Patna High Court
Bihar Rajya Prarambhik Shikshak Sangh vs The State Of Bihar on 28 March, 2024
Bench: Chief Justice, Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1942 of 2024
======================================================
Pramod Kumar Yadav Son of Late. Vikram Roy, Resident of Village
Lakhaura, P.S.-Lakhaura, District- East Champaran (Mothihaari) presently
Working as Prakhand Teacher at Government Middle School, Lakhaura,
Block- Motihari, District-East Champaran (Motihari).
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director Primary Education, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2036 of 2024
======================================================
Keshav Kumar S/o Shiv Mangal Chaudhur R/o Village- Hanuman Nagar,
Barharwa Lakhansen, P.S.- Dhaka, District- East Champaran, at present
working as Block Teacher, Government Upgraded Middle School, Barharwa
Siwan, Block- Dhaka, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director, Secondary Education, Education Department, Government of
Bihar, Patna.
4. The Director, Primary Education, Education Department, Government of
Bihar, Patna.
5. The Regional Deputy Director of Education, Muzaffarpur Region, District-
Muzaffarpur.
6. The District Education Officer, East Champaran, District- East Champaran.
7. The District Programme Officer, Establishment (Education) East
Champaran, District- East Champaran at Motihari.
8. The Block Panchayat Raj Officer-Cum-Member Secretary, Block Teacher
Employment Unit, Dhaka, Block- Dhaka, District- East Champaran at
Motihari.
9. The Block Education Officer, Dhaka, Block- Dhaka, District- East
Champaran at Motihari.
... ... Respondent/s
======================================================
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
2/88
with
Civil Writ Jurisdiction Case No. 2192 of 2024
======================================================
Pragatisheel Prarambhik Shikshak Shangh through its President Mangal
Kumar Sah, aged About 39 Years, S/o Radhakishun Sah, R/o Village-Rajpur,
P.O. Raghunathpur, P.S. Raghunathpur, District-Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Education Department,
Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, (Secondary Education), Education Department, Govt. of Bihar,
Patna.
4. The Director (Primary Education) Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through it Secretary.
6. That Examination Controller, Bihar School Examination Board, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2205 of 2024
======================================================
Bihar Rajya Prarambhik Shikshak Sangh through its president Pradeep Kumar
Pappu @ Pradeep Kumar, (M) aged about 47 years, S/o Satya Narayan Yadav,
R/o Village Jirwa, P.O. Jirwa, P.S. Shankarpur, District Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principle Secretary Education Department,
Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, (Secondary Education), Education Department, Govt. of Bihar,
Patna.
4. The Director (Primary Education), Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Secretary.
6. That Examination Controller, Bihar School Examination Board, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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Civil Writ Jurisdiction Case No. 2288 of 2024
======================================================
1. Raju Kumar S/o Umesh Singh, R/o Village-Birpur, Ward No-10, P.S.-Birpur,
District-Begusarai, at present working as Panchayat Teacher at Newly
Created Government Primary School, Lakhanpur, Block-Birpur, District-
Begusarai.
2. Niraj Kumar Rai @ Neeraj Kumar Rai, S/o Daya Shankar Rai, R/o Ward
No. -26, Shri Ram Nagar, P.S.-Gopalganj, District-Gopalganj, at present
working as Graduate Teacher at Government Upgraded Middle School,
Fulguni, Block-Gopalganj, District-Gopalganj.
3. Dewanti Kumari, W/o Sri Puran Kumar, R/o Mohalla-Machhua Toli, Arya
Kumar Road, P.S.-Kadamkuan, District-Patna, at present working as
Graduate Teacher at Government Middle School, Kohra, Block-
Makhdumpur, District-Jehanabad.
4. Vineet Kumar Pandey, S/o Shiv Bhajan Pandey, R/o At Kamla Niwas,
Salimpur Ahra, Lane No-2, P.S.-Gandhi Maidan, District-Patna, at present
working as Graduate Teacher at Government Upgraded Middle School,
Kalpa Khurd, Block and District-Jehanabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director, Secondary Education, Education Department, Government of
Bihar, Patna.
4. The Director, Primary Education, Education Department, Government of
Bihar, Patna.
5. The Bihar School Examination Board Patna through its Secretary.
6. The Chairman, Bihar School Examination Board, Patna
7. The Secretary, Bihar School Examination Board, Patna.
8. The Examination Controller (Various), Bihar School Examination Board,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2382 of 2024
======================================================
1. Bihar Panchayat Nagar Prarambhik Sikshak Sangh through its President
namely Anand Kaushal Singh, (Male) aged about 44 years, Son of Abhay
Kumar Singh, Resident of Village and P.S. - Gidhaur, District - Jamui, Pin
Code- 811305.
2. Ramchandra Roy, Son of Late Ram Narayan Roy, Resident of At and P.O.-
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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Rupauli, P.S. - Mushari Gharari, District - Samastipur. Presently working as
Panchayat Teacher in Primary School Saranga Tara (Urdu Morba), P.S. Halai
(Tazpur), District - Samastipur.
3. Pankaj Kumar Singh, Son of Late Birendra Kumar Singh, Resident of Ward
No. - 10, Rajeshwari, P.S. - Chhatapur, District- Supaul. Presently working
as Prakhand Teacher in Middle School Katahi, P.S. - Chhatapur, District -
Supaul.
4. Prakash Kumar, Son of Arun Kumar Arun, Resident of At and P.O. -
Bangaon, P.S. - Bajpatti, District - Sitamarhi, Presently working as Prakhand
Teacher in Middle School Kodariya, P.S. - Runnisaidpur, District -
Sitamarhi.
5. Manoj Kumar, Son of Lalan Prasad, Resident of Village and P.O. - Sinduari,
P.S. - Hajipur Sadar, District - Vaishali. Presently working as Block Teacher
in Government Middle School Sinduari, P.S. - Hajipur Sadar, District-
Vaishali.
6. Md. Minhaj, Son of Chulahi Baks, Resident of Village- Ratania, P.S. - Azam
Nagar, District- Katihar. Presently working as Prakhand Teacher in Utkramit
Middle School Ratania, P.S. - Azam Nagar, District- Katihar.
7. Rabindra Kumar Singh, Son of Shivpujan Singh, Resident of Mohalla -
Netaji Tola Gurukul, Mahiyar, P.S. - Chapra Town, District - Saran at
Chapra. Presently working as Nagar Teacher in Primary School Nai Bazar
Hindi, Block- Chapra Town, District- Saran at Chapra.
8. Rina Kumari, Wife of Mithilesh Kumar, Daughter of Rajendra Paswan,
Resident of Village and P.O.- Korari, P.S. - Nagarnausa, District - Nalanda.
Presently working as Prakhand Teacher in Utkramit Middle School,
Nagwan, Block and P.S. - Nagarnausa, District- Nalanda.
9. Ashok Kumar Singh, Son of Late Sarvanand Singh, Rseident of Mohalla -
New Atwarpur, P.O. - Kurthoul, P.S. Parsa Bazar, District - Patna. Presently
working as Panchayat Teacher in Primary School Pipra, Block- Punpun,
District- Patna.
10. Purushottam Kumar, Son of Tarani Prasad Singh, Resident of Village -
Ganaili, P.S. - Harpur, District- Munger. Presently working as Block Teacher
in Middle School Ganaili, P.S. - Harpur, District - Munger.
11. Subodh Kumar Paswan, Son of Late Bhajandev Paswan, Resident of
Village- Fulakiya Tola, Ward No. 6, P.O. and P.S. - Chausa, District -
Madhepura. Presently working as Panchayat Teacher in Navnirmit Primary
School Madhurapur, Mushahari, P.S. - Chausa, District- Madhepura.
12. Anil Kumar, Son of Ram Nagina Choudhary, Resident of Opposite Gate No.
- 67, Kurzi More, P.O. - Sadakat Ashram, P.S. - Digha, District- Patna.
Presently working as Panchayat Teacher in Primary School Abbu
Mohammadpur, P.S. - Bakhtiyarpur, District- Patna.
13. Barun Kumar, Son of Rajendra Roy, Resident of Village- Jadishpur
Babadham, P.O. and P.S. - Surajgarha, District- Lakhisarai. Presently
working as Panchayat Teacher in Navnirmit Primary School Sahani Tola,
Kharpar, P.S. - Manikipur, District - Lakhisarai.
... ... Petitioner/s
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Government of Bihar Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar Patna.
3. The Director, Secondary Education Education Department, Government of
Bihar Patna.
4. The Director, Primary Education, Education Department, Government of
Bihar Patna.
5. The Bihar School Examination Board, Patna through its Secretary.
6. The Chairman, Bihar School Examination Board, Patna.
7. The Secretary, Bihar School Examination Board, Patna.
8. The Examination Controller (Miscellaneous), Bihar School Examination
Board, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2783 of 2024
======================================================
1. Subodh Kumar Suman Son of Shakindra Prasad, Resident of Village -
Santnagar (Mai), P.S. - Parwalpur, District - Nalanda.
2. Kumar Amitabh Son of Shri Ram Krishna Prasad, Resident of Village-
Mogal Kuan, P.S. - Sohsarai, District - Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Deputy Secretary, Education Department, Government of Bihar, Patna.
4. The Director, Primary Education, Government of Bihar, Patna.
5. The Under Secretary, Education Department, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2823 of 2024
======================================================
1. Nanhe Kumar Singh Son of Triveni Singh, Resident of Bhore, P.S.- Bhore,
District- Gopalganj.
2. Hari Narayan Singh, Son of Vishwamitra Singh, Resident of Nautan, P.S.-
Vijayipur, District-Gopalganj.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Government of
Bihar, Patna.
3. The Director, Secondary Education, Bihar, Patna.
4. The Director, Primary Education, Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2922 of 2024
======================================================
1. Samrendra Bahadur Singh Son of Sri Balindra Singh Resident of Village
-Senduwar, Rampur, P.S. Ekma, District Saran.
2. Rahul Ranjan, Son of Sri Ram Binod Sharma, Resident of Nehru Nagar,
P.S.- Patliputra, Town and District- Patna.
3. Jai Prakash Singh, Son of Sri Prabhu Nath Singh, Resident of Village- Itwa
Bartwalia, P.O.- Itwa, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Additional Chief Secretary, Education
Department, Govt. of Bihar, New Secretariat, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar, New
Secretariat, Patna.
3. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3056 of 2024
======================================================
1. Bihar Rajya Panchayat/Prakhand/Nagar Shikshak Sangh, kedar Bhawan,
Adalatganj, patna-800001, Through its General Secretary Ghaznafar Nawab
(Male), Aged about 73 years, S/O Late Muzaffar Nawab, Resident of
village-Pipla, P.S. Masaudhi, District-Patna at present Jansakti Press,
Adalatganj, P.S. Kotwali, District-Patna.
2. Ram Kumar Vidyarthi, S/O Late Ram Rup Prasad, R/O Village-Dharhara,
P.S. Punpun, District-Patna.
3. Manoranjan Kumar Yadav S/O Late Shyam Nath Yadav, R/O Village-
Bhelura, Raghunathpur, P.S. Naubatpur, District-Patna.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Education,
Government of Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Govern of Bihar,
Patna.
3. The Director of Primary Education, Department of Education Government
of Bihar, Patna.
4. The Director of Secondary Education, Department of Education
Government of Bihar, Patna
5. The Secretary, Bihar School Examination Board, Patna
6. District Education Officer, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3107 of 2024
======================================================
1. Jai Prakash Rai Son of Sri Ram Ayodhya Rai Resident of Village- Rampur
Pandey Tola, P.O. and P.S.- Bhagwanpur Hatt, District- Siwan.
2. Priyanka Kumari, Wife of Sri Amit Kumar Singh, Resident of Village and
P.O.- Ratan Padauli, P.S.- Bhagwanpur Hatt, District- Siwan.
3. Kumari Renu Yadav, Wife of Sri Jai Prakash Rai, Resident of Village-
Mahammadpur, P.O.- Aruan, P.S.- Bhagwanpur Hatt, District- Siwan.
4. Pawan Kumar Singh, Son of Sri Prabhu Nath Singh, Resident of Village-
Lauwa Khurd, P.O.- Mirzapur, P.S.- Janta Bazar, District- Saran at Chapra.
5. Bharosa Kumari, Wife of Sri Birendra Kumar Prasad, Resident of Village-
Karahi Khurd, P.O. and P.S.- Basantpur, District- Siwan.
6. Manish Kumar Pal @ Manish Kumar Paul, Son of Mohar Lal Prasad,
Resident of Village and P.O.- Badkagaon, P.S.- Bhagwanpur Hatt, District-
Siwan.
7. Ramita Kumari, Wife of Sri Manoj Kumar, Resident of Basantpur, P.O. and
P.S.- Basantpur, District- Siwan.
8. Jitendra Kumar, Son of Sri Gurucharan Prasad, Resident of Village-
Mahammadpur Patti, P.O.- Kala Dumra, P.S.- G.B. Nagar, Tarwara, District-
Siwan.
9. Praveen Kumar, Son of Sri Vidya Bhushan Pandey, Resident of Mundipur,
P.O.- Huleshra, P.S.- Bhagwanpur Hatt, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Govt. of Bihar, New Secretariat, Patna.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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2. The Additional Chief Secretary, Education Department, Govt. of Bihar, New
Secretariat, Patna.
3. The Director, Secondary Education, Govt. of Bihar, Buddha Marg, Patna.
4. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3122 of 2024
======================================================
1. Shashi Ranjan Suman Son of Late Ramchandra Singh, Resident of Village -
Bangaon Bazar, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bhagwanpur Chaube.
2. Raj Kumar Singh, Son of Late Harihar Singh, Resident of Village -
Birampur, P.S- Koilwar, District- Bhojpur presently posted as teacher in
Rajkiya Middle School, Birampur.
3. Ravi Shankar Rai, Son of Dadhibal Rai, Resident of Village - Chini Mill
Bazar, Gajadhar Road, P.S and District- Buxar presently posted as teacher in
Rajkiya Primary School, Gopalpur.
4. Kunal Kumar, Son of Late Chhatrapati Shivraj Singh, Resident of Village -
Ishakchak Bhuram Phulwari, P.S and District- Bhagalpur presently posted
as teacher in Rajkiya Primary School, Mahua.
5. Jitendra Kumar Sudhanshu, Son of Nageshwar Rai, Resident of Village -
Dhankaul, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Dhankaul Bujurg.
6. Ajaz Ahmad, Son of Hasan Ahmad, Resident of Village - Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Madaripur Urdu.
7. Shailendra Kumar Singh, Son of Ramdev Singh, Resident of Village-
Karisath, P.S- Udwantnagar, District- Bhojpur presently posted as teacher in
Rajkiya Primary School, Karisath.
8. Ajay Kumar Singh, Son of Ram Hulas Singh, Resident of Village -
Dagraha, District- East Champaran presently posted as teacher in Upgraded
Middle School, Dagraha.
