Badal Kumar vs The State Of Bihar
2026 Latest Caselaw 485 Patna

Patna High Court

Badal Kumar vs The State Of Bihar on 16 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18744 of 2025
     ======================================================
     Badal Kumar S/o Vijay Kumar, R/o 34/7a, Sri Krishna Nagar, Road No. 25
     Near SBI Shri Krishna Nagar, Patna Sadar, P.S.- Buddha colony Patna.

                                                              ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Chief Additional Secretary, Social Welfare
     Department, Bihar, Patna.
2.   The Secretary, Social Welfare Department, Bihar, Patna.
3.   The Director, Disabled Empowerment Directorate (Social Welfare
     Department) Bihar, Patna.
4.   The Deputy Director, Disable Empowerment Directorate (Social Welfare
     Department) Bihar, Patna.
5.   The Assistant Director, Disable Empowerment Directorate (Social Welfare
     Department) Bihar, Patna.
6.   The District Magistrate, Patna.
7.   Umang Bal Vikas Sansthan Awasiya Divyang Prashikshak Sansthan,
     Fairfield Colony, Digha Ghat, Patna, Bihar who has been Selected for
     conducting the Ashra Home, Indrapuri, Rajiv Nagar, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Sumit Kumar
     For the Respondent/s   :      Mr.Advocate General
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE) Date : 16-02-2026 This writ petition has been filed in the nature of a

Public Interest Litigation by one Badal Kumar on the ground

that the respondent No. 7 in respect of whom office order No.

989 dated 08.09.2025 has been issued for running the Asra Grih

Indrapuri, Rajeev Nagar, Patna, does not meet the eligibility

criteria as per the advertisement.

2. Counter affidavit has also been filed by the Patna High Court CWJC No.18744 of 2025 dt.16-02-2026

respondent Nos. 1 to 5. After going through the averments taken

in the writ petition and the counter affidavit, we are of the view

that no public interest is involved. The present public interest

litigation is misconceived.

3. However, the petitioner is at liberty to challenge

the selection of respondent No. 7 by filing appropriate writ

petition. Accordingly, this writ petition is disposed of giving

liberty to the petitioner to seek appropriate remedy in

accordance with law.

(Sangam Kumar Sahoo, CJ)

( Harish Kumar, J) Anjani/-

AFR/NAFR                N/A
CAV DATE                N/A
Uploading Date           18.02.2026
Transmission Date       N/A