[Cites 3, Cited by 0]
Patna High Court
Deepak Kumar Yadav vs The State Of Bihar on 13 May, 2026
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6127 of 2025
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1. Kumar Gaurav Son of Pramod Kumar, resident of Shakuntala Bhawan-Usha
niwas, Pathakgachhi, Ward No-02, Mokama, P.S.-Mokama, District-Patna,
Bihar, Pin Code-803302, Mob. No.8340377404.
2. Deepak Kumar Maurya, Son of Kharpattu Maurya, resident of village-
Narhan, P.O.-Deohalia, P.S.- Ramgarh, District- Kaimur, Bihar, Mob.
No.6206236811.Pin Code-821110.
3. Gopal Kumar, Son of Late Madan Mohan Singh, resident of village, P.O.
and P.S.-Hathiyawan, District- Sheikhpura, Bihar.
4. Suman Sangam, D/o Devendra Choudhary, resident of village-Bangaon
South, Ward No-03, P.O.-Bangaon, P.S.-Bangaon, District-Saharsa, Bihar.
Pin Code-852212.
5. Zunnoon Sarwar, Son of Manzoor Alam, resident of village-Dhansona, P.O.-
Alta Hat, P.S.-Kochadhaman, District-Kishanganj, Bihar.
6. Kundan Kumar, Son of Arvind Kumar Chaudhary, resident of village-Sundar
Khauli, P.O.-Basua, P.S.-Aurai, District-Muzaffarpur, Bihar.
7. Varun Upadhyay, Son of Krishna Chandra Upadhyay, resident of village-
Kapari, P.O.-Shankargarh, P.S.-Lakhanpur, District-Allahabad, Uttar
Pradesh.
8. Ashutosh Kumar Upadhyay, Son of Prem Chandra Upadhyay, resident of
village-Baruri, P.O.-KURARI P.S.-Durgavati, District-Kaimur, Bihar.
9. Vikash Gupt, Son of Dinesh Kumar Gupt, resident of village and P.O.-
Khajuri Dhanejpatti, P.S.-Ahraula, District-Azamgarh, Uttar Pradesh, Pin
Code-223221.
10. Vipul Mishra, Son of Shiv Ram Mishra, resident of village-Raiyapur, P.O.-
Koirauna, P.S.-Koirauna, District-Sant Ravidas Nagar, Bhadohi, Uttar
Pradesh, Pin Code-221309.
11. Ashish Kumar Singh, Son of Jivan Singh, resident of village-Rajauli, P.O.-
Adhawar, P.S.-Adalhat, District- Mirzapur, Uttar Pradesh. Pin Code-231301
12. Manish Upadhyay, Son of Jitendra Upadhyay, resident of village-Baruri,
P.O.-Kurari, P.S.-Durgawati District-Kaimur, Bihar.
13. Satya Prakash Chaubey, Son of Vijay Shankar Chaubey, resident of village-
Kalyanpur Kala, P.S.-Chandauli Laxmangarh, District-Chandauli, Uttar
Pradesh.
14. Sanjay Kumar Singh, Son of Ramdayal Singh, resident of village-Rajapur,
Post-Mahuawan, P.S.- Kateya, District- Gopalganj, Bihar, Pin Code-841437.
15. Vikash Chandra, Son of Nageshwar Prasad, resident of village-Kajibigha,
Post-Singriyawan, P.S,-Shahjahanpur, District-Patna, Bihar, Pin Code-
801304.
16. Shubham Shukla, Son of Amod Shukla, resident of village-Amarpura
Shitalpur, Post-Amarpura, District- Gopalganj, Bihar, Pin Code-841423.
17. Rakesh Kumar Yadav, Son of Mahendra Yadav, resident of village-
Manoharpur, P.O.-Beta Parsa, P.S.- Harlakhi, District-Madhubani, Bihar. Pin
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Code-847230
18. Pramod Kumar Singh, Son of Gulab Chand Singh, resident of village-
Sarana, P.O.-Bhaluni Dham, P.S.-Dinara, District-Rohtas, Bihar, Pin Code-
802218
19. Amim Alam, son of MD Shamim Alam, Samastipur ward no. 13, Post- Simri
Bakhtiyarpur, P.S.-Bakhtiyarpur, Saharsa, PIN CODE- 852127 Bihar.
