Patna High Court
Md.Zayeem Akhtar & Ors vs The Union Of India & Ors on 25 June, 2018
Equivalent citations: AIRONLINE 2018 PAT 1310
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22045 of 2011
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1. Md.Zayeem Akhtar, Son of Late Mahfoozur Rahman, Resident of Village
Sangara, P.S. Plasi, District- Araria, At Present Science Teacher, Madarsa
Zikrulullom Idrisia Sangara, P.S. Palasi, District Araria.
2. Abdul Khalique, Son of Md. Hassan, Resident of Village Sisona, P.S. Araria,
District Araria, At Present Science Teacher, Madarsa Shamsulullam Sisona
Gaiyari, Araria.
3. Md. Mozabir Alam, Son of Md. Mansur Alam, Resident of Village Gayari, P.S.
Araria, District Araria At Present Science Teacher, Madarsa Islamia Gaiyari,
P.S. And District Araria.
4. Md. Quamruzzaman, Son of Late Noorul Hussain, Resident of Village
Bhargama, P.S. Araria, District Araria At Present Science Teacher, Madarsa
Ishlamia Bharmara, P.O. Talbari, P.S Amour, Dist Purnea.
5. Abdul Matin, Son of Abdul Moyeed, Resident of Village Kabbaiya, P.O.
Dalmalpur, P.S. Rauta, District Purnea At Present Science Teacher, Madarsa
Darul Athar Mahandi Nagar, Kabbaiya, P.O. Dalmalpur, P.S. Amour, District
Purnea.
6. Md. Safaat Alam, Son of Md. Yasin, Resident of Vill. Chenni, P.O. Chenni,
Daria, P.S. Routa, Distt. Purnea At Present Science Teacher, Madarsa Khalilia
Mahrakol, P.O. Talbari, P.S. Baisi, District Purnea.
7. Md. Naushad Alam, Son of Md. Jamiluddin, Resident of Village Sorha, P.O.
Kharika, P.S. Amour, District Purnea At Present Science Teacher, Madarsa
Doria Idgah, P.O. Chenni Doria, P.S. Amour, District Purnea.
.... .... Petitioner/s
Versus
1. The Union of India Through Secretary Human Resources Development
Ministry (Education Department) New Delhi.
2. The State of Bihar through Commissioner Cum-Secretary Human Resources
Deptt. Govt. of Bihar, Patna.
3. The Special Director (Secondary Education) Government Of Bihar, Patna.
4. The District Education Officer, Araria, District Araria.
5. The District Education Officer, Purnea, District Purnea.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 4916 of 2012
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1. Md.Rahil Akhtar S/O Md. Nayeemuddin Resident Of Village Routa P.S. Routa
(Amour District Purnea At Present Science Teacher Madarsa Tanzim- E-Millat,
Shishabari, P.O. Mirpur, P.S. And District Purnea.
2. Md. Shamim Akhtar S/O Shamshul Hassan Resident Of Village Bowari, P.S.
Dagarua, District Purnea At Present Science Teacher, Madarsa Islamia Ullo m
At Jeyagachhi, P.O. Kanharia Madarsa No. 1227, P.S. Baisi, District Purnea.
3. Md. Rahan Roshan S/O Md. Roshan Zamir Resident Of Village Kassaria, P.S.
Jokihat, District Araria At Present Science Teacher Madarsa Islamia Hubbui
Ullom At And P.O. Kassaria, Madarsa No. 372, P.S. Jokihar, District Araria.
4. Md. Shoib Alam S/O Md. Khalilur Rahman Resident Of Village Hatgaon, P.O.
Turbi, P.S. Jokihar, District Araria, At Present Science Teacher Madarsa
Islamia Miapur, Madarsa No. 409, P.O. Kurji, P.S. Plasi, District Araria.
.... .... Petitioner/s
Patna High Court CWJC No.22045 of 2011 dt.25-06-2018
2/3
Versus
1. The Union of India through Secretary Human Resources Development Ministr y
(Education Department) New Delhi.
2. The State Of Bihar, Through Commissioner cum Secretary Human Resources
Deptt. Govt. Of Bihar, Patna.
3. The Special Director (Secondary Education) Government of Bihar, Patna.
4. The District Education Officer, Araria.
5. The District Education Officer, Purnea.
.... .... Respondent/s
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Appearance :
(In CWJC No.22045 of 2011)
For the Petitioner/s : Mr. Md. Ziaul Quamar, Advocate
For the Respondent/s : Mr. Prashant Pratap, GP-6
(In CWJC No.4916 of 2012)
For the Petitioner/s : Mr. Md. Ziaul Quamar
For the Respondent/s : Mr. Manikant Mishra, GP25
For the U.O.I. : Ms. Kanak Verma, CGC
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
Date: 25-06-2018 Heard learned counsel for the petitioners and the respondents.
Petitioners in both the writ applications have claimed that they were appointed under the scheme sponsored by the Central Government. Learned counsel submits that although petitioners are working, but they have not been paid salary till date.
Learned counsel for the Board submits that the fund received from the Central Government has already been allocated to the concerned District for payment of salary/honorarium.
Learned counsel for the respondents submits that if the petitioners have any grievance, they may agitate before the appropriate authority in the district, so that the claim of the petitioner Patna High Court CWJC No.22045 of 2011 dt.25-06-2018 3/3 can be adjudicated by the District Education Officer.
In view of the above, the petitioners may file representations before the District Education Officer, Araria / Purniea, who may look into the grievance of the petitioners and if it is found that the petitioners have been appointed under the scheme sponsored by the Central Government, step should be taken for payment of arrears of salary to the petitioners. Final decision in this regard must be taken by the respondent District Education Officer, Araria / Purniea within a period of three months from the date of filing of such representation along with a copy of this order.
It is made clear that the respondent District Education Officer, Araria / Purniea on receipt of fund in connection with payment of salary/honorarium to the petitioners and other engaged in furtherance of the Central Government sponsored scheme be paid in accordance with the norms/guideline for payment of salary/honorarium.
With the aforesaid, both the writ applications stands disposed of.
(Anil Kumar Upadhyay, J) Uday/-
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