9. Upendra Pandey, Son of Sukdeo Pandey, Resident of Village - Korigama,
P.S- Chakiya, District- East Champaran presently posted as teacher in
Rajkiya Primary School, Sahtha Mathia.
10. Md. Tanweer Ahmad, Son of Md. Salahuddin, Resident of Village-
Harpurwa, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Harpurwa Urdu.
11. Jay Prakash Kumar, Son of Kailashpati Prasad, Resident of Village -
Bangaon Bazar, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bangaon Bazar.
12. Deepak Kumar, Son of Lakshmikant Upadhyay, Resident of Village -
Nonar, P.S- Piro, District- Bhojpur presently posted as teacher in Upgraded
Middle School, Arai Dih.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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13. Mahipal Singh, Son of Kuldeep Singh, Resident of Village - Tetardih Katar,
P.S- Piro, District- Bhojpur presently posted as teacher in Upgraded Middle
School, Tetardih.
14. Rajesh Kumar Singh, Pradip Kumar Singh, Resident of Village -Gidha, P.S-
Koilwar, District- Bhojpur presently posted as teacher in Middle School,
Tanpur
15. Raju Kumar Singh, Son of Dilip Kumar Singh, Resident of Village - Pitro,
P.S- Piro, District- Bhojpur presently posted as teacher in Middle School,
Manaini.
16. Babita Kumari, Daughter of Janardan Prasad Sharma, Resident of Village
-Kalyanpur, P.S- Udwantnagar, District- Bhojpur presently posted as teacher
in Upgraded Middle School, Chaurai.
17. Ravindra Kumar, Son of Sridhan Prasad, Resident of Village - Nawanagar,
P.S and District- Buxar presently posted as teacher in Middle School
Rupsagar, Nawanagar.
18. Ajit Kumar Singh, Son of Jang Bahadur Singh, Resident of Village - Bagen,
P.S- Brahmpur, District- Buxar presently posted as teacher in Primary
School, Katandera Began.
19. Anshuman Kumar, Son of Ramashish Singh, Resident of Village - Madila,
P.S- Dumraon, District- Buxar presently posted as teacher in Primary
School, Singhiyani Dera.
20. Rohit Kumar, Son of Dadan Singh, Resident of Village and P.S- Nawanagar,
District- Buxar presently posted as teacher in Kanya Middle School,
Nawanagar.
21. Sunil Kumar Singh, Son of Kashinath Singh, Resident of Village -
Sonbarsha, P.S- Nawanagar, District- Buxar presently posted as teacher in
Middle School, Salsala.
22. Anant Tiwary, Son of Kunj Bihari Tiwary, Resident of Village - Itauna, P.S-
Nawanagar, District- Buxar presently posted as teacher in Middle School,
Mariya.
23. Nawal Kishore Prasad Singh, Son of Nageshwar Singh, Resident of Village
- Paharpur, P.S- Saraiya, District- Muzaffarpur presently posted as teacher in
Primary School, Jhajhapar.
24. Unus Akhtar, Son of Rahmat Ali, Resident of Village - Mahanand Bakhri,
P.S- Mehsi, District- East Champaran presently posted as teacher in Primary
School, Barakpur Urdu.
25. Sachchidanand Singh, Son of Ram Sofal Singh, Resident of Village -
Bhatahi, P.S- Jandaha, District- Vaishali presently posted as teacher in
Upgraded Middle School, Dagraha.
26. Shyam Nandan Kushwaha, Son of Jagdish Bhagat, Resident of Village -
Mathiya Bariarpur, P.S- Nakta Motipur, District- Muzaffarpur presently
posted as teacher in Upgraded Middle School, Damodarpur Kanya.
27. Mala Kumari, Wife of Amrendra Kumar, Resident of Village and P.S-
Maripur, District- Muzaffarpur presently posted as teacher in Primary
School, Maurabad.
28. Shama Parvin, Wife of Isteyak Ahmad, Resident of Village - Ramraji Road,
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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P.S- Maripur, District- Muzaffarpur presently posted as teacher in Middle
School, Garahiyachak.
29. Rita Kumari, Wife of Vijay Kumar, Resident of Village - Loknathpur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhagwanpur Chaube.
30. Dinesh Kumar Safi, Son of Fuden Baitha, Resident of Village -
Parmanandpur, P.S- Dumra, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bhagwanpur Chaube.
31. Umesh Baitha, Son of Jailal Baitha, Resident of Village- Kachaharipur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhagwanpur Chaube.
32. Ram Pravesh Kumar, Son of Mahendra Mahto, Resident of Mohalla - Ram
Padarath Nagar, P.S.- Town, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bhagwanpur Chaube.
33. Ranjeet Kumar Rama, Son of Ram Sundar Mahto, Resident of Village -
Kailashpuri, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bhagwanpur Chaube.
34. Narendra Kumar Pandit, Son of Baldeo Pandit, Resident of Village-
Dhankaul, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bhagwanpur Chaube.
35. Sudhanshu Kumar, Son of Ram Sagar Chaudhary, Resident of Village -
Bangaon Airaji, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bhagwanpur Chaube.
36. Nisha Kumari, Wife of- Pavitra Pankaj, Resident of Village -
Vishwanathpur, P.S- Dumra, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Bhagwanpur Chaube.
37. Sanju Kumari, Wife of Amit Kumar Anju, Resident of Jhuranjhapra, Road
No. 4, P.S- Muzaffarpur town, District- Muzaffarpur presently posted as
teacher in Rajkiya Middle School, Dhankaul Bujurg.
38. Archana Kumari, Wife of Sushil Kumar, Resident of Village - Bangaon, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Dhankaul Bujurg.
39. Kiran Kumari, Wife of Narendra Pandit, Resident of Village - Dhankaul,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Dhankaul Bujurg.
40. Pramila Kumari, Wife of Naresh Kumar Pandit, Resident of Village -
Dhankaul, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Dhankaul Bujurg.
41. Afsana Khatoon, Wife of Wazair Mansuri, Resident of Nagar Parishad, P.S
and District- Sheohar presently posted as teacher in Rajkiya Middle School,
Dhankaul Bujurg.
42. Md. Iftkhar Ali, Son of Jafrul Hasan, Resident of Village - Belahiya, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Dhankaul Bujurg.
43. Rahul Raj, Son of Mahesh Ram, Resident of Village - Rajopatti, P.S and
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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Harpurwa Goat.
44. Md. Jamshed Alam, Son of Safikur Rahman, Resident of Village -
Harpurwa, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Harpurwa Goat.
45. Ram Yatan Rai, Son of Rajdo Rai, Resident of Village - Bhaganpur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Harpurwa Goat.
46. Sajda Parween, Wife of Tanvir Alam, Resident of Village - Bhavdepur, P.S
and District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Harpurwa Goat.
47. Asha Kumari, Wife of Rajesh Kumar, Resident of Village - Rasalpur, P.S-
Dumra, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Harpurwa Goat.
48. Sarika Kumari, Wife of Rupesh Kumar, Resident of Village - Kailashpuri,
P.S- Dumra, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Harpurwa Goat.
49. Ram Naresh Baitha, Son of Ramashankar Baitha, Resident of Village -
Harpurwa, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Harpurwa Goat.
50. Khusboo Kumari, Wife of Alok Anand, Resident of Village - Parshurampur,
P.S- Parsauni, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Harpurwa Urdu.
51. Noori Khatoon, Wife of Md. Waris, Resident of Village - Bhairokori, P.S-
Dumra, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Harpurwa Urdu.
52. Lalbabu Chaudhary, Son of Pradip Chaudhary, Resident of Village -
Harpurwa, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Harpurwa Hindi.
53. Sudhanjali Kumari, Wife of Vishwanath Mahto, Resident of Village-
Mohanpur, P.SandDistrict- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Harpurwa Hindi.
54. Nikhat Parvin, Wife of Tufail Ahmad, Resident of Village - Indrwa, P.S.
Parihar, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Alamnagar Naim Tal.
55. Deepmala Kumari, Wife of Shivshankar Kumar, Resident of Village -
Ramnagra, P.S- Riga, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Alamnagar Naim Tol.
56. Hasib Ahmad, Son of Ateek Ahmad, Resident of Village - Mirjapur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Alamnagar Naim Tol.
57. Noorjahan Begam, Wife of Kalimullah, Resident of Village - Madaripur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Dhankaul Ansari tol.
58. Geeta Kumari, Wife of Mahesh Paswan, Resident of Village - Bahadurpur,
P.S. Bahadurpur, District- Darbhanga presently posted as teacher in Rajkiya
Primary School, Dhankaul, Ansari Tol
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59. Wazair Mansuri, Son of Amirullah Mansuri, Resident of Nagar Parishad,
Ward No. 7, P.S. Sheohar, District- Sheohar presently posted as teacher in
Rajkiya Primary School, Dhankaul, Ansari Tol
60. Archana Kumari, Wife of Ranjeet Kumar, Resident of Village - Bangaon
Airaji, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bangaon Balak.
61. Rajiv Kumar, Son of Nagendra Baitha, Resident of Village - Bangaon, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Daudpur Indira Awas.
62. Richa Rani, Wife of Bharat Kumar, Resident of Village - Bangaon Airaji,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Daudpur Indira Awas.
63. Md. Nasim Ahmad, Son of Md. Ibrahim, Resident of Village- Madhurapur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Daudpur Indira Awas.
64. Madhuri Kumari, Wife of Ashok Kumar Thakur, Resident of Village -
Pratap Nagar Mehsaul, P.S and District- Sitamarhi presently posted as
teacher in Rajkiya Middle School, Bangaon Bazar.
65. Nagma Afrin, Wife Md. Aftab Alam, Resident of Village - Mill Tola
Rajopatti, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bangaon Bazar.
66. Kumari Laxmi, Wife of Sanjay Kumar, Resident of Village - Kurthaiya, P.S-
Bajpatti, District- Sitamarhi, presently posted as teacher in Rajkiya Middle
School, Bangaon Bazar.
67. Kaushal Kumari, Wife of Arun Kumar, Resident of Village - Bangaon Bajar,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Bangaon Bazar.
68. Rekha Kumari, Wife of Awadesh Kumar, Resident of Village - Bangaon,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Bangaon Bazar.
69. Priyadashni Kumari, Wife of Dinesh Kumar, Resident of Village -
Bharokothi, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bangaon Bazar.
70. Ramjee Paswan, Son of Mahendra Paswan, Resident of Village -
Muraliyadih, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Mahmada.
71. Raunak Parwin, Daughter of Md. Salaauddin, Resident of Village
Madhubangoat, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Primary School, Mahmada.
72. Sanjay Kumar, Son of Rajkumar Shah, Resident of Village -Sahabazpur,
P.S- Riga, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Mahmada.
73. Rajiya Parwin, Wife of Md. Sanaullah, Resident of Village- Muraliyadih,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Muraliyadih.
74. Phool Kumari, Wife of Rakesh Ranjan, Resident of Village -Sandwara
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Chowk, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Muraliyadih.
75. Shabnam Kumari, Wife of Ashok Mishra, Resident of Village -Patdaura,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Sandwara Hajam Tol.
76. Pawan Kumari Yadav, Wife of Sukesh Kumar, Resident of Villag- Basaha,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Sandwara Hajam Tol.
77. Pratibha Kumari, Wife of Sanjit Kumar, Resident of Village -Fatehpur, P.S-
Dumra, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Sandwara Hajam Tol.
78. Ramakant Singh, Son of Rajnandan Singh, Resident of Village -Mahmada,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Madhuban Bazar.
79. Manoj Kumar, Son of Deo Narayan Paswan, Resident of Village -Hasanpur,
P.S- Barharwa, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Raghunathpur.
80. Mukesh Kumar, Son of Dinbandhu Raut, Resident of Village-Bangaon, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Raghunathpur.
81. Beauty Kumari, Wife of Mukesh Kumar Singh, Resident of Village -Sardiha
Ward No. 12, P.Sand District- Saharsa presently posted as teacher in Rajkiya
Primary School, Raghunathpur.
82. Mausam Kumari, Wife of Rituraj, Resident of Village -Jihuli Ward No. 2,
P.S. Patahi, District- East Champaran presently posted as teacher in Rajkiya
Primary School, Raghunathpur.
83. Nibha Kumari, Wife of Vijaykant Sharma, Resident of Village -Barharwa,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Barharwa Hindi.
84. Vinod Paswan, Son of Deo Narayan Paswan, Resident of Village -Hasanpur
Ward No. 5 Barharwa, P.S- Bajpatti, District- Sitamarhi presently posted as
teacher in Rajkiya Primary School, Barharwa Hindi.
85. Anil Kumar, Son of Mohit Kumar Sharma, Resident of Village -Loknathpur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Loknathpur.
86. Akhilesh Kumar, Son of Ram Nagina Prasad Chaudhary, Resident of
Village -Bhadiyan, P.S- Nanpur, District- Sitamarhi presently posted as
teacher in Rajkiya Middle School, Loknathpur.
87. Shatrughan Kumar Singh, Son of Ram Nandan Singh, Resident of Village
-Loknathpur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Loknathpur.
88. Asgari, Wife of Md. Anjar Ansari, Resident of Village -Humayupur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Loknathpur.
89. Riyasat, Son of Ainul Haque, Resident of Village -Nagra, P.S- Benipatti,
District- Madhubani presently posted as teacher in Rajkiya Middle School,
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Loknathpur.
90. Prabhakar Verma, Son of Chandra Mohan Prasad, Resident of Village
-Humayupur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Ramnagar.
91. Neeta Kumari, Wife of Kamlesh Srivastava, Resident of Village
-Humayupur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Humayupur Ansari Tol.
92. Najra Khatoon, Wife of Tufail Ahmad, Resident of Village -Humayupur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Humayupur Ansari Tol.
93. Shashi, Wife of Shatrughan Kumar Singh, Resident of Village -Loknathpur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Loknathpur.
94. Mukesh Kumar Srivastava, Son of A.N.P Srivastava, Resident of Mohalla-
Behind of Laxmi Kishori High School, P.S. Town, District- Sitamarhi
presently posted as teacher in Rajkiya Middle School, Muraul.
95. Manoj Kumar, Son of Harischandra Sah, Resident of Village -Madhukarpur
Bagha, P.S- Sonbarsha, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Muraul.
96. Jay Kishore Bhagat, Son of Shiv Narayan Bhagat, Resident of Village
-Muraul, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Muraul.
97. Usha Verma, Daughter of Yugal Kishore Verma, Resident of Village
-Muraul, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Muraul.
98. Nutan Bharti, Daughter of Ramesh Prasad, Resident of Village -Dumra Bari
Bazar, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Muraul.
99. Tufail Ahmad, Son of Habib Shah, Resident of Village -Humayupur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Humayupur.
100. Shila Kumari, Wife of Akhilesh Paswan, Resident of Village -Madhubani
Belahiya, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Belahiya.
