Patna High Court
Surendra Narayan Uchh Madhyamik +2 ... vs The State Of Bihar & Ors on 18 September, 2017
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5489 of 2017
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1. Mahendra Manki Shankar Senior Secondary School (M.M.S.(S.S.))baihari,
Sinheshwar, Madhepura-852128 through its Principal Sri Yog Narayan Rai.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Department, of Education, Government of Bihar, Patna.
3. The Director, Secondary Education, Government of Bihar, Patna.
4. District Development Commissioner (D.D.C.)Madhepura,
5. District Panchayati Raj Officer, Madhepura,
6. Sub-Divisional Police Officer, Madhepura,
7. District Education Officer, Madhepura
8. Administrative Officer, Department of Education, Patna.
9. Bihar School Examination Board (BSEB (Senior Secondary), Buddha Marg,
Patna, through its Secretary,
10. The Secretary, Bihar School Examination Board (BSEB (Senior Secondary)}
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6335 of 2017
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1. Jagdishwar Nath Daftuaar U. M. V. AMAS, GAYA, through Its Principal
Archana Kumari, D/o Ramnandan Singh, R/o- Wajitchak, P.O.- Paonkala, P.S.-
Gurue, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6344 of 2017
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1. Gautam Budha, +2, U.M. Vidhyala,Khizarsarai District- Gaya through its
Principal, Ravi Shankar, Son of Mahendra Kumar Sinha, Moh- Gewal Bigha, P.S.-
Rampur, Gaya.
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6404 of 2017
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1. Anjali, (+2), U. M. Vidhyalya, Byepass Road, Kajichak, District - Gaya through
its Vice Principal Arun Kumar Tiwary son of Shalik Ram Tiwary R/o & P.O. -
Kendui near I.T.I. P.S. - M. Medical College, District - Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6871 of 2017
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1. Sitaram Yadav Uch Madhyamik School, J.P Nagar Bodh Gaya, District- Gaya
through its Principal Rajesh Kumar, S/o Bindeshwar Yadav, village- Itra, P.O. &
P.S. Cherki, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6892 of 2017
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1. Mahadeo Memorial U. M. V. Bhare Rajabigha , Fatehpur, Gaya, through its
Principal Kamlesh Son of Naresh Sharma R/o Bhare Rajabigha, P.O. & P.S.
Fatehpur, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6894 of 2017
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1. Dr. Sudheshwar Singh Memorial Ucch Vidhyalaya, Gaya through its President
Jawal Singh Resident of Quator Number M-78, H.B. Colony, Near Aasha Singh
More, Gaya, P.O. & P.S.- Rampur, District- Gaya (Bihar)- 823001
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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Civil Writ Jurisdiction Case No. 6912 of 2017
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1. Gopal Prasad Yadav Uchach Madhyamik Vidyalaya near Magadh Medical
College, Gaya through its President, Dharm Prakash s/o Sri Gopal Prasad Yadav r/o
Chiraiyatar, P.o. & P.S. - Rampur, District - Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6927 of 2017
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1. Om Shanti Uachh Mahavidhyalya, Ganeshchowk, Itama, Mohanpur, District
Gaya through its Secretary Anil Kumar, S/o Sahdeo Yadav, R/o Village- Ganesh
Chowk, P.S.- Itama, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar State School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 6928 of 2017
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1. Mithilesh Paswan U. M. V., Gurua, District- Gaya through its Principal Prithviraj
Kumar S/o Kaliram, Resident of Village- Chaurhar, P.O.- Civil Aerodrome, P.S.-
Magadh Medical, District- Gaya.
.... .... Petitioner/s
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The Additional Collector, Gaya.
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 7238 of 2017
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1. Bindu Singh Kanya Uchchtar Madhyamik (10+2) Vidyalaya, Muzaffarpur
Malahi, District- Vaishali represented through its Secretary, Vikram Kumar Singh,
S/o Shri Veer Narayan Singh, resident of Village- Muzaffarpur Malahi, P.O.-
Hansikewal P.S.- Bhagwanpur, District- Vaishali.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Director, Higher Secondary Education, Govt. of Bihar, Patna.
4. The Bihar School Examination Board, Patna through its Secretary, The Bihar
School Examination Board, Patna.
5. The Secretary, the Bihar School Examination Board, Patna.
6. The Chairman, the Bihar School Examination Board, Patna.
7. The Affiliation Committee of Bihar School Examination Board, Patna,
constituted under Rule 3 of the Bihar School Examination Board (Sr.Sec.)
