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Prabin Kumar Singh vs The Union Of India
2026 Latest Caselaw 120 Patna

Citation : 2026 Latest Caselaw 120 Patna
Judgement Date : 20 January, 2026

[Cites 0, Cited by 0]

Patna High Court

Prabin Kumar Singh vs The Union Of India on 20 January, 2026

Author: Harish Kumar
Bench: Harish Kumar
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9950 of 2025
     ======================================================
1.    Sudhir Kumar Yadav Son of-Tej Narayan Yadav, Resident of Village-
      Hardiya Kurava (Sampadahar), P.S- Baunsi, District-Banka, Bihar, Presently
      Posted as Exclusive Teacher in Primary School Thewari, District- Banka,
      Bihar.
2.   Saurabh Kumar Son of Bijay Prasad Aryachandra Resident of Village-
     Mirzapur, P.S.- Barahat, District -Banka, Bihar, Presently Posted as
     Exclusive Prakhand Teacher in R.B.S. Karjhosa, District-Banka, Bihar.
3.   Vikram Kumar Son of Bashishth Prasad Sah, Resident of Village-
     Radhanagar. P.S.-Katoria, District-Banka, Bihar, Presently Posted as Basic
     Panchayat Teacher in N.P.S. Kurumtar, District-Banka, Bihar.
4.   Anita Jha Wife of Nivas Kumar, Resident of Village- Biraul, P.S.- Pandaul,
     District- Madhubani, Bihar, Presently Posted as Nagar Teacher in Urdu P.S.
     (Girls), Dumrama, District- Banka, Bihar.
5.   Sarvesh Kumar Roy Son of Radhika Prasad Roy, Resident of Village-
     Manpur, P.S.- Bikramganj, District -Banka, Bihar, Presently Posted as
     Exclusive Prakhand Teacher in U.M.S. Dubrajpur- Barahat, District- Banka,
     Bihar.
6.   Rajib Kumar Son of Sachchidanand Jha, Resident of Village- Asha Tola,
     P.S.- Bariyarpur, District -Munger, Bihar, Persently Posted as Exclusive
     Prakhand Teacher in U.M.S. Haribanshpur, District- Banka, Bihar.
7.   Rajiv Kumar Son of Bijli Prasad Singh, Resident of Village- Tilakpur, P.S.-
     Sultanganj, District -Banka, Bihar, Persently Posted as Panchayat Teacher in
     N.P.S. Manikpur, District-Banka, Bihar.
8.   Pradeep Kumar Singh Son of Jay Prakash Singh Resident of Village
     Baijalpur, P.S.- Asarganj. District Munger, Bihar, Persently Posted as
     Panchayat Teacher in M.S. Basabitta, District-Banka, Bihar.
9.   Brahmadeo Mandal Son of Sri Karam Chand Mandal Resident of Village
     Bhikha, P.S.- Bounsi, District -Banka, Bihar, Persently Posted as Panchayat
     Teacher in P.S.Baghamari, District- Banka, Bihar.
10. Rajesh Kumar Son of Sahdeo Singh Resident of Village- Rahmatpur. P.S.-
    Asarganj. District -Munger, Bihar, Persently Posted as Panchayat Teacher in
    P.S.Simariya, District-Banka, Bihar.
11. Shobha Kumari Daughter of Mahendra jha, Resident of Village Jhapaniya,
    P.S.- Bounsi, District -Banka, Bihar, Persently Posted as Exclusive Prakhand
    Teacher in U.M.S. Pandatola, District- Banka, Bihar.
12. Sandhya Kumari Daughter of Beda Nand Singh Resident of Village-
    Kamalnagar Colony, P.S.- Mojahidpur, District -Bhagalpur, Bihar, Persently
    Posted as Exclusive Prakhand Teacher in M.S.Rata, District- Banka, Bihar.
13. Santosh Kumar Son of Bijendra Prasad Ghosh Resident of Village-
    Panjwara, P.S.- Panjwara, District -Banka, Bihar, Persently Posted as
    Exclusive Panchayat Teacher in N.P.S.Jhakhiyagora, District- Banka, Bihar.
14. Pankaj Kumar Son of Late Mahendra Prasad Yadav, Resident of Village-
    Laskari, P.S.- Banka District -Banka, Bihar, Persently Posted as Nagar
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           2/14




