Patna High Court

Md. Shakir Hussain vs The State Of Bihar on 10 September, 2021

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3935 of 2021
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1. Md. Shakir Hussain, S/o Md. Nurul Hoda, R/o Village - Korra, Bishanpur, P.S. Belon, P.O. - Balia Belon, District - Katihar, Bihar.

2. Md. Nurul Hassan @ Md. Noorul Hasan, S/o Md. Rafique Alam, R/o Village - Sihigawn, Post - Ganjan, P.S. Barsoi, District - Katihar, Bihar.

3. Md. Rizwan Mobassir, S/o Md. Ayub, R/o - Town/Village - Sehragachi, Post

- Salmari, P.S. Salmari, District - Katihar.

4. Sayed Wasi Rasheed, S/o Sayed Fazle Rab, R/o - Village - Dilalpur, P.O. -

Salmari, P.S. Salmari, District - Katihar.

5. Md. Awes Alam, S/o Md. Hasilur Rahman, R/o Alapokhar, Post - Sadapur, P.S. Salmari, District - Katihar.

6. Mansoora Khtoon, D/o S.K. Sharful Hoda, R/o - Maheshpur, Post- Ganjan, P.S. - Barsoi, District - Katihar.

7. Kiyamul Haque, S/o Wahidul Haque, R/o Village - Neyamatpur, P.O. -

Sudhani, P.S.- Barsoi, District - Katihar.

8. Md. Tanzeelur Rahman, S/o Md. Wasif Hussain, R/o Village - Imadpur, P.O.

and P.S. - Barsoi, District - Katihar.

9. Md. Masood Raza, Md. Jahangir Alam, R/o- Village Kandela, Post -

Sudhani, P.S. Barsoi, District - Katihar.

10. Md. Afzal Imam, S/o Late Usman Ghani, R/o - Bahadurpur, P.O. - Bhela Ganj, P.S. - Barsoi, District - Katihar.

11. Md. Nazim Hussain, S/o Gholam Mustafa, R/o Balihar, Post and P.S. -

Chowki Haripur, District - Katihar.

12. Md. Zakir Hussain, S/o Md. Zahid Hussain, R/o Village - Balihar, Post and P.S. - Chowki Haripur, District - Katihar.

13. Md. Marufuddin, S/o Md. Salauddin, R/o Village - Har Lake, Post - Tithra, P.S. Salmari, District - Katihar.

14. Md. Marghoob Alam, S/o Md. Abu Bakar, R/o Village - Mohna Baliharpur, Post and P.S. Chowkipur, District - Katihar.

15. Md. Minjar Alam, S/o Md. Jamaluddin, R/o Village - Gobindpur, P.S. -

Teghra, District - Katihar.

16. Shah Sadique, S/o Md. Shah Alam, R/o Village - Taiyabpur, P.S. - Kurhite Bobar, District - Katihar.

17. Md. Hasnain Alam, S/o Md. Golam Yasin, R/o Village - Sihrol, Post -

Kurum, P.S. Barsoi, District - Katihar.

18. Md. Firoz Alam, S/o Md. Habibur Rahman, R/o Village Nista, P.O. -

Bhagwa, Via - Barsoi Ghat, District - Katihar.

19. Md. Minhajul Islam, S/o Md. Mojibur Rahman, R/o Village - Lahgaria, P.O.

- Manman Via - Barsoi Ghat, District - Katihar.

20. Naqeeb Ahmad, S/o Md. Wasi Ahmad, R/o Village - Bighar Hat, P.S. -

Barsoi, District - Katihar.

Patna High Court CWJC No.3935 of 2021 dt.10-09-2021

21. Baharuddin, S/o Md. Rafizuddin, R/o Village - Shaikhpura, P.O. - Dasgram, Via - Barsoi, District - Katihar.

22. Md Mansoor Ahmad, S/o Maulana Abdul Hafiz, R/o Village - Agpara, P.O. -

Bighor Hat, District - Katihar.

23. Mohd. Rehan Raza, S/o Mohd. Zaheer Uddin, R/o Village and P.O.-

Kanharia, Via - Baisi, Dist. - Purnia.

24. Md. Maquesood Alam, S/o Md. Quasim, R/o Village and P.O. -

Shivanandpur, Via- Barsoi, District - Katihar.

25. Md. Nadeem Akhtar, S/o Md. Rafiqul Haque, R/o Village - Jaijan, P.O. -

Balrampur, P.S. - Barsoi, District - Katihar.

