Anand Chandra Jha vs The State Of Bihar
2024 Latest Caselaw 5263 Patna

Patna High Court

Anand Chandra Jha vs The State Of Bihar on 6 August, 2024

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11517 of 2024
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1.    Anand Chandra Jha Son of Late Tribhuwan Jha Resident of Village- Nav
      Nagar, Police Station- Rudrapur, District- Madhubani.
2.   Shanti Devi Wife of Late Rabi Nath Jha Resident of Village-Alpura, Police
     Station-Rudrapur, District-Madhubani.
3.   Pramoda Nand Thakur Son of Late Dinesh Thakur Resident of Village-
     Belmohan, Police Station-Phulparas, District-Madhubani.
4.   Krishna Chandra Jha Son of Late Indra Narayan Jha Resident of Village-
     Thengha, Police Station-Sakatpur, District-Darbhanga.
5.   Raj Kumar Jha Son of Late Shashi Nath Jha Resident of Village-Alpura,
     Police Station-Rudrapur, District-Madhubani.
6.   Kripa Nand Jha Son of Late Bala Kant Jha Resident of Village-Kachhua,
     Police Station-Lakhnaur, District-Madhubani.
7.   Gulab Devi Wife of Late Khela Nand Jha Resident of Village-Alpura, Police
     Station-Rudrapur, District-Madhubani.

                                                         ... ... Petitioners
                                      Versus
1.   The State of Bihar through the Principal Secretary, Department of
     Education, Government of Bihar, Patna.
2.   The Principal Secretary, Department of Education, Government of Bihar,
     Patna.
3.   The Principal Secretary, Department of Finance, Government of Bihar,
     Patna.
4.   The Special Director, Secondary Education (Incharge Sanskrit), Department
     of Education, Government of Bihar, Patna.
5.   The District Education Officer, Madhubani.
6.   The District Programme Officer, Establishment, Madhubani.
7.   The Chairman, Bihar Sanskrit Shiksha Board, Patna.
8.   The Secretary, Bihar Sanskrit Shiksha Board, Patna.

                                               ... ... Respondents
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     Appearance :
     For the Petitioner/s   :     Mr. Hemant Kumar Jha, Advocate
     For the Respondent/s   :     Mr. Sarvesh Kumar, GP-24
     For the Board          :     Mr. S. S. Sundaram, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
     ORAL JUDGMENT

Date : 06-08-2024

Heard learned counsel for the parties.

Patna High Court CWJC No.11517 of 2024 dt.06-08-2024

2. Though the petitioners have sought for a direction to

the respondents to make payment of arrear of differential amount

of salary of the petitioners in the revised Pay Scale under 5 th, 6th

and 7th Pay Revision in the same manner allowed to the teaching

and non-teaching staffs of the Government Schools together with

Dearness Allowance admissible thereon as has been directed by

the Division Bench of this Court in LPA No. 43 of 2016 and

analogous cases, vide order dated 13.08.2019, learned counsel for

the petitioners has prayed for disposal of the writ petition at this

stage itself by directing the respondent No.5/ The District

Education Officer, Madhubani to dispose of the representation

dated 10.01.2024 submitted to him by the petitioners.

3. Learned Counsel for the respondents have not

objected to the prayer made by the petitioners as above.

4. In view of the above and as prayed for by the learned

counsel for the petitioners, let the representation dated 10.01.2024

submitted to the respondent No. 5/ The District Education Officer,

Madhubani by the petitioners be disposed of in accordance with

law by the respondent No. 5/ The District Education Officer,

Madhubani within a period of two months from the date of receipt

of a certified copy of the order.

Patna High Court CWJC No.11517 of 2024 dt.06-08-2024

5. This writ petition stands disposed of with the above

direction to the respondent No. 5/ The District Education Officer,

Madhubani.

(Nani Tagia, J)

Nishant/-

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Uploading Date          06.08.2024.
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