        Teacher in P.S. Pathara, District-Banka, Bihar.
  15. Santosh Kumar Son of Shatrughna Prasad Das, Resident of Village- Auriya,
      P.S.- Barahat, District -Banka, Bihar, Persently Posted as Prakhand Teacher
      in U.M.S Maharana(Urdu), District- Banka, Bihar.
  16. Renu Daughter of D.N. Yadav, Resident of Village-Banka, P.S.- Banka,
      District -Banka, Bihar, Persently Posted as Prakhand Teacher in
      U.M.S.Likhni Kojhi, District- Banka, Bihar.
  17. Laxmi Kumari Daughter of Hari Kishun Bhagat Resident of Village- Jaipur,
      P.S.- Katoria, District -Banka, Bihar, Persently Posted as Prakhand Teacher
      in K.M.S. Bounsi, District- Banka, Bihar.
  18. Barsha Rani Gupta Daughter of Ram Kumar Gupta Resident of Village-
      Jaipur, P.S.-Katoriya, District -Banka, Bihar, Presently Posted as Prakhand
      Teacher U.M.S. Barmasiya, District- Banka, Bihar.
  19. Renu Kumari Daughter of Bhuwneshwar Prasad Singh, Resident of Village-
      Masahakchak, P.S.- Adampur, District -Bhagalpur, Bihar, Persently Posted
      as Prakhand Teacher in U.M.S. Kalyanpur, District- Banka, Bihar.
  20. Rashmi Kumari Daughter of Kamlesh Chandra Ojha, Resident of Village-
      Nawadih, P.S.-Bounsi, District -Banka, Bihar, Persently Posted as Panchayat
      Teacher in N.P.S.Nawadih, District-Banka, Bihar.
  21. Kumar Satyam Son of Tarni Yadav, Resident of Village- Shankarpur, P.S.-
      Munger(Muffashil), District-Munger, Bihar, Presently Posted as School
      Teacher in Uchch Madhyamik Vidyalay, Dabil, Block- Khaira, District-
      Jamui, Bihar.
  22. Purushottam Kumar Son of Lalmohan Pandit Resident of Village- Birgown,
      P.S.- Belhat, District -Banka, Bihar, Persently Posted as Exclusive Prakhand
      Teacher in M.S. Matihani, District- Banka, Bihar.
  23. Aakanksha Bharati Daughter of Umesh Kumar Roy Resident of Village-
      Rannuchak P.S.- Nathnagar, District -Banka, Bihar, Presently Posted as
      Nagar Teacher in M.D.N.G.M.S Dumrama(boys), District- Banka, Bihar.
  24. Pushpa Kumari Daughter of Om Prakash Sah Resident of Village-
      Tonapathar. P.S. Suiya, District -Banka, Bihar, Persently Posted as Exclusive
      Prakhand Teacher in U.M.S. Kadhar, District- Banka, Bihar.

                                                                      ... ... Petitioner/s
                                         Versus
  1.    The Union of India through Secretary Department of School Education and
        Literacy Ministry of Human Resource Development, Government of India.
  2.    The State of Bihar through its Principal Secretary, Department of Human
        Resource Development Bihar, Patna.
  3.    The Director Primary Education Department of Human Resource
        Development, Bihar, Patna.
  4.    The Secretary, Department of Finance state of Bihar, Patna.
  5.    The Additional Chief Secretary, Bihar, Patna.
  6.    The District Programme Officer (Establishment), Banka
  7.    The District Education Officer, Banka.
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           3/14




                                                               ... ... Respondent/s
       ======================================================
                                           with
                      Civil Writ Jurisdiction Case No. 9674 of 2025
       ======================================================
       Kumari Rina Mishra Wife of Sunil Kumar Jha, Resident of Village/Muhalla-
       Ward No. 23, Goswami Lakshminath Nagar Batraha, P.S.-Saharsa (Sadar),
       District-Saharsa, Bihar.

                                                               ... ... Petitioner/s
                                         Versus
  1.    The Union of India through Secretary Department of School Education and
        Literacy Ministry of Human Resource Development, Government of India.
  2.    The State of Bihar through its Principal Secretary, Department of Human
        Resource Development, Bihar, Patna.
  3.    The Director Primary Education, Department of Human Resource
        Development, Bihar, Patna.
  4.    The Secretary, Department of Finance, State of Bihar, Patna.
  5.    The Additional Chief Secretary, Department of Finance, State of Bihar,
        Patna
  6.    The District Programme Officer (Establishment), Saharsa.
  7.    District Education Officer, Saharsa.

