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Jawahar Lal Ram vs The State Of Bihar Through The ...
2023 Latest Caselaw 677 Patna

Citation : 2023 Latest Caselaw 677 Patna
Judgement Date : 6 February, 2023

Patna High Court
Jawahar Lal Ram vs The State Of Bihar Through The ... on 6 February, 2023
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.180 of 2021
                                         In
                   Civil Writ Jurisdiction Case No.22943 of 2018
     ======================================================

1. Jawahar Lal Ram Son of Sri Hiralal Ram Address - Resident of B/108, Shakuntala Niwas, A.G. Colony, Near J.P. Nagar, District- Patna.

2. Shiv Chandra Manjhi Son of Sri Rambriksha Manjhi Resident of Village-

Tineri, P.O.- Nadaul, P.S.- Masaurhi, District- Patna- 804454.

3. Chote Lal Das Son of Sri Chulhai Das Resident of P.O.- Digha Baghicha, Rajiv Nagar, Road No.21, District- Patna.

4. Kedar Kumbhkar son of Sri Rahin Kumbhkar Resident of Jorsa, Jorsya, District- East Singhbhum, Jharkhand- 832105.

5. Piyush Roy Son of Sri D.N. Roy Resident of 2H-91, Bahadurpur, Housing Colony, PS- Agamkuan, P.O.- Bahadurpur, District- Patna- 800016.

6. Md Shakil Ahmad Son of Md Jalil Uddin Resident of Village- Babhangama, Paithan Tola, Via- Bihpur, Dist- Bhagalpur- 853201.

7. Md Ekramul Haque Son of of Abdul Manan Resident of Village- Mahuawa, AtP.O.- Mahuawa, Via- Pirpahi Bazar, District- Sheohar.

8. Chitrasen Kumar Son of Sri Arjun Ram Resident of C/o C. Kumar, Flat No.-

306, Pratap Palace, Krishnagar, A.G. Colony, P.O.- Ashiana Nagar, P.S.- Shashtri Nagar, District- Patna- 800025.

9. Rohit Kumar Jha S/o Sri Sidhinath Jha Resident of Shivpuri Near Abhay Carbon Factory, PO- Shastri Nagar, District- Patna- 800023.

10. Pranay Kumar S/o Late Ramshihasan Singh Resident of Village- Haibat Pur, Thana- Ram Pur Chouram, Dist- Arwal.

11. Rambha Kumari D/o Sri Badri Prasad Resident of C/o Uma Singh, Salimpur Ahra, Daldali Road, Bakerganj, PO- Kadamkuan, District- Patna- 800003.

12. Tanweer Hassan S/o Late Kamal Hasan Resident of Village- Bibipur, PS-

Kako, Dist- Jehanabad- 804418.

13. Pushpa Kumari D/o Sri Sanjay Kumar Resident of C/o Rajeshwar Pd. Sharma, Behind Gita High School, Chitragupt Nagar, Kankarbagh, District- Patna.

14. Saket Ranjan S/o Late Yogendra Prasad Yadav Resident of C/o Ram Sakal Ray, Vill- Magardahi, Ward No.29, P.O.P.S.Dist- Samastipur- 848101.

15. Bashist Choudhary S/o Sri Deoraj Choudhary Resident of Village-

Hathounge, P.O.- Hasua, P.S.- Nawtan, District- Siwan- 841436.

16. Md. Nooruddin S/o Md. Shakir Hussain Resident of House No.- 124, Road No.09, Sector-2, Haroon Nagar Colony, Phulwari Sharif, District- Patna- 801505.

17. Kaushal Kumar s/o Sri Kedar Nath Yadav Resident of H.No.- Na15/9, New Alkapuri, P.S.- Gardanibagh, PO- Anisabad, District- Patna- 800002.

18. Md. Ashraf Alam s/o Late Md. Tauhid Khan Resident of A/62, Apna Gharana Colony, Sajjad Nagar, POPS- Phulwarisharif, District- Patna- 801505.

Patna High Court L.P.A No.180 of 2021 dt.06-02-2023

19. Md. Naushad Anjum S/o Md. Nisarul Haque Resident of Village and PO-

Dhamsain, Via- Kurso Nadiyami, PS- Alinagar, District- Darbhanga- 847405.

20. Md. Naushad Alam S/o Md. Ehteshamuddin Resident of Gate No.-35, Mainpura, PO- GPO, PS- Patliputra, District- Patna- 800001.

21. Jay Kumar S/o Sri Ram Babu Swarnkar Resident of Noorani Bagh Colony No.-B, PO- Gulzarbagh, District- Patna- 800007.

22. Prem Kumar S/o Late Rambalak Singh Resident of C/o R.P. Singh, Parmeshwar Singh Lane, W. Lohanipur, Kadam Kuan, District- Patna- 800003.

23. Md. Manzar Nomani s/o Md Abdul Azij Resident of Village- Dhamsain, Via- K. Nadiyami, PS- Alinagar, Dist- Darbhanga- 847405.

24. Parwez Alam S/o Md. Qumruddin Resident of Alam Ganj Main Road, Opp.-

Dalal Ji Ki Masjid, District- Patna- 800007.