101. Usha Kumari, Wife of Mritunjay Kumar, Resident of Village -Sirkhiriya,
P.S- Runni Saidpur, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Belahiya.
102. Ananti Kumari, Wife of Rambabu Chaudhary, Resident of Village -Juran
Chapra, Road No. 4, P.S and District- Muzaffarpur presently posted as
teacher in Rajkiya Middle School, Belahiya.
103. Md. Gulam Rabbani, Son of Md. Kamrul Haque Ansari, Resident of Village
-Rajopatti Chak Mahila, P.Sand District- Sitamarhi presently posted as
teacher in Rajkiya Middle School, Belahiya.
104. Shivjee Thakur, Son of Chandeshwar Thakur, Resident of Village -Belahiya,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Belahiya.
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105. Kiran Kumari, Wife of Ram Balak Singh, Resident of Village -Bathnaha,
P.S- Bathnaha, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Bhasepur Bintol.
106. Md. Noor Alam, Son of Haji Mohammad Ekbal Hussain, Resident of
Village -Phulwariya, P.S- Bajpatti, District- Sitamarhi presently posted as
teacher in Rajkiya Middle School, Basul Urdu.
107. Md. Arshad, Son of Md. Farooque, Resident of Village -Phulwariya, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Phulwariya Urdu.
108. Madan Kumar, Son of Lakshmeshwar Jha, Resident of Village -Radhaur,
P.S- Sursand, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Basaul Urdu.
109. Gayatri Kumari, Wife of Sanjit Kumar Safi, Resident of Village -Banauli
Harari Dularpur, P.S. Sursand, District- Sitamarhi presently posted as
teacher in Rajkiya Middle School, Basaul Urdu.
110. Sarvesh Kumar, Son of Nand Kishore Sah, Resident of Village -Basaul, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Basaul Urdu.
111. Arbain Khatoon, Daughter of Md. Ekbal, Resident of Village -Bari
Phulwariya, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Phulwariya Urdu.
112. Taskin Ara Begam, Wife of Md. Kamre Alam, Resident of Village
-Phulwariya, P.S- Bajpatii, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Phulwariya Urdu.
113. Nujhat Parvin, Wife of Md. Ajkar, Resident of Village -Phulwariya, P.S.-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Phulwariya Urdu.
114. Anu Kumari, Wife of Arvind Kumar, Resident of Village -Mahiyar P.S.-
Bathnaha, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Guru Jee Tola, Raipur.
115. Abdul Khalique, Son of Md. Habib, Resident of Village -Bantara, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bantara Urdu.
116. Renu Kumari, Wife of Anil Kumar Verma, Resident of Village -Patdaura,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Bantara Kurmi Tol.
117. Babita Kumari, Wife of Sanjay Kumar Thakur, Resident of Village
-Bajitpur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Bantara Kurmi Tol.
118. Sujit Kumar, Son of Surendra Prasad Chaudhary, Resident of Village
-Bajitpur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Bantara Kurmi Tol.
119. Maimuna Khatoon, Wife of Md. Sabir, Resident of Village -Nunahi, P.S-
Parihar, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bantara Urdu.
120. Pratibha Kushwaha, Wife of Surya Bhushan Singh, Resident of Village
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-Adhkhani, P.S-Parihar, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Bantara Urdu.
121. Sunita Devi Wife of Pawan Kumar, Resident of Village -Bajitpur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bajitpur.
122. Nitish Kumar, Son of Deonath Rai, Resident of Village -Bariyarpur, P.S.
Dumar, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhikha.
123. Rupam Kumari, Wife of Kameshwar Paswan, Resident of Village -Parsandi,
P.S- Parihar, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Bhikha.
124. Sangita Kumari, Wife of Santosh Kumar Jha, Resident of Village and P.S-
Sursand, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhikha.
125. Anukampa Kumari, Wife of Arun Kumar, Resident of Village -Jawahi, P.S-
Sursand, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhikha.
126. Rekha Bharti, Wife of Shiv Shankar Mahto, Resident of Village -Dostiya,
P.S- Sonbarsha, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Bhikha.
127. Vimla Kumari, Wife of Hari Kishore Pandit, Resident of Village -Bishanpur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Primary
School, Bishanpur.
128. Farjana Fatmi, Wife of Md. Abrar, Resident of Village -Phulwariya, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Kanchanpur Uttar Tol.
129. Sudish Kumar, Son of Raj Kishore Sah, Resident of Village -Punaura, P.S-
Dumra, District- Sitamarhi presently posted as teacher in Primary School,
Bhikha Bin tol.
130. Rupa Kumari, Wife of Sunil Kumar, Resident of Village -Bangaon Bazar,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Bantara Urdu.
131. Radhe Shyam Singh, Son of Krishnandan Singh, Resident of Village
-Pathrahi, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Narha Kala.
132. Vikash Kumar Anshu, Sonelal Paswan, Resident of Village -Patdaura, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Shivaipatti.
133. Basisth Kumar Bihari, Son of Sogarath Baitha, Resident of Village
-Mahuain, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Mahuain Pathak Tol.
134. Bipin Kumar Chhatradhari, Son of Upendra Kumar, Resident of Village
-Narha Kala, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Narha Kala.
135. Alok Kumar Ranjan, Son of Awadh Prasad, Resident of Village
-Kurthahiya, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
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Rajkiya Middle School, Narha.
136. Raj Kumar, Jagdish Mahto, Resident of Village -Bachopatti, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Bajopatti Goat.
137. Seema Kumari, Wife of Arvind Mishra, Resident of Village -Narha, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Kurathiya.
138. Manoj Kumar, Rajdeo Prasad Singh, Resident of Village -Patdaura, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Sadwara.
139. Md. Nasim Ahmad, Son of Md. Usuf Ansari, Resident of Village
-Madhurapur, P.S.- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Primary School, Madhurapur Urdu.
140. Shahina Parvin, Wife of Md. Safique, Resident of Village -Sandwara, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhurapu Urdu.
141. Renu Kumari Wife of Mahadeo Prasad, Resident of Village -Madhurapur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Madhurapu Urdu.
142. Sadrul Ganni Ansari Son of Abdul Ganni, Resident of Village and P.S-
Sursand, District- Sitamarhi presently posted as teacher in Rajkiya Primarye
School, Madhurapu Urdu.
143. Nilam Kumari, Wife of Mukesh Kumar, Resident of Village -Rani Chhapra,
and District- East Champaran presently posted as teacher in Rajkiya Middle
School, Madhurapur Mandal Tol.
144. Sujit Kumar Singh, Son of Dip Narayan Singh, Resident of Village
-Bakhari, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Madhurapur Mandal Tol.
145. Devendra Mandal, Son of Ram Lakhan Mandal, Resident of Village
-Mahmadpur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Primary School, Basantpur Basant.
146. Vijay Kumar Sharma, Son of Hari Kishore Jha, Resident of Village
-Bangaon, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Basantpur Basant.
147. Pawan Kumar Dipak, Son of Ram Nandan Mandal, Resident of Village
-Madhurapur Mandal Tol, P.S- Bajpatti, District- Sitamarhi presently posted
as teacher in Rajkiya Middle School, Madhurapur.
148. Bikao Ram, Mukha Ram, Resident of Village -Madhurapur, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Madhurapur Mandal Tol
149. Md. Sanaullah, Md. Sarful Hasan, Resident of Village -Barharwa, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Barharwa Hindi.
150. Md. Kamran, Son of Md. Jubair, Resident of Village -Mahauli Mankar, P.S-
Jale, District- Darbhanga presently posted as teacher in Rajkiya Middle
School, Baburban.
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151. Amol Paswan, Son of Ram Bahadur Paswan, Resident of Village -Rampur
Pachasi, P.S- Pupri, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Baburban.
152. Vinod Sah, Vaidyanath Sah, Resident of Village -Bakhri, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Baburban.
153. Riyaj Ahmad, Son of A. Waris, Resident of Village and P.S- Harlakhi,
District- Madhubani presently posted as teacher in Rajkiya Middle School,
Baburban.
154. Tej Narayan Paswan, Son of Prabhu Paswan, Resident of Village
-Baburban, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Baburban.
155. Sulekha Kumari, Wife of Vinod Kumar Resident of Village -Baburban, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Primary School,
Usufpur.
156. Saba Parvin, Wife of Shakil Ahmad, Resident of Village -Rajopatti, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Primary School,
Usufpur.
157. Rizwana Khatoon, Wife of Md. Nisarul, Resident of Village -Usufpur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Primary School,
Usufpur.
158. Abdullah, Son of Md. Jiyaur Rahman, Resident of Village -Bakhri, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Halim Tol.
159. Md. Amanullah, Son of Md. Wakaullah, Resident of Village -Bajpatti Goat,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Halim Tol.
160. Nasrin Tabassum, Wife of Md. Amanullah, Resident of Village -Bajpatti
Goat, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Halim Tol.
161. Ishrat Jahan Khalique, Wife of Md. Atikur Rahman, Resident of Village
-Bajpatti Goat, P.S- Bajpatti, District- Sitamarhi presently posted as teacher
in Rajkiya Middle School, Halim Tol.
162. Md. Suhail, Son of Khalil Ansari, Resident of Village -Humayupur, P.S-
Bajpatii, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Halim Tol.
163. Amina Khatoon, Wife of Lutfullah, Resident of Village -Bajpatti Goat, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Halim Tol.
164. Reena Kumari, Wife of Sunil Kumar Chaudhary, Resident of Village
-Harpurwa, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Abidpur Goat.
165. Ritu Kumari, Wife Rishikesh Kumar, Resident of Village -Nocha, P.S-
Parihar, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Basha Kanya.
166. Krishna Kumari, Wife of Raj Kumar, Resident of Village -Basha, P.S-
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Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Basha Kanya.
167. Reena Kumari, Wife of Laliteshwar Kumar, Resident of Village -Basha, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Basha Kanya.
168. Sukesh Kumar, Vishnudeo Rai, Resident of Village -Basha, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Primary School,
Kachaharipur Koriyahi.
169. Shiv Shankar Paswan, Son of Surendra Paswan, Resident of Village
-Parsauni, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Madhuban Goat Kanya Urdu.
170. Yasmin, Wife of Md. Athar Kamal, Resident of Village -Kachaharipur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Kachaharipur Urdu.
171. Md. Wahid Ali Ansari, Son of Md. Haruf Ansari, Resident of Village
-Rajopatti, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Kachaharipur Urdu.
172. Minnat Parvin Wife of Sheikh Mohammad Wajaifa, Resident of Village
-Bantara, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Kachaharipur Urdu.
173. Jahan Ara Begam, Wife of Mahboob Raja, Resident of Village -Barharwa,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Kachaharipur Urdu.
174. Md. Imam Ali, Son of Islam Shah, Resident of Village -Ramangara, P.S-
Riga, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Kachaharipur Urdu.
175. Pinki Kumari, Wife of Rakesh Kumar Sah, Resident of Village -Jaitpur, P.S-
Pupri, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Piprahi Urdu.
176. Usha Kumari, Wife of Surendra Kumar Nirala, Resident of Village -Piprahi,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Piprahi Urdu.
177. Swati Suman, Wife Birendra Kumar Karn, Resident of Village -Taraiya, P.S-
Madhwapur, District- Madhubani presently posted as teacher in Rajkiya
Middle School, Piprahi Urdu.
178. Farhat Jahan, Wife of Asfaque Ahmad, Resident of Village -Piprahi, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Piprahi Urdu.
179. Premchandra Rai, Son of Shital Rai, Resident of Village -Inratol Piprahi,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Piprahi Urdu.
180. Baliullah Ansari, Son of Oli Mohammad, Resident of Village -Piprahi, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Piprahi Urdu
181. Md. Badre Alam, Son of Basir Ahmad, Village -Piprahi, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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Piprahi Urdu
182. Jitendra Kumar Singh, Son of Jagbahadur Mahto, Resident of Village
-Piprahi, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Farua Bhawani.
183. Md. Ahmad Raja, Son of Md. Alam, Resident of Village -Piprahi, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Farua Bhawani.
184. Vikas, Son of Jagdish Mishra, Resident of Village -Bhasepur, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Ratwara.
185. Jay Shankar Jha, Son of Bholi Jha, Resident of Village -Bhalni Madan, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Ratwara.
186. Vivek Sharan, Son of Basant Sharan, Resident of Village -Shanti Nagar, P.S-
Dumra, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Ratwara.
187. Pallavi Kumari, Wife of Yog Narayan Singh, Resident of Village -Rampur
Parori, P.S- Dumra, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Ratwara.
188. Juli Kumari, Wife of Parween Kumar, Resident of Village -Sirsi, P.S-
Nanpur, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Ratwara.
189. Rajiv Kumar, Son of Binda Singh, Resident of Village -Saura, P.S- Bajpatti,
District- Sitamarhi presently posted as teacher in Rajkiya Primary School,
Rudauli.
190. Sagufta Pravin, Wife of Mobsir Hayat, Resident of Village -Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Rudauli.
191. Kumari Poonam Kashyap, Wife of Ramesh Prasad Sah, Resident of Village
-Manik Chowk, P.S- Runni Saidpur, District- Sitamarhi presently posted as
teacher in Rajkiya Primary School, Rudauli.
192. Md. Hasan Imam, Son of Ainul Haque, Resident of Village -Gorar, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Urdu Hasanpur.
193. Mahfooj Alam, Son of Modsir Hayat, Resident of Village -Awapur, P.S-
Pupri, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Urdu Hasanpur.
194. Lalita Baitha, Wife of Bathu Baitha, Resident of Village -Saura, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Bhalni Madan.
195. Margoob Ahmad, Son of Abdul Malik, Resident of Village -Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
196. Naushad Ahmad, Son of Momtaj Ahmad, Resident of Village -Gorar, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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197. Renu Kumari, Son of Pawan Paswan, Resident of Village -Bela, P.S-
Nanpur, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
198. Altaf Hussain, Son of Md Yusuf, Resident of Village -Madhurapur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
199. Farjana Khatoon, Wife of Suhail Ahmad, Resident of Village -Gorar, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
200. Mobin, Son of Farmood Ansari, Resident of Village -Humayupur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madhopur Tol.
201. Narendra Kumar Pinchu, Son of Ram Asre Ram, Resident of Village
-Kumhra Bishanpur, P.S- Dumra, District- Sitamarhi presently posted as
teacher in Primary School, Saura.
202. Pratibha Kumari, Wife of Rajiv Kumar, Resident of Village -Saura, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Primary School,
Saura.
203. Pramila Kumari, Wife of Lotan Sah, Resident of Village -Madhopur
Chaturi, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Primary School, Saura.
204. Abdur Rab, Son of Abdul Ahad, Resident of Village -Madaripuri, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Mirjapur Urdu.
205. Kabir Ahmad, Son of Jahir Ahmad, Resident of Village -Rajghatta, P.S and
District- Madhubani presently posted as teacher in Rajkiya Middle School,
Mirjapur Urdu.
