Patna High Court
Sudama Kumar Pandey vs The State Of Bihar on 6 May, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.605 of 2022
In
Civil Writ Jurisdiction Case No.11741 of 2017
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Sudama Kumar Pandey son of Arvind Pandey, Resident of Village- Bairwan
Lok Nath, P.O. Bairiya, Police Station- Mali, District- Aurangabad.
... ... Appellant/s
Versus
1. The State of Bihar through Principal Secretary Education Department, Govt.
of Bihar, Patna.
2. The Principal Secretary, Education Department, Govt. of Bihar, Patna.
3. The Director, Secondary Education Govt. of Bihar, Patna.
4. The Director, Research and Training Physical Education, Govt. of Bihar,
Patna.
5. Rakesh Kumar son of Mahesh Ray Resident of Village- Rariyahi, P.O.-
Kumiya, P.S.- Tajpur, Distt- Samastipur.
6. Pawan Kumar son of Vishundeo Prasad, Resident of Village-
Mahmuddabad, P.O. Sakshora, P.S.- Bind, District- Nalanda.
7. Raman Kumar Jha son of Subodh Jha, Resident of Village- and P.O. Lagma,
Police Station- Soniyarsa, District- Saharsa.
8. Rakesh Kumar Gaur Gautam son of Lal Bihari Yada, Resident of Village-
Ganjpar, P.O. and P.S. Rajgir, District- Nalanda.
9. Babloo Prasad son of Ramesh Prasad, Resident of Village- Banswar, P.O.
Raghunathpur, P.S.- Brahmpur, District- Buxar.
10. Pawan Kumar Singh son of Shiv Nandan Prasad Singh, Resident of Village-
Kalindi Nagar, P.O. Bhimdas Tola, P.O. Gopalpur, District- Bhagalpur.
11. Jay Prakash Pandit son of Ram Balak Pandit, Resident of Village and P.O.
Bari Baliya, P.S. Baliya, District- Begusarai.
12. Niwas Kumar Verma son of Sidheshwar Prasad, Resident of Village- Gosai
Bigha, P.O. Bhanail, Police Station - Akbarpur, District- Nawada.
13. Nitu Kumari son of Ganesh Prasad Gupta, Resident of village- Saidpur, P.O.
and P.S. Gopalpur, District- Bhagalpur.
14. Gyanda Kumari daughter of Ram Prakash, Resident of Village and P.O.
Jharkaha, Police Station- Shankarpur, District- Madhepura.
15. Saroj Kumar Pal son of Mahendra Pal, Resident of Village and P.O.
Bhanpur, P.S. Dinara, District- Rohtas.
16. Manoj Kumar Gupta son of Shiv Parshan Sah, Resident of Village and P.O.
Bhanpur, P.S. Dinara, District- Rohtas.
17. Sanjay Kumar son of Radha Kishun Singh, Resident of Village- Bhatpurva,
P.O. Bhanpur, P.S.- Dinara, District- Rohtas.
18. Ajay Kumar son of Lalji Singh, Resident of Village- Belma, P.O.
Dharamshala, P.S.- Tekari, District- Gaya.
Patna High Court L.P.A No.605 of 2022 dt.06-05-2025
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19. Anuj Kumar son of Karu Prasad Singh, Resident of Village- Karni, P.O. and
P.S. Rafiganj, District- Aurangabad.
20. Jetendra Kumar son of Banar Saw, Resident of Village- Maniachatra P.O.
Teje, P.S. Chandraiv, District- Jamui.
21. Md. Rizwan son of Md. Sarfuddin, Resident of Village- Bandi, P.O.
Maniyara, P.S.- Nimchak Bathani, District- Gaya.
22. Vidya Sagar son of Ramji Yadav, Resident of Village- Karma Masud, P.O.
and P.S. Rafiganj, District- Aurangabad.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Jitendra Prasad Singh, Advocate
Ms. Supriya Sinha, Advocate
Mr. Rajeev Kumar, Advocate
For the Respondent/s : Mr. Ram Vinay Prasad Singh, AC to GA-12
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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 : 06-05-2025
The appellant has assailed the order of the learned
Single Judge dated 17.08.2022 passed in CWJC No. 11741of
2017.
2. The core issue involved in the present lis is
whether appellant is entitled to be appointed as a Physical
Education Teacher with the only B.P.Ed qualification or not.
3. In terms of the NCTE policy decision for the
purpose of appointment of teacher, one must have trained
qualification, such qualification is required to be acquired
after acquisition of B.P.Ed degree. Indisputably, as appellant
do not possess trained qualification, therefore, no
Patna High Court L.P.A No.605 of 2022 dt.06-05-2025
interference is called for insofar as order of the learned
Single Judge dated 17.08.2022 passed in CWJC No. 11741of
2017.
4. Accordingly, LPA No. 605 of 2022 stands
dismissed.
5. 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 08.05.2025
Transmission Date NA