                                                                 ... ... Respondent/s
       ======================================================
                                            with
                      Civil Writ Jurisdiction Case No. 9701 of 2025
       ======================================================
  1.    Prabin Kumar Singh, Son of Ratneshwar prasad Singh, Resident of village
        and P.O.-Jogiara PS.-Jalley, District Darbhanga, Bihar, Presently posted as
        Pakhand Teacher in UMS Bihari Mukund Hanumannagar, District-
        Darbhanga, Bihar
  2.    Rajesh Kumar Jha Son of Brahma Nand Jha, resident of village-Nabharpatti,
        PO N.N. Patti, P.S-Alinagar, District Darbhanga, Bihar, Presently posted as
        prakhand Teacher in B.S. Milki Alinagar, District-Darbhanga, Bihar.
  3.    Niraj Kumar Sinha, Son of Shiv Nath Prasad, resident of village and P.O.-
        Barheta, P.S.-Kalyanpur, District-Samastipur, Bihar, Presently posted as plus
        2,panchayat Teacher in. P.S. Dharni Patti, Bahadurpur District-Darbhanga,
        Bihar.
  4.    Anand Krishna, Son of Shreenath prasad, resident of village-pohaddi bela,
        P.O.-Pohaddi bela, P.S. Ghanshyampur, District Darbhanga, Bihar, Presently
        posted as Panchayat Teacher in Primary School Mushari tol pohaddi bela,
        Ghanshyampur, District-Darbhanga, Bihar
  5.    Sharda Charan Roy, Son of Surendra Roy, resident of village- Behta P.O.-
        Kanhauli, P.S.-Manigachhi, District-Darbhanga, Bihar, Presently posted as
        Panchayat Teacher in N.P.S. Badhaitol Behta, Block-Manigachhi, District-
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           4/14




        Darbhanga, Bihar
  6.    Raman Kumar mandal, Son of Shyam Sundar Mandal, resident of village-
        Hardwar, PO-Pali, P.S. Ghanshyampur, District Durhlungs, Bd, Presently
        posted as Panchayat Teacher in Primary School Bisaila Ganaun,
        Ghanshyampur, District-Darbhanga, Bihar
  7.    Soni Kumari Daughter of Bir Chandra Prasad, resident of village
        Bhatiyarisarai, PO Lalbagh PS-Laheriyasarai, District Darbhanga, Bihar,
        Presently posted as Prakhand Teacher in U.M.S. Bharathi, singhwara,
        District-Darbhanga, Bihar
  8.    Shambhoo Nath Prasad, son of Late Jagdish Sah, resident of village-
        Gangiya, P.O-Sonki, P.S.-Sonki, District-Darbhanga, Bihar, Presently posted
        as Panchayat Teacher in P.S. Gotahi Bahadurpur, District-Darbhanga, Bihar
  9.    Kripa Nath Jha, Son of Nitya Nath Jha, resident of village-Mahrail, P.O.-
        mahrail, PS-Rudrapur, District Madhubani, Bihar, Presently posted as
        Pakhand Teacher in Middle School Bhattipur, Manigachhi, District-
        Darbhanga, Bihar
  10. Raman Kumar, Son of Ram Bahadur Mahto, resident of village and P.O.
      Bela, P.S. Lakhnaur, District Madhubani, Bihar, Presently posted as Pakhand
      Teacher in U.M.S.Ujus, District-Darbhanga, Bihar
  11. Md Irshad Alam, sou of Abdul Mannan, resident of village Umri, POUmi,
      PS Lakhnaur, District Madhubani, Bihar, Presently posted as Prakhand
      Teacher in M.S. Kunauni Urdu Goura Bouram District-Darbhanga, Bihar
  12. Minakshi kumari, Daughter of Shashi Nath Mishra, resident of village
      Darbhanga ward-11,PO Lalbagh, P.S. Town Thana, District Darbhanga,
      Bihar, Presently posted as Prakhand Teacher in M.S. Bihari Jalley, District-
      Darbhanga, Bihar
  13. Shikha kumari, Daughter of Sri Sada Nand Mishra, resident of village-
      Chakraje P.O.-Manigachhi, P.S.-Manigachhi, District-Darbhanga, Bihar,
      Presently posted as Panchayat Teacher in P S Raje Leela Babu tol, District-
      Darbhanga, Bihar
  14. Sanjay Kumar, Son of Indrasan Prasad Dayalu, resident of village-
      Andharban PO Basudevpur, P.S.-Laukaha, District Madhubani, Bihar,-
      Presently posted as Pakhand Teacher in UMS Kadamtoli, keoti District-
      Darbhanga, Bihar
  15. Hasan Abdullah, son of Abdul Allam Arif Salfi, resident of village-
      Imambari, P.O.-Laberiyasarai, P.S.-Laheriasarai, District- Darbhanga Bihar,
      Presently posted as Prakhand Teacher in U. M.S. Rasoolpur Unda, District-
      Darbhanga, Bihar
  16. Parmod Kumar, Son of Ram Bilash Roy, resident of village-Misrauliya,
      P.O.-Misrauliya, P.S.-Babubarhi, Distric-Madhubani, Bihar, Presently posted
      as Pakhand Teacher in BS Doghra Jalley, District-Darbhanga, Bihar
  17. Avdhesh Poddar, son of Shivji Poddar, resident of village-Jagdishpur, P.O.-
      Nehra, PS-Nehra, District-Darbhanga, Bihar, Presently posted as Panchayat
      Teacher in P.S.Navanagar south, Alinagar, District-Darbhanga, Bihar

