Patna High Court
Raj Kishor Prasad vs The State Of Bihar on 4 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6298 of 2020
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1. Raj Kishor Prasad S/o Raghunath Prasad Resident of Village- Shanker
Saraiya Kalwari Tola, P.S.- Turkailiya, District- East Champaran.
2. Prasan Kumar S/o Raghav Sharma Resident of Village- Baraitha, P.S.-
Chiraiya, District- East Champaran.
3. Chandra Bhushan Tiwary S/o Ram Ayodhya Tiwary Resident of Village-
Mishrawalia, P.S.- Chiraiya, District- East Champaran.
4. Braj Bhushan Tiwary S/o Ram Ayodhya Tiwary Resident of Village-
Mishrawalia, P.S.- Chiraiya, District- East Champaran.
5. Pankaj Kumar Singh S/o Shri Ramniwas Singh Resident of Village- Inarwa
Fulwar, P.S.- Ghorasahan, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Old Secretariat, Patna.
2. The Principal Secretary Department of Human Resources Development,
Bihar, Patna.
3. The Principal Secretary Department of Personnel and Administrative
Reforms, Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Pramod Kumar Pandey
For the Respondent/s : Mr.Madanjeet Kumar (Gp20)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 04-01-2022
The matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19
pandemic.
2. In the instant petition, petitioners have prayed for
following reliefs:
"i) For issuance of an
appropriate Writ/ Order/ Direction to the
respondents to absorb these petitioners in
Government services as per their
qualification and eligibility who were
validly appointed to run centers on the
Patna High Court CWJC No.6298 of 2020 dt.04-01-2022
post of Instructor under a scheme known
as NON-FORMAL EDUCATION under
control of Adult and non-formal
Education of the Bihar State.
ii. For issuance of an
appropriate writ/ order/direction to the
respondents to absorb this petitioners in
the light of order passed by the Hon'ble
Court in C.W.J.C. 8418/2010 as well as
L.P.A. 1489/11
iii. For issuance of any other
relief/reliefs for the petitioner is entitle."
3. In support of the aforesaid relief, petitioners have
not demanded before the competent authority in submitting
representation/application. Accordingly, the present petition is
not maintainable.
4. Hence, the writ petition stands disposed of
reserving liberty to the petitioners to submit detail
representation within a period of six weeks from the date of
receipt of this order. On receipt of such representation, the
competent authority shall decide the same within a period of
three months from the date of receipt of petitioners'
representation.
(P. B. Bajanthri, J)
rakhi/-
AFR/NAFR
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