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Patna High Court
Sudha Trivedy vs The State Of Bihar Through The Chief ... on 13 February, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3783 of 2025
In
Civil Writ Jurisdiction Case No.12920 of 2025
======================================================
Sudha Trivedy, Wife of Sri Siyaram Pandey, Resident of E/105, Pushpanjali
Vihar Apartment, Saristabad, P.S.- Gardanibagh, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Mr. Pratayay Amrit Govt. of
Bihar, Patna.
2. The Additional Chief Secretary, B. Rajender, Education Department, Govt.
of Bihar, Patna.
3. The Director, Mr. Ajay Yadav, (Higher Education) Education Department,
Govt. of Bihar, Patna.
4. The Director, Mrs. Shahila Heer, (Primary Education) Education
Department, Govt. of Bihar, Patna.
5. The Deputy Director, Mr. Deepak Singh, Higher Secondary, Education
Department, Govt. of Bihar, Patna.
6. The District Education Officer, Mr. Birendra Narayan, Vaishali.
7. The District Programme Officer (Establishment), Mr. Shobhakant,
Vaishali.
8. The District Education Officer, Mr. Saket Ranjan, Patna.
9. The District Programme Officer (Establishment), Mr. Manoj Kumar,
Patna.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Siyaram Pandey, Advocate
For the Opposite Party/s : Mr. Government Pleader 6
Mr. Prabhat Ranjan, Ac to GP- 6
======================================================
CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 13-02-2026
Heard Mr. Siyaram Pandey, learned Advocate for
the petitioner and Mr. Prabhat Ranjan, learned Advocate for the
Patna High Court MJC No.3783 of 2025 dt.13-02-2026
State.
2. The present application has been filed seeking
initiation of contempt proceeding against the concerned
opposite parties for their willful and deliberate disobedience/
non-compliance of the order dated 22.09.2025 passed in
C.W.J.C. No. 12920 of 2025.
3. Learned Advocate for the petitioner submitted
that despite having specific direction to consider the
representation of the petitioner for preferable transfer and
posting as per the option invited by the respondents on E-
Shikshakosh, the claim of the petitioner has been turned down
in a most arbitrary manner, though identically situated persons
have been adjusted as per their choice of positing.
4. By filing a supplementary affidavit, the order
contained in Memo No. 1 dated 01.01.2026 has been placed on
record. Bare perusal of the afore noted order, it appears that
transfer Rule is under process and it has been informed that the
claim of the petitioner shall be further considered after
preparation of the rule on priority basis.
5. In view of the aforesaid facts, this Court does not
find any reason or occasion to continue with the present
contempt proceeding. However, if the transfer rule is
Patna High Court MJC No.3783 of 2025 dt.13-02-2026
formulated, the petitioner shall be at liberty to approach the
authority concerned.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 17.02.2026
Transmission Date NA