20. MD SAHEB JAMAL, Son of MD SULEMAN AKHTER, At and Po-
Mohammadia P.S.- Dagarua Dist.-Purnia Pin Code-854330
21. MD JAWED ALAM, Son of Shoaib Alam, Residents of village- Islam Nagar
ward no. 27 near uco bank Rampur branch Araria, P.S.-Araria, PIN CODE-
854311.
22. Md Zafar Alam, son of Nasim Haidar, resident of village and P.O.-Masuria,
P.S.-Mahalgawn, Dist. - Araria, Pin code- 854325.
23. Jamil Akhter, son of Amanullah, resident of village- Kochgama, P.O.-
Balbhadrapur, P.S.-Birpur, Dist-Supaul, PIN Code- 854339.
24. Birendra Kumar Bechan, son of Yugal Mandal, resident of At and P.O.-
Thumha, P.S.- Pipra, Dist.-Supaul, Bihar Pin Code-852131
25. Amit Kumar, son of Arvind Kumar Sharma, resident of village- Faridpur,
P.O.- Sahar Rampur, P.S.- Naubatpur, Patna Bihar, Pin Code- 801109.
26. Chandan Kumar, son of Balmiki Sharma, resident of Village and P.O.-
Khanpura, P.S.- Khirimore, Patna, Bihar Pin Code- 801110.
27. Santosh Kumar, son of Brajeshwari Prasad Sinha, resident of Village-
Khairma, P.O.- Jamui, P.S.- Jamui, Bihar, Pin Code- 811307.
28. Santosh Kumar Chourasiya, son of Ram Nagina Chourasiya, resident of
Village and P.O.-Jabra P.S.- Nokha, Rohtas, Bihar, Pin Code- 802215.
29. Navnita Bharti, D/o- Dinanath Prasad Gupta, resident of Village, P.O. and
P.S. -Sour Bazar, District- Saharsa, Bihar, Pin Code-852221.
30. Shashibhushan Kumar, son of Harinandan Prasad Yadav, resident of Village-
Jiwachhpur, ward no.11 P.O.- Rupouli Jiwachhpur, Via- Singheshwar P.S.-
Gamhariya, Dist.-Madhepura, Bihar, Pin Code - 852128
31. Ajeet Kumar, son of Deo Dutta Singh, resident of Village and P.O.- Painal,
P.S.- Bihta, Patna, Pin Code- 800111.
32. Kishor Kunal, son of Balmiki Sharma, resident of Village- Khanpura, P.O.-
Khanpura, P.S.- Khirimore, Patna, Bihar PIN Code - 801110.
33. Manoj Kumar Gupta, son of Shambhu Prasad, Resident of Village-Mirpur
Bhual, P.O. -Dighwara Saran Bihar Pin Code- 841207.
34. Karmbir Kumar, son of Ram Narayan Rai, resident of at- Bhikhamchak
Karanatar ward -05, P.O.- Naipur, P.S. -Bachhwara, Begusarai, Bihar, Pin
Code- 851128.
35. Md Taukir Jamal, son of Md Shahjamal, Village-Karamatpur, P.O.- Marghia
P.S.-Barari, Via -Gurubazar Katihar Bihar, PIN Code-854104.
36. Amit Kumar, son of Sarjun Prasad, resident of Village-Karmouni, P.O.
-Shadeokhap, P.S.- Dobhi Gaya Bihar, Pin Code- 824234
37. Mustaque Alam, son of Hafizur Rahman, resident of Village-Banktola, P.O.-
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Haldikhora, P.S.- Kochadhaman Kishanganj, Bihar, Pin Code- 855115.
38. Ankit Kumar, son of Bijendra Prasad Singh, resident of Village-Chakiya,
P.O.- Usari, P.S.-Mehandiya, Arwal, PIN Code- 804428.
39. Mithilesh Kumar, son of Sachchidanand Mandal, resident of Village-Dira
Chandpur, P.O.- Chandpur, P.S.- Falka Katihar, Bihar, Pin Code -854101.
