Rajeev Kumar Pandey vs The State Of Bihar
2021 Latest Caselaw 6292 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.20307 of 2021
     ======================================================

Rajeev Kumar Pandey son of Anil Kumar Pandey, resident of Jehanabad (Kudra), P.O. and Police Station-Kudra, District-Kaimur, Bhabua.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Education Dept., Patna.

2. The Chief Secretary, Old Secretariat, Patna.

3. The Principal Secretary Education Department, New Secretariat, Bailey Road, Patna.

4. The Director Primary Education, Govt. of Bihar, Patna.

5. The District Education Officer, Rohtas, Sasaram.

6. The Block Education Officer, Chenari, Rohtas, Sasaram.

7. The Panchayat Teacher Niyojan Ikai, Gram Panchayat, Banauli, Chenari, Rohtas, Sasaram.

8. The Secretary, Banauli Panchayat cum Panchayat Secretary, Panchayat Shikshak Niyojan Ekai, Banauli, Chenari, Rohtas, Sasaram.

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

For the Petitioner/s : Mr.Radha Mohan Pandey For the Respondent/s : Mr.Madanjeet Kumar (Gp20) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 20-12-2021

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for issuance of an appropriate writ, order or direction for setting aside the order contained in Memo No. 832 dated 21.08.2021 issued by Respondent District Education Officer, Rohtas, Sasaram and effect thereof has been communicated to the Petitioner vide Memo No. 31 dated 28.08.2021 by Panchayat Secretary, Banauli, Chenari, Rohtas-cum-Panchayat Secretary, Panchayat Shikshak Niyojan Ekai, Banauli, Chenari, cancelling the duly made selection of the Petitioner on the post of Panchayat Teacher under Gram Panchayat Banauli Niyojan Ekai, Block-Chenari being eye disabled in General Category, erroneously and illegally."

Patna High Court CWJC No.20307 of 2021 dt.20-12-2021

The petitioner was appointed as a Panchayat Teacher on

13.08.2021. It is sought to be cancelled on 21.08.2021 (Annexure

13). Thus, feeling aggrieved by the order of cancellation of

appointment, petitioner has presented this petition.

Order of cancellation reads as under:

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Perusal of the aforesaid order it is crystal clear that the

petitioner has not been provided opportunity of hearing like issuance Patna High Court CWJC No.20307 of 2021 dt.20-12-2021

of show cause notice on receipt of petitioner's explanation. The

memo required in passing any adverse order should be preceded by

notice. Such a basic principle should be taken into consideration by

the Authority who has passed the order dated 21.08.2021 (Annexure

13). Petitioner has made out a prima facie case so as to set aside

order dated 21.08.2021.

Accordingly, order dated 21.08.2021 stands set aside

reserving liberty to the concerned respondent to proceed in

accordance with law. In other words, giving ample opportunity to the

petitioner.

With the above observation, writ petition stands disposed

off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          20.12.2021
Transmission Date       NA