Affiliation Bylaws, 2013.
8. The District Magistrate, Vaishali.
9. The District Education Officer, Vaishali.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 7635 of 2017
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1. Md. Saif Uchhatar Madhyamik Vidhyalaya, Bikramganj, Rohtas through its
Principal Sabina Praveen Daughter of Late Sahwaj Taraj Khan, Resident of
Village+ P.O.- Bikramganj, Rohtas at Sasaram (Bihar).
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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3. The Director, Secondary Education, Government of Bihar, Patna.
4. The District Education Officer, Rohtas.
5. The Bihar School Examination Board (Senior Secondary), Buddha Marg, Patna
through its Secretary.
6. The Chairman, Bihar School Examination Board (Senior Secondary), Buddha
Marg, Patna.
7. The Secretary, Bihar School Examination Board (Senior Secondary), Buddha
Marg, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 7885 of 2017
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1. Surendra Narayan Uchh Madhyamik +2 School Narayan Nagar Kharkhura
Nawada, Gaya, through its Secretary Surendra Kumar, Son of Narayan Prasad, R/o
Sagarapur, P.S.- Makhadumpur, District- Jahanabad.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department, Govt.
of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistarate, Gaya,
4. The Additional Collector, Gaya,
5. The District Education Officer, Gaya.
6. The Bihar School Examination Board, Patna through its Chairman, Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 8086 of 2017
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1. Manjoor Alam Uchh Madhyamik Vidhyalya Aanti Konch, Gaya through its
Principal Sunil Kumar Singh Son of Siddha Nath Sinh, R/o Santhua, P.s.-Rafiganj,
District-Aurangabad.-824125
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, patna.
2. The Principal, Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Gaya
4. The Additional Collector, Gaya
5. The District Education Officer, Gaya
6. The Bihar School Examination Board, Patna through its Chairman.Patna.
7. The Chairman, Bihar School Examination Board, Patna.
8. The Secretary, Bihar School Examination Board, Patna
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 8276 of 2017
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Yogendra Singh Vasmati Higher Secondary ( +2 ) School through its Secretary
Devanand Prasad Singh, S/o late Yogendra Sing, R/v+Post-Bedaulia, P.S. -
Jandaha, District-Vaishali
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The Director, Higher Secondary Education, Government of Bihar, Patna.
4. The District Education, Officer, Aurangabad.
5. The Bihar School Examination Board, Buddha Marg, Patna through its Secretary,
6. The Chairman, Bihar School Examination Board, through its Secretary, Budha
Marg, Patna,
7. The Secretary, Bihar School Examination Board, through its Secretary, Budha
Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 8675 of 2017
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1. Dr. Gupteshwar Prasad Singh Nand Kishore Narayan Singh Memorial Inter
College, Chandragarh, Aurangabad through its Secretary Pankaj Kumar Singh Son
of Gaureshwar Narayan Singh, Resident of At + P.O.-Chandragarh, P.s.-Nabinagar,
District-Aurangabad (Bihar).
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Education Department, Government of BIhar, Patna.
3. The Director, Secondary Education, Government of BIhar, Patna.
4. The District Education, Officer, Aurangabad.
5. The Bihar School Examination Board (Senior Secondary), Buddha Marg, Patna
through its Secretary,
6. The Chairman, Bihar School Examination Board, (Senior Secondary),, Budha
Marg, Patna,
7. The Secretary, Bihar School Examination Board, (Senior Secondary) Budha
Marg, Patna
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 8702 of 2017
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1. Bhikhar Ray Balika Uchhatar Madhyamik Vidyalay, Patepur (Vaishali) through
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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the Chairman of the Managing Committee, namely Bhikhar Ray Son of Late Ram
Dev Ray Resident of Village - Basti Khowajpur, P.O. - Pastara, P.S. - Baligaon,
District - Vaishali.
.... .... Petitioner/s
Versus
1. The Bihar School Examination Board Patna through its Chairman.
2. The Chairman, Bihar School Examination Board, Patna.
3. The Secretary, Bihar School Examination Board, Patna.
4. The State of Bihar through the Principal Secretary, Department of Education
(Secondary), New Secretariat, Patna.
5. The Principal Secretary, Department of Education (Secondary), New Secretariat,
Patna.
