Subodh Kumar Singh vs The State Of Bihar
2026 Latest Caselaw 585 Patna

Patna High Court

Subodh Kumar Singh vs The State Of Bihar on 23 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.165 of 2025
                                         In
                   Civil Writ Jurisdiction Case No.7566 of 2022
     ======================================================
     Subodh Kumar Singh son of Late Diwakar Prasad Singh, Resident of village-
     Bora, P.O. Chaknathu, P.S. Amdanda, District- Bhagalpur.

                                                                   ... ... Appellant/s
                                        Versus
1.   The State of Bihar through the Additional Chief Secretary, Education
     Department, Govt. of Bihar, Patna.
2.   That Director, Secondary Education, Directorate Secondary Education,
     Education Department, Govt. of Bihar Patna.
3.   The District Education Officer, Education Department, Munger, District-
     Munger.
4.   The District Programme Officer (DPO), Rashtriya Madhyamik Shiksha
     Abhiyan, Education Department, Munger.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s     :       Mr. Chandrasekhar Sharma, Advocate
     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 : 23-02-2026

                    This Letters Patent Appeal has been filed by Subodh

      Kumar Singh challenging the order dated 16.01.2025 passed by

      the learned Single Judge in C.W.J.C. No. 7566 of 2022. The writ

      petition was filed seeking the following reliefs:-

                                    " (i) For issuance of writ or writs in the
                      nature of mandamus commanding and directing the
                      respondents concerned to pay the salary amount
                      from       05.07.2018    to   08.02.2022       along    with
                      witnesses in view of Memo No. 09 dated
 Patna High Court L.P.A No.165 of 2025 dt.23-02-2026
                                             2/3




                          12.01.2022

issued by the Respondent No.-2, Director, Secondary Education, Patna as well as compensation amount for deliberate and knowingly harassing the petitioner debarring from legal service for the said post.

(ii) For holding and declaration that petitioner deserves to get the salary amount for the period 05.07.2018 to 08.02.2022 and the compensation amount in view of Memo No.-09 dated 12.01.2022 and in view of order dated 09.02.2022 passed by 'Lokayukta' in Complaint Case No.-33/2021."

2. In paragraph 18 of the counter affidavit filed by

Respondent No. 4 in C.W.J.C. No. 7566 of 2022, by one

Kamlesh Kumar, District Programme Officer, Munger, it has

been stated as follows:-

"18. That hence from the above-

mentioned facts and circumstances it is manifestly clear that the petitioner already paid for the period for which he gave his service as a guest teacher and there is no any other relief available to the petitioner which has to be fulfilled by the answering respondent. Therefore, the present writ petition is fit to be dismissed. The Hon'ble Court may be pleased to disallow this petition and dispose the same at the admission stage itself."

3. The learned Single Judge has taken note of the

aforesaid paragraph and, after due consideration, has passed the Patna High Court L.P.A No.165 of 2025 dt.23-02-2026

impugned order. This position has not been rebutted by the

learned counsel for the petitioner.

4. Since the writ petitioner has already been granted

the relief sought in the writ petition, the present Letters Patent

Appeal is wholly misconceived and is, accordingly, dismissed.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) Neha/-

AFR/NAFR
CAV DATE
Uploading Date          24.02.2026
Transmission Date