Md. Afroz vs The State Of Bihar
2021 Latest Caselaw 2604 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7387 of 2020
     ======================================================

1. Md. Afroz Son of Md Kasim Resident of village- Shikarpur, P.S.- Kasba, P.O.- Mahammdia, District- Purnea.

2. Rambalak Mahto Son of Raj Kishor Mahto Resident of village- Mohanpur, P.S.- Samastipur, P.O.- Mohanpur, District- Samastipur.

3. Sharwan Kumar Ram Son of Ram Chandra Ram Resident of village-

Rampur Bahor, P.S.- Singhia, P.O.- Lilhaul, District- Samastipur.

4. Anand Kumar Singh Son of Shrawan Kumar Singh Resident of village-

Bindi, P.S.- Banka, P.O.- Bindi, District- Banka.

5. Santosh Kaumar Nag Son of Sushil Kumar Yadav Resident of village-

Bishanpur, P.S.- Belhar, P.O.- Bishanpur, District- Banka.

6. Ajeet Kumar Son of Balram Sahni Resident of village- Badia, P.S.-

Bhagwanpur, P.O.- Gara, District- Begusarai.

7. Rani Kumari Wife of Arjun Kumar Resident of Ward No. 9, Gurudwara Road, P.S.- Jaynagar, P.O.- Jaynagar, District- Madhubani.

8. Anil Kumar Son of Sita Ram Mandal Resident of village- Dhoviyahi, P.S.-

Hathori, P.O.- Baheri, District- Samastipur.

... ... Petitioner/s Versus

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

2. The State of Bihar through the Principal Secretary, Department of Education, Government of Bihar, Patna.

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

4. The Bihar School Examination Board, Patna through its Secretary.

5. The Chairman, Bihar School Examination Board, Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 7427 of 2020 ======================================================

1. Ajay Kumar S/o Binda Prasad Sah, Resident of Mohalla-B.B. Ganj, 105A, Smriti Kirana Store, Anandpuri, Bhagwanpur, P.O.-H.P.O., P.S.-Sadar, Block-Mushari, District-Muzaffarpur, State-Bihar, PIn-842001.

2. Md. Shajid, S/o-Md. Sayeed, Resident of Village-Patiyasa, P.O.-Mirzapur, P.S.-Ahiyapur, Block-Bochaha, District-Muzaffarpur, State-Bihar.

3. Niraj Kumar Ray S/o-Ram Babu Ray, Resident of Village-Pagahiya Raiti, P.O.-Parsauini Kapur, P.S.-Kathaiya, Block-Motipur, District-Muzaffarpur, State-Bihar.

4. Shatrudhan Kumar S/o Ram Avtar Mahto Resident of Village- Majhigama Patna High Court CWJC No.7387 of 2020 dt.24-06-2021

(DBG), P.O.-Majhigama, P.S.-Keoti, Block-Keoti, District-Darbhanga, State-Bihar

5. Md. Imran S/o Abdus Salam, Resident of Village-Rajbagh Pupri, P.O.-

Janakpur Road, P.S.-Pupri, Block- Pupri, District-Sitamarhi, State-Bihar

6. Binod Kumar S/o-Ramchandra sahni Resident of Village-Bhatauna, P.O.-

Bhatauna, P.S.-Karja, Block- Marwan, District-Muzaffarpur, State-Bihar.

7. Rajesh Ranjan S/o-Rabindra Kumar, Resident of Village-Baluaa, P.O.-

Dumara (Belsund), P.S.-mahindwara, Block-Runnisaidapur, District- Sitamarhi, State-Bihar.

8. Naresh Kumar Yadav S/o-Nageswar Yadav, Resident of Village-Jaynagar, P.O.-Usrahi, P.S.-Deodha, Block -Jaynagar, District-Madhubani, State-Bihar.

9. Bablu Kumar Yadav S/o-Bhola Yadav Resident of Village-Bela, P.O.-Bela, P.S.-Jaynagar, Block-Jaynagar, District-Madhubani, State-Bihar.

10. Pankaj Kumar S/o-Dinesh Prasad Yadav Resident of Village-Mohammadpur Sura, P.O.-Godanpatti, P.S.-gaighat, Block-Gaighat, District-Muzaffarpur, State-Bihar.

11. Ramanji Yadav S/o-Rajaram Yadav, Resident of Village-Malitol, P.O.-

Adalpur, P.S.-Darbhanga, Block-Sadar, District-Darbhanga, State-Bihar.

