Patna High Court
Rabindra Singh vs The State Of Bihar Through The Chief ... on 24 June, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.593 of 2022
In
Civil Writ Jurisdiction Case No.10420 of 2022
======================================================
1. Subhash Choudhary Son of Late Babu Lal Choudhary Resident of Village
and P.O.-Arniya, P.S.-Jandaha, District-Vaishali.
2. Rabindra Kumar Mishra Son of Sri Braj Bhushan Mishra Resident of
Village-Bahasi, P.O.-Kadilpur, P.S.- Jandaha, District-Vaishali.
3. Parmeshwar Sharma Son of Late Ram Awatar Sharma Resident of Village-
Sherpur Manikpur, P.O.-Bhan Borhan, P.S.-Mahua, District-Vaishali.
4. Ram Bahadur Ray Son of Sri Bhola Ray Resident of Village-Vishnupur,
P.O.-Khopi, P.S.-Jandaha, District-Vaishali.
5. Raj Kumar Paswan Son of Sri Kuldip Hazra, Resident of Village-hariprasad,
P.O.-Mutuzapur, P.S.-Jandaha, District-Vaishali.
6. Mani Bhushan Son of Sri Bindeshwar Das, Resident of Village and P.O.-
Jawaj, P.S.-Mahnar, District-Vaishali.
7. Umesh Kumar Son of Late Ram Lakhan Singh Resident of Village-Dumri
Chak, P.O.-Bakhari Supayan, P.S.-Rajapakar, District-Vaishali.
8. Md. Shahabuddin Son of Abdul Hakim, Resident of Village-Sahpur Toi,
P.O.-Paharpur Toi, P.S.-Desari, District-Vaishali.
9. Upendra Das Son of Sri Akalu Das, Resident of Village and P.O.-Mahisaur,
P.S.-Jandaha, District-Vaishali.
10. Ram Sundar Ram Son of Late Bawan Ram Resident of Village-Sakrauli
Buchauli, P.O.-Din Buchauli, P.S.-Jandaha, District-Vaishali
11. Vijay Kumar Rajak Son of Late Hirday Rajak, Resident of Village-
Bishnupur Yasparha, P.O.-Milki Chakwaje, P.s.-Tisiouta, District-Vaishali
12. Parasnath Thakur Son of Laxman Thakur Resident of Village and P.O.-
Chakmahdin, P.S.-Jandaha, District-Vaishali
13. Rit Lal Sahani Son of Newa sahani Resident of Village-Shekhopur, P.O.-
Sahdai Bizurg, P.S.-Desari, District-Vaishali
14. Arun Kumar Sah Son of Surendra Sah Resident of Village-Chaksahawali,
P.O.-Mahipura, P.S.-Jandaha District-Vaishali
15. Suhail Ahmad Son of Late Mohiuddin Resident of Village and P.O.-
Shekhopur, P.S.-Desari, District-Vaishali.
16. Md. Athar Hussain Son of Akhtar Hussain, Resident of Village and P.O.-
Paharpur Toi, P.S.-Desari, District-Vaishali.
17. Amjad Hussain Son of Anwar Hussain, Resident of Village and P.O.-
Paharpur Toi, P.S.-Desari, District-Vaishali.
18. Mina Devi Daughter of Kishan Singh Resident of Village and P.O.-Kajri
Buzurg, P.S.-Jandaha, District-Vaishali.
19. Maqubool Hassan Son of Md. Hadis, Resident of Village-Math Toi, P.O.-
Paharpur Toi, P.S.-Desari, District-Vaishali.
20. Triveni Prasad Son of Late Mishri Lal Resident of Village and P.O.-Arnia,
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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P.S.-Jandaha, District-Vaishali
21. Naresh Paswan Son of Bhanu Paswan Resident of Village-Chakwajo
Malahi, P.O.-Garahi, P.S.-Jandaha, District-Vaishali.
22. Laxman Ram, Son of Shivnarayan Ram Resident of Village and P.O.-
Batandipur, P.S.-Jandaha, District-Vaishali.
23. Rajeev Kumar Singh Son of Ram Ekwal Singh Resident of Village, P.O. and
P.S.-Desari, District-Vaishali.
24. Pramod Kumar Thakur Son of Shatrughan Thakur Resident of Village-
Panapur Silauthar, P.O.-Kalapahar, P.S.-Jandaha, District-Vaishali.
25. Ramprawesh Ray Son of Ramnarayan Ray Resident of Village -Sherpur,
P.O.-Dhandua, P.S.-Jandaha, District-Vaishali.
26. Parduman Chaudhary Son of Late Saryug Chaudhary Resident of Village
and P.O.-Loma, P.S.-Tisiauta, District-Vaishali
27. Umesh Prasad Son of Mehi Lal Das, Resident of Village and P.O.-
Bitandipur, P.S.-Jandaha, District-Vaishali.
28. Somnath Son of Hari Prasad Das Resident of Village-Rampur Chaklala, P.O.
and P.S.-Jandaha, District-Vaishali
29. Ram Pravesh Sinha Son of Ram Uchit Sinha Resident of Village and P.O.-
Narharpur, P.S.-Jandaha, District-Vaishali.
30. Subodh Bhushan Prasad Son of Ramchandra Prasad Resident of Village-
Chhoti Malawan, P.O.-Bari Malawan, P.S.-Sarmera, District-Nalanda.
