Sunil Kumar vs The State Of Bihar
2021 Latest Caselaw 5291 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.12603 of 2019
     ======================================================

1. Sunil Kumar Son of Shiv Nandan Yadav, Headmaster, K.P.S.S. Sanskrit Prathmik cum Madhyamik Vidyalay, Ghailadih Jiwachhpur, District- Madhepura.

2. Anil Kumar Mishra, S/o Late Radha Kant Mishra, Headmaster Maa Jiwachh Sanskrit Uchhvidyalay, Biratpur, Block- Sonbarsa, District- Saharsa.

... ... Petitioner/s Versus

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

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

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

4. The Chairman, Sanskrit Shiksha Board, Patna.

5. The District Magistrate, Saharsa.

6. The District Magistrate, Madhepura.

7. The District Programme Officer, Saharsa.

8. The District Programme Officer, Madhepura.

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

For the Petitioner/s : Mr. Dinesh Choudhary, Advocate For the Respondent/s : Mr. Madhaw Pd. Yadaw (GP23) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 17-11-2021

Heard learned counsel for the parties.

In the instant petition, the petitioners have prayed for the

following reliefs:-

"For issuance of a writ in the nature of mandamus, commanding and directing the Respondent concerned to give Praswakriti and accept the examination form and fee in the year 2019 on the ground of the schools are listed in the list of Praswakrit which is prepared by Patna High Court CWJC No.12603 of 2019 dt.17-11-2021

the Sanskrit Siksha Board and for any other relief/reliefs for which the petitioners are entitled to in the facts and circumstances of the case."

Due to lapse of time and COVID-19 Pandemic the

present petition could not be decided. Issue involved in the present

petition is relating to academic, therefore, the petitioner is at

liberty to approach the concerned respondent in respect of ensuing

academic year within a period of four weeks from today. On

receipt of the petitioner's grievance by the concerned respondent,

he/she is directed to adjudicate the petitioner's grievance within a

period of four weeks from the date of receipt of this order. In the

event of any shortcoming in respect of redressing the petitioner's

grievance necessary speaking orders shall be passed and

communicated to the petitioner. The above exercise shall be

completed within a period of four months from the date of receipt

of this order along with representation/application.

With the aforesaid observations, the present petition

stands disposed off.

(P. B. Bajanthri, J) Vikash/-

AFR/NAFR              NAFR
CAV DATE              N/A
Uploading Date        22.11.2021
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