Santosh Kumar vs The State Of Bihar And Ors
2023 Latest Caselaw 817 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9837 of 2015
     ======================================================

Santosh Kumar S/o Naresh Prasad resident of Mohalla - Garhper, Badimandiri, P.S. Town Nawada, District Nawada.

... ... Petitioner/s Versus

1. The State Of Bihar and Ors

2. The District Magistrate, Nawada, District - Nawada.

3. The State Project Director, Bihar Education Project Council, New Secretariat, Patna.

4. The District Programme Officer, Primary Education and Sarwa Siksha Abhiyan, Nawada, District - Nawa

5. The Samaveshi Education Coordinators, Bihar Education Project, Nawada.

6. The Deputy District Programme Coordinator, Bihar Education Project, Nawada.

7. The District Education Officer, Nawada, District - Nawada.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9839 of 2015 ====================================================== Manoj Kumar S/o Youdunandan Kumar resident of Mohalla - Baignabad, West of Warless Office, P.S. , District - Nawada.

... ... Petitioner/s Versus

1. The State Of Bihar and Ors

2. The District Magistrate, Nawada, District - Nawada.

3. The State Project Director, Bihar Education Project Council, New Secretariat, Patna.

4. The District Programme Officer, Primary Education and Sarwa Siksha Abhiyan, Nawada, District - Nawa

5. The Samaveshi Education Coordinators, Bihar Education Project, Nawada.

6. The Deputy District Programme Coordinator, Bihar Education Project, Nawada.

7. The District Education Officer, Nawada, District - Nawada.

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

(In Civil Writ Jurisdiction Case No. 9837 of 2015) For the Petitioner/s : Mr. Rakesh Kumar, Adv. For the State : Mr. Kamlesh Kumar, AC to SC 12 (In Civil Writ Jurisdiction Case No. 9839 of 2015) For the Petitioner/s : Mr. Rakesh Kumar, Adv. For the State : Mr. Ajay Behari Sinha, GA 8 ====================================================== Patna High Court CWJC No.9837 of 2015 dt.17-02-2023

CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 17-02-2023

1. The petitioner had applied for the post of

Resource Teacher under Samaweshi Shiksha Scheme. He

challenges the order dated 07.11.2014, whereby his appointment

was not approved by the District Programme Officer after the

report of the committee to examine the record of the concerned

persons selected earlier. The committee found that the certificate

of CP-2 had not been filed. Although, the petitioner has placed

the degree of CP-2 on record dated 11.12.2014, the same has

been procured after the passing of the order dated 07.11.2014,

cancelling the appointment made earlier. In view thereof, the

said certificate would not be right in favour of the petitioner.

2. The writ petition is accordingly dismissed.

(Sanjeev Prakash Sharma, J) Sachin/-

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