31. Shiv Kumar Son of Ramakant Rai Resident of Village-Nainha, P.O.-Nainha,
P.S.-Hazipur Sadar, District-Vaishali.
32. Ramanand Ram Son of Late Chhathu Ram Resident of Village and P.O.-
Pirapur, P.S.-Jandaha, District-Vaishali.
33. Geeta Kumari Daughter of Late Suraj Baitha Resident of Village and P.O.-
Dih Buchauli, P.S.-Jandaha, District-Vaishali.
34. Jaishankar Mehta Son of Jainandan Mehta Resident of Village and P.O.-
Khopi, P.S.-jandaha, District-Vaishali
35. Raman Kumar Son of Nirdhan Das Resident of Village-Bishanpuri Gausi
P.O.-Bashudeopur Chandel, P.S.-Mahnar, District-Vaishali.
36. Md. Imran Son of Abdul Gaffar Resident of Village-Sherpur, P.O. and P.S.-
Vidyapatinagar, District-Samastipur.
37. Ravindra Kumar Thakur Son of Ganesh Thakur Resident of Village and
P.O.-Kharika Desari, P.S.-Bidupur, District-Vaishali.
38. Sanjay Kumar Son of Baleshwar Bhagat, Resident of Village Pacchis
Kurwa, P.O. and P.S.- Industrial Area, Hazipur, District-Vaishali
39. Babban Das Son of Late Dukhan Das, Resident of Village-Rampur
Nausahan, P.O. and P.S.-Industrial Area Hazipur, District-Vaishali.
40. Rajgir Pandit Son of Late Ramdeo Pandit, Resident of Village-P.O.and P.S.-
Bidupur, District-Vaishali.
41. Sanjay Kumar Singh Son of Late Thakur Rajendra Singh Resident of Village
and P.O.-Kharika, P.S.-Bidupur, District-Vaishali
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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42. Lal Babu Bhagat Son of Late Ram Khelawan Bhagat, Resident of Village-
Bihwarpur, P.O.-Madhurapur, P.S.-Bidupur, District-Vaishali
43. Ganesh Kumar Son of Late Ram Lakhan Singh Resident of Village-Dumari
Chak, P.O.-Bakhari Supayan, P.S.-Rajapakar, District-Vaishali
44. Rajdeo Ray son of Late Madhu Sudan Ray Resident of Village-Amer, P.O.-
Nawanagar, P.S.-Bidupur, District-Vaishali.
45. Rampravesh Suman Son of Deo Narayan Roy, Resident of Village-
Bhikhanpura, P.O.-Bhatauliya, P.S.-Desari, District-Vaishali.
46. Arvind Kumar Alok, Son of Sri Bhogendra Thakur, Resident of Village-
Panapur Bateshwar Nath, P.O.-Dhandhua, P.S.-Jandaha, District-Vaishali.
47. Harinath Prasad Sah Son of Late Ramashish Sah Resident of Village-Alipur
Sumerganj, P.O.-Salempur Dumaria, P.S.-Goraul, District-Vaishali.
48. Vishwambhar Sah Son of Late Ram Sharan Sah Resident of Village and
P.O.-Bhathahi, P.S.-Jandaha, District-Vaishali.
49. Anil Kumar Thakur Son of Late Ishwari Thakur, Resident of Village-
Sadapur Mahua, P.O. and P.S. Mahua, District-Vaishali.
50. Sukhendra Das Son of Late Jhapas Das, Resident of Village and P.O.-
Rampur Ramhar, P.S.-Jandaha, District-Vaishali.
51. Jawahar Ray Son of Late Chandar Ray Resident of Village-Chakdadan P.O.
and P.S.-Mahua, District-Vaishali.
52. Md. Ehsanul Haque Son of Late Md. Suleman, Resident of Village-Mahua
Mukundpur, P.O. and P.S.-mahua, District-Vaishali.
53. Arvind Kumar Son of Late Daroga Prasad Rai, Resident of Village and P.O.-
Wabhantoli, P.S.-Goraul, District-Vaishali.
54. Sushila Kumari Daughter of Late Mukund Ram Resident of Village- Mahua
Singh Rai, P.O. and P.S.-Mahua, District-Vaishali.
55. Jai Mangal Singh Son of Late Devi Lal Singh Resident of Village and P.O.-
Vishunpur Bande, P.S.-Bhagwanpur, District-Vaishali.
56. Bindeshwar Ram Son of Sri Srawan Ram Resident of Village and P.O.-
Vishunpur Bande, P.S.-Bhagwanpur, District-Vaishali.
57. Dileep Kumar Son of Late Bhageran Ram Resident of Village -Mahua Singh
Rai, P.O. and P.S.-Mahua, District-Vaishali.
58. Lali Wife of Sri Harendra Ram Resident of Village and P.O.-Garjaul, P.S.-
Mahua, District-Vaishali.
59. Ranjit Kumar Son of Late Mauje Lal Sah Resident of Village-Mahua Singh
Rai, P.O. and P.S.-Mahua, District-Vaishali.
60. Ajit Kumar Son of Late Balendra Singh Resident of Village and P.O.-
Mirjanagar, P.S.-Mahua, District-Vaishali
61. Hare Krishna Singh Son of Late Deep Narayan Singh Resident of Village
and P.O.-Jahangeerpur Salkhanni, P.S.-Mahua, District-Vaishali.
62. Harendra Ram Son of Late Mukhlal Ram Resident of Village and P.O.-
Hasanpur Bhadwas, P.S.-Mahua, District-Vaishali.