                                                                  ... ... Petitioner/s
                                             Versus
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           5/14




  1.    The Union of India, through Secretary Department of School Education and
        Literacy Ministry of Human Resource Development, Government of India.
  2.    The State of Bihar through its Principal Secretary, Department of Human
        Resource Development Bihar, Patna.
  3.    The Director, Primary Education Department of Human Resource
        Development, Bihar, Patna.
  4.    The Secretary, Department of Finance state of Bihar, Patna.
  5.    The Additional Chief Secretary, Bihar, Patna.
  6.    The District Programme Officer (Establishment), Darbhanga.
  7.    The District Education Officer, Darbhanga

                                                                ... ... Respondent/s
       ======================================================
                                            with
                       Civil Writ Jurisdiction Case No. 9759 of 2025
       ======================================================
  1.    Nityanand Singh Son of Rajendra Prasad Singh, Resident of Village-
        Korigavan, P.O- Kochas, P.S- Kochas, District- Rohtas, Bihar, Presently
        posted as Primary Teacher/Panchayat Teacher in Primary School Bharhuan,
        District- Rohtas, Bihar.
  2.    Santosh Kumar Singh Son of Bikrama Singh, Resident of Village/Mohalla-
        Ward No. 11, Kochas, P.S- Kochas, District- Rohtas, Bihar, Panchayat
        Teacher in Primary School Korigawa, Presently posted as 11-12 (History)
        teacher in utkramit madhyamik vidyalaya khalsapur dinara, District- Rohtas,
        Bihar.
  3.    Babita Kumari Wife of Dharmendra Kumar, Resident of Village- Gangauli,
        P.S- Dalmiyanagar, District- Rohtas, Bihar, posted as Primary
        Teacher/Panchayat Teacher in Primary School Ugra, District- Rohtas, Bihar.
        Presently posted as School teacher in Rajkiya Krit adarsh high school kaithi
        block- Obra, district- Aurangabad, Bihar.
  4.    Dhirendra Kumar Son of Shiv Nath Singh, Resident of village/Muhalla-
        New Sidhauli, Narayan Tola Dalmiyanagar, Dehri On Sone, P.S.-
        Dalmiyanagar, District- Rohtas, Bihar, Presently posted as Prakhand Teacher
        in Middle School Muriyar, District-Rohtas, Bihar.
  5.    Susheel Kumar Singh Son of Ramautar Singh, Resident of village-
        Khanethi, P.S- Sonahan, District-Kaimur, Bihar, Presently posted as
        Prakhand Teacher in Middle School Piparadih, District-Rohtas, Bihar
  6.    Kumar Hirendra Son of Ram Naresh Singh, Resident of village- Babuganj
        (south of union office) Post and P.S.- Tilauthu, District- Rohtas, Bihar,
        Presently posted as Primary Teacher/ Panchayat Teacher in Primary School
        Pathra, District-Rohtas, Bihar.
  7.    Vijay Kumar Singh Son of Ram Nath Singh, Resident of village-
        Bishunpura, P.S.- Nokha, District- Rohtas, Bihar, Presently posted as
        Primary Teacher/Panchayat Teacher in Primary School Rampur, District-
        Rohtas, Bihar.
  8.    Manjay Lal Son of Lakshaman Singh, Resident of village/Muhalla-
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           6/14




