Surendra Kumar Singh vs The State Of Bihar
2025 Latest Caselaw 3796 Patna

Patna High Court

Surendra Kumar Singh vs The State Of Bihar on 15 September, 2025

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10108 of 2025
     ======================================================
     Surendra Kumar Singh, Son of Ram Pyare Singh, Resident of Village- Sirasa,
     P.O.- Baijnathpur, P.S.- Sitamarhi, 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, Mohra, Gaya.
7.   The Executive Officer, Panchayat Secretary-cum-Member Secretary, Block
     Planning Committee, Mohda, Gaya.
8.   The Head Master, Middle School, Kharaunwa. Mohda Gaya.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Sanjay Kumar Pandey, Advocate
     For the Respondent/s   :     Mr.Swapnil K. Singh, AC to GP- 19
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 15-09-2025

Heard the parties.

2. The petitioner is aggrieved with the order of his

termination passed by the Panchayat Secretary-cum-Member

Secretary, Block 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 Patna High Court CWJC No.10108 of 2025 dt.15-09-2025

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 the

same 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 grievances 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 stands disposed off with a liberty to the

petitioner to file an appeal before the District Teachers Appellate

Authority, Gaya.

6. In case, such appeal is filed by the petitioner

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, Patna High Court CWJC No.10108 of 2025 dt.15-09-2025

2020, in accordance with law.

(Harish Kumar, J) uday/-

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Uploading Date          16.09.2025
Transmission Date       NA