12. Rakesh Kumar Yadav S/o-Raj Kumar Yadav Resident of Village-Chhabila, P.O.-Sonki, P.S.-Sonki, P.S.-Sadar, Block-Sadar, District-Darbhanga, State- Bihar.

13. A.K. Rao S/o-Rajrikh Rao Resident of Village-Sonasti, P.O.-Rajpur Madan, P.S.-Sikarpur, Block-Narkatiaganj, District-West Champaran, State-Bihar.

14. Avakash Kumar Vicky, S/o-Binod Choudhary Resident of Village-Khas Patedha, P.O.-Sarai, P.S.-Sarai, Block-Bhagwanpur, District-Vaishali, State- Bihar.

15. Md. Aftab S/o Md. Mumtaj Hashmi Resident of Village-Takiya Muhlla Dumraon, P.O. Dumraon, P.S. Dumraon Block Dumraon District- Gusar, State Bihar.

16. Wasim Ahmad S/o Ahmad Ali Ansari Resident of Village-Kalyanpur, P.O.-

Kalyanpur, P.S.-Bihiya, Block-Bhiya, District--Bhojpur, State-Bihar.

17. Raju Kumar S/o Jawahar Prasad Resident of Village-Piplawan, P.O. Piplawan, P.S. Naubatpur, Block-Naubatpur, District-Patna, State Bihar.

18. Pawan Kumar S/o-Natesh Prasad Yadav Resident of Village-Kairkhan P.O.-

Ratauli P.S.-Bansgpool Block-Rajauli, District-Nawada, State BIhar

19. Amit Kumar S/o Binay Mahto, Resident of Village-Chanda Kudariyan, P.O.-

Dumaraan Hangra, P.S.-Mashrak, Block- Mashrak, District-Saran, State Bihar.

20. Guddu Kumar S/o-Mohar Rai Residen tof Village-Pakri, P.O.-Pakari, P.S.-

Mashrak, Block-Mashrak, District-Saran, State-Bihar.

... ... Petitioner/s Versus

1. The State of Bihar Bihar Patna High Court CWJC No.7387 of 2020 dt.24-06-2021

2. The Chief Secretary, Government of Bihar, Patna.

3. The Additional Chief Secretary, Education Department, Bihar, Patna.

4. The Director, Secondary education, Education Department, Bihar, Patna.

5. The Director, Primary Education, Education Department, Bihar, Patna.

6. The Chairman, Bihar School Examination Board, Patna.

7. The Secretary, Bihar School Examination Board, Patna.

8. The Examination Controller, Bihar School Examination Board, Patna.

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

(In Civil Writ Jurisdiction Case No. 7387 of 2020) For the Petitioner/s : Mr. Dinu Kumar, Advocate For the Respondent/s : Ms. Vinita Singh, APP For the B.S.E.B : Mr. Gyan Shankar, Advocate (In Civil Writ Jurisdiction Case No. 7427 of 2020) For the Petitioner/s : Mr. Nalin Kumar, Advcate For the Respondent/s : Ms. Vinita Singh, APP For the B.S.E.B : Mr. Gyan Shankar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 24-06-2021

The matter has been heard via video

conferencing.

2. Heard the parties.

3. The grievance of the petitioners in the

present writ petition is that notwithstanding the huge

vacancies available in commerce stream, the

respondents are not conducting STET examination which

is the required condition for appointment of teachers.

4. Learned counsel appearing on behalf of the

Bihar School Examination Board would submits that the Patna High Court CWJC No.7387 of 2020 dt.24-06-2021

examination has been conducted and the result has

already been published. He submits that the examination

board is the only examining body and it can conduct

examination of any subject as directed by the State

Government.

5. Learned counsel appearing on behalf of the

State would submits that the State Government is

making necessary enquiry with regard to the

requirement of sanctioned post in commerce stream and

it shall take all necessary steps for holding teachers

eligibility test as soon as the requirement is ascertained.

6. Considering the aforesaid, the respondents

are directed to take all necessary formalities for

determining the vacancies in commerce stream within a

maximum period of three months from today and ensure

holding of the required eligibility test for appointment of

teachers of commerce stream within a maximum period

of six months from the date of receipt/production of a

copy of this order and thereafter take steps for Patna High Court CWJC No.7387 of 2020 dt.24-06-2021

appointment in accordance with law in the next selection

process.

7. With the aforesaid observation/direction, the

writ petition stands disposed off.

(Anil Kumar Upadhyay, J)

Shageer/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          30/06/2021
Transmission Date       N/A