Paras Nath Pandey vs The State Of Bihar And Ors
2021 Latest Caselaw 485 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.765 of 2018
                                          In
                   Civil Writ Jurisdiction Case No.2790 of 2008
     ======================================================

Paras Nath Pandey, Son of late Sidheshwar Pandey, resident of Village Lachhubigha, P.S.- Nagarnausa, District- Nalanda.

... ... Appellant/s Versus

1. The State of Bihar through the Commissioner cum Secretary, Secondary and Adult Education, Government of Bihar, Patna.

2. The Director, Secondary and Adult Education, Government of Bihar, Patna.

3. The Special Director, Secondary Education, Government of Bihar, Patna.

4. The Chairman, Sanskrit Shiksha Board, Bihar, Patna.

5. The Secretary, Sanskrit Shiksha Board, Bihar, Patna.

6. The Law Officer, Sanskrit Shiksha Board, Bihar, Patna.

7. The Commissioner cum Secretary, Department of Finance, Bihar, Patna.

8. The Managing Committee, Sri Pachrang Baba Sanskrit Prathmik-Sah-

Madhya (Middle) School, Lachhubigha, District Nalanda through its Secretary.

9. The Additional Director General, Vigilance Investigation Bureau, Bihar.

10. The Superintendent of Police, Nalanda at Biharsharif.

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

For the Appellant/s : Mr. Satyabir Bharti, Advocate For the Respondent/s : Mr.Ashutosh Ranjan Pandey- AAG15 Mr. Shashi Shekhar Tiwari, AC to AAG 15 Fpr the BSEB : Mr. S.S.Sundaram, Advocate Mr. Shashank Shekhar Jha, Advocate For the Vigilance : Mr. Arbind Kumar, Advocate For the Respondent No. 8: Mr. Giridhar Gopal Tiwari Tiwari, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-01-2021

Heard learned counsel for the parties.

The learned Single Judge by his order dated Patna High Court L.P.A No.765 of 2018 dt.29-01-2021

12.04.2018 has observed that the matter in this case would boil

down as to whether the State Government is liable to pay the

entire salary, right from the beginning, to any person wherein all

the facts of the case are highly contested and disputed by the

parties. This view taken by the court is fortified by the enquiry

report dated 25.03.2018 submitted by the Vigilance

Investigation Bureau which revealed serious irregularities. And

thus, in such highly disputed factual background, only the Civil

Court of competent jurisdiction is the appropriate forum for

getting such issues settled once and for all and until such time,

the authorities cannot be directed to make any payment to the

petitioner.

For the reasons emanating from the record and

the finding returned by the learned single Judge, we find the

impugned judgment to be unsustainable, more so, for the reason

that the copy of the enquiry report submitted by the Vigilance

Investigation Bureau was never supplied to the parties, i.e. the

writ petitioner/private party or the State or the private

respondents. As such, on this ground alone, we quash and set

aside the impugned judgment dated 12.04.2018 passed by the

learned single Judge in CWJC No. 2790 of 2008.

At this stage, Shri Satyabir Bharti, learned Patna High Court L.P.A No.765 of 2018 dt.29-01-2021

counsel for the appellant, states that the matter can be disposed

of with a direction to the authority to consider and decide the

issue of the appellant's right, including pecuniary benefits, if

any, at the earliest.

State has no objection on the same.

As such, we dispose of the present appeal in the

following terms:-

(a) Impugned judgment dated 12.04.2018 passed

by the learned single Judge in CWJC No. 2790

of 2008 is set aside.

(b) Appellant shall appear before the respondent

no. 2, namely, the Director, Secondary &

Adult Education, Government of Bihar, Patna

on 05.02.2021 at 10:30 AM, who shall, after

affording reasonable opportunity to the parties,

decide the matter afresh by passing a reasoned

order as per law.

(c) This the respondent no. 2 shall do within a

period of two months from the date of

appearance of the appellant along with a copy

of this order and order assigning reasons shall

be supplied.

Patna High Court L.P.A No.765 of 2018 dt.29-01-2021

(d) Liberty reserved to the appellant to challenge

the order, if so required and desired.

Interlocutory Application(s), if any, also stands

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

sujit/-

AFR/NAFR
CAV DATE
Uploading Date          30.01.2021
Transmission Date