Patna High Court
Bindu Kumari Alias Bindu Shankar vs The State Of Bihar on 1 August, 2024
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8263 of 2021
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Bindu Kumari alias Bindu Shankar wife of Sri Ajay Shankar, resident of Vil-
lage- Bidhipur, P.S. Salimpur, District- Patna at present residing at House No.
A/4, Professor s Colony, P.S. Kankarbagh at and District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Educa-
tion, Bihar, Patna.
2. The District Magistrate, Patna.
3. The District Education Officer, Patna.
4. The District Programme Officer, Patna.
5. The Block Education Extension Officer, Bakhtiyarpur, Patna.
6. The Mukhiya-Cum- Chairman Niyojan Samati, Narauli Panchyat, Bakhti-
yarpur, Patna.
7. The Panchyat Secretary, Narauli Panchyat, Bakhtiyarpur, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Alok Kumar Sinha
For the Respondent/s : Mr. Kumaresh Singh, AC to SC-28
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL JUDGMENT
Date : 01-08-2024
Heard the parties.
2. Learned counsel for the petitioner submits that peti-
tioner had applied for her appointment as Panchayat Teacher
before the Mukhiya-cum-Chairman, Niyojan Samati, Narauli
Panchayat, Bakhtiyarpur, Patna. She was waiting for coun-
selling but till date no information of counselling has been
given to the petitioner by the respondent no.7.
3. He further submits that petitioner has got 63% marks
Patna High Court CWJC No.8263 of 2021 dt.01-08-2024
but she has not been called and the candidate having lesser
marks has been appointed by the respondent no.7.
4. He further submits that the petitioner moved before the
Lokayukta, Bihar raising her grievances but the Lokayukta
observed that petitioner has got remedy before the Appellate
Authority and accordingly petitioner filed an appeal before
the Niyojit Shikshak Appliya Pradhikar but ill date the same
has not been disposed of.
5. Considering the facts, petitioner is directed to file an
appeal before the District Appellate Authority within a period
of two weeks along with a copy of this order and other docu-
ments in support of her claim and the District Appellate Au-
thority is well advised to consider the case of the petitioner
and dispose of the representation of the petitioner after afford-
ing an opportunity of personal hearing or through her counsel
and pass a reasoned and speaking order in accordance with
law within three months from the date of filing of such appeal
by the petitioner.
6. With the aforesaid directions, this writ application
stands disposed of.
7. The District Appellate Authority shall condone the de-
lay in filing of the appeal in view of the fact that the present
Patna High Court CWJC No.8263 of 2021 dt.01-08-2024
case was pending before this Court.
(Anjani Kumar Sharan, J)
shikha/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 02.08.2024
Transmission Date NA
