Saroj Pd. Singh @ Saroj Prasad ... vs The State Of Bihar And Ors
2022 Latest Caselaw 4792 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.19452 of 2014
     ======================================================

Saroj Pd. Singh @ Saroj Prasad Singh Son of Sri Chandra Chur Prasad Singh R/o Village + P.O. - Khanua, P.S. - Vidyapai Nagar, District - Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Human Resources Development Department, New Secretariat, Vikash Bhawan, Bailey Road, Patna, Bihar.

2. The Director Primary and Elementary Education, Human Resources Development Department, New Secretariat, Vikash Bhawan, Bailey Road, Patna, Bihar.

3. The Director Mass Education, Govt. of Bihar, Patna.

4. The Commissioner, Darbhanga Division, Darbhanga.

5. District Superintendent of Education, Samastipur.

6. District Education Officer, Samastipur.

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

     For the Petitioner/s   :        Mr. Ajay Kumar Singh with
                                     Mr. Amit Kumar, Advocates
     For the Respondent/s   :        Mr.

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH and HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE HARISH KUMAR)

Date : 05-12-2022

Heard learned counsel for the petitioner and learned

counsel for the State.

2. By filing the present writ application, the petitioner

seeks a direction upon the respondent-authorities to adjust the

petitioner against the suitable post as has been done in the case of

non-formal Supervisors, who were earlier discharging their duties

on the basis of stipend and for issuance of an appropriate writ(s),

order(s) or direction(s).

Patna High Court CWJC No.19452 of 2014 dt.05-12-2022

3. Learned counsel for the State submits that the matter

with regard to the selection of non-formal Supervisors and

Instructors have attained finality pursuant to the order of the

Hon'ble Apex Court.

4. At this juncture, learned counsel for the petitioner

submits that for ventilating his grievance, if he may be permitted

to file a representation before the concerned authorities, he would

be satisfied.

5. Learned counsel for the State has no objection.

6. In view of the submissions made on behalf of learned

counsel for the petitioner, the writ petition is disposed of with the

aforesaid liberty.

7. If the petitioner would file a representation before the

concerned authorities, the same would be considered and disposed

of by passing a speaking and reasoned order expeditiously.

(Ahsanuddin Amanullah, J)

( Harish Kumar, J)

Anjani/-

AFR/NAFR U T