Mahatab Ansari @ Mahtab Ansari vs The State Of Bihar
2024 Latest Caselaw 2553 Patna

Patna High Court

Mahatab Ansari @ Mahtab Ansari vs The State Of Bihar on 29 March, 2024

Author: Anjani Kumar Sharan

Bench: Anjani Kumar Sharan

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.519 of 2024
     ======================================================
     Mahatab Ansari @ Mahtab Ansari S/o Md. Ehsan Ansari R/o- Pipra, Parsain
     Tola, Ramnagar, P.S. Sonbarsa, District- Sitamarhi. At Present Posted in Govt.
     Middle School, Ram Nagar- IInd, Sonbarsa, Sitamarhi.
                                                                 ... ... Petitioner/s
                                        Versus
1.    The State of Bihar through the Principle Secretary, Education Department
      Bihar, Patna.
2.   The District Magistrate, Sitamarhi.
3.   The District Programme Officer (Literacy) Sitamarhi, District Sitamarhi.
4.   The Block Education Extension Officer, Sonbarsa, District Sitamarhi.
5.   The Block Development Officer, Sonbarsa, District Sitamarhi.
6.   The Circle Officer, Sonbarsa, District Sitamarhi.
7.   The Co-ordinator, Block Programme, Sonbarsa, District Sitarmarhi.
8.    The Headmaster, Government Primary School, Ram Nagar-II, Sonbarsa,
      District- Sitamarhi.
                                                      ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Ashok Kumar Jha
     For the Respondent/s   :       Mr. Standing Counsel 23
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
     ORAL JUDGMENT

Date : 29-03-2024 Heard learned counsel for the petitioner and

learned counsel for the respondents-State.

2. Petitioner is directed to file a fresh detailed

representation before the District Programme Officer (Literacy)

Sitamarhi (respondent no. 3) along with all supporting

judgments and documents within a period of two weeks and the

respondent no. 3 is well advised to consider the case of the

petitioner after affording opportunity of personal hearing or

through his counsel and pass a reasoned and speaking order in

accordance with law within eight weeks thereafter.

Patna High Court CWJC No.519 of 2024 dt.29-03-2024

3. Needless to state that respondent no.3 shall be

solely liable for non-compliance of this order within the

stipulated period.

4. It is made clear that this Court has not expressed

any opinion with regard to the merits of the claim of the

petitioner.

5. With the aforesaid observation and direction, this

writ application stands disposed of.

(Anjani Kumar Sharan, J) devendra/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.03.2024
Transmission Date       NA