26. Nikhar Parween @ Bibi Nikhar Parween, D/o Md. Hanif, R/o Village -

Gangapur, P.O. - Balrampur, P.S. and Via - Barsoi, District - Katihar.

27. Md. Tanweer Alam, S/o Master Tajammul Haque, R/o Village - Kandela, P.O. - Sudhani, P.S. Barsoi, District - Katihar.

28. Md. Touquir Alam, S/o Md. Kashfuddoja, R/o Village - Shaikhpura, P.O. -

Balia Belown, P.S. Salmari, District - Katihar.

29. Md. Taufique Alam, S/o Md. Saleemuddin, R/o Village - Mahela, P.O. and P.S. - Bishanpur, District - Banka.

30. Md. Faiyaz Alam, S/o Md. Azhar Hussain, R/o Village - Balyas, P.O. -

Balyas Kadma, Via - Ghogha, District - Banka.

31. Md. Shahin Perwez, S/o Md. Harun Rasid, R/o Village, P.O. and P.S.-

Bishanpur, District - Banka.

32. Md. Mojahid, S/o Jamil Akhtar, R/o Village - Choudhary Mohallha, P.O. and District - Muzaffarpur.

33. Abdul Hakim, S/o Late Husaini Miyan, R/o Village and Post - Lagwan, P.S. Chhap, District - Muzaffarpur.

34. Emran Azam, S/o Late Abdul Wadood, R/o Village - Rampur Ugaon, P.O. -

Motipur, P.S. Motipur, District - Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Education Department, Govt. of Bihar, Vikas Bhawan, New Secretariat, Patna.

2. The Joint Secretary, Education Department, Government of Bihar, Vikas Bhawan, New Secretariat, Patna.

3. The Director, Secondary Education, Government of Bihar, Vikas Bhawan, New Secretariat, Patna.

4. The Special Director, Secondary Education, Government of Bihar, Vikas Bhawan, New Secretariat, Patna.

5. The District Education Officer, Katihar.

6. The District Programme Officer (Establishment), Katihar.

7. The District Education Officer, Banka. Patna High Court CWJC No.3935 of 2021 dt.10-09-2021

8. The District Programme Officer (Establishment), Banka.

9. The District Education Officer, Muzaffarpur.

10. The District Programme Officer (Establishment), Muzaffarpur.

11. The Bihar State Madarsa Education Board, Patna through its Secretary.

12. The Chairman, Bihar State Madarsa Education Board, 5-Vidyapati Marg, Patna - 800001.

13. The Secretary, Bihar State Madarsa Education Board, 5-Vidyapati Marg, Patna - 800001.

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

For the Petitioner/s : Mr.Ranjan Kumar Jha, Advocate Mr. Mritunjay Kr. Tiwary, Advocate For the Respondent/s : Mr.Madanjeet Kumar, GP-20 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-09-2021

Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):-

"i. Issuance of an order, direction or a writ in the nature of mandamus commanding the respondents concerned to make the payment of the salary of the petitioners in the same manner as was being paid to them before the issuance of the State Govt. Resolution as contained in Letter No. 10/03-06/1994 (va'k) 970, dt. 31.08.2013 (Annexure -3), that too, taking into account the order of this Hon'ble Court dated 27.03.2019 in CWJC No. 985 of 2015 (Annexure -6 to this writ petition).

ii. Issuance of an order, direction of a writ in the nature of mandamus commanding the respondent to make the payment of arrears of the salary claim of the petitioners from 15.02.2021 to till date, after making its proper calculation and upon supplying the said arrears of salary claim to the petitioner in advance.

Patna High Court CWJC No.3935 of 2021 dt.10-09-2021

Iii. For issuance of an order, direction or a writ in the nature of mandamus commanding the respondents concerned to make the payment of interest at least @ 12 % per annum over the said arrears of salary claim of the petitioner from 15.02.2011 to till date.

iv. For grant of any other relief(s) to which the petitioners may be found entitled to in the facts and circumstances of this case."

Learned counsel for the petitioners pray that the

instant petition be disposed of exactly in the same terms as

contained in the judgment dated 27th March, 2019 passed in

CWJC No. 985 of 2015 titled as Imran Alam Vs. the State of

Bihar & Ors. He further states that petitioner be permitted to

represent the authority concerned venting out the grievances.

Learned counsel for the respondents states that if the

petitioners represent before the authority concerned and if it

finds that the case of the petitioners is squarely covered in terms

of the judgment and order passed in Imran Alam (supra), then

all observations and directions contained in the said judgment