206. Md. Khairul Basar, Son of Murtaja Ansari, Resident of Village -Belahiya,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Mirjapur Urdu.
207. Farhat Ara, Wife of Kafil Ahmad, Resident of Village -Mirjapur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Mirjapur Urdu.
208. Farhat Ara, Wife of Md. Aslam, Resident of Village - Nanpur, P.S- Nanpur,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Mirjapur Urdu.
209. Reyaj Ahmad, Son of Saukat Ali, Resident of Village -Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Mirjapur Urdu.
210. Munni Kumari, Wife of Shiv Rao Ambedkar, Resident of Village -Bajitpur,
P.S- Dumra, District- Sitamarhi presently posted as teacher in Primary
School, Natwa Tol.
211. Md. Mobsir Hussain, Son of Noman Ahmad, Resident of Village
-Madaripur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Primary School, Natwa Tol.
212. Pawan Paswan, Son of Bhuran Paswan, Resident of Village -Jalalpur Bagri,
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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P.S- Pupri, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Mahboob Ali Tol.
213. Md. Lalbabu, Son of Md. Alauddin, Resident of Village -Bhakhrohar, P.S-
Bairganiya, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Mirjapur Urdu.
214. Saba Mahmood, Son of Md. Jaib, Resident of Village -Awapur, P.S- Pupri,
District- Sitamarhi presently posted as teacher in Rajkiya Primary School,
Mirjapur Urdu.
215. Nikhat Parvin, Wife of Aijaj Ahmad, Resident of Village -Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Mirjapur Urdu.
216. Asharful Nisha, Wife of Md. Jiyaul Hasan, Resident of Village -Mirjapur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Mirjapur Urdu.
217. Jamil Ahmad, Son of Md. Yahya, Resident of Village -Madaripur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Mirjapur Urdu.
218. Kalim Akhtar, Son of Md. Nasim Akhtar, Resident of Village -Madaripur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Primary
School, Madaripur Paschim.
219. Jiyaul Hussain, Son of Md. Mojibur Rahman, Resident of Village -Mirjapur,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Primary
School, Madaripur Paschim.
220. Sanjay Kumar Suman, Son of Shivdhari Bhagat, Resident of Village
-Loknathpur, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Madaripur Barai Tol.
221. Parimal Kumar, Son of Ram Parikshan Chaudhary, Resident of Village
-Kumarpatti, P.S- Pupri, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Madaripur Barai Tol.
222. Mahmood Alam, Son of Md. Mustakh, Resident of Village -Awapur, P.S-
Pupri, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madaripur Urdu.
223. Tanveer Alam, Son of Md. Nazir Alam, Resident of Village -Bela, P.S-
Nanpur, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madaripur Urdu.
224. Anju Kumari, Wife of Lakshmi Paswan, Resident of Village -Muraliyadih,
P.S- Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya
Primary School, Madaripur Urdu.
225. Akhtari Khatoon, Wife of Jiyaul Haque, Resident of Village andP.S-
Nanpur, District- Sitamarhi presently posted as teacher in Rajkiya Primary
School, Madaripur Urdu.
226. Hemant Kumar, Son of Madan Singh, Resident of Village -Sirasiya Tariyani
Chapra, P.S and District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Sauli.
227. Lalbabu Das, Son of Ramchandra Das, Resident of Village -Chandauli, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Rajkiya Primary
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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School, Mahti Tamya tol Chandauli.
228. Shashi Ranjan, Son of Raj Kishore Singh, Resident of Village -Madhkaul
Jafarpur, P.S- Belsand, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Madhkaul.
229. Deepak Kumar Singh, Son of Lakshmeshwar Singh, Resident of Village
-Dumra, P.S- Belsand, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Hasaur.
230. Dinesh Kumar, Son of Rajendra Bhagat, Resident of Village -Bhandari, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Primary School,
Bharwari Chamar Tol.
231. Rajeshwar Kumar, Son of Banarji Rai, Resident of Village -Pachnaur, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Pachnaur.
232. Md. Mahfooj Alam Son of Abul Khair, Resident of Village -Basahiya, P.S-
Piprahi, District- Sheohar presently posted as teacher in Rajkiya Middle
School, Repauli.
233. Shambhu Mandal, Son of Akhileshwar Mandal, Resident of Village
-Basantpur P.S- Riga, District- Sitamarhi presently posted as teacher in
Rajkiya Primary School, Sauli Goat.
234. Kumari Bibha Rai, Wife of Narendar Kumar, Resident of Village -Pachnaur,
P.S- Belsand, District- Sitamarhi presently posted as teacher in Rajkiya
Middle School, Ganeshpur.
235. Narendra kumar, Son of Ramdeo Rai, Resident of Village -Pachnaur, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Sukhi.
236. Ranjeet Kumar, Son of Raghunath Prasad, Resident of Village -Madhuban
Bazar, P.S- Bajpatti, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Mairuki.
237. Diwakar Kumar, Son of Anil Kumar, Resident of Village -Bari Bajitpur, P.S-
Bajpatti, District- Sitamarhi presently posted as teacher in Rajkiya Middle
School, Mairuki.
238. Motilal, Son of Heera Lal, Resident of Village -Nawahi, P.S-Sursand,
District- Sitamarhi presently posted as teacher in Rajkiya Middle School,
Srikhandi Mikka Kanya.
239. Md. Zubar Alam, Son of Md. Alauddin Ansari, Resident of Village
-Matauna, P.S- Sursand, District- Sitamarhi presently posted as teacher in
Rajkiya Middle School, Sigiyahi.
240. Chandrekha Kumari, Wife of Dinesh Kumar, Resident of Village -Bhandari,
P.S- Belsand, District- Sitamarhi presently posted as teacher in Primary
School, Deuri Guest House.
241. Sunila Kumari, Wife of Rambabu Thakur, Resident of Village -Bhandari,
P.S- Belsand, District- Sitamarhi presently posted as teacher in Middle
School, Jafarpur Mushar Tol.
242. Gajendra Kumar, Son of Nagendra Singh, Resident of Village -Patahi, P.S-
Belsand, District- Sitamarhi presently posted as teacher in Middle School,
Rukunpur Patahi.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
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... ... Petitioner/s
Versus
1. The State of Bihar Through the Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director Secondary Education Department, Government of Bihar,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3436 of 2024
======================================================
1. Kamleshwar Prasad Yadav Son of Shiv Narayan Prasad Yadav, Resident of
Village - Pathra, P.O. - Rasidpur, P.S. - Garkha, District- Saran at Chapra,
Presently working as Block Teacher in U.M.S. Pathra, Garkha, Saran.
2. Kumar Amarendra Pandey, Son of Sri Mithilesh Kumar Pandey, Resident of
Village- Akhtiyarpur, P.O. and P.S. - Garkha, District - Saran at Chapra,
Presently working as Block Teacher in UMS Akhtiyarpur Hindi, Garkha,
Saran.
3. Sunita Kumar, Wife of Kumar Amarendra Pandey, Resident of Village-
Akhtiyarpur, P.O. and P.S. - Garkha, District- Saran at Chapra, Presently
working as Block Teacher in UMS Akhtiyarpur Hindi, Garkha, Saran.
4. Vijai Kumar, Son of Sri Bhagirath Prasad, Resident of Village- Mosaheb
Tola, P.O.- Paharpur, P.S. Garkha, District - Saran at Chapra, Presently
working as Block Teacher in M.S. Mahamda, Garkha, Saran.
5. Shashi Kant, Son of Sri Bidya Nand Singh, Resident of Village and P.O.-
Mahammadpur, P.S.- Garkha, District- Saran at Chapra, Presently working
as Block Teacher in UMS Akhatiyarpur Hindi, Garkha, Saran.
6. Ajay Kumar Prasaad, Son of Sri Sunil Kumar Prasad, Resident of Village -
Maiki, P.O. - Garkha, P.S. - Garkha, District- Saran at Chapra, Presently
working as Block Teacher in UMS Akhtiyarpur, Garkha, Saran.
7. Shri Nath Singh, Son of Nageshwar Singh, Resident of Village and P.O.-
Pirauna, P.S. - Garkha, District - Saran at Chapra, Presently working as
Block Teacher in UMS Akhtiyarpur Hindi, Garkha, Saran.
8. Vinay Kumar, Son of Sri Muneshwar Ray, Resident of Village- Narayanpur,
P.O.- Rahampur, P.S.- Garkha, District - Saran at Chapra, Presently working
as Block Teacher in UMS Bangari, Grakha, Saran.
9. Dilip Kumar, Son of Sri Lakshman Prasad, Resident of Village - Banwari
Basant, P.O. - Basant, P.S.- Garkha, District- Saran at Chapra, Presently
working as Panchayat Teacher in P.S. Khoripakar, Saran.
10. Mala Devi, W/o Sri Jitendra Kumar Singh, Resident of Village - Kadna,
P.O.- Mahammadpur, P.S. - Garkha, District - Saran at Chapra, Presently
working as Panchayat Teacher in P.S. Khoripakar, Saran.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
25/88
11. Tarkeshwar Thakur, Son of Sri Ram Balak Thakur, Resident of Village and
P.O.- Itwa, P.S. - Garkha, District - Saran at Chapra, Presently working as
Block Teacher in UMS Bangari, Saran.
12. Kanchan Ray, W/o Sri Santosh Kumar, Resident of Village - Mubarakpur,
P.O. - Gurukul Mehiya, P.S.- Garkha, District- Saran at Chapra, Presently
working as Block Teacher in M.S. Mahamda, Saran.
13. Firoj Hasan, Son of Isa Anari, Resident of Village and P.O.- Sadhpur, P.S.-
Garkha, District - Saran at Chapra, Presently working as Panchayat Teacher
in P.S. Bagahi, Saran.
14. Tahir Hussain, Son of Mohammad Khalil Ansari, Resident of Village and
P.O.- Sadhpur, P.S. - Garkha, District - Saran at Chapra, Presently working
as Block Teacher in U.M.S. Pathra, Saran.
15. Farhat Afreen, W/o Firoj Hasan, Resident of Village and P.O.- Sadhpur, P.S.
- Garkha, District- Saran at Chapra, Presently working as Block Teacher in
U.M.S. Sadhpur, Saran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Govt. of Bihar, New Secretariat, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar, New
Secretariat, Patna.
3. The Director, Secondary Education, Govt. of Bihar, Buddha Marg, Patna.
4. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3997 of 2024
======================================================
Vimal Kumar, son of Shri Dwarika Singh, resident of Village - Kurmuri,
Kurmohi, P.S. - Sikrahata, District - Bhojpur, PIN-802207.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Bihar, Patna -
800015.
3. The Joint Secretary, Department of Education, Bihar, Patna.
4. The Director, Secondary Education, Education Department, Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4106 of 2024
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
26/88
======================================================
Arun Kumar Thakur Son of Late Hira Lal Thakur Resident of Ward No.16,
Jagdamba Nagar, Jamla Road, Nakachhed Tola, Police Station -Motihari
Town, District-East Champaran at Motihari.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director, Secondary Education, Education Department, Government of
Bihar, Patna.
4. The Director, Primary Education, Education Department, Government of
Bihar, Patna.
5. The Regional Deputy Director of Education, Muzaffarpur Region, District-
Muzaffarpur.
6. The District Education Officer, East Champaran at Motihari.
7. The District Programme Officer, Establishment (Education), District-East
Champaran at Motihari.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4565 of 2024
======================================================
Parivartankari Prarambhik Sikshak Sangh, Bihar Regd. Office at Raksha
(South), Via Kanti, P.S. Karja, District-Muzaffarpur, represented through its
State President Banshi Dhar Brajwasi, S/o Nandkishore Sahani, R/o-Village-
Raksha (South), P.s.-Karja District-Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Govt. of Bihar, New Secretariat, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar, New
Secretariat, Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
New Secretariat, Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
New Secretariat, Patna.
5. The Secretary, Bihar School Examination Board, Patna.
... ... Respondent/s
=======================================================
Appearance :
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
27/88
(In Civil Writ Jurisdiction Case No. 1942 of 2024)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Mr. Alok Kumar Singh, Advocate
For the State : Mr. P.K. Shahi, AG
Mr. Vikas Kumar, AC to AG
Mr. Sanjiv Kumar, AC to AG
Mr. Amish Kumar, AC to AG
Mr. Vipin Kumar, AC to AG
Mr. Ajit Kumar, GA-9
(In Civil Writ Jurisdiction Case No. 2036 of 2024)
For the Petitioner/s : Mr. Mrityunjay Kumar, Advocate
Mr. Arinjay Kumar, Advocate
Mr. Mukesh Kumar Singh, Advocate
Mr. Md. Danish Quamar, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 2192 of 2024)
For the Petitioner/s : Mr. Shashi Bhushan Kumar, Advocate
Mrs. Ruchi Mandal, Advocate
For the Respondent/s : Mr. P.K. Shahi, AG
(In Civil Writ Jurisdiction Case No. 2205 of 2024)
For the Petitioner/s : Mr. D.S. Naidu, Sr. Advocate
Mr. Shashi Bhushan Kumar, Advocate
Mr. Animesh Kumar, Advocate
For the State : Mr. P.K. Shahi, Advocate General
Mr. Vikas Kumar, AC to AG
Mr. Sanjiv Kumar, AC to AG
Mr. Vipin Kumar, AC to AG
Ms. Anukriti Jaipuriyar, Advocate
For the Respondent/s : Mr. Lalit Kishore, Sr. Advocate
(In Civil Writ Jurisdiction Case No. 2288 of 2024)
For the Petitioner/s : Mr. Mrityunjay Kumar, Advocate
Mr. Arinjay Kumar, Advocate
Mr. Mukesh Kumar Singh, Advocate
Mr. Md. Danish Quamar, Advocate
For the State : Mr. P.K. Shahi, Advocate General
For BSEB : Mr. Manish Kumar, Advocate
Mr. Gyan Shankar, Advocate
(In Civil Writ Jurisdiction Case No. 2382 of 2024)
For the Petitioner/s : Mr. D.S. Naidu, Sr. Advocate
Mr. Animesh Kumar, Advocate
Mr. Onkar Kumar, Advocate
Mr. Nawal Kishore Singh, Advocate
For the State : Mr. P.K. Shahi, AG
For BSEB : Mr. Manish Kumar, Advocate
(In Civil Writ Jurisdiction Case No. 2783 of 2024)
For the Petitioner/s : Mr. Rikesh Sinha, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 2823 of 2024)
For the Petitioner/s : Mr. Prince Kumar Mishra, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 2922 of 2024)
For the Petitioner/s : Mr. Bipin Bihari Singh, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 3056 of 2024)
For the Petitioner/s : Mr. Y.C. Verma, Sr. Advocate
Mrs. Priyanka Singh, Advocate
Mr. Avijeet Singh, Advocate
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
28/88
Mr. Adarsh Singh, Advocate
Mr. Pratyush Pratap Singh, Advocate
Mr. Mukesh Kumar, Advocate
Mr. Vikash Kumar Jha, Advocate
For the State : Mr. Arvind Ujjwal, Advocate
For BSEB : Mr. Sunil Kr. Mandal, SC-3
(In Civil Writ Jurisdiction Case No. 3107 of 2024)
For the Petitioner/s : Mr. Bipin Bihari Singh, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 3122 of 2024)
For the Petitioner/s : Mr. Ranjeet Kumar, Advocate
Mr. Ayush Kumar, Advocate
Mr. Kanishk Raustubh, Advocate
Mr. Shikhar Mani, Advocate
Mr. Rishabh Gupta, Advocate
Mr. Kanishka Shankar, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 3436 of 2024)
For the Petitioner/s : Mr. Bipin Bihari Singh, Advocate
For the Respondent/s : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 3997 of 2024)
For the Petitioner/s : Mr. Rajendra Narayan, Sr. Advocate
Mr. Mrityunjay Kumar, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 4106 of 2024)
For the Petitioner/s : Mr. Parijat Saurav, Advocate
For the State : Mr. P.K. Shahi, Advocate General
(In Civil Writ Jurisdiction Case No. 4565 of 2024)
For the Petitioner/s : Mr. Manoj Kumar Manoj, Advocate
For the State : Mr. P.K. Shahi, Advocate General
Mr. Lalit Kishore, Sr. Advocate
Mr. Gyan Shankar, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
CAV JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 02-04-2024
The State has been grappling with the twin issues;
of providing standard education to the school going
children, and appointment & continuance of the teachers,
which issues are inextricably linked with each other and
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
hence, inevitably jinxed by reason of the appointments
carried out unscrupulously and on fraudulent certificates.
