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Patna High Court
Satyendra Prasad @ Satyendra Kumar vs The State Of Bihar on 17 February, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.381 of 2025
In
Civil Writ Jurisdiction Case No.4758 of 2025
======================================================
Satyendra Prasad @ Satyendra Kumar Son of Deenanath Prasad, resident of
Ganga Piper, Ward no. 10, Raghopur, P.S.- Raghopur, District - East
Champaran- 845418.
... ... Appellant/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Goverment of Bihar, Patna.
2. The Director (Primary Education), Bihar, Patna.
3. The Deputy Director (Primary Education), Bihar, Patna.
4. The Regional Deputy Director of Education, Tirhut Division, Muzaffarpur.
5. The District Magisrate, East Champaran.
6. The District Education Officer, East Champaran.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Lal Mani Sharma, Adv.
For the Respondent/s : Mr. Additional Advocate General (13)
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 17-02-2026
This Letters Patent Appeal has been filed challenging
the order dated 26.03.2025 passed in CWJC No. 4758 of 2025.
On perusal of the impugned order, it appears that when the
matter was taken up on 26.03.2025, the learned counsel for the
petitioner, appellant herein, produced the order dated
30.07.2009
passed by the Division Bench in LPA No. 460 of
2007 and other analogous cases and prayed for disposal of the
Patna High Court L.P.A No.381 of 2025 dt.17-02-2026
case in similar manner.
2. After hearing the parties, the learned Single Judge
has passed the following order:-
"7. Having considered the
rival submissions made on behalf of the
parties, this Court, in light of the
observation made by a Division Bench of
this Court in LPA No. 460 of 2007, can
only expect from the State to expedite the
process of promotion of members of L.S.S.
against the available vacancies for them
in Sub-ordinate Education Service
(hereinafter referred to as "S.E.S.") and
complete the process as early as possible.
8. The executives have
experience to run the government and this
Court cannot interfere in any manner."
3. Learned counsel appearing on behalf of the
appellant submitted that no such submission has been made by
the learned counsel for the petitioner in the writ petition to
dispose off the writ petition in similar manner, like the order
dated 30.07.2009 passed in LPA No. 460 of 2007 and other
analogous cases.
4. Law is well settled that if a party is of the view that
something has been wrongly recorded, it is open to him to
approach the very same Court, bringing it to the notice about
Patna High Court L.P.A No.381 of 2025 dt.17-02-2026
such aspect while the matter is still fresh in the mind of the
Court and the said Court is empowered to correct the mistakes,
if any.
5. After going through the impugned order, we are of
the view that only a direction has been issued by the learned
Single Judge directing the State to expedite the process of
promotion of members of L.S.S. against the available vacancies
in Sub-ordinate Education Service and to complete the process
as early as possible.
6. After perusing the order and hearing the parties, we
are of the view that there is nothing perverse or palpable
unreasonableness in the impugned order. Therefore, within the
limited scope of appellate jurisdiction, we are not inclined to
interfere with the order under challenge. Accordingly, the
present LPA stands dismissed.
(Sangam Kumar Sahoo, CJ)
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 18.02.2026
Transmission Date NA