        Motidevi ITI, Mohania Road, Kochas, P.S. Kochas, District- Rohtas, Bihar,
        Primary Teacher/ Panchayat Teacher in Primary School Korigava, District-
        Rohtas, presently posted as 11-12(History) teacher in UHS. Mahuawa,
        Parihar, Sitamarhi, Bihar.
  9.    Archana Singh Wife of Vatan Kumar Singh, Resident of village- Dariyapur,
        Kandawa, P.S.-Chunar, District- Mirzapur, State- Uttar Pradesh, Prakhand
        Teacher in Upgraded Middle School Chatra, District-Rohtas, Bihar.
        Presently posted as school teacher (11-12) plus 2 Bhagwat high school
        shahar telpa, Prakhand-Karpi, District-Arwal, Bihar
  10. Shambhu Kumar Son of Sheo Sagar Chaudhary, Resident of village/
      Muhalla- Gajradh, P.S-Sasaram, District- Rohtas, Bihar, Presently posted as
      Primary Teacher/ Panchayat Teacher in Primary School Rampur, District-
      Rohtas, Bihar.
  11. Rakesh Kumar Pandey Son of Shyam Nath Pandey, Resident of village-
      Kharoj, P.S.-Suryapura, District- Rohtas, Bihar, Presently posted as Primary
      Teacher/ Panchayat Teacher in Primary School Lakshmipur, District-Rohtas,
      Bihar.
  12. Sunil Kumar Son of Bhim Ram, Resident of village- Dudhar, post sisrit P.S.
      Nokha, District-Rohtas, Bihar, Presently posted as Prakhand Teacher in
      middle School Sisirit, District-Rohtas, Bihar.
  13. Lokesh Ranjan Tiwary Son of Ram Bihari Tiwary, Resident of village-
      Deokhaira, P.S.-Kochas, District- Rohtas, Bihar, Presently posted as Primary
      Teacher/ Panchayat Teacher in Primary School Korigava, District-Rohtas,
      Bihar.
  14. Ravi Shankar Singh Son of Krishna Murari Singh, Resident of village-
      Damodarpur, P.S.-Karagahar. District- Rohtas, Bihar, Presently posted as
      Primary Teacher/Panchayat Teacher in Primary School Parawaliya, District-
      Rohtas, Bihar.
  15. Indu Singh Wife of Om Prakash, Resident of village- Semari Deo, P.S.-
      Karagahar, District-Rohtas, Bihar, Presently posted as Nagar Teacher in
      Primary School Parayagbigha, District-Rohtas, Bihar.
  16. Ashiwani Kumar Tiwary Son of Ravi Narayan Tiwary, Resident of village-
      Srisiyan, P.S.-Karagahar, District- Rohtas, Bihar, Primary Teacher/
      Panchayat Teacher in K.P. School Dibhiyan, presently posted- U. M. V.
      Saron Dinara, Rohtas plus 2 (history), District-Rohtas, Bihar.
  17. Jitendra Kumar Singh Son of Rajgrihi Singh, Resident of village- Deokhaira,
      P.S. Kochas, District- Rohtas, Bihar, Presently posted as Primary
      Teacher/Panchayat Teacher in Primary School Samahuta(w), District-
      Rohtas, Bihar.
  18. Sanjay Kumar Dwivedi Son of Ramanuj Dwivedi, Resident of village-
      Kochas, P.S.- Kochas, District- Rohtas, Bihar, Presently posted as Prakhand
      Teacher in Utkramit Middle School Laheri, District-Rohtas, Bihar.
  19. Kamalesh Kumar Singh Son of Triloki Nath Singh, Resident of village-
      Bhundi Tekari, P.S.-Mohania, District- Kaimur, Bihar, Presently posted as
      Prakhand Teacher in Middle School Lodhi, District-Rohtas, Bihar.
  20. Shivmangal Singh Son of Jagmohan Singh, Resident of village- Karmaini,
      P.S.- Kargahar District- Rohtas, Bihar, Presently posted as Prakhand Teacher
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           7/14




