Sudha Kumari vs The State Of Bihar
2023 Latest Caselaw 746 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1151 of 2023
     ======================================================

Sudha Kumari W/o Deonandan Prasad, Resident of Church Gate, Purab Bazar, Saharsa, District - Saharsa and previously working as an Assistant Teacher in Rajkiya Kanya Madhya Vidyalaya, Saharsa, District - Saharsa.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Education Department, Govt. of Bihar, Patna.

2. The Principal Secretary Education Department Govt. of Bihar, Patna.

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

4. The C.B.I. through its Investigation Officer, Patna.

5. The Regional Deputy Director of Education, Koshi Pramandal, Saharsa.

6. The District Education Officer, Saharsa.

7. The District Programme Officer (Establishment), Saharsa.

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

For the Petitioner/s : Mr. Rama Kant Singh, Advocate For the Respondent/s : Mr. Kameshwar Kumar, GP-17 Mrs. Nivedita Nirvikar, Sr. Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 10-02-2023

The petitioner, by way of this writ petition, has prayed

for quashing of order dated 24.08.2021 (Annexure-1), passed by

the Regional Deputy Director of Education, Koshi Division,

Saharsa, whereby the petitioner has been terminated from the

post of Assistant Teacher.

Neither the documents relating to the chargesheet nor

the enquiry report has been filed nor any other documents are on

record except the reply filed by the petitioner on 08.08.2006 Patna High Court CWJC No.1151 of 2023 dt.10-02-2023

(Annexure-4).

From the records, this Court finds that the judgments

passed by this Court in cases, have been marked as annexures.

In ordinary course, there is no occasion for marking the

judgments of this Court as annexures, as the same cannot be

said to be documents in support of or against the concerned

petitioner nor any affidavit in support of such judgment can be

possibly filed.

Writ petition is found to be miserably drafted without

proper facts and accordingly the same is dismissed with liberty

to the petitioner file fresh petition, if so advised.

(Sanjeev Prakash Sharma, J)

Amrendra/-

AFR/NAFR CAV DATE Uploading Date 13.02.2023 Transmission Date