Patna High Court
Kailash Mandal vs The State Of Bihar on 19 August, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3893 of 2025
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Kailash Mandal son of Late Sattan Mandal, resident of vill- Birnaudha, P.S.-
Shambhuganj, Dist- Banka
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Education, Govt. of Bihar Patna.
2. The Additional Chief Secretary Department of Education, Government of
Bihar, Patna.
3. The Principal Secretary Department of Finance, Government of Bihar,
Patna.
4. The Divisional Commissioner, Bhagalpur.
5. The District Magistrate, Banka.
6. The Director Secondary Education Department of Education Government of
Bihar, Patna.
7. The Director Primary Education, Government of Bihar, Patna.
8. The District Education Officer, Banka.
9. The District Programme Officer, Establishment, Banka.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Kumar Mritunjay Narain, Advocate
For the Respondent/s : Mr. Anant Prasad Singh, SC- 15
Mrs. Deepika Sharma, AC to SC- 15
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 19-08-2025
Heard the parties.
2. The petitioner has approached this Court seeking
a direction upon the respondent concerned to upgrade the
Middle School, Birnaudha, Shambhuganj Banka as High School
and start education in class 9 as per the Government policy
contained in Memo No. 876 dated 07.06.2021.
Patna High Court CWJC No.3893 of 2025 dt.19-08-2025
3. Considering the inaction and irregularities of the
concerned respondent, the petitioner has approached before the
Public Grievance Redressal Authority. However, despite the
order, no action has been taken and as such, the petitioner has
also filed representation before the District Education Officer,
Banka, a copy of which is marked as Annexure- P/9. It is further
contended that for redressal of grievance, identically situated
person has also approached before this Court and this Court in
C.W.J.C. No. 11632 of 2023 has relegated the matter to the
concerned respondent to take appropriate action.
4. Learned Advocate for the State interjected at this
position and submitted that the petitioner has no locus standi to
maintain the present writ petition inasmuch as neither he has
any legal or fundamental right with respect to the issue raised
before this Court.
5. Be that as it may, considering the grievance of
the petitioner and taking note of the fact that the petitioner has
already represented before the concerned authority for
ventilation of his grievance, the writ petition stands disposed off
with a liberty to the petitioner to approach before respondent
No. 6 within a period of two weeks from today.
6. In case, such a representation is filed with the
Patna High Court CWJC No.3893 of 2025 dt.19-08-2025
necessary supporting documents, the same shall be considered
and dispose off by passing a reasoned and speaking order in the
light of the relevant guidelines, in accordance with law.
(Harish Kumar, J)
sauravkrsinha/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 21.08.2025
Transmission Date NA
