedy for the resolution of the dispute;
(d) Person invoking the jurisdiction is guilty of unexplained delay and laches;
(e) Ex facie barred by any laws of limitation;
(f) Grant of relief is against public policy or barred by any valid law; and host of other factors".
In the light of above facts and circumstances, the present petition stands rejected.
(P. B. Bajanthri, J) Ankit/-
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