        in Utkramit Middle School Anhari, District-Rohtas, Bihar.
  21. Rakesh Kumar Son of Daya Shankar Singh, Resident of village- Satsa, P.S.-
      Kochas, District-Rohtas, Bihar, Presently posted as Primary Teacher/
      Panchayat Teacher in Primary School Indaur, District-Rohtas, Bihar.
  22. Ajit Kumar Chourasia Son of Ranglal Chourasia, Resident of village- Jabra,
      P.S.- Nokha, District- Rohtas, Bihar, Presently posted as Prakhand Teacher
      in Upgraded Middle School Pithvaiya, District-Rohtas, Bihar.
  23. Shashi Kumar Maurya Son of Ganesh Maurya, Resident of village- Minv,
      P.S.- Bhabua, District-Kaimur, Bihar, Presently posted as Prakhand Teacher
      in Middle School Karmaini Purhara, District-Rohtas, Bihar.
  24. Vijay Kumar Gupta Son of Ram Ekbal Gupta, Resident of village-
      Samardihan Pipara, P.S.-Karagahar, District- Rohtas, Bihar, Presently posted
      as Primary Teacher/ Panchayat Teacher in Primary School Singawa, District-
      Rohtas, Bihar.
  25. Ajit Kumar Singh Son of Ram Chandra Singh, Resident of village-kirhindi
      post- Kirhindi, P.S.-Shivsagar, District- Rohtas, Bihar, Presently posted as
      Primary Teacher/ Panchayat Teacher in New Primary School jigna,block-
      shivsager District-Rohtas, Bihar.
  26. Ramesh Kumar Kharwar Son of Shailendra Kumar Kharwar, Resident of
      village/ Muhalla- ward no.13, Mahadevpur, Manikpur, P.S.- Rajpur, District-
      Buxar, Bihar, Presently posted as Primary Teacher/ Panchayat Teacher in
      UMS Masona, District-Rohtas, Bihar.
  27. Bagish Kumar Son of Bijay Kumar Chaubey, Resident of village-
      Raghunathpur, P.S.-Chenari. District Rohtas, Bihar, Presently posted as
      Primary Teacher/ Panchayat Teacher in Primary School Bartali Khurd,
      District-Rohtas, Bihar.
  28. Prabhash Kumar Gupta Son of Raj Mohan Prasad, Resident of
      village/Muhalla- Sherganj. P.S.- Sasaram, District- Rohtas, Bihar, Presently
      posted as Primary Teacher/ Panchayat Teacher in Primary School
      Jagadatpur, District-Rohtas, Bihar.
  29. Dhirendra Kumar Son of Lalan Prasad, Resident of village- Konar, P.S.-
      Shivsagar, District-Rohtas, Bihar, Presently posted as Primary Teacher/
      Panchayat Teacher in Primary School Delhua, District-Rohtas, Bihar.
  30. Dr. Harendra Singh Son of Sri Ram Ganesh Singh, Resident of village-
      Ararua P.S.- Kargahar, District- Rohtas, Bihar, Presently posted as Primary
      Teacher/Panchayat Teacher in Primary School kumhila District-Rohtas,
      Bihar.
  31. Kavita Kumari Wife of Dinesh Prasad Ravidas, Resident of village-
      Pachasawa, P.S.-Sasaram, District- Rohtas, Bihar, Primary Teacher/
      Panchayat Teacher in Primary School Amri, District-Rohtas, Presently
      Posted School as Upgraded high school Tahal Amba District Aurangabad
      Bihar.
  32. Madan Kumar Ram Son of Ram Nagina Ram, Resident of village- Turki,
      P.S.- Chenari District- Rohtas, Bihar, Presently posted as Panchayat Teacher
      in Primary School Nandusiyara, District-Rohtas, Bihar.
  33. Gulab Chand Singh Son of Muralidhar Singh, Resident of village- Parasiyan
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                           8/14




        Thakurai, P.S-Nasriganj, District-Rohtas, Presently posted at Smt. Janki
        Devi, Project Girls plus 2 H.S., Madhopur, Majhaulia, West Champaran,
        Bihar.

                                                                        ... ... Petitioner/s
                                         Versus
  1.    The Union of India through Secretary Department of School Education and
        Literacy Ministry of Human Resource Development, Government of India.
  2.    The State of Bihar, through its Principal Secretary, Department of Human
        Resource Development Bihar, Patna.
  3.    The Director, Primary Education Department of Human Resource
        Development, Bihar, Patna.
  4.    The Secretary, Department of Finance State of Bihar, Patna.
  5.    The Additional Chief Secretary, Bihar, Patna.
  6.    The District Programme Officer (Establishment), Rohtas.
  7.    The District Education Officer, Rohtas.

