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Patna High Court
Ezaz Gohar Murtaza vs The State Of Bihar on 31 January, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3226 of 2025
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Ezaz Gohar Murtaza, Son of Late Zuber Alam Resident of Village-Balia P.O.
P.S. and District Kishanganj.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Director, Secondary Education, Government of Bihar, Patna.
3. The Bihar State Madarsa Education Board, Patna through its Chairman.
4. The Chairman, Bihar State Madarsa Education Board, Patna.
5. The Secretary, Bihar State Madarsa Education Board, Patna.
6. The Madarsa Mohiul Uloom Balia Manjhok (Madarsa No. 1247/226), P.O.
Manora Via Kanki, District-Kishanganj through the Secretary of the
Managing Committee
7. The Secretary, Madarsa Mohiul Uloom Balia Manjhok (Madarsa No.
1247/226), P.O. Manora Via Kanki, District-Kishanganj.
8. The District Education Officer, Kishanganj.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Abdul Mannan Khan, Advocate
Mr. Nihal Beg, Advocate
For the State : Mr. Mahtab Alam, AC to SC- 20
For the Madarsa Board : Mr. Shahzad Hassan Khan, Advocate
Mr. Aslam Ansari, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 31-01-2026
Heard learned Advocate for the respective parties.
2. The petitioner has approached this Court seeking
a direction upon the respondent authorities to appoint the
petitioner on compassionate ground in Madarsa Mohiul Uloom
Balia Manjhok (Madarsa No. 1247/226) on account of
unfortunate demise of the petitioner's father, who died in
harness while working as Inter Trained Teacher of the said
Patna High Court CWJC No.3226 of 2025 dt.31-01-2026
Madarsa.
3. Learned Advocate for the petitioner submits that
for redressal of the grievance, the petitioner has already
approached before the Bihar State Madarsa Education Board,
Patna, the copies of which are marked as Annexures- P/3 and
P/4 series, and the same are pending consideration.
4. Taking note of the aforesaid facts, especially, the
representations of the petitioner are lying before the competent
authorities, however, no final decision has been taken, this Court
deems it fit and proper to dispose of the writ petition with a
direction to the Chairman, Bihar State Madarsa Education
Board, Patna (respondent no.4) to consider the case of the
petitioner for appointment on compassionate ground and pass
appropriate order in accordance with law preferably within a
period of ten weeks from the date of receipt/production of a
copy of this order.
5. The writ petition stands disposed of.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 31.01.2026
Transmission Date NA