63. Raghwendra Kumar Son of Late Vasudeo Narayan Singh Resident of Village
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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and P.O.-Mansoorpur Halaiya, P.S.-Goraul, District-Vaishali.
64. Ramprit Ram Son of Late Ganpat Ram Resident of Village-Chakdadan P.O.
and P.S.-Mahua, District-Vaishali.
65. Vinod Kumar Son of Prabhu Dayal Singh Resident of Village-Kushahar,
P.O.-Madhopur Nijhama, P.S.-Mahua, District-Vaishali.
66. Hari Shankar Ram Son of Late Raudi Ram Resident of Village-Gobindpur,
P.O.-Singhara, P.S.-Mahua, District-Vaishali
67. Manju Kumari Wife of Sri Draveshwar Ram Resident of Village-Gorigama,
P.O. and P.S.-Mahua, District-Vaishali
68. Ram Ekbal Singh Son of Late Ram Vilash Singh Resident of Village-
Narsinghpur Bangahi, P.O.-Nilkanthpur, P.S.-Mahua, District-Vaishali.
69. Alok Kumar Son of Late Rameshwar Bhakt, Resident of Village-Hariharpur,
P.O.-Rajauli, P.S.-Hajipur Sadar, District-Vaishali.
70. Raj Nath Chaudhary Son of Late Ram Pratap Chaudhary Resident of
Village-Rusulpur Osti, P.O. and P.S.-Mahua, District-Vaishali.
... ... Appellant/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Bihar, Patna.
2. The Principal secretary, Finance Department, Bihar, Patna.
3. The Additional Chief Secretary, Finance Department, Bihar, Patna.
4. The Additional Secreary, Finance Department, Bihar, Patna.
5. The Under Secretary, Finance Department, Bihar, Patna.
6. The Secretary (Expenditure), Finance Department, Bihar, Patna.
7. The Director (Primary Education), Bihar, Patna.
8. The District Education Oficer, Vaishali at Hazipur
9. The District Programme Officer (Establishment), Vaishali, Hazipur.
10. The Accountant General, Bihar, Patna.
11. Ram Kishore Prasad Sinha Son of Late Vindeshwari Prasad Sinha Resident
of Village-Jawaj, P.O.-Narayanpur Dedhpura, P.S.-Mahnar, District-Vaishali.
12. Ganesh Prasad Bhaskar Son of Late Ram Shobhit Singh Resident of Village
and P.O.-Harpur Belwa, P.S.-Mahua, District-Vaishali.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 624 of 2022
In
Civil Writ Jurisdiction Case No.2783 of 2021
======================================================
1. Chandrakant Son of Umashankar Prasad Singh Resident of P.O. and P.S.-
Safapur, District-Begusarai, Pin Code-851129.
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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2. Devendra Kumar Srivastava, Son of Nawal Kishore Sharan Resident of
Village- Sadhugachhi, P.O.-Shekhpura, P.S. Akharaghat, District-
Muzaffarpur, Pin Code-842002.
3. Sanjay Tiwari, Son of Ramanand Tiwari Resident of Kanhauli Bishundatt,
P.O.-R K. Asharam Bela, P.S. and District- Muzaffarpur, Pin Code-843116.
... ... Appellant/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Bihar, Patna.
2. Principal Secretary, Finance Department, Bihar, Patna.
3. Secretary (Expenditure) Finance Department, Bihar, Patna.
4. Director, Primary Education, Bihar, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 691 of 2022
In
Civil Writ Jurisdiction Case No.16301 of 2021
======================================================
1. Satish Narayan Mishra Son of Tulsi Dutt Mishra, Resident of Village and
P.O.- Kunda, P.S. and District- Aurangabad, Presently working as an
Assistant Teacher in Primary School Gurgaiya, Block-Deo, District-
Aurangabad.
2. Ajay Kumar Singh, Son of Baidyanath Prasad Singh, Resident of New Area,
Gyanpuri Road No. 1, P.O., P.S. and District-Aurangabad, presently working
as an Assistant Teacher in Middle School Bijauli, Block-Deo, District-
Aurangabad.
3. Nawal Kishore Singh, Son of Sri Ram Chandra Singh, Resident of Village
and P.O.-Chauriya, P.S. and District-Aurangabad, presently working as an
Assistant Teacher in Middle School Sunderganj, Block-Barun, District-
Aurangabad.
4. Pramod Kumar Singh, Son of Baijnath Singh, Resident of Village-Goseya,
P.O.-Dosma, P.S.-Phesar, District-Aurangabad, presently working as an
Assistant Teacher in Primary School Dharampur, Block-Deo, District-
Aurangabad.
5. Baliram Mishra, Son of Mithileesh Kumar Mishra, Resident of New Area,
Gyanpuri-4, P.O., P.S. and District-Aurangabad, presently working as an
Assistant Teacher in Primary School Balakarma, Block-Deo, District-
Aurangabad.
6. Sohail Ahmad, Son of Anisur Rahman, Resident of Islam Toli, P.O., P.S. and
District-Aurangabad, presently working as an Assistant Teacher in Middle
School Yadupur, Block-Deo, District-Aurangabad.
7. Md. Intekhab Alam, Son of Md. Abdul Barkat Ansari, Resident of Village-
Hajinagar, P.O. and P.S.-Deo, District-Aurangabad, presently working as an
Assistant Teacher in Urdu Middle School Bandhu Bigha, Block-Deo,
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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District-Aurangabad. (Now Urdu Middle School, Pathan Toli, Block and
District- Aurangabad).
