Madan Mohan Jha vs The State Of Bihar Through The ...
2021 Latest Caselaw 5833 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11319 of 2021
     ======================================================

1. Madan Mohan Jha son of Chandrakant Jha resident of Village and Mohalla -

Rosera, Prabhu Thakur Ward No. 4, P.s. - Rosera, District- Muzaffarpur.

2. Sharvan Kumar Thakur son of Ramvilash Thakur resident of Village and Post - Ward No. 5, Hanuman Nagar, Bharwari via Manav Garh, P.s. - Rosera, District- Samastipur.

3. Prabhat Kumar son of Rajendra Prasad Singh resident of Village - Jandaha, P.S. - Rosera, District- Samastipur.

4. Vivek Kumar son of Dinesh Sahni resident of Village - Singhia Ghat, P.S. -

Bibhutipur, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Department of Education, Government of Bihar, Patna.

2. The Director, Primary Education, Department of Education, Government of Bihar, Patna.

3. The District Education Officer, Samastipur.

4. The District Programme Officer (Establishment), Samastipur.

5. The Block Education Officer, Khanpur Block, District Samastipur.

6. The Mukhiya, Gram panchayat Dinmanpur North, Block Khanpur, District-

Samastipur.

7. The Panchayt Secretary, Gram Panchayat Raj Dinmanpur North, Block Khanpur, District- Samastipur.

8. The District Appellate Authority, Samastipur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Ranjit Kumar Yadav, Advocate For the Respondent/s : Mr. Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR ORAL JUDGMENT Date : 03-12-2021 Heard Mr. Ranjit Kumar Yadav, learned Advocate

for the petitioners who has prayed for a direction to the

District Teachers Appellate Authority, Samastipur to

dispose of his complaint.

Patna High Court CWJC No.11319 of 2021 dt.03-12-2021

It goes without saying that that when a complaint

is lodged before an authority, it ought to be addressed

without any delay.

The competent authority is hereby directed to

dispose off the complaint of the petitioner by a reasoned

order after hearing all the stake-holders within a

reasonable period of time, preferably within a period of

three months from the date of receipt/production of a copy

of this order.

With the aforesaid direction/observation, this writ

petition is disposed of.

(Ashutosh Kumar, J)

krishna/-

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Uploading Date          04.12.2021
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