40. Dayanand Yadav, son of Krishan Singh Yadav, resident of Village and P.O.
-Parbatpur, P.S.- Chainpur, Dist-Kaimur, Bihar, Pin Code- 821106.
41. Sudhakar Tiwari, son of Dev Mani Tiwari, resident of Village and P.O.-
Uchakagaon, Dist-Gopalganj, Bihar - 841438.
42. Gyanesh Kumar Maurya, son of R.S. Maurya, resident of oh-19 ncl khadia
project Shaktinagar P.O. and P.S.-Shaktinagar, Sonebhadra U.P. Pin Code-
231222.
43. Kundan Kumar, son of Ramraj Prasad, resident of Village-Bhalueyatar, P.O.-
Puraini, P.S.- Mufassil District-Nawada, Bihar, Pin Code- 803109.
44. Navin Kumar Sinha, son of Ashok Kumar Sinha, resident of village-Math
laxmanpur Koeri tola, P.O. - Gulzarbagh, P.S.- Alamganj, Patna, Bihar Pin
Code- 800007.
45. Ravi Kumar Singh, son of Vijay Prasad Singh, resident of Village- Adampur,
P.O.-Parora, P.S.-Krityanand Nagar, Purnia, Bihar, Pin Code-854304.
46. Mohini Singh, daughter of Sunil Kumar Singh, resident of Village-Om
Nagar, P.O.-Damodarpur, Dist.-Muzaffarpur, Bihar Pin Code-843113.
47. Shashi Bhushan Kumar, son of Basudev Ram, resident of Village-Basudev
Ram Professor Colony, Ward-no-5, Madhepura, Dist.-Madhepura, Bihar Pin
Code-852113
48. Rahul Kumar Jha, son of Lalit Kumar Jha, resident of village and Post-
Bhaghant, P.S.-Manigachhi, Dist.-Darbhanga, Bihar, Pin Code-847422
49. Ravinandan Singh, son of Baliram Singh, resident of village and Post-
Narharpur, P.S.-Marhaura, Dist.-Saran, Bihar, Pin Code-841443.
50. Gunja Kumari, daughter of Kamalnath Jha, resident of village-Bithaili devi,
P.O.-kamalpur, P.S.-B Kothi, Dist.-Purnia, Bihar, Pin Code-854203.
51. Nidhi, daughter of Vijay Kumar Amresh, resident of village-Patahi
Wishwanath, P.O.-Patahi, P.S.-Mushahari, Dist-Muzaffarpur, Bihar, Pin
Code-843113.
52. Rishab Saha, son of Kishan Lal Saha, rresident of village -Satal
Bahadurganj, P.O and P.S.-Bahadurganj, Dist.-Kishanganj, Bihar, Pin Code-
855101.
53. Mithilesh Kumar @ M. Kumar, son of Surendra Yadav, resident of village-
Posdaha, Ward No-08,P.O.-Bhanghi, P.S.-Narpatganj, Dist.-Araria, Bihar,
Pin Code-854316.
54. Mahendra Kumar, son of Yoganand Sah, resident of village and Post-
Mirdaul, Block-Narpatganj, Dist.-Araria, Bihar, Pin Code-854335.
55. Ravi Ranjan Kumar, son of Harendra Sharma, resident of village-Sarariya,
P.O.-Khanjahachak, P.S.-Lalganj, Dist.-Vaishali, Bihar, Pin Code-844121.
56. Kajal Kumari, daughter of Santosh Kumar, resident of village- R S M
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railway aided high school Mokama, P.O.- Mokamaghat, P.S.-Mokama,
Patna, Bihar, Pin Code-803303.
57. Anuraj Shrivastava, son of Arun Kumar, resident of village-Aam Gola
Aghoriya Bazar, P.O.-Ramna, P.S.-Kazimohamadpur, Dist.-Muzaffarpur,
Bihar, Pin Code-842002.
58. Subodh Kumar, son of Baleshwar Prasad Yadav, resident of Ward No-
10,village- Patroul, P.O-Konibar, P.S.-Narhat, Dist.-Nawada, Bihar, Pin
Code-805122.
