Janardan Singh vs The State Of Bihar
2021 Latest Caselaw 6302 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15871 of 2021
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Janardan Singh S/o Late Shyam Narayan Singh R/o Village Bishanpur P.S. Basantpur Dist. Shivan.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Education Department, Govt. of Bihar, Patna

2. District Education Officer Hazipur Vaishali.

3. District Programe Officer Hazipur Vaishali.

4. Block Education Extention Officer Hazipur Vaishali.

5. Shiksha Samiti of GMS School Astipur Hazipur Vaishali through its Chairman Shiksha Samiti of GMS School Astipur Hazipur Vaishali.

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

For the Petitioner/s : Ms. Sweta Raj, Advocate For the Respondent/s : Ms. Binita Singh (Sc28) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR ORAL JUDGMENT Date : 21-12-2021 Heard Ms. Sweta Raj, learned Advocate for the

petitioner and Ms. Binita Singh, learned SC-28.

The petitioner, initially, had come for quashing of

the part of the order dated 02.03.2019 contained in

Annexure-1, whereby the grant of annual increment to him

was stayed.

The petitioner now, confines his prayer only to the

extent that he be allowed to join duty in the school where

he is posted because he is shortly to superannuate. Patna High Court CWJC No.15871 of 2021 dt.21-12-2021

Ms. Binita Singh, learned counsel for the State,

however, has pointed out that the petitioner was the In-

charge Headmaster of the school, when an allegation was

saddled on him that he got certain number of trees felled

without taking proper permission.

Ultimately, it was decided that if the petitioner

pays the amount of the valuation assessed of those trees,

the proceeding against him shall be withdrawn.

An amount of Rs. 45,000/- has already been paid

by the petitioner towards the cost of the felled trees. The

proceeding against the petitioner has been stopped by the

order of the District Programe Officer as also the Regional

Deputy Director, Education, Tirhut Range, Muzaffarpur.

All that the petitioner is required to do is to hand

over the charge and all the documents to the regular

Headmaster of the school.

Should he do so, it is directed that he shall be

allowed to join in the school where he is posted.

Patna High Court CWJC No.15871 of 2021 dt.21-12-2021

This writ petition is disposed off with the aforesaid

direction and observation.

(Ashutosh Kumar, J)

krishna/-

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Uploading Date          23.12.2021
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