6. The District Magistrate, Vaishali.
7. The District Education Officer, Vaishali.
8. The Enquiry Committee through its Chairman.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 9391 of 2017
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Mrs. Rita Kumari, w/o Birendra Kumar Singh, presently working as Principal-cum-
Secretary, Hriday Prasad Munshi Lal Higher Secondary (+2) School, Lalganj,
District-VAishali
.... .... Petitioner/s
Versus
The Bihar School Examination Board & Ors
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 9932 of 2017
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1. Jagdeo Singh Ramchandra VindhyaWasini Uchcha Madhyamik Vidyalaya,
Mishrauliya, Afjalpur, Block- Patedhi Belsar, District- Vaishali represented through
its Chairman of Managing Committee, Kumud Ranjan, S/o- Shri Kaleshwar Singh,
Resident of Village- Kishunpur Belaur, P.S.- Kurhani, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Director, Higher Secondary Education, Govt. of Bihar, Patna.
4. The Bihar School Examination Board, Patna through its Secretary, the Bihar
School Examination Board, Patna.
5. The Secretary, the Bihar School Examination Board, Patna.
6. The Chairman, the Bihar School Examination Board, Patna.
7. The Affiliation Committee of Bihar School Examination Board, Patna,
constituted under Rule 3 of the Bihar School Examination Board (Sr. Sec.)
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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Affiliation Bylaws, 2013.
8. The District Magistrate, Muzaffarpur.
9. The District Education Officer, Muzaffarpur.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 10609 of 2017
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1. Baba Ganinath College, Dehri On Sone, Rohtas through the Chairman of the
Managing Committee namely Chandrika Prasad Gupta son of Late Mallu Sah
Resident of Village + Post - Takia Bazar, Sasaram, Rohtas, P.S. - Sasaram, District
- Rohtas.
.... .... Petitioner/s
Versus
1. The Bihar School Examination Board, Patna through its Chairman.
2. The Chairman, Bihar School Examination Board, Patna.
3. The Secretary, Bihar School Examination Board, Patna.
4. The State of Bihar through the Principal Secretary, Department of Education
(Secondary), New Secretariat, Patna.
5. The Principal Secretary, Department of Education (Secondary), New Secretariat,
Patna.
6. The Enquiry Committee through its Chairman, Additional Collector, Rohtas.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17950 of 2016
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1. Balajee Inter College, Panapur ( Suratpur ), Kanti, P.S.- Kanti, District-
Muzaffarpur through its Principal-cum-Secretary namely Rajendra Kumar Son of
Sri Shubh Narayan Pandey resident of Village- Pokhraira, P.O.- Kushi, P.S.- Kanti,
District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The Director, Higher Education, Education Department, Government of Bihar,
Patna.
4. The Collector-cum-District Magistrate, Muzaffarpur, District- Muzaffarpur.
5. The Additional Collector, Disaster Management, Muzaffarpur-cum-Chairman
Enquiry Team. null null
6. The District Education Officer, Muzaffarpur, District- Muzaffarpur.
7. The Bihar School Examination Board, Budha Marg, Patna through the Chairman.
8. The Chairman, Bihar School Examination Board, Budha Marg, Patna.
9. The Secretary, Bihar School Examination Board, Budha Marg, Patna.
.... .... Respondent/s
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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Appearance :
(In CWJC No.5489 of 2017)
For the Petitioner/s : Mr. Rajendra Narain
Mr. Anant Kumar Sinha
Mr. Umesh Kumar Roy
For the BSEB : Mr. Purnendu Singh
For the Respondent/s : Mr. KAMESHWAR KUMAR- GP17
(In CWJC No.6335 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the BSEB : Mr. Ajay Bihari Sinha
Mr. Upendra Kumar Singh
For the State : Mr. MADHAW PRASAD YADAV-GP23
Ms. Meera Singh, AC to GP-23
(In CWJC No.6344 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Board : Mr. Ranjit Singh
For the State : Ms. SMT.BINITA SINGH-SC28
Mr. Kumar Kamal Narayan, AC to SC-28
(In CWJC No.6404 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the BSEB : Mr. Parth Sarthy
For the State : Mr. KAMESHWAR KUMAR-GP17
(In CWJC No.6871 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Respondent/s : Mr. S.C. MISHRA- SC16
(In CWJC No.6892 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Respondent/s : Mr. ASHUTOSH RANJAN PANDEY-
AAG15
Mr. Prabhat Ranjan Singh, AC to AAG-15
(In CWJC No.6894 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Respondent/s : Mr. ASHUTOSH RANJAN PANDEY-
AAG15
Mr. Prabhat Ranjan Singh, AC to AAG-15
(In CWJC No.6912 of 2017)
For the Petitioner/s : Ms. Shama sinha
Mr. Sanjay Kumar
For the Respondent/s : Mr. PRABHAKAR JHA-GP27
Mr. Umesh Narayan Dubey, AC to GP-27
(In CWJC No.6927 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Respondent/s : Mr. JITENDRA KUMAR ROY NO-1 SC13
(In CWJC No.6928 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the Respondent/s : Mr. MADANJIT SINGH-GP20
(In CWJC No.7238 of 2017)
For the Petitioner/s : Mr. Shri Prakash Srivastava
Ms. Anu Priyadarshni
For the BSEB : Mr. Parth Sarthy
For the State : Mr. S.C. MISHRA- SC16
Patna High Court CWJC No.5489 of 2017 dt.18-09-2017
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(In CWJC No.7635 of 2017)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Board : Mr. Gyan Shankar
For the State : Mr. Ranjan Kumar AC- GA12
(In CWJC No.7885 of 2017)
For the Petitioner/s : Ms. Shama sinha
Mr. Lalit Kishore, Sr. Adv.