59. Ravi Ranjan, son of Suman Kumar Jha, resident of at, P.O. and P.S.-Bangaon
ward no 06, Saharsa, Bihar, Pin Code- 852212.
60. Rahul Chaudhari, son of Ram Khelawan, rresident of Village- Trilokpur,
P.O. and P.S.- Dhammour, Sultanpur U.P., Pin Code- 227408.
61. Shailesh Kumar Pandey, son of Rajeshwar Pandey, resident of village-
Pandauli, P.O.- Dumaria, P.S.- Sahtwar Ballia U.P. Pin Code-277211
62. Deepak Kumar, son of Ramdev Sah, resident of village-Balha Dih, P.O.-
Gadhiya, P.S.- Bangaon, Saharsa Bihar Pin Code- 852201.
63. Chandra Kishor, son of Maheshwari Yadav, resident of village- Sarahi ward
no. 03, P.O.- Bengha, P.S. -Saharsa, Block -Kahra, Saharsa, Bihar, Pin Code-
852201.
64. Aditya Kumar Barnwal, son of Rajendra Prasad, Barnwal resident of village-
Ballia, P.O.- Krishnapali Siwan, Bihar, Pin Code-841234.
65. Kamaljeet, son of Anil Kumar, rresident of village- Bhandajor, P.O.- Koshi,
P.S.- Roh, Nawada,Bihar, Pin Code- 805107.
66. Prabhakar Yadav, son of Sri Yadav, resident of village- Karajahan, P.O.- Lar
road P.S.- Mail, Deoria, U.P. Pin Code- 274505.
67. Dilip Kumar Mishra, son of Shiv Shanker Mishra, resident of village-
Surtapur, P.O.- Chahaniya, P.S.-Balua Chandauli, U.P.- Pin Code- 232109.
68. Amrit Lal Tiwari, son of Radhe Shyam Tiwari, resident of village- Darawan,
P.O.- Darawan, P.S.- Ramgarh, Dist-Kaimur Bhabhua, Bihar, Pin Code-
821110.
69. Shekhar Kumar Choudhary, son of Arun Choudhary, resident of village-
Arya tola Sabour, P.O and P.S -Sabour Dist -Bhaglpur, Bihar PIN Code -
813210.
70. Kamal Kumar Mahto, son of Binod Kumar Mahto, resident of village- Moh-
Laxmi Sagar Vidyapati chouk middle school, P.O.- Laxmi Sagar, Darbhanga,
Bihar, Pin Code- 846009.
71. Raja, son of Umesh Kumar, resident of village- Fatehpur, P.O.- Chakmaruf,
Vaishali, Bihar, Pin Code- 844118.
72. Amit Kumar, son of Virendra Prasad, resident of village and P.O. - Nadaon
P.S. Buxar Dist- Buxar, Pin Code 802103.
73. Durgesh Kumar Pathak, son of Narendra Kumar Pathak, resident of village
-Chini mill, P.o- Gajadhar Ganj P.S- Buxar Dist-Buxar Pin Code- 802103.
74. Vikas Kumar, son of Narendra lal, resident of village and P.O- Nadaon, P.S-
Buxar Dist.-Buxar, PIN code 802103.
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75. Ramayan Kumar Ranjan, son of Brij Bihari Ram, resident of village -
pragati nagar sipara, P.O.- Dhelwan, P.S.-Beur, Dist.-Patna, Pin code
800020.
76. Vivekanand Kumar, son of Mithlesh Kumar Singh, resident of village and
P.O- kena, P.S- Muffsil, District-Nawada, Bihar, Pin code- 805123.
77. Pankaj Kumar, son of Rabindra Trivedi, resident of village-Anumandal
chauraha Masaurhi, P.O. and P.S.- masaurhi, District-Patna, Pin code -
804452.
78. Kundan Kumar Pandey, son of Ashok Kumar Pandey, resident of village and
P.O-kahuara, P.S.-Nardiganj, District-Nawada, Bihar, Pin code -805109.