The State has experimented with different modes of
selection of teachers; many of which failed, and from its
long experience has come out with two new rules, both with
the avowed object of maintaining high standard of
education; one, by ensuring selection through a written
examination, of trained qualified hands and the other, for
augmenting the skills of those continuing, by requiring
them to undergo a test, with offer of better facilities on
qualifying the same. The State walks a tightrope insofar as
maintaining an equilibrium in providing such quality
education, at the same time ensuring that the present crop of
teachers do not loose their livelihood. One of such
enactments dealing with the existing Niyojit Teachers, the
Bihar School Exclusive Teachers Rules, 2023 (for brevity
'Exclusive Teachers Rules-2023'), is challenged as ultra
vires, incompetent and having been enacted within an
occupied field; ie: occupied by the existing rules regulating
the appointment and service of teachers.
2. Shri Y.V.Giri, learned Senior Counsel appearing
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
for the petitioners, who are Panchayat Teachers
(alternatively called 'Niyojit'), pointed out that all the
petitioners are persons having qualifications for teaching in
elementary, secondary and higher secondary schools, as
prescribed by the National Council of Teacher Education
(for brevity 'NCTE'). They were appointed under the Bihar
Panchayat Primary Teacher (Appointment and Service
Conditions) Rules, 2006 (for short 'Primary Teacher Rules-
2006') and later were regulated by the Bihar Panchayat
Teachers Rules, 2012 (for brevity 'Panchayat Teachers
Rules-2012'). Some of them were Shiksha Mitras appointed
prior to 2006 who were absorbed as Niyojit Teachers under
the Primary Teacher Rules-2006. When the Panchayat
Teachers Rules-2012 came into force, all the teachers in
place were required to sit for an examination to test their
competence and only those who qualified in the test were
given a regular pay scale and increments, as per Rule 15B.
Only teachers who qualified were continued, on
establishing their competence, and it is urged that these
teachers cannot now be put through the rigmarole of
another competency test, when they have already
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
established their competence.
3. Then came the Bihar Panchayat Elementary
School Service (Appointment, Promotion, Transfer,
Disciplinary Proceeding and Service Condition) Rules,
2020 (for brevity, 'Local Bodies Rules-2020'). There was a
dispute between the Government teachers and the Niyojit
Teachers, the former of whom though discharging identical
duties were getting a better pay and emoluments. The
matter was taken up to the Hon'ble Supreme Court, which
rejected the claim of equality at par with the government
teachers, as raised, in State of Bihar & Ors. v. Bihar
Secondary Teachers Struggle Committee Munger & Ors.;
(2019) 18 SCC 301. The specific contention taken by the
government before the Hon'ble Supreme Court was that the
government teachers were a vanishing class and that the
State Government had improved the working conditions of
the Niyojit Teachers and they cannot be treated at par with
the government teachers. While continuing under the Local
Bodies Rules-2020, the present rules of Exclusive Teachers
Rules,2023 came into force, wherein there is a further
selection mandated by appearing in a competence test. It is
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
asserted that the Niyojit teachers proved themselves when
the Panchayat Teachers Rules-2012 came into force and
there is no question of periodic & recurrent testing of
competence. It is argued that the rules now promulgated are
in violation of Article 20; since it brings in discrimination
insofar as creating two classes of teachers within the same
schools. The object of the rule itself is to deny equivalent
benefits to the Niyojit Teachers. Reliance is placed on State
of Punjab v. Jagjit Singh, (2017) 1 SCC 148. We have to
immediately notice that in Struggle Committee (supra),
Jagjit Singh (supra) was held to have not taken into
account the earlier decisions of the Hon'ble Supreme Court
(sic-para100).
4. Shri Dama Sheshadri Naidu, learned Senior
Counsel, also appearing for the petitioners, while adopting
the arguments addressed, points out that there is clear and
patent discrimination insofar as creating, not two, but four
classes of teachers; one the old State Government Teachers,
then Niyojit Teachers and now the two cadres created by the
Bihar State School Teacher (Appointment, Transfer,
Disciplinary Proceedings & Service Conditions) Rules,
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
2023 (for brevity, 'State School Teachers Rules-2023') and
the Exclusive Teachers Rules-2023. There is also one other
hidden class, who were appointed on the basis of the
undertaking given before the Hon'ble Supreme Court, in
which again more than 30,000 teachers were appointed.
5. The Hon'ble Supreme Court in Struggle
Committee (supra) reckoned State Teachers as a vanishing
class; which is now reintroduced by the State School
Teacher Rules-2023. The Exclusive Teachers Rules-2023
creates discrimination insofar as no career progression
being possible, after being appointed as Exclusive Teachers.
The Niyojit Teachers may as well continue in their status,
acquired over the years, in which case they would be
regulated by the Local Bodies Rules-2020, wherein there
are promotional avenues; which is absent for the Exclusive
Teachers. The pay fixation with respect to Exclusive
Teachers is separate and many of them would not get any
benefit by moving to the new cadre created of Exclusive
Teachers. The end result would be, (i) no monetary benefit,
(ii) stagnation due to existing career progression being
taken away and (iii) loss of seniority. This is the sum & total
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
of the creation of a cadre of Exclusive Teachers, who will
be neither here nor there. They would not be treated at par
with the newly recruited teachers under the State School
Teacher Rules-2023 and they would be a class apart from
the Niyojit Teachers, continued as such, resulting in
palpable and patent discrimination.
6. We were taken through the rules to point out the
glaring inconsistencies, specifically in Rule 3 (3), which
provides for continuance of teachers as local bodies
teachers, even if they do not qualify in the competency
tests. The Panchayat or Niyojit or local bodies teachers, all
these terms used alternatively, for those appointed by the
local bodies and continued as such stand distinguished from
the State School Teachers, now sought to be appointed.
The proviso to Rule 4 left their fate to a Committee
constituted by the Department, which at present has
recommended for termination of persons who do not qualify
after three attempts in the competency test, which is against
the statute itself.
7. The learned Advocate General was quick to
respond that now there is a provision for five opportunities
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
to sit for the competency test and it has been clearly stated
in the counter affidavit that there would be no termination.
Shri Naidu then would rely on Mohinder Singh Gill vs.
Chief Election Commissioner; (1978) 1 SCC 405 to
contend that there can be no substitution of the executive
order or even the rules promulgated, with averments made
in the counter affidavit.
8. Shri Naidu then vehemently pointed out that the
rules brought out under Article 309 of the Constitution, is
clearly in an occupied filed. The Local Bodies Rules-2020
and the earlier Rules of 2006 and 2012 were not rules
brought out under Article 309. The Local Bodies Teacher
Rules-2020, which still survives, is brought out as seen
from the Rules itself in exercise of powers conferred under
Article 243-G of the Constitution of India and Sections 22
and 47 read with Section 146 of the Bihar Panchayat Raj
Act, 2006. Article 243-G, with the object of democratic
decentralization, conferred onerous responsibilities on the
Panchayat Raj institutions and the Bihar Panchayat Raj Act
translated it into effect by providing for selection &
appointment of teachers and instructors in elementary
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
schools, situated in the rural areas of the State, specifically
keeping in mind the 73rd amendment of the Constitution of
India. Having thus delegated the duties of selection &
appointment to the Panchayat Raj Institutions, there cannot
be a further rule brought out under Article 309.
9. Article 309 and the proviso to it under which
the aforesaid impugned rule is brought out, is termed as a
transitory provision; only intended to avoid a vacuum till a
provision on that behalf is made by or under an Act of the
appropriate legislature under Article 309 itself. Hence,
when a statutory rule is in force, which also has the
imprimatur of the legislature, definitely the field is occupied
by the aforesaid legislation and the rule now brought out
under Article 309 impinges upon the occupied field.
Reliance is placed on A.B. Krishna v. State of Karnataka,
(1998) 3 SCC 495 and Dr. Yadav v. R.K.Singh in
C.A.5506/2003 decided on 18.07.2023 by the Hon'ble
Supreme Court, wherein the situation is identical and hence,
the rule has to be struck down in toto.
10. We put a specific query as to, whether the rule
is not beneficial to the Niyojit Teachers; the persons who
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
qualify in the test being absorbed as Exclusive Teachers
with benefits similar to State School Teachers, while even
those who did not qualify, being allowed to continue as
Niyojit Teachers. Shri Naidu metaphorically refers it to be
akin to 'a spider inviting a fly into its parlor' and asserts
that it would only end up in the demise of the fly. The
Niyojit Teachers would as well continue as they are and, in
that circumstance, even if the rule is struck down, they
would be entitled to continue under the Local Bodies Rules-
2020 with which they are satisfied.
11. Shri Rajendra Narayan, learned Senior
Counsel also adopts the arguments addressed and adds a
further ground insofar as the occupied field being relevant
also by virtue of the Bihar State Teaching Institutions
Teachers and Employees (Disputes Redressal and Appeal)
Rules, 2020 (for brevity 'Redressal Rules-2020'). The said
Rules are repealed under the Exclusive Teachers Rules-
2023, which would not be permissible under Article 309,
since the former is a statutory rule. This also would lead to
an anomalous situation of bringing both the Niyojit
Teachers and Exclusive Teachers under the Exclusive
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Teachers Rules-2023; at least for redressal of disputes. This
is not possible or legal since the Local Bodies Rules-2020
occupies the field and there cannot be any impingement on
the occupied field. Under the Redressal Rules-2020 a
retired High Court Judge and a retired District Judge were
appointed to the Appellate Authority, which is now the
Regional Joint Director of the Education Department, who
is actively concerned with the affairs of the Department and
would be an appeal from 'Ceasar to Ceasar's wife'. The
other learned Counsel appearing for the petitioners adopted
the arguments of the learned Senior Counsel.
12. The Learned Advocate General, at the outset,
expressed bewilderment in a challenge having been made to
the Exclusive Teachers Rules-2023, which confers benefits
on at least some of the Niyojit Teachers who would be
treated at par with the State School Teachers, now newly
recruited as per the State School Teachers Rules-2023. The
learned Advocate General from the counter affidavit points
out the history of appointment of teachers in the State of
Bihar, which was tumultuous, to say the least, when the
State was trying to balance the need for more teachers with
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
the frugal resources it had, to pay them. Earlier Shiksha
Mitras were appointed and as a benevolent measure, the
State absorbed them as Niyojit Teachers under the Rules of
2006. These measures did not have the desired effect and
the teaching standards did not improve. The experiment
involving local self-government bodies in selection and
appointment of teachers, perceived also as a measure of
decentralization, failed miserably. The attempt made for
decentralisation was only due to the dismal pupil teacher
ratio and the increasing drop outs, especially from the
marginal sections of society, who are the majority in the
State of Bihar, getting admitted to government schools. It is
pointed out that 80 per cent of the population in the State
lives in villages and only 12 per cent in urban areas. The
predominant population in the rural areas prompted the
State to bring the local bodies into the process of
appointment to Panchayath, Block and District Schools,
which were respectively within the jurisdiction of the
Panchayats, Prakhands (Blocks) and Zila Parishads.
13. The trust reposed in the local self-government
institutions was not discharged or fulfilled and there were
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
appointments made without verification of the credentials
and allegations were raised of rampant nepotism. Though a
selection process was put in place, it lacked the fairness and
transparency required in its implementation thus often
frustrating the cause and jeopardizing the very object. A
Vigilance enquiry was ordered which has reached a finite
road block, since all the records were removed by those
having sway over the local bodies, to save their skins and
also their appointees. There are FIRs registered against the
unscrupulous appointments made and the teachers who
procured fraudulent certificates. Many were dismissed and
many had resigned following orders issued in a public
interest litigation threatening criminal prosecution and
recovery of salary paid; which related to the period 2006 to
2015. It was with an intention to bring in some checks and
balances that a centralized eligibility test was conducted
under the Rules of 2012, but, even then the situation did not
improve.
14. The reliance placed on Struggle Committee
(supra) and the contentions of the State Government before
the Hon'ble Supreme Court was argued to be absolutely
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
irrelevant, given the passage of time. The State, learning
from its past experience and realizing the failure to bring up
the standards of teaching and education, has now introduced
a system of regular recruitment, not merely looking at the
qualifications, but also testing the individual competence
through a written test. The fact that earlier the government
teachers were projected to be a vanishing class would not
regulate the actions of the State for all time to come. The
failed prior experience; which was also motivated by the
financial constraints as argued in the Struggle Committee
(supra), had promoted the State to bring in new regulations.
15. The State is not expected to do mere lip
service to the requirement of providing standard education,
especially compulsory elementary education; a statutory
mandate in the wake of Right of Children to Free and
Compulsory Education Act, 2009 (RTE, for short). Merely
because, earlier there was conducted an efficiency test, the
Niyojit Teachers cannot contend that they cannot be tested
on their competency again, especially in the present days
wherein there is a lot of emphasis on continuing education,
in all spheres of life, especially the professional spheres.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
The present era is one of continuing education and it is
more relevant insofar as the teachers in schools are
concerned, who carve out and mould the future of citizens
of the State. It was revealed that from 2006 to 2021, there
were recurring absenteeism and rampant drop outs in the
schools, lack of discipline, late opening and early closure,
all by reason of the laxity on the part of the teachers.
