Patna High Court
Piyush Kumar Sinha vs The State Of Bihar on 3 July, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8354 of 2022
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1. Piyush Kumar Sinha, Son of Chaturabhuj Prasad Varama, resident of
Village-Andarkila, P.S. Hajipur, District-Vaishali.
2. Pratibha Sharan Mishra, Son of Dipnarayan Mishra, resident of Village-
Chandsaray, P.S. Mahua, District-Vaishali.
3. Praveen Kumar Jha, Son of Nagendra Nandan Jha, resident of Village-
Madhopur Kapur, P.S. Kurhani, District-Muzaffarpur.
4. Abha Kumari Wife of Raj Ballabh Chaudhary, Resident of Adarsh Nagar,
Khabra, Khabra urf Kiratpur Gurdas, P.S. Khabra, District-Muzaffarpur.
5.1. Krishna Mohan Son of Late Mahaveer Sah, Resident of Village - Madhopur,
Kapur, P.O. - Chandrahatti, P.S. - Kurhani, District- Muzaffarpur.
6.1. Sanjeev Kumar Gautam Son of Late Satya Narayan Singh, Resident of Ward
No. - 2, Kurhani Tola, P.S. - Kurhani, District- Muzaffarpur.
6.2. Ravi Kumar Kunal Son of Late Satya Narayan Singh, Resident of Ward No.
- 2, Kurhani Tola, P.S. - Kurhani, District- Muzaffarpur.
7. Shanti Devi, Wife of Nandlal Mahto, resident of Ward No. 10, Kurhani, P.s.
Kurhani, District Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Additional Chief Secretary, Education Department, Bihar, Patna.
3. The Director, Secondary Education, Bihar, Patna.
4. The District Education Officer, Muzaffarpur.
5. The District Programme Officer (Est.), Muzaffarpur.
6. The Regional Deputy Director Education, Muzaffarpur.
7. The Head Master, Krishna Vibhuti Balika Uchch Vidyalaya, Kudhni,
Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sanjay Kumar, Adv.
For the Respondent/s : Mr.Madhaw Prasad Yadaw, GP 23
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 03-07-2025
Heard the parties.
2. The petitioners before this Court are the teaching
and non teaching staffs of Krishna Vibhuti Balika Uchch
Patna High Court CWJC No.8354 of 2022 dt.03-07-2025
Vidyalaya, Kudhni, Muzaffarpur and few of them are their
dependents; on being aggrieved with the action of the
respondents in not extending their salary and other retiral
benefits, have approached this Court seeking a direction upon
the respondents to ensure payment thereof, after calculating
their initial date of appointment with effect 20.11.1979 till the
date of their superannuation.
3. It is the specific contention of the petitioners that
one identically situated person, namely, Ranjana Verma, who
was also appointed like the petitioners and has been denied
salary for the similar period and retiral benefits, approached this
Court in CWJC No. 11916 of 2016 which came to be disposed
of on 04.07.2018 with a direction to the Regional Deputy
Director of Education, Tirhut Division, Muzaffarpur to take a
final decision with regard to the date from which the service of
the petitioner can be reckoned to be valid in the eyes of law for
the purposes of all her claims, including payment of salary for
prior periods to what has been paid as well as consequential
retiral dues. The case of said Ranjana Verma was duly
considered by the Regional Deputy Director, Tirhut Division,
Muzaffarpur and all the admissible salary and retiral benefits
have been paid to her; is the contention of the learned Advocate
Patna High Court CWJC No.8354 of 2022 dt.03-07-2025
for the petitioners.
4. Mr. Sanjay Kumar, learned Advocate for the
petitioners submitted that the petitioners in the aforesaid
premise also seek liberty to approach before the respondent no.
6, who shall consider the claim of the petitioners separately,
based upon the available materials/documents on record and
pass necessary consequential orders.
5. Learned Advocate for the State submits that the
matter is required to be examined at the level of the concerned
authorities as certain disputes have been raised.
6. Cosnidering the submissions set forth, in order to
give quietus to the litigation, this Court deems it fit and proper
to dispose off the writ petition with a liberty to the petitioners to
approach before the respondent no. 6 by filing separate
application along with necessary documents in support of their
respective claims. In case such representation(s) is/are filed,
preferably within a period of four weeks from today, the
concerned respondent shall consider the case of the petitioners,
in accordance with law, based upon the documentary evidence
produced by the petitioners as also available in the concerned
school/office and dispose off the same by a reasoned and
speaking order within a further period of 12 weeks.
Patna High Court CWJC No.8354 of 2022 dt.03-07-2025
7. Suffice it to observe that in case the claim of the
petitioners find favour, necessary consequential benefits shall be
accorded to him/her/them.
8. The writ petition stands disposed off with the
aforesaid observations.
(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 07.07.2025
Transmission Date
