Shahina Perween @ Shahina Parween vs The State Of Bihar
2024 Latest Caselaw 2554 Patna

Patna High Court

Shahina Perween @ Shahina Parween 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.701 of 2024
     ======================================================
     Shahina Perween @ Shahina Parween Wife of Md. Ali Resident of Village-
     Serukahi Post Kabilpur Police Station-Kanti, District- Muzaffarpur.
                                                                 ... ... Petitioner/s
                                        Versus
1.    The State of Bihar through the Additional Chief Secretary, Department of
      Education, Government of Bihar, Patna.
2.   The Director, Primary Education, Government of Bihar, Patna.
3.   The District Education Officer, District-Muzaffarpur.
4.   The District Programme Officer, Establishment, District-Muzaffarpur.
5.   The District Programme Officer, Sarva Shiksha Abhiyan, District-
     Muzaffarpur.
6.   The Block Development Officer-Cum-Secretary, Block Employment
     Committee, Block-Minapur, District-Muzaffarpur.
7.    The Block Education Officer, Block-Minapur, Distirct-Muzaffarpur.
                                                             ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Manoj Kumar, Adv.
     For the Respondent/s   :       Mr. Uday Prasad, AC to GP- 22
     ======================================================
     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. Learned counsel for the petitioner submits that

this writ petition is squarely covered by the Full Bench

judgment dated 20.03.2024 passed in L.P.A. No. 748 of 2022.

3. In such view of the matter, petitioner is

directed to file a fresh detailed representation before the District

Programme Officer, Establishment, Muzaffarpur (respondent

no.4) along with all supporting judgments and documents within

a period of two weeks and the respondent no.4 is well advised to Patna High Court CWJC No.701 of 2024 dt.29-03-2024

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.

4. Needless to state that respondent no. 4 shall be

solely liable for non-compliance of this order within the

stipulated period.

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

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

petitioner.

6. 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