16. It is pointed out from the rules that there is
sufficient opportunity for promotion and maintenance of
seniority. Pay fixation is also done for the exclusive
teachers protecting the scales drawn in the earlier service.
Insofar as the contention regarding the committee
constituted under the proviso to Section-4, learned
Advocate General asserts that it is only a recommendatory
committee, which cannot, in any event, order termination.
The learned Advocate General concedes that the committee
had recommended termination, which was beyond their
scope and competence, but the State had refused to accept
such recommendation, especially looking at the statutory
object as is clear from Rule-3(3) of the Exclusive Teachers
Rules-2023.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
17. The challenge on the ground of occupied field,
it is pointed out, is a chimera and the principle of the
decisions pointed out are not at all applicable to the subject
legislation. The learned Advocate General vehemently
contends that the field occupied by the Local Bodies Rules-
2020; applicable to the Niyojit teachers, will apply to those
who do not pass the competency test. The present Rule
under Article 309 of the Constitution of India creates a
further cadre of Exclusive Teachers, which are at par with
the State School Teachers recruited under the State School
Teacher Rules-2023. The learned Advocate General points
out that even under the State School Teacher Rules-2023,
the Niyojit Teachers were given a chance to appear. In the
first examination conducted, out of 1,20,336 qualified
candidates, 28,815 were Niyojit teachers. In the second and
third tests out of the total qualified teachers of 97,518 &
5,81,305 the Niyojit teachers who qualified are 13,674 and
1,51,524 respectively. Out of these qualified teachers the
majority have joined and the others have chosen to remain
as Niyojit Teachers; which is at their option which the
Government respects. Even insofar as the present
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
examination is concerned for Exclusive Teachers, 2,32,190
candidates had applied and the examination was held online
from 26th February to 6th March, and 1,99,027 candidates
participated. The results are awaited and would be declared
within two weeks.
18. Even those teachers who qualify can exercise
an option to remain as Niyojit teachers. There is absolutely
no prejudice caused to the teachers if they appear in the
examination and it is up to them to join in the exclusive
cadre or remain as Niyojit teachers. As far as career
progression is concerned, the specific rule is pointed out
which provides promotions to Exclusive Teachers also. The
learned Advocate General points out that State School
Teachers Rules-2023 specifically prohibits appointment by
any other method and in any event, the provision under the
Local Bodies Rules-2020, to appoint, has to be initiated by
the Administrative Department of the State. None can say
that appointments are to be continued under the Niyojit
scheme as per the Local Bodies Rules-2020.
19. The learned Advocate General argues that the
teachers have been given five options to migrate to the new
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
cadre of Exclusive Teachers. The existing cadres will be of
Niyojit Teachers, Exclusive Teachers and the State School
Teachers who would all have promotional avenues,
separately. But there can be no discrimination alleged
because the emoluments are the same and there is scope for
career progression and different rules apply for these
different cadres whose sources are different. It is urged that
Mohinder Singh Gill (supra) has no application since the
counter affidavit does not restrict the rule in any manner.
The counter affidavit only indicates the State's
understanding that the proviso to Rule 4 only speaks of
recommendations which ultimately has to be considered by
the State. The recommendations are also insofar as facilities
to be provided to the teachers and their adjustment in
various districts and so on and so forth, which cannot at any
rate lead to termination.
20. To a specific query by us, whether there is any
ratio employed for the purpose of career progression, the
learned Advocate General concedes that there is none and
he would advise the State Government to bring in such a
ratio, equitably, enabling promotions from all the three
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
cadres. It is also conceded that looking at the repeal &
saving in the Exclusive Teachers Rules-2023, it may not be
correct, for reason of it having impinged into the occupied
field of the Local Bodies Rules-2020. Learned Advocate
General would urge that the Government's duty is to
provide the children with quality education, especially to
those coming from the deprived communities with no
means for having a standard education in private schools.
There are two crores of children from the lower strata
studying in the government schools of Bihar and the
attempt of the State is to only ensure that they are given
quality education in the primary schools in Bihar. The
grounds raised by the petitioners are totally out of sync with
the ground realities and has no legal backing. It is reiterated
that insofar as the ratio for promotion and providing proper
appellate authority, the State would immediately take action
and such lacunae as argued by the learned counsel for the
petitioners, is no reason to strike down an otherwise valid
legislation.
21. We should at the outset, look at the history of
the appointments made to the schools in the State of Bihar
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
which has been carried out in the recent past at the tertiary
level of local self-government institution; the Panchayat,
Prakhand (Block) and District (Zila Parishad). In the year
1981 the secondary schools in the State of Bihar were taken
over by the Government and consequent to the takeover of
the managements, the teaching and non-teaching staff were
absorbed in the State cadre with government scales of pay.
With the aim of achieving the objective of universal
primary education, the District Primary Education
Programme (DPEP) was launched by the Union
Government in 1991-1993 followed by the Sarva Shiksha
Abhiyan in 2001-2002. There were a set of teachers
appointed on contract basis, called Shiksha Mithras who
continued on consolidated pay along with the Government
Teachers; who were on regular scales of pay. In the year
2006, three sets of Rules came into force, one, the
Panchayat Elementary Teacher Rules, 2006; The Bihar
Municipal Body Secondary and Higher Education School
Teachers (Employment & Service Conditions) Rules, 2006
for Urban areas & The Bihar District Board Secondary and
Higher Secondary School Teachers (Employment & Service
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Conditions) Rules, 2006 for Rural areas. The Shiksa
Mithras absorbed under the Rules of 2006 and the teachers
appointed under these rules were jointly called the 'Niyojit
Teachers'.
22. The rules of 2006 gave prominence to the
Panchayat Raj Institutions and conferred on them the
responsibility of elementary education especially in the
light of the 73rd and 74th amendment of the Constitution of
India. The Rules were brought out under Article 243G read
with Article 47 and 48 of the Constitution of India and
Article 146 of the Bihar Panchayat Raj Act, 2006. The
Block Teachers were to be employed in the middle schools
(Class-VI to VIII) by the Panchayats and Panchayat
Teachers would be employed in primary schools (Class-I to
V) by the Gram Panchayats. Eligibility, age prescription and
reservation were provided for, along with a process of
selection and appointment. The panel of selected candidates
for appointment were to be prepared by a Committee at the
Block and the Panchayat level chaired by the Pramukh and
Mukhiya respectively, of the Panchayat Samiti and Gram
Panchayat. By these rules were created, the class of teachers
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
called Niyojit Teachers to which cadre the Shiksha Mitras
were absorbed.
23. While appointments were made and continued
under the rules, it was felt that the desired quality of
education had not been realized; which led to Bihar
Panchayat Primary Teacher (Appointment & Service
Conditions) (Amendment) Rules-2009, promulgated under
the very same provisions of the Constitution of India and
Panchayat Raj Act. By this amendment was provided an
eligibility test for evaluation of teachers to be carried out
under the Primary Teachers Rules-2006 to be conducted
after three years (of appointment), two times, with a gap of
six months. What was intended on the basis of the eligibility
test was that the teachers were to be evaluated and those
scoring minimum 45 per cent marks in the general category
and 40 per cent marks in the reserved category were to be
conferred with an increment of Rs. 500; applicable to the
trained teachers and untrained teachers being entitled to an
increment of Rs. 300. The teachers who did not qualify the
eligibility test were not entitled for any increment but they
were enabled one more opportunity to sit for the eligibility
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
test; a re-evaluation after six months. On re-evaluation, if
they qualify, the increments would be granted and on failing
to qualify, twice in a row, they would be terminated. This is
the specific eligibility test relied on by the petitioners,
Niyojit Teachers to assail the further competency test as
introduced by the Exclusive Teacher Rules- 2023.
24. Coming back to the narration of history, the
State Government as per the Amendment Rules-2009
conducted the Primary Teachers Evaluation (Efficiency)
Examination-2010 through the State Council for
Educational Research and Training. While so a one-time
appointment was made to the cadre of State Government
Teachers to fulfil the undertaking of the State before the
Hon'ble Supreme Court. The State had brought out an
advertisement in the year 2003, in pursuance of a rule, for
appointment of teachers which was challenged before this
Court on grounds of irregularities in the selection. The State
was directed to recalculate the vacancies and proceed with
the selection, which order was challenged by the State
before the Hon'ble Supreme Court and later withdrawn,
with an undertaking that eligible candidates would be
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
considered for appointment, since the total vacancies
existing were lesser than the total number of eligible
candidates. By that time the Rules of 2006 came into force
and when the State attempted to fill up the vacancies under
the said Rules, a contempt case was filed before the
Hon'ble Supreme Court. The vacancies existing were 34540
at the time of the undertaking and to facilitate such
appointment the Bihar Special Primary Teachers
Appointment Rule-2010 was brought in by the State for
effecting one time appointment of teachers in Primary
Schools. The appointments were carried out after
verification done by a retired Judge of this Court. More than
32000 teachers were appointed under the Bihar Special
Primary Teachers Appointment Rule-2010 which was also a
Special Rule for one time appointment of teachers in
Primary Schools. The teachers appointed in accordance
with these Rules were in the district cadre and the salary
and service conditions were similar to that applicable to the
teachers earlier appointed to district cadre covered under the
pension scheme of the State Government.
25. With the advent of the RTE Act and also the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
exemption obtained under Section 23 of the RTE Act, the
State had devised the Bihar Elementary Teachers Eligibility
Test, 2011, for selecting teachers in the elementary schools
from Class-I to VIII. In accordance with the change brought
about by the RTE Act, again the Elementary Teachers
Rules-2012 was brought out wherein all rules, orders and
instructions regarding employment of teachers in
elementary schools of rural areas were repealed. The
Elementary Teachers Rules-2012 was also brought out
under the provisions of the Bihar Panchayat Raj Act. Later
to that, by notification dated 11.08.2015, the trained and the
untrained Niyojit Primary, Secondary, Higher Secondary
Teachers and Librarians were given a pay scale and due
fixation as against the consolidated pay applicable to them.
In the year 2020 again three rules were brought in; the
Bihar Panchayat Elementary School Service (Appointment,
Transfer, Disciplinary Proceedings and Service Conditions)
Rules, 2020; Bihar Municipal Elementary School Service
(Appointment, Promotion, Transfer, Disciplinary
Proceedings and Service Condition) Rules, 2020 and the
Bihar District Board Secondary and Senior Secondary
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
School Service (Appointment, Promotion, Transfer,
Disciplinary Proceedings and Service Condition) Rules,
2020, (collectively called the Local Bodies Teacher Rules-
2020) again under the Constitution of India and the
Panchayat Raj Act for appointment, promotion, transfer,
disciplinary proceedings and service conditions of the
Niyojit Teachers; which repealed the rules of 2012. The
definition of teacher as per the Elementary School Service
Rules-2020 included Panchayat Elementary Teacher of
basic grade (Class-I to V) and Panchayat Elementary
Teacher of graduate grade (Class-VI to VIII). The Primary
Teacher Rules-2012 as amended in 2014 and 2015 was
repealed. These Rules of 2020 have not been repealed under
the Exclusive Teachers Rules-2023. Pertinently these Rules
were not repealed even under the State School Teacher
Rules-2023; which only provided that no new appointments
would be made under the earlier Rules which are to be
made exclusively under the State School Teacher Rules-
2023.
26. The first contention to be looked at is the
ground raised of the present Exclusive Teachers Rule-2023
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
impinging upon the occupied field, which contention is also
raised on the ground that the Local Bodies Teachers Rules-
2020, brought in, sourcing the power from the Constitution
and the Bihar Panchayat Raj Act, cannot be repealed by
rules brought out under Article 309 of the Constitution of
India. We have to immediately notice that there is no
challenge to the State School Service Rules-2023 and the
new cadre created thereby. The Exclusive Teachers Rules-
2023 is also challenged for the reason of the Niyojit
Teachers being put through another evaluation of
competence and the Niyojit Teachers would rest contend if
they are allowed to continue as such. We are clear in our
mind that the rules brought out under Article 309 cannot
repeal the statutory rule brought in with specific reference
made to the provisions of the Constitution of India and a
statute; which it does not attempt. Whether the new rules
brought out under Article 309 of the Constitution of India,
cover the same area/field and it is in a field occupied by the
existing rules brought out under the Constitution of India
and the Panchayat Raj Act, is a question to be decided on
facts.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
27. We would first look at the decisions of the
Hon'ble Supreme Court as relied upon by the learned
Senior Counsel. In A.B Krishna (supra) there were
conflicting claims made by the employees in the cadre of
firemen/firemen drivers, for promotion, based on two
different rules; the Mysore Fire Force (Cadre Recruitment)
Rules, 1971 and the Karnataka Civil Services (General
Recruitment) Rules, 1977; the first brought out under the
Fire Force Act, 1964 by which was established the Mysore
Fire Force and the general rules, under Article 309 of the
Constitution of India. Therein, the Cadre Rules of 1971,
provided for an examination for promotions to the post of
Leading Firemen; based on which in 1982 an examination
was conducted and selection list of 43 persons, including
the two respondents, were prepared. Nineteen persons were
promoted and thereafter based on a policy decision of the
Government of Karnataka, the select list was not operated,
since promotions to any post other than Head of
Department and Additional Head of Department, were to be
made on the basis of seniority-cum-merit without any
specific selection through a qualifying examination; which
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
was directed to be irrespective of the methods specified in
the rules of recruitment, based on which policy the General
Rules of 1971 was brought out. The respondents were
aggrieved insofar as the appellants who did not figure in the
earlier select list were promoted while the respondents who
had qualified in the examination were overlooked.
28. The rule making power under Article 309 of
the Constitution of India and that under the Fire Force Act
was conferred on the same authority, ie: the Government.
But the two jurisdictions were held to be different and it
was held that there can be no power exercised by the
Governor, on the mere advisory of the State Government, to
frame a rule under the proviso to Article 309 of the
Constitution of India, if the legislature had already made a
law and the field is occupied. The statutory rule making
power constitute delegated or subordinate legislation; which
status the rules framed under Article 309 lacks, and hence
on the principle of 'occupied field' the rules under Article
309 cannot supersede the rules made under a legislation,
was the finding. The Hon'ble Supreme Court also referred
to the principle of 'generalia specialibus non derogant' to
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
interfere with the selection process. The trite principle that a
general later law, not abrogating an earlier special one, by
mere implication, was reiterated to find that the Rules made
by the State Government under the Fire Force Act, which
prescribes a qualifying examination as a condition
precedent for promotion has not been touched, altered or
amended and they existed in the original form. The policy
change brought about by the general recruitment rules
providing therein that any promotion to higher posts;
barring those specified, would be on the basis of seniority
and not on the basis of examination, did not at all affect the
special rules.
