Pranita Verma vs The State Of Bihar
2022 Latest Caselaw 1238 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.7440 of 2020
     ======================================================

1. Pranita Verma, Wife of Saroj Kumar, Resident of Village and P.O.-

Khamhouti, P.S.- Simri Bakhtiyarpur, District- Saharsa, BSITET Roll No.- 1310118153.

2. Bikash Kumar Bhagat, Son of Binod Bhagat, Resident of Manash Nagar R M College, Ward No.- 32, P.S.- Saharsa, District- Saharsa, BSITET Roll No.- 1305110782.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, New Secretariat Patna.

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

3. The Principal Secretary, Human Resource Department, New Secretariat, Patna, Bihar.

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

5. The Director, Secondary Education, Government of Bihar, Patna New Secretariat, Patna.

6. The Director, Senior Secondary Education, Government of Bihar, Patna New Secretariat, Patna.

7. The Bihar School Examination Board through its Chairman, Patna.

8. The Chairman, Bihar School Examination Board.

9. The National Council for Teacher Education through its Chairperson, New Delhi.

10. The Chairperson, the National Council for Teacher Education, New Delhi.

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

For the Petitioner/s : Ms. Manini Jaiswal, Adv. For the State : Mr. Ram Vinay Prasad Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR Patna High Court CWJC No.7440 of 2020 dt.18-02-2022

ORAL JUDGMENT Date : 18-02-2022

Heard Ms. Manini Jaiswal, the learned

Advocate for the petitioners and Mr. Ram Vinay Prasad

Singh, the learned counsel for the State.

2. Though the petitioners had earlier come up

before this Court challenging the decision of the

Government in not considering their case for appointment

as teachers but, later, with the new developments, they

have limited their prayer to the one which has been

allowed in the case of Preeti Priya & Ors. Vs. The State

of Bihar & Ors. in C.W.J.C. No. 1987 of 2020 (disposed

off on 09.02.2022).

3. The petitioners had appeared in

B.S.I.T.E.T. test in the year 2011, but their results were

published in the year 2013. They had enrolled

themselves in B.Ed. course in Session 2017 - 2019 and

before the cut-off date fixed for the sixth phase of

appointment of teachers, they have also obtained their

B.Ed. degree.

4. In view of the decision in the case of Patna High Court CWJC No.7440 of 2020 dt.18-02-2022

Preeti Priya & Ors. Vs. The State of Bihar & Ors. ,

referred to above, the application with respect to the

petitioners is also allowed on the same terms as has been

done in C.W.J.C. No. 1987 of 2020.

5. The writ petition stands disposed off

accordingly.

(Ashutosh Kumar, J)

Praveen-II/-

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Uploading Date          21.02.2022
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