Patna High Court
Niranjan Kumar vs The State Of Bihar on 9 September, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10178 of 2025
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Niranjan Kumar Son of Shiv Shankar Chaudhary, Resident of Village-
Chitarghati, P.O.- Manjhway, P.S.- Hisua, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Director, Primary Education, Government of Bihar, Patna.
3. The District Magistrate, Gaya.
4. The District Education Officer, Gaya.
5. The District Programme Officer (Establishment), Gaya.
6. The Block Education Officer, Fatehpur, Gaya.
7. The Panchayat Secretary-cum-Member Secretary, Panchayat Planning
Committee Gram Panchayat Raj, Pahadpur, Fatehpur, Gaya.
8. The Head Master, Primary School, Jamuhar, Gram Panchayat Raj, Pahadpur,
Fatehpur, Gaya.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sanjay Kumar Pandey
For the Respondent/s : Mr.Standing Counsel (04)
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 09-09-2025
Heard the parties.
2. The petitioner is aggrieved with the order of
termination passed by the Panchayat Secretary-cum-Member
Secretary, Panchayat Planning Committee under Gaya District,
in pursuant to the order of District Education Officer, Gaya. The
termination of the petitioner's service as Panchayat Teacher has
been done on the ground that the training certificate produced
by the petitioner was found to be forged and fabricated on
verification.
3. Learned Advocate for the petitioner submitted that
the certificate of the petitioner was re-verified and later on it
Patna High Court CWJC No.10178 of 2025 dt.09-09-2025
was found to be genuine by the Jharkhand Academic Council,
Ranchi.
4. Learned Advocate for the State submits that the
District Teachers Appellate Authority has been constituted under
the rules for hearing the greivances of the teachers and the same
is functional, the petitioner may be directed to approach before
the Appellate Authority.
5. Considering the aforesaid submissions and taking
note of the fact that the petitioner has efficacious alternative
remedy, the writ petition is disposed of with liberty to the
petitioner to file an appeal before the District Teachers Appellate
Authority, Gaya. In case such appeal is filed within a period of
four weeks from today along with a petition for condonation of
delay, it is expected that District Teachers Appellate Authority,
Gaya shall consider the same on its own merits and decide the
same expeditiously in terms with Bihar State School Teachers
and Employees Disputes Redressal Rules, 2020, in accordance
with law.
(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 10 .09.2025
Transmission Date