For the BSEB : Mr. Sunil Kumar Mandal
For the State : Mr. JITENDRA KR. ROY NO. 1- SC13
(In CWJC No.8086 of 2017)
For the Petitioner/s : Ms. Shama sinha
For the BSEB : Mr. Parth Sarthy
For the State : Mr. MADHAW PRASAD YADAV-GP23
Ms. Meera Singh, AC to GP-23
(In CWJC No.8276 of 2017)
For the Petitioner/s : Mr. Sanjay Kumar
For the Respondent/s : Mr. PRABHAKAR JHA-GP27
(In CWJC No.8675 of 2017)
For the Petitioner/s : Mr. Ajay Kumar Singh
Mr. Prabhat Kumar Singh
For the Board : Mr. Gyan Shankar
For the State : Mr. Ranjan Kumar, AC to GA-12
(In CWJC No.8702 of 2017)
For the Petitioner/s : Mr. Arun Kumar
Mr. Raghubir Chandrayan
For the BSEB : Mr. Ajay
For the State : Mr. A.R. PANDEY- AAG15
Mr. Prabhat Ranjan Singh, AC to AAG-15
(In CWJC No.9391 of 2017)
For the Petitioner/s : Mr. Purushottam Kumar Jha
Mr. Avanindra Kumar Jha
For the BSEB : Mr. Purnendu Singh
For the State : Mr. KAMESHWAR KUMAR-GP17
Mr. Arbind Kumar, AC to GP-17
(In CWJC No.9932 of 2017)
For the Petitioner/s : Mr. Shri Prakash Srivastava
Ms. Anu Priyadarshni
For the Board : Mr. Gyan Shankar
For the State : Mr. Ranjan Kumar, AC to GA-12
(In CWJC No.10609 of 2017)
For the Petitioner/s : Mr. Arun Kumar
Mr. Raghubir Chandrayan
For the Respondent/s : Mr. JITENDRA KR.ROY NO1-SC13
(In CWJC No.17950 of 2016)
For the Petitioner/s : Mr. Vijay Kumar Singh
For the BSEB : Mr. Parth Sarthy
For the Respondent/s : Mr. JITENDRA KR. ROY NO. 1- SC13
===========================================================
CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL JUDGMENT
Date: 18-09-2017 Patna High Court CWJC No.5489 of 2017 dt.18-09-2017 12/12 Counter affidavits have been filed on behalf of the Board. Let it be kept on record.
All these applications are squarely covered by a decision of this Court, rendered on 24.08.2017, in CWJC No. 1366 of 2017 (Ucchatar Madhyamic School (+2) Vs. The State of Bihar & Ors.) and several other analogous cases. These cases are also disposed of in terms of the decision rendered in the case of Ucchatar Madhyamic School (+2) (supra).
The orders impugned, in the present cases, will have the same fate as in the cases decided by this Court in the judgment and order dated 24.08.2017, noted above.
It is made clear that any other reliefs prayed for in the present batch of applications, if any, which have not been specifically considered in the present order, shall not constitute res judicata against the petitioners since I have not gone into merits of such aspects.
(Chakradhari Sharan Singh, J.)
Rakhi
AFR/NAFR NAFR
CAV DATE N/A.
Uploading Date 06.10.2017
Transmission N/A.
Date