8. Md. Kalim Ahmad, Son of Md. Abdul Halim, Resident of Paithan Toli, P.O.,
P.S. and District-Aurangabad, presently working as an Assistant Teacher in
Upgraded Middle School Bala Pokhar, Block-Deo, District-Aurangabad.
9. Md. Nasim Ahmad, Son of Likman, Resident of Shahi Road, Madanpur,
P.O. and P.S. Madanpur, District-Aurangabad, Presently working as an
Assistant Teacher in Upgraded Middle School, Bala Pokhar, Block-Deo,
District-Aurangabad.
10. Nishi Kumari Gupta, Wife of Sri Bajrangi Prasad, Resident of Ward No. 23,
Mohalla-Shahganj, Aurangabad, P.O., P.S. and District-Aurangabad,
presently working as an Assistant Teacher in Upgraded Middle School
Raghunandan Bigha, Block-Deo, District-Aurangabad.
11. Dewanti Kumari, Wife of Sri Karmdeo Mahto, Resident of Village and P.O.-
Khakhra, P.S.-Kunda, District-Aurangabad, presently working as an
Assistant Teacher in Upgraded Middle School, Hasauli, Block and District-
Aurangabad.
12. Arvind Kumar Singh, Son of Sri Jai Kumar Singh, Resident of Village-
Chandauli, P.O.-Simra, P.S.-Kasma, District-Aurangabad, presently working
as an Assistant Teacher in Middle School Pararia, Block-Deo, District-
Aurangabad.
13. Shadan Arshi Shamsi, Daughter of Md. Bahauddin Shamsi, Resident of
Village and P.O.- Bharthouli, P.S.- Bharthuli, District- Aurangabad, presently
working as an Assistant Teacher in Upgraded Middle School Bajitpur, Block
and District- Aurangabad.
14. Mahendra Das, Son of Dev Lal Das, Resident of Village-Keshopur, P.O.-
Sonenagar, P.S.-Barun, District-Aurangabad, presently working as an
Assistant Teacher in Middle School Kanchanpur, Block-Deo, District-
Aurangabad.
15. Dhananjay Kumar Singh, Son of Sri Bhagwat Singh, Resident of Village-
Bardih, P.O.-Khiriyawan, P.S.-Salaiya, District-Aurangabad, presently
working as an Assistant Teacher in Upgraded Middle School Deodhari,
Block-Deo, District-Aurangabad.
16. Sharda Singh, Wife of Sri Pramod Kumar Singh, Resident of Jai Maa
Colony, Shivjee Path, New Area, Aurangabad, P.O., P.S. and District-
Aurangabad, presently working as an Assistant Teacher in Anugrah Middle
School, Aurangabad, Block and District-Aurangabad.
17. Pushpa Kumari, Wife of Sri Ashok Kumar Singh, Resident of Gyanpuri,
New Area, Road No. 1, P.O., P.S. and District-Aurangabad, presently
working as an Assistant Teacher in Nadighati Colony Middle School,
Aurangabad, Block and District-Aurangabad.
18. Manorma Kumari Gupta, Wife of Shreeram Prasad, Resident of S.S.
College, Anugrah Nagar, Aurangabad, P.O., P.S. and District-Aurangabad,
presently working as an Assistant Teacher in Middle School, Nadi Ghati
Colony, Aurangabad, Block and District-Aurangabad.
19. Awanish Kumar, Son of Sri Balmukund Mishra, Resident of Village-
Vishnupur Karma Bhagwan, P.O.-Karma Bhagwan, P.S. and District-
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
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Aurangabad, Presently working as an Assistant Teacher in Middle School,
Bharthauli, Block and District-Aurangabad.
20. Md. Alim Ansari, Son of Abdur Rahim Ansari, Resident of Ishlam Toli, P.O.,
P.S. and District-Aurangabad, presently working as an Assistant Teacher in
Urdu Primary School Ishlam Toli, Block and District-Aurangabad.
21. Sabhia Shahin, Wife of Md. Alim Ansari, Resident of Ishlam Toli, Chauk,
P.O., P.S. and District-Aurangabad, presently working as an Assistant
Teacher in Urdu Primary School Kasai Toli, Block and District-Aurangabad.
22. Sudesh Kumar Singh, Son of Late Sharawan Singh, Resident of Village and
P.O.-Sonbarsha, P.S.-Obra, District-Aurangabad, Presently working as an
Assistant Teacher in Middle School, Hasauli, Block and District-
Aurangabad.
23. Md. Akhtar, Son of Md. Mohiuddin, Resident of Village and P.O.-Nawadih,
P.S. and District-Aurangabad, presently working as an Assistant Teacher in
Upgraded Middle School Unthu, Block and District-Aurangabad.
... ... Appellant/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, New Secretariat, Patna.
2. The Principal Secretary, Finance Department, Government of Bihar, New
Secretariat, Patna.
3. The Secretary (Expenditure), Finance Department, Government of Bihar,
New Secretariat, Patna.
4. The Director Primary Education, Government of Bihar, New Secretariat,
Patna.
5. The District Education Officer, Aurangabad.
6. The District Programme Officer (Establishment), Aurangabad.
7. Md. Yunus Ansari Son of Md. Rustam Ali, Resident of Village- Berhna,
P.O.- Malhara, P.S.- Dhibra Malhara, District- Aurangabad, Presently
working as an Assistant Teacher in Upgraded Middle School Bajitpur, Block
and District- Aurangabad.