29. Dr. Yadav (supra) was another case in which
conflict between a statutory rule and a rule under Article
309 of the Constitution of India was considered. Therein,
the State of Uttar Pradesh enacted the U.P. Urban Planning
Development Act, 1973, which enabled the State
Government to appoint such number of officers and
employees for the effective functioning of the development
authority. The State Government also created a
Development Authority Centralized service by the very
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
same enactment, providing that a person serving in a post
included in such service, immediately before such creation,
shall finally or provisionally be absorbed in the centralized
services; if he is confirmed in his post or he was holding a
temporary or officiating appointment, as the case may be.
The first respondent was provisionally promoted to the post
of Assistant Engineer in 1986 and the appellants were
promoted to the post of Assistant Executive Engineer on
purely adhoc basis in 1986-87; while both the appellants
and the respondents were absorbed in the centralized
services in the post of Assistant Engineer by an office
memorandum dated 14.05.1987. The question arose as to
the determination of seniority under two different rules,
which were the U.P. Development Authority Centralized
Services Rules-1985 and the U.P. Government Servant
Seniority Rules-1991; the first, under a statute and the
other, under Article 309 of the Constitution of India.
30. The very same principle of 'generalia
specialibus non derogant' was applied and the primacy of a
statutory rule, over a rule framed under Article 309 of the
Constitution of India was emphasized. It was held that the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Special Rule would have prevalence and the seniority
would be determined by virtue of the continuous service
rendered on a similar post; which term would mean posts
which are legally created and borne on the cadre, as
distinguished from adhoc and temporary promotion.
31. We bow down to the principle declared, of the
limitations of the rule making function under the proviso to
Article 309 of the Constitution of India, which does not
strictly constitute a legislative function and will only
operate subject to the other provisions of the Constitution.
Under the scheme of Article 309, as held in A.B. Krishna
(supra), once a legislature intervenes to enact a law
regulating the conditions of service, the power of the
Executive, including the President or the Governor as the
case may be, to make a rule under the proviso to Article 309
is totally displaced on the principle of 'doctrine of occupied
field' (sic para 8). It was also observed that if however, any
matter is not touched by that enactment, it would be for the
executive to either issue instructions or to make a rule under
Article 309 in respect of that matter. In both the cases cited;
A.B. Krishna and Dr. Yadav (both supra), we notice that
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
the Special Rule made under the statute was prior to the rule
brought out under Article 309 of the Constitution of India;
as is, in the present case. But the rider made, by the Hon'ble
Supreme Court, that rules under Article 309 of the
Constitution of India, if not touching on the field occupied
by the earlier enactment, it would not be affected by the
principle of 'doctrine of occupied field' assumes
significance.
32. As was noticed in A.B. Krishna (supra) the
Government had ample power to amend or repeal the
statutory rule; ie: Local Bodies Teachers Rules-2020,
invoking the rule making power conferred under the
Panchayat Raj Act. But the Government in its wisdom
chose to invoke the power under the proviso to Article 309.
It left the Local Bodies Teachers Rules-2020 untouched
only because the Niyojit Teachers appointed under the said
rule were being continued and the new Rules of 2023 was
intended at creating, a new cadre of State School Teachers
and another cadre, of Exclusive Teachers, with comparable
conditions. The cadre of Exclusive Teachers was solely
created for providing an avenue to the Niyojit Teachers to
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
realize their long-cherished dream of equality. However,
this dream could be realized only if, they prove their
competence in the test held; by which alone they can be
treated as equal to the State School Teachers, now recruited.
In both the afore cited decisions, persons in the same cadre
were concerned with the applicability of one or other of the
rules. In one case, for fixation of seniority and the other for
promotion and hence, both the rules; the special rule and the
general rule could not stand in the same field
simultaneously. It was hence that the statutory rule was
found to be occupying the field thus displacing the rule
framed under Article 309 of the Constitution of India. The
statutory rule was also held to be a special rule having
precedence over the general rule.
33. As we noticed in the narration of the history of
appointment & continuance of teachers over the years;
earlier there were two set of teachers one government
teachers and the other contract teachers; Shiksha Mitras
who along with the new appointments made after 2006,
were given better benefits than before, and termed the
Niyojit Teachers. Both of them where a class apart as has
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
been found by the Hon'ble Supreme Court in Struggle
Committee (supra); not possible of being equated for the
purpose of pay parity and service conditions, merely on the
principle of 'equal pay for equal work'. The government
teachers at that point, were also considered to be a
vanishing cadre; the financial stringency of the State
Government having motivated them into contractual
appointments and then giving them the fixation, in a scale
of pay, at a lower standard than that applicable to the
government teachers. The experiment was tried out, but
failed; as we see from the shifting policy of the
Government. The Government has now reviewed the policy
and it has been decided to have a cadre of qualified trained
teachers appointed, also on the basis of their skills tested at
a written examination, as is the intention of the State School
Teachers Rules-2023. Here we have to reiterate that the said
rule has not been challenged in the present batch of writ
petitions. There was a challenge to the same in which an
interim order was declined and the interim order survived
scrutiny of the Hon'ble Supreme Court in a Special Leave
Petition filed by the affected parties.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
34. By the State School Teachers Rules-2023, the
State intends to fulfill its obligations in providing quality
and compulsory education in the elementary schools across
the State. While ensuring that, the State was faced with the
problem of the existing Niyojit Teachers who had spent
considerable time of their lives in the education system of
the schools, eking out a livelihood and having gone through
a process of evaluation. As is explicit from the rules, there
can be discerned a shift in the policy of the State, in doing
away with the practice of selection of teachers through the
Panchayat Raj Institutions. The earlier experiments of
having a different class of teachers, in the contractual
segment and then at a lower pay scale, than that of the
government teachers had failed in the long run. Despite the
failed experiments having eluded the desired objective of
quality education, the Welfare State has thought it fit to
ensure the sustenance of the Niyojit Teachers and also
enable all of them with a semblance of equality, by treating
them at par with the State School Teachers; leading to
promulgation of the Exclusive Teachers Rules-2023 in
addition to the State School Teachers Rules-2023.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
35. We have to specifically notice that earlier also
after 2006; in 2010 and then in the year 2012, rules were
brought out wherein, there was an efficiency test prescribed
which entailed termination, when unable to qualify after
two attempts. As of now the Exclusive Teachers Rules-2023
does not bring about such a consequence, which we would
deal with a little later, after considering the applicability of
'doctrine of occupied field'.
36. We observe that there were two different
cadres one of government teachers and the other of Niyojit
Teachers; which in the year 2010, despite the intention to
treat the government teachers as a vanishing creed; by
reason of the one-time special recruitment, the district cadre
stood enhanced by more than 32000 appointees. As of now
another cadre is created as Exclusive Teachers from the
Niyojit Teachers who qualified in a test conducted by the
State. Those who do not qualify would be retained as
Niyojit Teachers, when the recruitment as per the State
School Teachers Rules-2023 and the posting in the new
cadre of Exclusive Teachers Rules-2023 are completed.
Then, there would exist four separate cadres, the State
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
School Teachers, the Exclusive Teachers, the Niyojit
Teachers and the earlier government teachers within whose
cadre would also be the teachers under the one-time special
recruitment. The Niyojit, the Exclusive and the earlier
government teachers, all are at present, a vanishing cadre
and what is sought by the new rules is to bring in a
structured State School Teachers Cadre in the elementary
schools across the State. The field occupied by the different
rules are that of the existing Niyojit Teachers and of the
separate cadres; the State School Teachers and the
Exclusive Teachers, now created. The State School Teachers
would be under the State School Teachers Rules-2023, the
government teachers, as they were regulated from the
inception. The Niyojit Teachers who remain as such would
be continued under the Local Bodies Teachers Rules-2020.
The Exclusive Teachers Rules-2023 is applicable only to
those Niyojit Teachers who opt, sit for and qualify the test
prescribed and then join under the said rules, brought out
under Article 309 of the Constitution of India, which cannot
be said to be in occupied field. It creates a new cadre, a new
field, for its application as carved out from the existing
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
cadre of Niyojit Teachers. The statutory rule, i.e: the Local
Bodies Teachers Rules-2020 is applicable to the Niyojit
Teachers who were a class separate from the government
teachers even earlier to the rules of 2023; judicially
recognized by the Hon'ble Supreme Court in Struggle
Committee (supra).
37. The only difficulty would be in the case of
future appointments which would be regulated by the State
School Teachers Rules-2023 which recognizes the teachers
earlier appointed under the Panchayat Raj Institutions and
Nagar Nikay Institutions as per the earlier rules in Clause-
2(xxi) of the said Rules. A new cadre is constituted by Rule-
3 for appointment in all the government schools under the
control of the Education Department which post of school
teachers as per Rule-4 has to be filled by direct recruitment.
Rule 19(i) mentions every rule of appointment and
regulations, service conditions of school teachers in the
State and specifies that none appointed therein can raise a
claim under any provisions of the Rules of 2023. Rule 19(ii)
also provides that no new appointment can be made after
the enactment of State School Teachers Rules-2023 under
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
any of the earlier rules. It is a moot question as to whether
the new rule can prohibit appointments under the statutory
rule; Local Bodies Teachers Rules-2020, which it does not
seek to do. The State School Service Rules-2023 supersedes
the procedure for appointment and as pointed out by the
learned Advocate General, it is the State who initiates the
process of selection, even under Rule 10 of the Local
Bodies Teachers Rules-2020; which would now be done
under the State School Service Rules-2023.
38. We are definitely of the opinion that the
principle of 'doctrine of occupied field' does not apply to
the rule brought out under Article 309 of the Constitution of
India, specifically to create a cadre of Exclusive Teachers
which is also carved out from the cadre of Niyojit Teachers
who are continuing under the Local Bodies Teachers Rules-
2020. We have to specifically observe that there is no repeal
of the said Rules of 2020, by the Exclusive Teachers Rules-
2023, more so, because it has to survive even now for
continuation of the Niyojit Teachers who do not qualify as
Exclusive Teachers.
39. In this context, we have to pertinently notice
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Rule 3(3) and the proviso to Rule 4 of the Exclusive
Teachers Rules wherein apparently there is no conflict; but
is incongruous in its operation, by reason of the
Committee's recommendation to terminate on failing to
qualify in the test prescribed after three attempts. Rule 3(3)
provides for the "Local Bodies" Teachers (alternatively
called as Niyojit Teachers) who do not appear in or pass in
the competency test as per Rule 4, to remain as 'Local
Bodies' Teachers. This provision beneficial to those
Teachers, is contrary to the earlier scheme of efficiency test;
which after two failed attempts would result in the
consequence of termination of the failed teacher. The
impugned rule does not visit the teachers who fail to qualify
in the competency test with the consequence of termination
and it even permits the 'Local Bodies' Teachers to abstain
from writing the test; which puzzles us too, as to why then,
there is a challenge made. Those who qualify in the test
would have better service conditions, which is only in
recognition of their competence and those who fail to
qualify and even refuse to attempt the tests, would still be
continued in their employment.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
40. At least those who qualify would be entitled to
parity and this cannot prejudice those who fail or refuse to
participate, who cannot adopt a 'dog in the manger'
attitude. They cannot also claim equality when they have
either failed to appear or qualify in the test conducted. We
also reckon the submission of the learned Advocate General
that many Niyojit Teachers have qualified in the recruitment
as State School Teachers under the new rules of 2023, who
have refused to join due to their posting in other districts;
who all the same would continue as Niyojit Teacher. This
benefit will be applicable even to persons who qualify in the
test and refuse to take up appointment as an Exclusive
Teacher. The overwhelming significance conferred on the
individual option, totally efface all grounds of prejudice. We
noticed, while recording the arguments, that the petitioners
who challenge the Exclusive Teachers Rules-2023, that they
are happy to continue as Niyojit Teachers and do not
challenge the new recruitment as provided for in the State
School Teachers Rules-2023. Then the question arises as to
why they would raise the challenge, which if upheld ,would
only work against and prejudice those who would exercise
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
the option to apply, participate and then on qualifying in the
test, join as Exclusive Teachers; which is their individual,
informed choice.
41. We have to notice that the proviso to Rule 4
and the consequence now recommended by the Committee
constituted under the proviso, is one of the grounds giving
rise to the challenge posed before us. It is admitted that the
Committee has recommended that on repeated failures the
Local Bodies Teachers Rules-2020 should stand modified
so as to effect termination of such failed Niyojit Teachers.
The learned Advocate General admits that such a
recommendation was made, but asserts that the Government
is the final authority which has already taken a call on such
recommendation, based on the advice of the learned
Advocate General, that the Committee constituted under the
Exclusive Teacher Rules-2023 cannot visit the Niyojit
Teachers with such a consequence of termination based
only on the failure to qualify in the competency test. We are
also of the opinion that if such a consequence is visited on
the Niyojit Teachers it would run contrary to the option
available to the Niyojit Teachers under Rule 3 (3) to abstain
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
from the competency test. The mere recommendation made,
we agree with the learned Advocate General, does not bind
the Government and in any event, we hold and declare that
there can be no recommendation of termination made by the
Committee under Rule 4, for termination of Niyojit
Teachers.
42. The principle of occupied field applies
squarely in so far as the proviso to Rule 4; since the Niyojit
Teachers are covered by the Local Bodies Teachers Rules-
2020. The statutory rule occupies the field; which is the
cadre of Niyojit Teachers and the specific rule brought out
under Article 309 cannot survive simultaneously. There
cannot be a Committee constituted to regulate the service of
the Niyojit Teachers in the rules framed under the proviso to
Article 309, which is intended at regulating the terms of
service of another cadre created out of the Niyojit Teachers
cadre, based on a test qualification. Hence, the proviso to
Rule 4 has to be struck down as one impinging on the
statutory rule which occupies the field characterized by the
cadre of Niyojit Teachers.
43. Now, we come to the repeal and savings as
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
provided under Rule 12 of the Exclusive Teachers Rules-
2023. Shri Rajendra Narayan, learned Senior Counsel had
argued specifically that the repeal and savings, as brought
out, would also be one further ground in challenge of the
Exclusive Teachers Rules-2023; of having been brought out
in an 'occupied field'. Prior to the Exclusive Teachers
Rules-2023, simultaneous to the Local Bodies Teachers
Rules-2020 the State had also brought out the Bihar State
Educational Institutional Teachers and Employees
(Grievance Redressal and Appeal) Rules, 2020. By Rule 12
of the Rules of 2023, the said Grievance Redressal Rules
have been made non-functional by directing the
District/State Appellate Authority constituted under the said
Rule to dispose of the pending cases within six months and
not to accept any new case from the promulgation of the
Exclusive Teachers Rules-2023. Though, there is no
specific repeal effected, the Grievance Redressal Rules have
been made non-functional by a direction to the District and
State Appellate Authorities not to accept any new case;
which would be a definite impingement on the 'occupied
field' of the Local Bodies Teachers Rules-2020 and the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Grievance Redressal Rules applicable to the cadre of
Niyojit Teachers, which survives the Exclusive Teachers
Rules-2023. The Rules of 2020 continue to be in force for
the purpose of regulating the service of those persons who
remain as Niyojit Teachers; at their option or on failure to
qualify the competency test. The Rule cannot survive as it
exists in the Exclusive Teachers Rules, 2023. We are of the
opinion that despite our finding that Rule 12 is in an
'occupied field', we need not set aside the Exclusive
Teachers Rules-2023 as a whole and we need only set aside
Rule 12 dealing with repeal and savings so that the other
parts of the Exclusive Teachers Rules, 2023 stands upheld.
