Vijay Kumar vs The State Of Bihar
2024 Latest Caselaw 6753 Patna

Patna High Court

Vijay Kumar vs The State Of Bihar on 3 October, 2024

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14898 of 2024
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     Vijay Kumar Son of Hari Shankar Prasad resident of village- Bhatauna, P.S.-
     Karja, District Muzaffarpur and at present Panchayat Teacher at Primary
     School, Tengrari Math Tola, Minapur.
                                                               ... ... Petitioner/s
                                        Versus
1.    The State of Bihar through the Principal Secretary, Education Department,
      Bihar, Patna.
2.   The Director, Primary Education, Bihar, Patna.
3.   The District Magistrate, District- Muzaffarpur.
4.   The District Education Officer, Muzaffarpur.
5.   The District Program Officer, Establishment, Education Department,
     Muzaffarpur.
6.   The Block Education Officer, Block- Minapur, District- Muzaffarpur.
7.    The Panchayat Secretary, Gram Panchayat Raj Tengrari, Block- Minapur,
      District- Muzaffarpur.
                                                          ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Yugal Kishore
     For the Respondent/s   :      Mr. Kumar Manish, SC- 5
                                   Mr. Prashant Kumar, AC to SC- 5
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
     ORAL JUDGMENT

Date : 03-10-2024

Heard learned counsel for the parties.

2. The petitioner is a Panchayat Teacher at Primary

School, Tengrari Math Tola, who has filed this writ petition

seeking a direction to the respondents for payment of arrears of

salary from April, 2018 till now.

3. Since the petitioner is a Panchayat Teacher, having

regard to the Bihar State Teaching Institutions Teachers and

Employees (Dispute Redressal and Appeal) Rules, 2020 and the

decision rendered by this Court in C.W.J.C. 10222 of 2022 in Patna High Court CWJC No.14898 of 2024 dt.03-10-2024

the case of Rani Kumari Vs. the State of Bihar and Ors. along

with series of connected writ petitions, this writ petition is

hereby disposed of with liberty granted to the petitioner to

approach the concerned District Appellate Authority for

redressal of the grievances raised in the present writ petition.

4. The writ petition stands disposed of with the above

directions.

(Nani Tagia, J) Siddharth Sagar/-

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Uploading Date          03.10.2024
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