Manoj Kumar vs The State Of Bihar
2021 Latest Caselaw 3099 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6785 of 2021
     ======================================================

Manoj Kumar, Son of Ramchandra Sao, Resident of Village-Kalwalia Bigha, P.S.-Vanshi, District-Arwal. Ex Ward Member of Gram Panchayat Kharasin, Block-Sonbadra Vanshi Suryapur and Ex Chairman of Vidyalaya Shiksha Samittee Primary School Kalwaliya Bigha, Block-Sonbhadra Vanshi, Suryapur, District-Arwal.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Human Resources Department Government of Bihar, Patna.

2. The Principal Secretary Human Resources Department, Department, Government of Bihar, Patna.

3. The Director Primary Education Human Resources Department,Government of Bihar, Patna.

4. The District Education Officer, District-Arwal.

5. The Block Development Officer, Block Sonbhadra Vanshi Surypur, District-

Arwal.

6. The Block Education Officer Block Sonbhadra Vanshi, Suryapur, District-

Arwal.

7. Sri Kapil Kumar, Teacher Primary School Kalwalia Bigha, Block Sonbhadra, Vandhi, Suryapur, District-Arwal.

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

For the Petitioner/s : Mr.Arvind Prasad Singh, Advocate For the Respondent/s : Mr. Shashi Shekhar Tiwary, Advocate ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 06-07-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief(s):-

"That this is an application praying for issuance of writ/writs certiorary or appropriate in nature for quash the office order dated 13.08.2021 issued Patna High Court CWJC No.6785 of 2021 dt.06-07-2021

by the District Education Officer, District Arwal whereby and where under the District Education Officer, Arwal has directed to the present incharge headmaster of Primary School Kalwalia Bigha to give/hand over charge of incharge headmaster of respondent no. 7 whenever this office order is not in public interest, the public of the villagers have submitted an application before the respondents authority and prayed to not give charge/ hand over charge of incharge head master of respondent no. 7 who has done financial irregularity in his own interest in other school of same locality and he was suspended and he was in judicial custody due to criminal activity when ever office order dated 02.02.2021 has been issued of transfer of the respondent no. 7 in Primary School but Moti Chak from Primary School Arwal in personal interest has issued office order to give incharge of head master to private respondent no. 7."

Learned counsel for the petitioner seeks permission

to withdraw this petition.

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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