Sachidanand Prasad vs The State Of Bihar
2022 Latest Caselaw 998 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.20759 of 2021
     ======================================================

Sachidanand Prasad Son Late Vishnudev Das Resident of Village - Parmanandpur, P.S. - Nayagaon and the District of Saran.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Saran at Chhapra.

2. The Deputy Director of Primary Education Govt. of Bihar the Commissionary of Saran at Chhapara.

3. The District Education Officer Saran at Chhapra.

4. The District Programme Officer (Establishment) Saran at Chhpara.

5. The Block Education Officer at Dighwara Block of the District of Saran.

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

For the Petitioner/s : Mr.Shiv Shankar Prasad Yadav For the Respondent/s : Mr.Madhaw Prasad Yadaw ( Gp23 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 08-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accept notice for respondents.

3. Petitioner has unnecessarily impleaded Respondent

Nos. 3 to 5 without there being any relief sought against them and

no representation has been submitted to Respondent Nos. 3 to 5.

Therefore, Respondent Nos. 1 and 2 are hereby directed to

examine the petitioner's representation as to whether he is entitled

to 1st and 2nd ACP or not with reference to representation as

contained in Annexure-1 series. If petitioner is eligible, monetary

benefits shall be extended to him. If he is not entitled in that event, Patna High Court CWJC No.20759 of 2021 dt.08-02-2022

necessary speaking order shall be passed as to why petitioner is

not entitled for the aforesaid benefits. The above exercise shall be

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

of this order.

4. With the aforesaid observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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