25. Santosh Kumar S/o Sri Ram Chandra Roy Resident of C/o Dinesh Roy, Sai Bhawan Gautam Nagar, Near S.K. Kunj, P.O.- GPO, PS- Gardanibagh, District- Patna- 800001.

26. Anil Kumar s/o Sri Ram Bilash Ray Resident of Village- Birsingh Pur, Mahamdabad, P.O.- Basudeopur, PS- Kalyanpur, District- Samastipur- 848102.

27. Rajesh Ravidas S/o Sri Jitan Ravidas Resident of Village- Juniar, Vaya-

Ekangar Sarai, District- Nalanda- 801301.

28. Deepak Kumar S/o Late Naresh Roy Resident of Dhirachak, PO- Anisabad, PS- Gardanibagh, Dist- Patna- 800002.

29. Prushottam Kumar s/o Sri Kapil Dev Prasad Resident of Purani Gudhri, Uttarwari Pokhra, Bettiah, PO- Bettiah, PS- Town Thana, District- West Champaran- 845438.

30. Dhananjay Kumar S/o Sri Sureshwar Prasad Resident of Village- Tineri, PO-

Nadaul, PS- Masaurhi, Dist- Patna- 804454.

31. Md. Mazhar Nomani S/o Md. Quamrul Hoda Resident of Aunsi, Naya Tola, PO- Aunsi, Babhangawan, PS- Bisfi, District- Madhubani.

32. Bharath Sharma S/o Sri Bhushan Sharma Resident of Birla Colony, Near A-

95, Rastriya Ganj Phulwari Sharif, District- Patna.

33. Nasimul Haque S/o Md. Zainual Haque Resident of Village- Dhamsain, PS-

Alinagar, Via- K Nadiyami, Dist- Darbhanga- 847405.

34. Md. Iqbal S/o Md. Salahuddin Resident of Alamganj, Peerwais Imambada, Gulzarbagh, District- Patna- 800007.

35. Rajeev Kumar Roy S/o Sri Ramchandra Roy Resident of BPCL 70 Feet Road, Near Radha Krishna Mandir, Vishanpur Pakri, P.S.- Beur, P.O.- Anisabad, District- Patna- 800002.

36. Deepak Kumar II S/o Sri Devki Ram Resident of 4/A, Shakuntala Garden Apartment, POPS- Shashtrinagar, Punaichak, Dist- Patna- 800023

37. Arbind Kumar S/o Sri Raj Bihari Rai Resident of Rajendra Nagar, Road No.- 10E, Flat No.- JF3/24, Block-4, P.O.- Rajendra Nagar, PS.-

Patna High Court L.P.A No.180 of 2021 dt.06-02-2023

Kadamkuan, District- Patna- 800016.

38. Shyam Kishor Gosain S/o Sri Raghunath Gosain Resident of Village-

Singrahiya, Bhutahi, District- Sitamarhi- 843317.

39. Prem Sagar S/o Late Narmadeshwar Pd. Singh Resident of Village-

Gonawan, PS- Harnaut, Dist- Nalanda.

40. Md. Nasimullah S/o Md. Shahjahan Resident of 724, Mohammad House, Petrol Pipe Line, ISA Nagar, P.O.P.S.- Phulwari Sharif, District- Patna- 801505.

41. Shankar Prasad S/o Sri Sharda Nand Paswan Resident of Bhadra Ghat, Idgah Road, Gulzar Bagh, District- Patna- 800007.

42. Sayed Firoz Karim S/o Late Syed Ata Karim Resident of Road No.- A/3, Alinagar Colony, Anisabad, District- Patna- 800002.

43. Shiva Shankar Roy @ Shiva Shankar Ray S/o Sri Ram Narayan Roy Resident of Village- Birsinghpur (Mahamadabad), P.O.- Basudeopur, PS- Kalyanpur, District- Samastipur- 848102.

44. Md. Tauqueer Alam S/o Md. Muhiuddin Resident of Village- K. Nadiyamy Dhamsain, P.S.- Alinagar, District- Darbhanga- 847405.

45. Md. Shamiullah S/o Md. Abulaish Resident of Village- Garahiya, PS and Dist- Sheohar.

46. Rabindra Kumar S/o Sri Sureshwar Prasad Sharma Resident of Village-

Tineri, PO- Nadaul, PS- Masaurhi, Dist- Patna- 804454.

47. Pradeep Kumar Roy S/o Sri Ramchandra Ray Resident of BPCL 70 Feet Road, Near Radha Krishna Mandir, Vishanpur Pakri, P.S.- Beur, P.O.- Anisabad, District- Patna- 800002.

48. Mrityunjay Kumar S/o Sri Awadhesh Prasad Singh Resident of Koil Kothi, Lane No.3, Chandmari Road, PO- Lohiyanagar, PS- Kankarbagh, District- Patna- 800020.

49. Md. Shoaib Alam S/o Md. Yunus Resident of VillagePO.- Dhamsain, Via-

Kurso Nadiyami, P.S.- Alinagar, District- Darbhanga- 847505.

