Manoj Kumar Pandey vs The State Of Bihar
2023 Latest Caselaw 748 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1212 of 2023
     ======================================================

Manoj Kumar Pandey Son of Sri Nand Kishore Pandey Resident of Village and P.O.- Rupi Bagahi, P.S.- Panchdeori, District- Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.

2. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.

3. The District Magistrate, Gopalganj.

4. The District Education Officer, Gopalganj.

5. The District Programme Officer (Establishment), Gopalganj.

6. The Block Education Officer, Panchdeori, P.O. and P.S.- Panchdeori, District- Gopalganj.

7. The Panchayat Secretary-cum-Secretary, Panchayat Teachers Employment Committee, Khalgaon, Block- Panchdeori, District- Gopalganj.

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

For the Petitioner/s : Mr. Bipin Bihari Singh, Advocate Mr. Shyama Kant Singh, Advocate For the Respondent/s : Mr. Madanjeet Kumar, GP-20 Mr. Narendra Kumar, AC to GP-20 ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 10-02-2023

In terms of the Rule 22 of the Bihar Panchayat

Elementary School Service (Appointment, Promotion, Transfer,

Disciplinary Proceeding and Service Condition) Rules, 2020,

against the order of punishment, the appeal lies to the District

Appellate Authority.

As such, the present writ petition is dismissed as not

maintainable granting liberty to the petitioner to file an appeal Patna High Court CWJC No.1212 of 2023 dt.10-02-2023

before the concerned District Appellate Authority.

(Sanjeev Prakash Sharma, J) Amrendra/-

AFR/NAFR CAV DATE Uploading Date 13.02.2023 Transmission Date