The State Of Bihar Through The Chief ... vs Imran Alam
2026 Latest Caselaw 738 Patna

Patna High Court

The State Of Bihar Through The Chief ... vs Imran Alam on 17 March, 2026

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.2022 of 2023
                                           In
                           CIVIL REVIEW No.295 of 2019
     ======================================================
1.    The State of Bihar through the Chief Secretary Govt. of Bihar Patna.
2.   The Principal Secretary, Education Department, Govt. of Bihar, Patna.
3.   The Special Director, Secondary Education, Education Department, Govt. of
     Bihar, Patna.
4.   The Joint Secretary Education Department, Govt. of Bihar, Patna.
5.   The District Education Officer, Siwan.
6.   The District Programme Officer (Establishment) Siwan.
7.   The District Programme Officer (Secondary Education), Siwan.
8.   The Bihar State Madarsha Education Board, Patna through the Secretary.
9.   The Madarsa Islamia Arabia, Naeemia, Sonbarsa, Maharajganj, District -
     Siwan.
10. The Head Maulvi Madarsa            Islamia Arabia,     Naeemia,      Sonbarsa,
    Maharajganj, District - Siwan.

                                                               ... ... Petitioner/s
                                        Versus
1.   Imran Alam Son of Noor Alam, Resident of Mohalla - Mauzi Tola, P.O. and
     P.S. - Tarwara, District - Siwan, Presently working as Madarsa, Teacher in
     Madarsa Islamia, Ararbia, Neemia, Sonbarsa, Maharajganj District - Siwan.
2.   Md. Suraib Raza, Son of Abbas Salam, Resident of Purnea More, P.O.-
     Dalkola, District - Utter Dinaipur, West Bengal, Presently working as
     Madarsa Teacher in Madarsa Islamia Arabia Naeemia, Sonbarsa,
     Maharajganj, District - Siwan.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :   Mr. Kunal Tiwary, Advocate
     For the Opposite Party/s :   Mr. Shailendra Kumar Singh, Advocate
     For the Board            :   Mr. Shahzad Hassan Khan, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 17-03-2026

The present application has been filed for

restoration of Civil Review No. 295 of 2019, which was Patna High Court MJC No.2022 of 2023 dt.17-03-2026

dismissed for non-prosecution on 28.03.2023, as no one

appeared on behalf of the State of Bihar to press the Civil

Review petition.

2. After hearing the learned counsel for the

respective parties and going through the averments made in the

restoration petition, we are inclined to restore Civil Review No.

295 of 2019.

3. Accordingly, the present restoration application

stands allowed and Civil Review No. 295 of 2019 is restored to

its original file.

4. Let Civil Review No. 295 of 2019 be placed

before the assigned Bench.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          23.03.2026
Transmission Date       NA