8. Surendra Ram Son of Sri Saryu Ram, Resident of Village and P.O.- Ketaki,
P.S. and District Aurangabad, Presently working as an Assistant Teacher in
Middle School Bhatkur, Block- Deo, District- Aurangabad.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 702 of 2022
In
Civil Writ Jurisdiction Case No.17719 of 2021
======================================================
Krishna Mishra wife of Rabindra Nath Mishra, Resident of Bela, P.O.
Aurangabad, P.S. Aurangabad Mufassil, District Aurangabad.
... ... Appellant/s
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
8/18
Versus
1. The State of Bihar through its Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
3. The Secretary (Expenditure), Finance Department, Government of Bihar,
Patna.
4. The Director, Primary Education, Government Bihar, New Secretariat,
Patna.
5. The Regional Deputy Director of Education, Magadh Division, Gaya.
6. The District Education Officer, Aurangabad (Bihar)
7. The District Program Officer, Aurangabad (Bihar)
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 722 of 2022
In
Civil Writ Jurisdiction Case No.9372 of 2022
======================================================
1. Rabindra Singh Son of Late Ganesh Singh Resident of Village and P.O.
Basdila, P.S.- Jalalpur, District- Saran.
2. Surendra Prasad Singh, Son of Late Rameshwar Singh Resident of Village
and P.O. Basdila, P.S.- Jalalpur, District- Saran.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary Government of Bihar, Patna
2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
3. The Secretary (Expenditure), Finance Department, Government of Bihar,
Patna.
4. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
5. The Director, Primary Education, Education Department of Bihar, Patna.
6. The District Education Officer, Saran at Chapra, District- Saran at Chapra.
7. The District Programme Officer, (Establishment), Saran at Chapra, District-
Saran at Chapra.
8. The Accountant General, Bihar, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 727 of 2022
In
Civil Writ Jurisdiction Case No.16326 of 2021
======================================================
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
9/18
1. Pramod Kumar Singh Son of Late Yamuna Prasad Singh, at Present posted
as Head Master in Government Middle School, Khadiha, BLock- Deo, P.S.
and District- Aurangabad (Bihar)
2. Ajeet Kumar Singh Son of Baijnath Prasad Singh, at Present posted as Head
Master in Government Middle School, Pawai, Block- Deo, P.S. and District-
Aurangabad (Bihar)
3. Ravi Kumar Singh Son of Nirmal Kumar Singh, at Present posted as Head
Master in Government Middle School, Belsara, Block and P.S.- Deo,
District- Aurangabad (Bihar)
4. Ajay Kumar Pathak Son of Dudheshwar Pathak, at Present posted as Head
Master in Government Middle School, Yadupur, P.S. and Block- Deo,
District- Aurangabad (Bihar)
5. Kapilmuni Prasad Son of Bindeshwari Ram, at present posted as
Headmaster in Government Middle School, Simra, Block- Kutumba, P.S.-
Simra, District- Aurangabad (Bihar)
6. Arbind Sharma Son of Ram Swarup Singh, at present posted as Headmaster
in Middle School, Jankop, Block and P.S.- Barun, District- Aurangabad
(Bihar)
7. Sanjeev Kumar Singh Son of Janeshwar Singh, at present posted as
Headmaster in Government Middle School, Khakhra (Deo), P.S. and
District- Aurangabad (Bihar)
8. Rakesh Kumar Sinha Son of Iswari Prasad Sinha, at present posted as
Headmaster in Government Middle School, Ordih, Block and P.S.-
Kutumba, District- Aurangabad (Bihar)
9. Onkar Chandra Son of Saryoo Mahto, at present posted as Headmaster in
Government Middle School, Piraunta, P.S.- Jamhore, District- Aurangabad
(Bihar)
10. Sunil Kumar Son of Raghu Prajapati, presently posted as Headmaster in
Government Middle School, Khudwan, P.S.- Khudwan, Block- Obra,
District- Aurangabad (Bihar)
11. Sujeet Kumar Singh Son of Baijnath Prasad Singh, at present posted as
Headmaster in Government Middle School, Saheya, P.S., Block and District-
Aurangabad (Bihar)
12. Binod Kumar Son of Janki Sharan Singh, presently posted as Headmaster in
Government Middle School, Jagdishpur, P.S.- Jamhore, District-
Aurangabad (Bihar)
13. Jawed Alam Son of Shamsul Hoda, at present posted as Headmaster in
Government Middle School, Ramabandh, Deo, P.S. and District-
Aurangabad (Bihar)
14. Md. Zahid Hasan Son of Md. Salim, at present posted as Headmaster in
Government Middle School, Bishnupur, Bock and P.S.- Deo, District-
Aurangabad (Bihar)
15. Sunil Kumar Son of Kamla Kant Singh, at present posted as Headmaster in
Government Middle School, Susnar, Block P.S. and District- Aurangabad
(Bihar)
16. Md. Quddoos Son of Md. Saddique, at present posted as Headmaster in
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
10/18
Government Urdu Middle School, Khushdihra, P.S.- Jamhore, District-
