Patna High Court
Shalinee Kumari vs The State Of Bihar on 18 August, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12853 of 2025
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Shalinee Kumari W/o Dr. Manoj Kumar, Resident of AIIMS, Patna
Residential Complex, Type-IV, Block 1, Flat no 109, Phulwari Sharif, PO
Khagaul, PS Phulwari Sharif, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar thorugh Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Director, State Council of Educational Research and Training, Bihar,
Patna.
3. The Joint Director (Administration), State Council of Educational Research
and Training, Bihar, Patna.
4. In-charge Principal, Primary Teachers Training College, Mahendru, Patna.
5. Training In-Charge, District Institute of Education and Training, Arwal.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Narain Yadav, Advocate
For the Respondent/s : Mr. Government Pleader (25)
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 18-08-2025
Heard the parties.
2. The petitioner, upon being appointed as lecturer
by Notification No. 668 dated 30.06.2020; has been working as
a Senior Lecturer in Primary Teachers Training College,
Mahendru, Patna, is aggrieved with the order contained in
Memo No. 5314 dated 08.10.2024 issued by the respondent No.
2, whereby she has been deputed to District Institute of
Education and Training, Arwal.
3. Prayer has also been made to post the petitioner
Patna High Court CWJC No.12853 of 2025 dt.18-08-2025
in her original Primary Teachers Training College or any other
suitable post in Patna, taking into consideration her pitiable
condition, besides her unattended ailing mother-in-law and 12
years old son.
4. Mr. Suraj Narayan Yadav, learned Advocate for
the petitioner submitted that the very deputation of the petitioner
to the District Institute of Education and Training, Arwal, is
actuated with malafide on account of the reason that she has
made a complaint against the in-charge Principal of the Primary
Teachers Training College, Mahendru, Patna before the
Additional Chief Secretary, Education Department.
5. Learned Government Pleader No. 25 interjected
the submissions and submitted that since the allegation has been
levelled against the in-charge Principal, instruction is required
by the concerned respondent authorities.
6. Be that as it may, considering the fact that for
ventilating the grievance, the petitioner had already filed a
detailed representation before the Additional Chief Secretary,
Education Department, Government of Bihar, a copy of which is
marked as Annexure- P/5 to the writ petition, for the ends of
justice, this Court thinks it apt and proper to dispose off the writ
petition with a direction to the Additional Chief Secretary,
Patna High Court CWJC No.12853 of 2025 dt.18-08-2025
Education Department, Government of Bihar to take up the
representation as contained in Annexure- P/5 to the writ petition
and bring to its logical conclusion after considering the
averments made therein and taking into account her condition,
as noted hereinabove.
7. It is expected that the aforesaid representation
shall be considered and dispose off by passing a reasoned and
speaking order, preferably within a period of six weeks from the
date of receipt/production of a copy of this order.
8. Accordingly, the present writ petition stands
disposed off with the aforesaid direction.
(Harish Kumar, J)
sauravkrsinha/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.08.2025
Transmission Date NA