44. The State/District Appellate Authorities under
the Grievance Redressal Rules of 2020 shall continue to
function and shall also accept new cases in so far as the
Niyojit Teachers are concerned. However, for the persons
who come into the cadre of Exclusive Teachers, in so far as
disciplinary action is concerned, Rule 11 of the Exclusive
Teachers Rules-2023 provides for a separate notification of
the detailed guidelines and procedure. We are sure that
grievance redressal will also be addressed fruitfully and
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
effectively by the Executive Government. We are told that
the earlier Appellate Authorities constituted, consisted of
retired Judges; of the District Judiciary and the Judges of
the High Court and the present rule speaks of the Regional
Deputy Director as the Appellate Authority. We cannot
interfere with the constitution of the authorities prescribed
for grievance redressal merely for reason of their having not
occupied judicial offices. Even an administrative officer
would be a proper choice and in any event his decision
could be taken up before the Courts of law, if the
jurisdiction is not ousted and definitely under Article 226 of
the Constitution of India before the High Court itself.
45. Having considered and rejected the claim of
application of the principle of doctrine of 'occupied field',
to strike down the impugned enactment as a whole, we have
to now deal with the other contentions raised by the
petitioners. One of the grounds vehemently urged by Shri
Y.V. Giri, learned Senior Counsel for the petitioners, is that
the Niyojit Teachers, at the fag end of their career are put
through another grueling examination, which is of no avail
since they have already been put through an efficiency test.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Having survived the test of efficiency there is absolutely no
reason to further prejudice them through a competency test.
46. We cannot countenance the argument
especially in the present scenario of increasing emphasis on
continuing education in all walks of life; generally, in every
professional activity and particularly, in upgrading the
standards of teaching, which ensures that the teaching
professionals are in sync with the recent developments
which is very relevant and significant considering the fact
that it is the teachers who mould the future generations of
any nation. Elementary education, and its significance
cannot be over emphasized as has been observed by the
Hon'ble Supreme Court in Devesh Sharma v. Union of
India; 2023 SCC OnLine SC 985. In this context, we
cannot but notice that there is no compulsion on the Niyojit
Teachers to sit for the competency test, as was the case
earlier in the efficiency test. A Niyojit Teacher could as well
opt not to appear for the competency test, in which event,
he or she loses the privilege of migration to the cadre of
Exclusive Teachers, but still is enabled continuation as a
Niyojit Teacher under the Local Bodies Teachers Rules-
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
2020. The opportunity provided to exercise an option to
keep away from the competency test without fear of the
consequence of a termination commends us, and the
emphasis on continuing education reinforces our resolve, to
reject the contention. We cannot but observe that the rule
only facilitates at least some of the Niyojit Teachers to move
ahead in their quest for equivalence with parity of pay and
other benefits being conferred on them based on their
proved competence through their test qualification.
47. One other contention seriously agitated before
us by Shri Naidu, learned Senior Counsel, is with respect to
the total lack of career progression and the absolute
effacement of their past service, even in the case of a pay
fixation as per the Exclusive Teachers Rules-2023. The pay
protection only enables their fixation at the entry level as
seen at Annexure-A and stagnates their pay till the protected
amount is reached, is the argument. In illustration, it is
pointed out that a Niyojit Teacher who qualifies to be posted
as an Exclusive Teacher, granted the pay protection of Rs.
30,000/- would still have to be fixed at the entry pay of Rs.
25,000/- with pay protection and the further increments
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
would not be granted till the basic pay by passage of time
comes to Rs. 30,000/-, which in the case of many of the
teachers who are at the fag end of their career would be an
impossibility.
48. Learned Advocate General, however, points
out that a teacher entitled to pay protection of Rs. 30,000/-
would be fixed at Level-8 and be granted the further
increments as provided in Annexure-A, Fitment Matrix
Table (FMT). As far as career progression, the seniority is
fixed as per Rule 7 of the Exclusive Teachers Rules, 2023
with the seniority list drawn up subject wise for each
category of teachers namely Primary, Middle, Secondary
and Senior Secondary. Promotions are also specified by
Rule 9. However, we notice a lacuna in so far as the Local
Bodies Teachers Rules-2020 having provided a specific
ratio for promotion of Niyojit Teachers. There is no ratio for
the newly created cadres; which lacuna would not commend
us to set aside the Rule as a whole but would only persuade
us to direct the State Government to frame a scheme so that
every cadre would have a right to be considered for
promotion, based on whatever criteria the State deems
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
reasonable, including that of the proportion of teachers
available in the cadres existing after the promulgation of the
Rules of 2023.
49. Having dealt with each of the contentions
raised by the petitioners, we are of the opinion that the
Exclusive Teachers Rules-2023 should be upheld and we do
so; but set aside the proviso to Rule 4 & Rule 12 and also
issue directions in so far as the prescription to be made of a
reasonable ratio ensuring promotional avenues to each of
the various cadres. We also direct the State Government to
bring out Rules for the purpose of grievance redressal of
each of the cadres, preferably in the lines that exist as of
now in the Grievance Redressal Rules-2020, as applicable
to the teachers covered by the Local Bodies Teachers Rules-
2020; which authority could even be declared and
constituted to be an authority to consider and adjudicate
upon the grievances raised by each and every cadre of
school teachers existing within the State.
50. The learned Senior Counsel appearing for the
petitioners had also vehemently argued on the volte-face
carried out by the State insofar as the clear assurances, nay
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
promises made before the Hon'ble Supreme Court in
Struggle Committee (supra). References were made to the
arguments of the State to negate the claim of 'equal pay for
equal work' raised by the Niyojit Teachers at that point of
time. The State had contended that post 2006 there would
not be any fresh regular appointments in the first category;
i.e: the government school teachers and all regular
appointments would in future be made only in terms of the
2006 Rules. The original cadre of government teachers, it
was asserted by the State would be a cadre without any
fresh appointments, thus making it a dying or vanishing
cadre. The Hon'ble Supreme Court also noticed the
prominence given to the Panchayat Raj Institutions, in
accord with the constitutional mandate of enabling
decentralization on one hand while on the other raising the
number of teachers substantially so as to achieve the
national parameters of student teacher ratio as laid down by
the RTE Act. The statistics presented by the State also
showed that advances were made in appointing sufficient
teachers and substantial improvement achieved in
enrollment of students and there was appreciable rise in the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
literacy rate in the last decade. The idea to achieve spread of
education to the maximum level was attained and the State
had also to a great extent tried to meet the obligations under
the RTE Act. The parity or equality was said to be sought to
a dying or vanishing cadre and the Hon'ble Supreme Court
specifically referred to the dwindling numbers of
government teachers while there was a remarkable rise in
the number of Panchayat Teachers who are the Niyojit
Teachers.
51. The arguments raised before the Hon'ble
Supreme Court in Struggle Committee (supra), according
to us does not restrict the State from changing its policies,
which is also as a trial-and-error measure. As was noticed
by the Hon'ble Supreme Court substantial progress was
achieved in the numerical strength of teachers and
enrollment of students. However, as argued by the learned
Advocate General, the State is not to do mere lip service to
the obligations under the RTE Act and there is an urgent
need to achieve standards of education which has an
imminent and definite correlation with the quality of
teachers. Unless the teaching standards are upgraded the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
quality of education would not rise and the spirit and tenor
of the goals intended by the RTE Act, would not be
realized. Mere enhancement of numerical strength would
not serve the purpose or achieve the goal; which has
resulted in the present change in policy and there is no
promise, the State can be held down to, that there would be
no revival of the class of government teachers. In fact, there
is a complete volte-face by the introduction of the Rules of
2023, both the Exclusive Teachers Rules and the State
School Service Rules. The State now intends to create a
class of teachers with both training qualification and tested
skills, as would be revealed in the competency test/written
examination, which will be respectively carried out for
conversion of Niyojit Teachers to Exclusive Teachers and
fresh recruitment of State School Teachers.
52. We have to reiterate that the first proviso to
Rule 3 of the Exclusive Teachers Rules-2023 provides that
upon passing the competency test under Rule 4, the
Exclusive Teachers would be entitled to avail the salary and
other perks entitled to the school teachers appointed under
the State School Teachers Rules-2023. Hence, what was
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
sought for by the Niyojit Teachers in the earlier round of
litigation which went up to the Hon'ble Supreme Court is
realized at this point, at least in the case of those found
competent, on qualifying the test prescribed. Here, we have
to specifically notice the concluding portion of the decision
in Struggle Committee (supra) at paragraph no. 107, which
is extracted hereunder: -
"The State may consider raising
the scales of Niyojit Teachers at least to the
level suggested by the Committee, without
insisting on any test or examination advised
by the Committee. Those who clear such
test or examination, may be given even
better scales. This is only a suggestion
which may be considered by the State."
(underlining by us for emphasis)
53. It is an admitted fact that the Niyojit Teachers
have been granted a pay scale and enabled decent
emoluments as contemplated by the Hon'ble Supreme
Court. In the underlined portion of the above extract while
suggesting that the scales of Niyojit Teachers should be
raised to enable decent emoluments, without any further test
qualification; it was also suggested that the clearance in a
test or examination could enable even better scales for such
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Niyojit Teachers. This is precisely what the State attempts
and intends by the Exclusive Teachers Rules-2023.
54. The claim for 'equal pay for equal work'
raised by the Niyojit Teachers as against the existing
government teachers would be realized with the present
rules; with only the obligation on such teachers to pass the
competency test which is with the avowed objective of
motivating the teachers to continue educating themselves
and achieve a standard equivalent to that of the newly
recruited teachers under the State School Teachers Rules-
2023.
55. The Hon'ble Supreme Court in Randhir
Singh Vs. Union of India; (1982) 1 SCC 618, held that
though the principle of 'equal pay for equal work' is not
expressly declared by the Constitution to be a fundamental
right; it is still a constitutional goal, but this cannot be
applied as an abstract doctrine when either academic
qualification or experience based on length of service
reasonably sustain the classification of employees in two
grades. It was held in State of Haryana Vs. Jasmer Singh;
(1996) 11 SCC 77, that the principle of 'equal pay for equal
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
work' has no mechanical application in every case. 'Article
14 permits reasonable classification based on qualities or
characteristics of persons recruited and grouped together,
as against those who are left out. Of course, the qualities or
characteristics must have a reasonable relation to the
object sought to be achieved. In service matters, merit or
experience can be a proper basis for classification for the
purposes of pay in order to promote efficiency in
administration' (sic- para 19).
56. This is precisely what is sought to be achieved
in the present case and Exclusive Teachers, though would
be a dying cadre, they would have parity with the State
School Teachers. We cannot but also quote State of
Haryana Vs. Charanjeet Singh ; (2006) 9 SCC 321,
wherein, it was held that 'it is no longer in doubt or dispute
that grant of the benefit of the doctrine of 'equal pay for
equal work' depends upon a large number of factors
including equal work, equal value, source and manner of
appointment, equal identity of group and wholesale or
complete identity.'(sic)
57. The volte-face in policy, according to us, is in
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
consonance with the principles enunciated by the Hon'ble
Supreme Court in service jurisprudence and also on the
principle of application of the doctrine of 'equal pay for
equal work'. The State has argued that the change in policy
was imminently necessary to ensure the quality of teaching
and through it, the quality of education is improved
substantially; which is a definite improvement and
progression from the numerical strength which was sought
to be achieved at the earlier instance. The new policy
revives the cadre of government teachers which is based on
the experience garnered by the State over the years and with
a specific objective in mind. As of now there would be only
teachers with pay parity termed as the State School
Teachers & the Exclusive Teachers (the government
teachers) co-existing with the Niyojit Teachers. There is
parity between the State School Teachers and the Exclusive
Teachers. Those who continue as Niyojit Teachers would be
only those persons who refused to participate in the test or
fail to qualify in the test. They cannot raise a ground of
equality or claim 'equal pay for equal work'. Niyojit
Teachers would definitely be a dying cadre along with the
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Exclusive Teachers who would also be, in course of time,
replaced by the cadre of government teachers, bringing in a
unified cadre, having the essential educational qualification
as also the training qualification and their skills having been
tested in a written examination. In policy matters, as is trite,
there can be interference caused by Courts only when there
is patent illegality, obvious unreasonableness and brazen
arbitrariness; none of which arise in the creation of the new
cadre of Exclusive Teachers, by the impugned Rules framed
under Article 309 of the Constitution of India.
58. We have already issued directions for the
purpose of ensuring career progression in all the cadres.
One of the arguments raised was also that when the
Exclusive Teachers and Niyojit Teachers retire,
automatically the post would be conceded to the State
School Service. When our directions are complied with and
a ratio employed, necessarily such promotional avenues
have to be retained till the cadre of Exclusive Teachers and
Niyojit Teachers vanish completely. As far as the promotion
to Headmasters, already the Bihar State Senior Secondary
School Headmaster (Appointment, Transfer, Disciplinary
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
Proceeding and Service Condition) Rules, 2021, have been
brought into force and the Elementary School Head
Teachers would be regulated by the Bihar Elementary
School Head Teachers Rules, 2024.
59. On the above reasoning, we dispose of the writ
petitions with the following directions: -
(i) The proviso to Rule 4 of the Elementary
School Teachers Rules-2023 is struck down.
(ii) Rule 12 of the Elementary School Teachers
Rules-2023 also is struck down.
(iii) The State shall provide for a grievance
redressal mechanism as is provided for the
Niyojit Teachers by the Local Bodies Teachers
Rules-2020.
(iv) The State shall also provide for career
progression and stipulate a ratio in the different
cadres so that every person in each of the
cadres will be entitled to be considered for
promotion, subject to reasonable conditions as
laid down by the State.
Patna High Court CWJC No.1942 of 2024 dt.02-04-2024
60. We make it clear that the exercise as carried
out by the State in continuing the Niyojit Teachers and
making regular appointments as Exclusive Teachers would
have to comply with the provisions of Section 23 of the
RTE Act, 2009.
61. The writ petitions stand disposed of upholding
the impugned rules, with the specified provisions being
struck down.
62. Interlocutory application(s), if any, shall stand
disposed of.
(K. Vinod Chandran, CJ)
I agree.
Harish Kumar, J:
(Harish Kumar, J)
Sujit/Ranjan
AFR/NAFR AFR
CAV DATE 15.03.2024
Uploading Date 02.04.2024
Transmission Date