                                                 ... ... Respondent/s
       ======================================================
       Appearance :
       (In Civil Writ Jurisdiction Case No. 9950 of 2025)
       For the Petitioner/s      :       Mr. Saroj Kumar, Adv.
                                         Mr. Amit Kumar, Adv.
       For the Respondent/s      :       Ms. Sarita Bajaj, CGC
                                         Mr. Vikramadit, AC to SC-22
       (In Civil Writ Jurisdiction Case No. 9674 of 2025)
       For the Petitioner/s      :       Mr. Saroj Kumar, Adv.
                                         Mr. Amit Kumar, Adv.
       For the Respondent/s      :       Mr. Alok Ranjan, AC to AAG-5
                                         Ms. Sarita Bajaj, CGC
       (In Civil Writ Jurisdiction Case No. 9701 of 2025)
       For the Petitioner/s      :       Mr. Saroj Kumar, Adv.
                                         Mr. Amit Kumar, Adv.
       For the Respondent/s      :       Mr. K P Gupta, GP-10
                                         Mr. Anwar Karim, AC to GP-10
       (In Civil Writ Jurisdiction Case No. 9759 of 2025)
       For the Petitioner/s      :       Mr. Saroj Kumar, Adv.
                                         Mr. Amit Kumar, Adv.
       For the Respondent/s      :       Mr. Anwar Karim, CGC
       ======================================================
       CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
       ORAL JUDGMENT
         Date : 20-01-2026

                     Heard the parties.

                     2. The petitioners having been duly appointed as

         Panchayat Teachers/Primary Teachers working in different
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         schools of different districts, are aggrieved by the inaction of the

         respondents, who are not extending trained teacher's pay scale

         to them from the date of passing of their B.Ed or from the date

         of their appointment as primary teachers, whichever is later,

         instead of extending the trained teacher's pay scale, after the

         date of passing six month bridge course.

                     3. In the aforesaid background, the petitioners have

         approached this Court by filing the present writ petition(s) for

         the following reliefs:-

                                             "(i) To issue writ of mandamus
                                 directing the respondents to shifting back
                                 the date of Trained Teacher's pay scale to
                                 the petitioners, from the date of passing
                                 B.Ed or from the date of appointment as
                                 Primary Teacher whichever is later in
                                 stead of since the date of passing 6 month
                                 bridge course (11.06.2019).
                                             (ii) To issue writ of mandamus
                                 for payment of arrear of difference of
                                 salary with statutory interest for delay
                                 payment and all other consequential
                                 benefits,      calculating      Service  of
                                 Petitioners as trained in light of passing
                                 B.Ed in passing 6 month bridge place of
                                 since date of course (11.06.2019).
                                             (iii) To issue writ of mandamus
                                 directing the respondents to grant same
                                 and similar relief as provided in case of
                                 one similarly appointed Primary Teacher
                                 for class 1-5, Mr. Satyendra Kumar Ojha,
                                 vide Memo no. 1790, dated 16.10.2024,
                                 (Annexure-P/1) in light order passed in
                                 CWJC no.9416/2019, relied upon LPA
                                 no.1699 of 2013, affirmed by Hon'ble
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                          10/14




                                 Apex Court vide S.L.P.(Civil) Diary
                                 no.37663/2018.
                                            (iv) To issue any other writ(s)
                                 as this Hon'ble Court may deem fit and
                                 proper in the facts and circumstances of
                                 the case."

                     4. Learned Advocate for the petitioners submitted that

         the issue with regard to extending the trained teacher's pay scale

         from the date of passing of B.Ed has already been given quietus

         by the learned Division Bench of this Court in LPA No. 1699 of

         2013, the relevant extract of the aforenoted decisions is

         encapsulated hereinbelow:-

                                             "12 We have considered the
                                 matter and the facts, as noted above. Firstly,
                                 when the Government took a decision to
                                 give training to untrained teachers, which
                                 had certain benefits attached to it, then the
                                 Government ought to have done it
                                 expeditiously and non- arbitrarily. Then why
                                 most of the people, except people from
                                 Muzaffarpur district, were sent for a one
                                 year full time course and then were granted
                                 Matric trained scale but Teachers from
                                 Muzaffarpur district were not so sent. They
                                 had not done anything to disentitle
                                 themselves. Similarly, once they completed
                                 the two years module with IGNOU, they
                                 ought to have been granted Matric trained
                                 scale immediately but again matters were
                                 delayed. Then, at the instance of NCTE, they
                                 were then required to do further six months
                                 course. This was delayed for almost three
                                 years by the State. In our view, the
                                 petitioners/appellants cannot be made to
                                 suffer for the fault of the State. We are only
                                 reminded what Chief Justice Chagla said
 Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                          11/14