Aurangabad (Bihar)
17. Fakhrul Hassan Son of Md. Sayeed Ansari, at present posted as Headmaster
in Government Urdu Middle School, Simra, Aurangabad, P.S.- Phesar,
District- Aurangabad (Bihar)
18. Shahjahan Son of Qutubuddin, at present posted as Headmaster in
Government Urdu Middle School, Dhandhawa, Aurangabad, P.S. and
District- Aurangabad (Bihar)
19. Gauri Shankar Singh Son of Santoshi Singh, at present posted as
Headmaster in Government Middle School, Yugal Madhya Vidyalaya,
Aurangabad, Block, P.S. and District- Aurangabad (Bihar)
20. Sudama Singh Son of Dukhan Singh, at present posted as Headmaster in
Government Middle School, Sori (Nabinagar), P.S.- Mali, District-
Aurangabad (Bihar)
21. Sanjay Kumar Son of Jagdish Prasad, at present posted as Headmaster in
Government Middle School, Karma Bhagwan, Block, P.S. and District-
Aurangabad (Bihar)
22. Murad Ahmad Son of Maqbool Ahmad, at present posted as Headmaster in
Government Middle School, Middle School, Rampur, Aurangabad, P.S. and
District- Aurangabad (Bihar)
23. Tauhid Ahmad Son of Maqbool Ahmad, at present posted as Headmaster in
Government Middle School, Batwan, P.S.- Jamhor, Block and District-
Aurangabad (Bihar)
24. Abdul Rahim Ansari Son of Allahrakhoo Miyan, at present posted as
Headmaster in Government Middle School, Tetariya, P.S. and District-
Aurangabad (Bihar)
25. Md. Amin Ahmad Son of Md. Badruddin Ansari, at present posted as
Headmaster in Government Middle School, Sohraiya, P.S.- Phesar, District-
Aurangabad (Bihar)
26. Md. Bashiruddin Ansari Son of Md. Rafique, at present posted as
Headmaster in Government Urdu Middle School, Shailopur (Balak),
(Rafiganj), P.S.- Rafiganj, District- Aurangabad (Bihar)
27. MD. Jalil Ahmad Son of Abdul Razzaque, at present posted as Headmaster
in Urdu Middle School, Biseni, Aurangabad, P.S. and District- Aurangabad
(Bihar)
28. Israr Ahmad Son of Abdul Sattar, at present posted as Headmaster in
Government Middle School, Bhaghoi Khurd (Aurangabad), P.S.- Phesar,
District- Aurangabad (Bihar)
29. Jawed Anwar Son of Abdul Sattar, at present posted as Headmaster in
Government Middle School, Chitragopi (Aurangabad), P.S.- Jamhore,
District- Aurangabad (Bihar)
30. Umesh Kumar Singh Son of Rajendra Prasad Singh, at present posted as
Headmaster in Government Middle School, Poiwan, Aurangabad, P.S. and
District- Aurangabad (Bihar)
31. Jitendra Kumar Son of Jhalakdeo Singh, at present posted as Headmaster in
Government Urdu Middle School, Amjhar Sharif, Haspura, P.S.- Haspura,
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
11/18
District- Aurangabad (Bihar)
32. Mithilesh Kumar Son of Jhalakdeo Singh, at present posted as Headmaster
in Government Middle School, Dhusari, Haspura, P.S.- Haspura, District-
Aurangabad (Bihar)
33. Shivdhani Ram Son of Jagdish Ram, at present posted as Headmaster in
Government Middle School,Ghatrain Madanpur, Block- Madanpur, District-
Aurangabad (Bihar)
... ... Appellant/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Principal Secretary, Finance Department, Government of Bihar, Patna.
3. The Secretary (Expenditure) Finance Department, Government of Bihar,
Patna.
4. The Director, Primary Education, Department of Education, Government of
Bihar, New Secretariat, Bailey Road, Patna.
5. The Regional Deputy Director, Magadh Division, Gaya
6. The District Education Officer, Aurangabad (Bihar)
7. The District Programme Officer, (Establishment), Aurangabad.
8. Nizamuddin Miyan Son of Janab Abdul Washir Ahmad, at present posted as
Head Master in Government Middle School, Kasma Rafiganj, P.S.- Kasma,
District- Aurangabad (Bihar).
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 458 of 2023
In
Civil Writ Jurisdiction Case No.210 of 2023
======================================================
1. Madheshwar Ram Son of Buchul Ram Resident of Village-Masaurha, PO-
Paliganj, PS-Paliganj, District-Patna, Bihar.
2. Shashi Bhushan Prasad Singh Son of Late Rampravesh Singh Resident of
49, Danara, Katri, P.O. and P.S.- Danara, Patna- 801104
3. Awdhesh Kumar Mandal Son of Hiralal Paswan Resident of Village-
Sarwan, Bhadsahra, PO- Gorakhari, Patna- 801104
4. Neelam Kumari D/o Shri Ayodhya Sharma Resident of Village Bikram
Khoraitha, Khruaiha, Patna, P.O.and P.S.- Bikram, Patna.
5. Ajay Kumar Verma Son of Dwarika Prasad Resident of Khoraitha,
Khruaiha, Patna, PO and PS- Bikram, Patna.
6. Sunil Kumar Son of Bhrat Mochi Resident of Village Sarwan, Bhadsahra,
PO- Gorakhari, Patna- 801104
7. Prabhavati Kumari D/o-Ramkrit Ram Resident of Sarwan, Bhadsahra, PO-
Gorakhari, Bikram, Patna- 801104
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
12/18
8. Sudarshan Paswan Son of Titaie Pashwan Resident of Gorakhari, PS-
Gorakhari, Patna- 801104
9. Sunil Prasad Son of Chandeshwar Prasad Village- Karsa, PO and PS-
Bikram, Patna- 801104, Bihar.
