Nand Kumar Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 765 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5620 of 2019
     ======================================================

Nand Kumar Singh S/o Late Ram Narayan R/o Village-Saidpur Dhawa Arwal, P.S. and P.O.-Arwal, District-Arwal

... ... Petitioner/s Versus

1. The State of Bihar and Ors through the Chief Secretary, Government of Bihar, Patna

2. The Secretary of Finance Government of Bihar, Patna

3. The Secretary Human Resources Development, Government of Bihar, Patna

4. The Director of Higher Education Government of Bihar, Patna

5. The Secretary Bihar School Examination Board (Senior Secondary), Patna

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

     For the Petitioner/s   :     None
     For the Respondent/s   :     Mr. Subhash Chandra Mishra (SC 16)

====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 14-02-2023

1. No one appears for the petitioner or the counsel

for the I.A. 1/2019.

2. The Bihar State Teaching Institutions

Teachers and Employees Disputes of Redressal and Appeal

Rules 2020 provides as per Rule 13 (3) powers and functions of

the District Appellate Authority to resolve the disputes and

complaints pertaining to process of recruitment and distribution

of grants-in-aid with respect to aided permission for

establishment/ recognized secondary and senior secondary Patna High Court CWJC No.5620 of 2019 dt.14-02-2023

schools and aided colleges. The Rule 14 provides powers and

functions of the State Appellate Authority to hear appeal thereto.

Keeping in view the prayer made by the petitioner and the

objections raised by the respondents, this writ petition is

dismissed with liberty to raise his dispute before the concerned

District Appellate Authority.

(Sanjeev Prakash Sharma, J) Sachin/-

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