Vinod Pandit vs The State Of Bihar
2023 Latest Caselaw 5557 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14817 of 2023
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1. Vinod Pandit Son of Brahmadev Pandit Resident of Vilalge-Dharahra, P.O.-

Barnausha, P.S.-Ben, District-Nalanda.

2. Jaleshwar Yadav Son of Lakshmi Yadav Raghunathpur, P.S.-Bhargama, District-Araria.

3. Mahendra Yadav Son of Kisun Gop Resident of Village-Hema Panhes, P.S.-

Shekhpura, District-Sheikhpura.

4. Manorama Kumari Wife of Avadesh Prasad Resident of Village-Jagadishpur, P.O.-Nalanda, P.S.-Nalanda, District-Nalanda.

5. Kanti Kumari Wife of Rajendra Prasad Resident of Village-Inayatpur, P.O.-

Modi, P.s.-Ben, District-Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Additional Chief Secretary, Department of Education, Govt. of Bihar, Patna.

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

4. The District Education Officer, Nalanda.

5. The District Education Officer, Araria

6. The District Education Officer, Sheikhpura.

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

For the Petitioner/s : Mr. Sanjay Kumar, Advocate For the Respondent/s : Mr. Prabhakar Jha ( GP-27 ) Mr. Shankar Kumar Thakur, AC to GP-27 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 06-11-2023 Heard Mr. Sanjay Kumar, learned counsel

appearing on behalf of the petitioners and Mr. Prabhakar Jha,

learned GP-27 assisted by Mr. Shankar Kumar Thakur, learned

AC to learned GP-27 for the State.

2. The petitioners were appointed on several posts

under Group-D/ Class-IV and retired from the said post on Patna High Court CWJC No.14817 of 2023 dt.06-11-2023

different dates. The writ petition gives brief facts of their

individual cases.

3. The petitioners, if so advised, may file detailed

individual representation before the Director Mass Education,

Govt. of Bihar, Patna, for grant of relief(s) as sought for in the

present writ petition.

4. The representations of the petitioners are

directed to be disposed of giving specific reason as to why

similar relief(s) cannot be granted to the petitioners as has been

granted to the writ petitioners of CWJC No. 8110 of 2001,

which was disposed of on 02.07.2009 within a period of six

weeks from the date of filing of the representations.

5. Accordingly, the present writ petition is disposed

of.

(Purnendu Singh, J) Niraj/-

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