10. Krishnkant Son of Srikant Pathak Resident of Village- Dariapur, PS-
Naubatpur, PO- Arap, Naubatpur, Patna.
11. Rajesh Kumar Sinha Son of Ayodhya Prasad Resident of Roop Nikhar
Sringar, Sri Ram Path, Bajranjpuri, PO and PS- Gulzarbagh, Patna.
12. Akhileshwar Prasad Son of Ramlakhan Bhagat, Resident of Beldari Chak,
PO and PS- Sampatchak, Patna.
13. Subodh Bihari Sinha Son of Ram Lal Sinha Resident of Village- Rasapur,
PO- Gagai, PS- Ekarsharari, District- Nalanda.
14. Shyamnandan Prasad Son of Jagnarayan Ram Resident of Village- Karsa,
PO and PS- Bikram, District- Patna.
... ... Appellant/s
Versus
1. The State of Bihar through the Addl. Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Principal Secretary, Finance Department, Bihar Patna.
3. The Secretary (Expenditure) Finance Department, Bihar, Patna.
4. The Director, Primary Education, Bihar, Patna.
5. The District Education Officer, Patna.
6. The District Programme Officer (Estab.), Patna, Bihar.
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 593 of 2022)
For the Appellant/s : Mr.Yogendra Kumar Singh, Advocate
For the Respondent/s : Mrs. Nivedita Nirvikar, Sr. Advocate
Mrs. Karishma Aware, Advocate
Mrs. Asmita Bharti, Advocate
For the State : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 624 of 2022)
For the Appellant/s : Mr.Abhinav Srivastava, Sr. Advocate
For the Respondent/s : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 691 of 2022)
For the Appellant/s : Mr. Uma Kant Mishra, Advocate
Mr.Satish Chandra Mishra, Advocate
For the Respondent/s : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 702 of 2022)
For the Appellant/s : Mr. Uma Kant Mishra, Advocate
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
13/18
Mr.Umesh Pathak, Advocate
For the Respondent/s : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 722 of 2022)
For the Appellant/s : Mr.Sanjay Kumar
For the Respondent/s : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 727 of 2022)
For the Appellant/s : Mr.Uma Kant Mishra, Advocate
Mr. Satish Chandra Mishra, Advocate
Mr. Sibya Suman, Advocate
For the Respondent/s : Smt. Shilpa Singh (GA12)
Mr. Ram Vinay Prasad Singh, AC to GA-12
(In Letters Patent Appeal No. 458 of 2023)
For the Appellant/s : Mr.Binod Kumar, Advocate
For the Respondent/s : Mr.Sarvesh Kr. Singh (AAG13)
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 24-06-2025
In these bunch of LPAs, appellants have assailed the
order of the learned Single Judge dated 23.09.2022.
2. The appellants were stated to be working as
Headmasters/Assistant Teachers etc. They have been extended
the benefit of revised pay w.e.f., from 01.01.2006 in terms of
Schedule-2 to the resolution dated 21.01.2010 read with
07.12.2018
resolution/decision. The benefit of revised pay was
extended on 22.02.2019. Thereafter, the official respondents
have realized that they have committed certain error insofar as
extending the benefit of revised pay w.e.f 01.01.2006 read with
the resolution dated 21.01.2010 and 07.12.2018. In the guise of
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
rectifying the resolution dated 21.01.2010 read with 07.12.2018
and its extension vide decision dated 22.02.2019 and its
extension on 10.11.2020, the respondents have issued a
clarificatory order or in effect revised pay resolution, which has
been extended to the appellants, were not in order to that effect
communication has been made on 10.11.2020.
3. Prima facie by virtue of impugned decision dated
10.11.2020, rights of the appellants have been affected and it
has civil consequence. It is undisputed that the appellants have
not been heard in the matter before taking adverse decision. On
this sole ground, the learned Single Judge should have set aside
and remanded the matter to the concerned authority to proceed
in accordance with law after providing ample opportunity of
hearing/written explanation from such of those employees like
the appellants. To that extent, the learned Single Judge has
committed error and on this short ground, the appellants have
made out a case so as to interfere with the impugned decision of
the learned Single Judge dated 23.09.2022 as well as the
decision of the respondents dated 10.11.2020, and they are set
aside.
4. The respondents are at liberty to initiate further
proceedings in accordance with law. They are hereby requested
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
to peruse the Hon'ble Supreme Court decision insofar as
providing ample opportunity of hearing wherever the civil
consequence would arise vide decision in the case of
Vipulbhai Mansingh Bhai Chaudhary vs. State of Gujarat
reported in (2017) 13 SCC 51. Recently, Hon'ble Supreme
Court in the case of Central Organisation for Railway
Electrification Vs ECI SPIC SMO MCML (JV) A Joint
Venture Company reported in 2024 SCC OnLine SC 3219, in
para 76 to 78 has elaborately considered the issue relating to
principle of natural justice. Paras 76 to 78 read as under:-
"76. The principles of natural justice
principally consist of two rules : (I) no one shall
be a judge in their own cause (nemo judex in
causa sua); and (ii) no decision shall be given
against a party without affording a reasonable
opportunity of being heard. [Express Newspaper
(P) Ltd. v.Union of India, 1958 SCC OnLine SC
23, para 95;A.K. Kraipak v. Union of India,
(1969) 2 SCC 262, para 20; Mohinder Singh Gill
v. Chief Election Commr., (1978) 1 SCC 405,
para 52; Swadeshi Cotton Mills v. Union of India,
(1981) 1 SCC 664 : (1981) 51 Comp Cas 210,
para 27] Adherence to the principles of natural
justice is a facet of procedural fairness. A
decision made by the State to the prejudice of a
person must be after following the basic rules of
justice and fair play. [State of Orissa v. Binapani
Dei, 1967 SCC OnLine SC 15, para 9] The
principles of natural justice are applied because
administrative or quasi-judicial proceedings can
abridge or take away rights. [Union of India v.
