Patna High Court
Vikash Kumar 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.3727 of 2025
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1. Vikash Kumar Son of Late Kirani Singh, resident of Village- Sarsar, P.S.-
Sadar Siwan, District- Siwan.
2. Vikash Kumar Pandey, Son of Late Budhdeo Pandey, resident of Village-
Shankar Sadan, Nirala Nagar, P.S.- Siwan, District- Siwan.
3. Vinod Bihari, Son of Rajbali Chaudhary, resident of Village- Jigna Tola,
Takalpura, P.S.- Mirganj, District- Gopalganj.
4. Chhaya Rani, Son of Dr. Patiram Pandey, resident of Village- Nirala Nagar
(Professor Colony), P.S.- Siwan, District- Siwan.
5. Md. Amar, Son of Md. Naimuddin, resident of Village- Parsa, P.S.- Barauli,
District-Gopalganj.
6. Amit Kumar Singh, Son of Sri Raghubar Singh, resident of Village-
Mahadewa Road, Near Shiv Temple, P.S.- Siwan, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Patna, Bihar.
2. The Additional Chief Secretary, Education Department, Patna, Bihar.
3. The Director, Secondary Education, Education Department, Patna, Bihar.
4. The District Education Officer, Siwan.
5. The District Programme Officer, Siwan.
6. The Chief Executive Officer, Nagar Parishad, Siwan.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Binod Murari Mishra, Advocate
For the Respondent/s : Mr. Standing Counsel (12)
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 15-09-2025
Heard the parties.
2. The petitioners have approached this Court for
the following reliefs:
"(i) For issuance of a writ in the
nature of Mandamus or any other appropriate
writ or order for directing the respondents to
Patna High Court CWJC No.3727 of 2025 dt.15-09-2025
consider and grant promotion to the petitioners
on the post of Head Master from the date they
have fulfilled the eligibility criteria as per Rule 8
of the Bihar Nagar Nikai Secondary and Senior
Secondary School Service (Appointment,
Promotion, Transfer, Disciplinary Proceedings
and Service Condition) Rules, 2020.
(ii) For issuance of a writ in the
nature of Mandamus or any other appropriate
writ or order for directing the respondents to
consider and grant promotion to the petitioners
who are Secondary Teachers, on the post of
Senior Secondary Teachers from the date they
have fulfilled the eligibility criteria as per Rule 7
of the Bihar Nagar Nikai Secondary and Senior
Secondary School Service (Appointment,
Promotion, Transfer, Disciplinary Proceedings
and Service Condition) Rules, 2020.
(iii) For issuance of any other
appropriate writ, order or direction which Your
Lordships may deem fit and proper in the facts
and circumstances of the case."
3. After some argument, learned Advocate for the
petitioners seeks permission to withdraw the present writ
petition with a liberty to approach before the authority
concerned by filing a fresh representation.
4. In view thereof, the writ petition stands disposed
of with a liberty to the petitioners to approach before the
Patna High Court CWJC No.3727 of 2025 dt.15-09-2025
authority concerned along with a fresh representation.
5. In case, such representation is filed by the
petitioners, the same shall be considered and disposed off by
passing a reasoned and speaking order preferably within a
period of twelve weeks from the date of receipt/production of a
copy of this order.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 17.09.2025
Transmission Date NA
