Patna High Court - Orders
Sunil Kumar Rai & Ors vs The State Of Bihar & Ors on 7 February, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.745 of 2017
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1. Surendra Rai, son of Sita Ram Rai, Resident of Village & Post -
Mahisari, Police Station - Ujiyarpur, District - Samastipur.
2. Md. Hakim Ali, son of Late Md. Rafik Ali, Resident of Village &
Post - Mahisari, Police Station - Ujiyarpur, District -
Samastipur.
3. Dinesh Paswan, son of Ramashish Paswan, Resident of Village -
Kamalpur, Post - Erait, Police Station - Rosera, District -
Samastipur.
4. Ram Dayal Paswan, son of Late Eshwari Paswan, Resident of
Village - Rambhadrapur, Post - Ratwara, Police Station -
Kalyanpur, District - Samastipur.
5. Parvati Devi, wife of Shriram Paswan, Resident of Village -
Rambhadrapur, Post - Ratwara, Police Station - Kalyanpur,
District - Samastipur.
6. Manikant Chaudhary, son of Ramnihora Chaudhary, Resident of
Village & Post - Bhadaiya, Police Station - Mohiuddin Nagar,
District - Samastipur.
7. Manoj Kumar, son of Munindra Kumar, Resident of Village -
Bangraha, Post - Kanch, Police Station - Dalsinghsarai, District
- Samastipur.
8. Sikandar Kumar Choudhary, son of Shri Satyadeo Chaudhary,
Resident of Village & Post - Bhadaiya, Police Station -
Mohiuddin Nagar, District - Samastipur.
9. Ram Chandra Poddar, son of Ishwari Poddar, Resident of Village
- Chaksiray, Post & Police Station - Ujiyarpur, District -
Samastipur.
10. Indu Kumari, wife of Ram Chandra Poddar, Resident of Village
- Chaksiray, Post & Police Station - Ujiyarpur, District -
Samastipur.
11. Ram Brit Rai, son of Late Prayag Rai, Resident of Village &
Post - Dhepura, Police Station - Dalsinghsarai, District -
Samastipur.
12. Rashmi Kumari, wife of Arvind Chaudhary, Resident of Gudari
Road ward No. 9, Post & Police Station - Dalsinghsarai, District
- Samastipur.
13. Krishna Kumar Singh, son of Late Ram Sharan Singh, Resident
of Village & Post - Pagada, Police Station - Dalsinghsarai,
District - Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Government of Bihar, Patna.
2. The Principal Secretary, Department of General Administation, Government
of Bihar, Patna.
3. The Director, Mass Education, Government of Bihar, Patna.
4. The District Magistrate, Samastipur.
5. The District Education Officer, Samastipur.
6. The District Programme Officer (Literacy), Samastipur.
Patna High Court CWJC No.745 of 2017(3) dt.07-02-2018
2/3
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 647 of 2017
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1. Sunil Kumar Rai, son of Late Hare Ram Rai, Resident of
Village- Dharoha, Police Station- Rosera, District- Samastipur.
2. Md. Kussus Alam Ansari, son of Late Abdul Gafoor, Resident of
Village- Molvichak, Post- Chaknawada, Police Station-
Dalsinghsarai, District- Samastipur.
3. Kameshwar Choudhary, son of Ram Bilash Choudhary, Resident
of Village & Post- Kebta, Police Station- Dalsinghsarai, District-
Samastipur.
4. Navin Kumar, son of Rajendra Prasad Choudhary, Resident of
Village & Post- Pataili, Police Station- Ujiarpur, District-
Samastipur.
5. Ram Briksh Yadav, son of Banarsi Yadav, Resident of Village &
Post- Sonupur, Police Station- Rosera, District- Samastipur.
6. Ajit Kumar Singh, son of Late Ramdeo Singh, Resident of
Village- Badhi Ekdara, Post- Baghi, Block- Tajpur, Police
Station- Samastipur, District- Samastipur.
7. Ram Balak Yadav, son of Garib Nandan Yadav, Resident of
Village- Shasar, Police Station- Hasanpur, District- Samastipur.
8. Kumud Devi, wife of Shri Kanhaiya Lal Thakur, Resident of
Village- Bhuedhara, Post- Dhuralakh, Police Station- Samastipur
(Muffasil), District- Samastipur.
9. Pratima Kumari, wife of Lakkhi Das, Resident of Village & Post-
Shasan, Police Station- Hasanpur, District- Samastipur.
10. Anand Kishore Singh, son of Late Damodar Singh, Resident of
Village- Dhobiyahi, Post- Bahedi, Police Station- Hathaudi,
District- Samastipur.
11. Vijay Kumar, son of Late ram Bharos Mandal, Resident of
Village- Gangarahi, Post- Rajaur Rambhadrapur, Police Station-
Hathaudi, District- Samastipur.
12. Veena Kumari, wife of Rama Kant Singh, Resident of Village-
Gangarahi, Post- Rajar Rambhadrapur, Police Station- Hathaudi,
District- Samastipur.
13. Prabha Kumari, wife of Laxami Rai, Resident of Village & Post-
Lohagir, Police Station- Ujiyarpur, District- Samastipur.
14. Ram Kumar Bhagat, son of Baldeo Bhagat, Resident of Village
& Post- Kalyanpurganj, Police Station- Bibhutipur, District-
Samastipur.
15. Ramadhar Ram, son of Late Jhapasi Ram, Resident of Village &
Post- Mahisari, Police Station- Ujiyarpur, District- Samastipur.
16. Ramashray Ram, son of Late Batahu Ram, Resident of Village &
Post- Mahisari, Police Station- Ujiyarpur, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Government of Bihar, Patna.
2. The Principal Secretary, Department of General Administration, Government
of Bihar, Patna.
Patna High Court CWJC No.745 of 2017(3) dt.07-02-2018
3/3
3. The Director, Mass Education, Government of Bihar, Patna.
4. The District Magistrate, Samastipur.
5. The District Education Officer, Samastipur.
6. The District Programme Officer (Literacy) Samastipur.
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 745 of 2017)
For the Petitioner/s : Mr. Sanjay Kumar
For the Respondent/s : Mr. SMT.SHILPA SINGH-GA12
(In Civil Writ Jurisdiction Case No. 647 of 2017)
For the Petitioner/s : Mr. Sanjay Kumar
For the Respondent/s : Mr. SUBHASH CHANDRA MISHRA- SC16
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
3 07-02-2018The parties are in agreement that the present writ petitions can be disposed off in terms of the order dated 03.03.2017 passed in C.W.J.C. No. 384 of 2017 and analogous cases and the judgment of the learned Division Bench dated 23.01.2018 passed in L.P.A. No. 1047 of 2017.
Accordingly, the present writ petitions are disposed off in terms of the aforesaid two orders passed in the writ petition and the L.P.A. The State Government should take steps in the light of the aforesaid two judgments and redress the grievances of the petitioners herein.
(Mohit Kumar Shah, J) ajay gupta/-
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