Patna High Court
Rajiv Kumar Mishra And Ors vs The State Of Bihar And Ors on 25 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 205 of 2016
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1. Rajiv Kumar Mishra, Son of Sri Narsingh Mishra, Resident of Village-
Bharpurwa, P.S.- Vijayipur, District- Gopalganj.
2. Harishankar Kumar Singh Son of Sri Vishwamitra Singh, Resident of
Village- Nautan, P.S.- Vijayipur, District- Gopalganj.
3. Nandjee Singh Son of Sri Rajinandan Verma, Resident of Village- Khudhi,
P.S.- Bhorey, District- Gopalganj.
4. Rakesh Kumar Dixit Son of Ramayan Dixit, Resident of Village- Siswa,
P.S.- Bhorey, District- Gopalganj.
5. Brijlal Prasad, Son of Rameshwar Prasad, Resident of Village- Khurhuria,
P.S.- Kateya, District- Gopalganj.
6. Harinarayan Singh, Son of Vishwamitra Singh, Resident of Village- Nautan,
P.S.- Vijayipur, District- Gopalganj.
7. Jitendra Kumar, Son of Ramji Resident of Village- Bellor, P.S.- Darauli,
District- Siwan.
8. Upendra Mishra Son of Bandana Mishra, Resident of Village- Kusha, P.S.-
Bhorey, District- Gopalganj.
9. Namita Singh, Wife of Harinarayan Singh, Resident of Village- Nautan, P.S.-
Vijayipur, District- Gopalganj.
10. Brahmachari Satya Prakash Son of Awadhesh Kumar Choudhary, Resident
of Village- Noniapakad, P.S.- Vijayipur, District- Gopalganj.
11. Kumari Shobha daughter of Keshav Prasad Singh Resident of Village-
Sadhu Chock, Ward No. 3 P.S.- Gopalganj, District- Gopalganj.
12. Mamta Wife of Vijay Kumar Sharma, Resident of Village- Rasulpur, P.S.-
Hathuwa, District- Gopalganj.
13. Anupama Kumari, wife of Baidhyanath Prasad, Resident of Village-
Bhojpur, P.S.- East Lohanipur, District- Patna.
14. Dharmendra Singh Son of Late Ramdhwaja Singh, Resident of Village-
Kaparpura, P.S.- Mirganj, District- Gopalganj.
15. Vijay Vikaram Singh Son of Ramdas Singh, Resident of Village- Suraha,
P.S.- Vijayipur, District- Gopalganj.
16. Rangeela Yadav, Son of Subedar Yadav, Resident of Village- Ghat Bandhora,
P.S.- Vijayipur, District- Gopalganj.
17. Sheela Kumari Upadhyay, daughter of Anand Nath Ojha, Resident of
Village- Pandey Chakia, P.S.- Bhorey, District- Gopalganj.
18. Rajeev Raman Prasad, Son of Laxmi Kant Prasad, Resident of Village-
Lakadi Vanvir, P.S.- Phulwaria, District- Gopalganj.
19. Brijesh Kumar Dwivedi, Son of Late Vishwanth Dwivedi, Resident of
Village- Dubwalia, P.S.- Bhorey, District- Gopalganj.
20. Devendra Yadav, Son of Sitaram Yadav, Resident of Village- Salor, P.S.-
Ghutani, District- Siwan.
Patna High Court CWJC No.205 of 2016 dt.25-11-2021
21. Sulochana Gupta husband of Santosh Gupta, Resident of Village- Hussepur,
P.S.- Bhorey, District- Gopalganj.
22. Saroj Dwivedi daughter of Ramraksha Dwivedi, Resident of Village- Dube
Jigina, P.S.- Kateya, District- Gopalganj.
23. Omprakash Singh Son of Rajinandan Verma, Resident of Village- Khudahi,
P.S.- Bhorey, District- Gopalganj.
24. Saroj Sharma Wife of Ramashish Mishra, Resident of Village- Puraina, P.S.-
Vijayipur, District- Gopalganj.
25. Sudama Tiwari Son of Late Lalan Tiwari, Resident of Village- Nautan, P.S.-
Vijayipur, District- Gopalganj.
26. Nisha Singh Wife of Dharmnath Singh Resident of Village- Nautan, P.S.-
Vijayipur, District- Gopalganj.
27. Rajesh Kumar Singh Son of Rajendra Singh, Resident of Village- Nautan,
P.S.- Vijayipur, District- Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Human Resource
Development Department, Government of Bihar, New Secretariat, Patna.
2. The Secretary, Department of Human Resources Development Department,
Government of Bihar, New Secretariat, Patna.
3. The Director, Primary Education, Government of Bihar, New Secretariat,
Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mrigank Mauli, Sr. Advocates
Mr. Prince Kumar Mishra, Advocate
For the Respondent/s : Mr. Lalit Kishore, AG
Mr.Bishwa Bibhuti Kumar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)
Date : 25-11-2021
Heard learned counsel for the parties.
Learned counsel for the petitioners submits that the
petition has been rendered infructuous as new Rules have come
Patna High Court CWJC No.205 of 2016 dt.25-11-2021
into force with effect from 21.08.2020. The aforesaid statement is
not controverted by Mr. Lalit Kishore, learned Advocate General.
Under the circumstance, the petition is rendered
infructuous.
In view of the aforesaid, the petition stands dismissed as
infructuous.
(Rajan Gupta, J.)
(Mohit Kumar Shah, J.)
P. Kumar/Anand Kr.
AFR/NAFR
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