50. Md. Jamshed Alam S/o Md. Jalani Resident of Village and P.O.- Dhamsain, Via- Kurso Nadiyami, P.S.- Alinagar, District- Darbhanga- 847505.

51. Vijay Shankar Murari S/o Jawahar Lal Bekas Resident of 301 Keshav Savita Apartment, Jhunjhun Mahal Road, New Yarpur, P.S.- Gardanibagh, District- Patna.

52. Ghulam Rasool Ansari @ Gulam Rasul S/o Md. Khursheed Ansari Resident of Mehsaul Chowk, Khilafat Chowk, Dumra Road, District- Sitamarhi.

53. Sudhir Pal @ Sudheer Pal S/o Ram Swarth Pal Resident of Krishna Niketan Girls School, Jakariha Bari Pahari, P.S.- Ram Krishna Nagar, District- Patna.

... ... Appellant/s Versus

1. The State of Bihar through the Principal Secretary, Education Department, Government of Bihar, Patna.

2. Principal Secretary, Education Department, Government of Bihar, Patna.

3. Joint Secretary, Education Department, Government of Bihar, Patna.

Patna High Court L.P.A No.180 of 2021 dt.06-02-2023

4. Deputy Secretary, Education Department, Government of Bihar, Patna.

5. Director, Secondary Education, Education Department, Government of Bihar, Patna.

6. Bihar School Examination Board, Budha Marg, Patna through its Chairman.

7. Chairman, Bihar School Examination Board, Budha Marg, Patna.

8. Secretary, Bihar School Examination Board, Budha Marg, Patna.

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

     For the Appellant/s     :        Mr. P.N. Shahi, Sr. Advocate
                                      Mr. Sanjay Kumar Singh, Advocate
     For the State           :        Mr. S.S. Tiwari, AC
     For the BSEB            :        Mr. Satyabri Bharti, Advocate
                                      Ms. Sushmita Sharma, Advocate
                                      Ms. Kanak Priya, Advocate
                                      Mr. Abhishek Anand, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI) Date : 06-02-2023 In the instant Letters Patent Appeal, the appellants have

assailed the order of the learned Single Judge dated 17.02.2020 passed

in CWJC No. 22943 of 2018.

02. The appellants were appointed on ad hoc/temporary

basis vide Anneuxre-2 dated 14.05.2005 to the writ petition CWJC No.

22943 of 2018. The then Bihar Intermediate Education Council Act,

1992 was repealed in the year 2007. On account of repealing, assets &

liabilities of the then Bihar Intermediate Education Council Act were

transmitted to Bihar School Examination Board. Such of those persons

who were appointed on ad hoc or temporary basis their services were

required to be absorbed in the light of Section 3(2) of the Bihar

Intermediate Education Council Repeal Act, 2007 (for short "Repeal Patna High Court L.P.A No.180 of 2021 dt.06-02-2023

Act, 2007). To that effect three members' committee was constituted

by the State Government on 02.07.2007. It is reliably learnt that

committee is stated to have submitted its report on 09.04.2010.

03. Perused the report. Author of the report is Development

Commissioner, State of Bihar, Patna. On the other hand, signature of

two other members is not forthcoming. In this regard, we have perused

the original file and find that one another member signature is

forthcoming in the file noting. From perusal of the records, we find

that there is no signature or approval of the committee report by the

Chairman and two other Members (Full Corum). Therefore, any action

taken pursuant to the committee report dated 27.04.2010 like

termination of the appellants' services is illegal the aforementioned

legal infirmity has not been taken note of by the learned Single Judge.

04. Learned counsel for the respondents resisted the

aforesaid issues stating that Cabinet has approved the Committee

report submitted by the Chairperson of the Committee. The same

cannot be appreciated for the reasons that Section 3(2) of Repeal Act,

2007 mandates relating to constitution of three members' committee

and formulation of scheme of absorption etc. In fact, committee has

not formulated any scheme of absorption of such of those ad hoc or

temporary employees on the other hand certain criteria has been laid

down in the report. Committee report has not been consented and Patna High Court L.P.A No.180 of 2021 dt.06-02-2023

approved by all the three officials of the Committee. Therefore, report

is incomplete and illegal.

05. In the light of these facts and circumstances for non-

compliance of Section 3(2) of the Repeal Act, 2007 impugned action

of the respondents in terminating services of the appellants dated

18.08.2017 is set aside and order of the learned Single Judge dated

17.02.2020 passed in CWJC No. 22943 of 2018 is also set aside

reserving liberty to the respondents to initiate fresh process under

Section 3(2) of Repeal Act, 2007 and conclude the same within a

period of six months from the date of receipt of this order. The

appellants shall be taken back to duty and assigned works till fresh

order is passed. For the intervening period, monetary benefits shall be

calculated and disbursed in favour of the appellants.

06. Accordingly, the present Letters Patent Appeal stands

allowed.

(P. B. Bajanthri, J)

(Arun Kumar Jha, J) Vikash/-

AFR/NAFR                       NAFR
CAV DATE                       N/A
Uploading Date
Transmission Date              N/A
 

 
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