                                 more than half a century back in the case of
                                 All India Groundnut Syndicate Limited
                                 -Versus- Commissioner of Income Tax,
                                 Bombay City, AIR 1954 Bombay 232 :
                                                     "But      the      most
                                         surprising contention is put
                                         forward by the Department that
                                         because their own officer failed to
                                         discharge his statutory duty, the
                                         assessee is deprived of his right
                                         which the law has given to him
                                         under sub-section (2) of S 24. In
                                         other words, the Department
                                         wants to benefit from and wants to
                                         take advantage of its own default.
                                         It is an elementary principle of law
                                         that no person - we take it that the
                                         Income-tax       Department        is
                                         included in that definition - can
                                         put forward his own default in
                                         defence to a right asserted by the
                                         other party. A person cannot say
                                         that the party claiming the right is
                                         deprived of that right because "I
                                         have committed a default and the
                                         right is lost because of that
                                         default."
                                              13 In order to save injustice and
                                 protect        the     rights      of        the
                                 petitioners/appellants, we would, thus, hold
                                 that the judgment of the learned Single
                                 Judge would continue to operate. The
                                 petitioners/appellants would be entitled to
                                 Matric trained scale from the day they
                                 completed the two years module. In other
                                 words, they would be deemed to be Matric
                                 trained teachers from the time the results
                                 were declared in respect of the two years
                                 course of IGNOU subject to their clearing
                                 six months course as later prescribed. They
                                 would not be treated as Matric trained
                                 either for the purposes of seniority or for
                                 financial benefits from the date they finally
                                 completed the six months course in the year,
                                 2014 because all that delay was caused by
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                                          12/14




                                 the State in which petitioners/appellants
                                 have no role to play.
                                            14 Thus, this appeal is,
                                 accordingly, allowed and the judgment of
                                 the learned Single Judge, to the extent
                                 above, is explained and modified."

                     5. In the light of the aforenoted decisions rendered by

         the learned Division Bench, one Satyendra Kumar Ojha has also

         approached this Court by filing CWJC No. 9416 of 2019, which

         came to be disposed off on 04.03.2024 with a direction to the

         Director, Primary Education, Department of Human Resource

         Development, Bihar, Patna to pass a reasoned and speaking

         order, keeping in mind the judgment passed in LPA No. 1699 of

         2013. It is specifically contended that said Satyendra Kumar

         Ojha has been allowed the benefit of trained pay scale from the

         date of passing the teachers training examination, as has been

         prayed for in the present writ petition(s). The batch of the writ

         petitioners unequivocally submitted that their cases are fully

         covered with the decisions rendered by the learned Division

         Bench as well as the learned Single Judge in the case of

         Satyendra Kumar Ojha.

                     6. Identical issue has also come up for consideration

         before this Court in CWJC No. 11300 of 2025, wherein the

         claim of the identically situated persons have been denied, only

         on account of they being the teachers of different districts. This
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         Court has set-aside the impugned order, whereby the claim of

         the identically situated persons have been denied on account of

         the aforesaid reason and directed the Director, Primary

         Education, Government of Bihar to consider the claim of the

         petitioners for trained pay scale with effect from the date of their

         appointment in light of the decision rendered by the learned

         Division Bench in LPA No. 1699 of 2013 and keeping in mind

         the Bihar State Litigation Policy, 2011; especially Rule 4.C (1)

         thereof.

                     7. Learned Advocate for the State submits that since

         the petitioners have already filed a detailed representation,

         which are pending before the competent authority, who shall

         look into the matter and take appropriate decision.

                     8. Having considered the aforenoted submissions led

         by learned Advocate for the respective parties instead of

         keeping the matter pending, this Court deems it fit and proper to

         dispose off the writ petition with a direction to the Director,

         Primary Education, Government of Bihar, Patna to consider the

         representation(s) of the petitioners, preferably within a period of

         twelve weeks, from the date of receipt/production of a copy of

         this order. This Court also directs that the petitioners shall also

         submit fresh representation along with the order of this Court,
              Patna High Court CWJC No.9950 of 2025 dt.20-01-2026
                                                       14/14




                      within a period of four weeks.

                                  9. On receipt of the representation(s), the respondent

                      no. 3 shall take up the same and pass a reasoned and speaking

                      order, in the light of the above referred decisions passed by the

                      learned Division Bench in LPA No. 1699 of 2013 as well as

                      CWJC No. 9416 of 2019 and CWJC No. 11300 of 2025,

                      including the order contained in Memo No. 1790 dated

                      16.10.2024

, whereby identically situated persons has been

allowed the relief, as sought for in the writ petition.

10. The authorities shall also keep in mind the aims

and object of the Bihar State Litigation Policy, 2011, especially

Rule 4.C (1) thereof.

11. With the aforesaid direction, all the batch of writ

petitions stand disposed off.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          22.01.2026
Transmission Date       NA
 

 
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