K.P. Joseph, (1973) 1 SCC 194, para 10 : 1973
SCC (L&S) 133] Application of the principles of
natural justice prevents miscarriage of justice.
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
[A.K. Kraipak v. Union of India, (1969) 2 SCC
262, para 20] Natural justice has both an intrinsic
and an instrumental function. The intrinsic
function values natural justice as an end in itself.
It values natural justice as an essential feature of
fairness. In its instrumental element, natural
justice is viewed as a means to achieving just
outcomes.
77.The principle of nemo judex is based on
the precept that justice should not only be done
but manifestly and undoubtedly be seen to be
done. [R. v. Sussex Justices, ex p McCarthy,
(1924) 1 KB 256] The principle of nemo judex
applies to judicial, quasi-judicial, and
administrative proceedings. [J. Mohapatra & Co.
v. State of Orissa, (1984) 4 SCC 103, para 9] An
adjudicator should be disinterested and unbiased.
[A.K. Roy v. Union of India, (1982) 1 SCC 271,
para 97 : 1982 SCC (Cri) 152] A bias is a
predisposition to decide for or against one party,
without proper regard to the true merits of the
dispute. [State of T.N. v. Munuswamy Mudaliar,
1988 Supp SCC 651, para 12].
78. Article 14 of the Constitution provides
that the State shall not deny to any person
equality before the law or equal protection of the
laws within the territory of India. Article 14 is
founded on a sound public policy to secure to all
persons, citizens or non-citizens, the equality of
status and opportunity. [Basheshar Nath v. CIT,
(1959) 35 ITR 190 : 1958 SCC OnLine SC 7;
Special Courts Bill, 1978, In re, (1979) 1 SCC
380, p. 424, para 72."72. ... (1) The first part of
Article 14, which was adopted from the Irish
Constitution, is a declaration of equality of the
civil rights of all persons within the territories of
India. It enshrines a basic principle of
republicanism. The second part, which is a
corollary of the first and is based on the last
clause of the first section of the Fourteenth
Amendment of the American Constitution,
enjoins that equal protection shall be secured to
all such persons in the enjoyment of their rights
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
and liberties without discrimination of
favouritism. It is a pledge of the protection of
equal laws, that is, laws that operate alike on all
persons under like circumstances."] One of the
dimensions of the equality jurisprudence evolved
by this Court is that arbitrariness is antithetical to
equality. [State of A.P. v. Nalla Raja Reddy, 1967
SCC OnLine SC 85, para 24] State action must be
based on principles of fairness and equality of
treatment. [E.P. Royappa v. State of T.N., (1974) 4
SCC 3, para 85 : 1974 SCC (L&S) 165] Article
14 strikes at arbitrary actions and ensures fairness
and equality of treatment. [Maneka Gandhi v.
Union of India, (1978) 1 SCC 248, para 7]
Violation of the principles of natural justice
results in arbitrariness. [Satyavir Singh v. Union
of India, (1985) 4 SCC 252, para 6(26) : 1986
SCC (L&S) 1] The principle of reasonableness is
an essential element of equality. [Maneka Gandhi
v. Union of India, (1978) 1 SCC 248, para 7]
Resultantly, a procedure contemplated under
Article 21 must be just, fair, and non-arbitrary.
This Court has recognised that the concept of
reasonableness and non-arbitrariness pervades the
entire constitutional scheme. [Ajay Hasia v.
Khalid Mujib Sehravardi, (1981) 1 SCC 722, para
16 : 1981 SCC (L&S) 258].
Further, they have to take note of the judicial
pronouncements insofar as any recovery or excess payment
also. The above exercise shall be completed within a period of
six months. It is made clear that if the official respondents
decision is adverse in nature, in such an event, such of those
employees shall be provided ample opportunity of oral
hearing/written submission, if any. The above exercise shall be
completed and the concerned authority shall proceed to pass a
Patna High Court L.P.A No.593 of 2022 dt.24-06-2025
detailed speaking order after due consideration of each of the
employees version within a period of six months from the date
of receipt of this order.
5. If any recovery has been effected by virtue of
impugned decision of the State Government dated 10.11.2020
read with the learned Single Judge order, in that event, the
concerned authority is hereby directed to refund the same within
a period of four months from the date of receipt of this order.
6. Personal appearance of Mr. Brajesh, Joint
Commissioner, Finance and Mr. Sanjay Kumar Chaudhary,
Deputy Director, Education, stands dispensed with.
7. All these LPAs stands allowed.
8. Pending I.A., if any, stands disposed of.
(P. B. Bajanthri, J)
( S. B. Pd. Singh, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 03.07.2025
Transmission Date NA