79. Sandeep Ranjan @ Sandeep Kumar, son of Sanjay Kumar, resident of
village-Dedaur, P.O.-Akauna bazar, P.S.-Mufassil, Nawada, Bihar, Pin code
805123.
80. Kumar Saurabh, son of Kuldip Narayan Kaladhar, rresident of village moh-
vip colony P.O. and P.S. -Nawada District-Nawada, Bihar, pin code 805110
81. Akhilesh Prasad, son of Wakil Prasad, resident of new defence colony
Hanuman nagar, P.O-Chandmari, Danapur Cantt, District-Patna, Bihar Pin
Code-801503.
82. Ravi Kant, son of Nisha Kant, Resident of Village- kumbhi P.O.-Samay,
P.S.-Warisaliganj, Dist.-Nawada Pin Code-805104.
83. Sandeep Kumar Yadav, son of Naval Kishor Yadav, rresident of village-
narala, P.O- Haldirampur, Dist.- Ballia U.P., Pin code-221715.
84. Devnath Ram, son of Bibhuti Ram, resident of village and P.O.- Chandadih
P.S.- Ubhao, Dist-Ballia, Uttar Pradesh, Pin code 221715.
85. Ranvijay Kumar Singh @ Ranvijay Singh, Son of Suresh Prasad Singh,
resident of village and P.O.-Manjhauli, P.S.-Salimpur, District-Patna, Bihar,
Pin Code-803202.
86. Md. Amanullah Ansari, Son of Rashid Ansari, resident of village-Quaziyahi,
P.O.-Benta, P.S.-Khajauli, District-Madhubani, Bihar, Pin Code-847228.
87. Kundan Kumar, Son of Lav Kumar, resident of village-Moriyawan, P.O.-
Datiyana, P.S.-Bikram, District-Patna, Pin Code-801104.
88. Krishna Kumar, Son of Pravesh Poddar, resident of Ward No.25, Bakhri
Nagar Parishad, P.O. and P.S.- Bakhri, District-Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
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5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 9912 of 2025
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1. Amit Kumar Singh son of Kapil Deo Singh, resident of village-Dabariya,
P.O.-Dabarriya, P.S.-Dhanapur, District-Chandauli, Uttar Pradesh, Pin Code-
232105.
2. Shilpy Rani, D/o Prakash Choudhary, resident of Naya Tola Ghera Dabur
Gali, Kumhrar, P.O.-Bahadurpur Housing Colony, P.S.-Agamkuan, District-
Patna, Bihar, Pin Code-800026.
3. Simpy Kumari, D/o Manoj Singh, resident of village-Piyaria, P.O.-
Alawalpur, P.S.-Gaurichak, District-Patna, Bihar.
4. Kumar Kunal, C/o Ram Kumar Sharma, resident of village-Baulipar, P.O.-
Sohsarai, P.S.-Sohsarai, District-Nalanda, Bihar, Pin Code-803118.
5. Sujeet Kumar, Son of Shankar Dutt Pathak, resident of village-Pansuhi,
P.O.-Sihi, P.S.-Dulhin Bazar, District-Ranchi, Jharkhand, Pin Code-801102.
6. Rajesh Kumar, Son of Rameshwar Poddar, resident of village-Mahavir
Nagar, P.O.-Beur, P.S.-Beur, District-Patna, Bihar, Pin Code-800002.
7. Smit Kashyap, son of Bimal Kishor Jha, resident of village-Golma, P.O.-
Golma, P.S.-Sour Bazar, District-Saharsa, Bihar, Pin Code-852107.
8. Amit Pandey, son of Om Shankar Pandey, resident of village-Bhimpura,
P.O.-Bhimpura, P.S.-Bhimpura, District-Ballia, Uttar Pradesh, Pin Code-
221716.
9. Ashutosh Anand, son of Narendra Prasad Singh, resident of village-Mudheri,
P.O.-Rataitha, P.S.-Haweli Kharegpur, District-Munger, Bihar, Pin Code-
811213.
10. Niharika Neha, wife of Saurabh Anand, resident of Rajvanshi Nagar, P.O.
and P.S.-Shastri Nagar, District-Patna, Bihar, Pin Code-800023.
11. Seema Kumari, wife of Pranay Kumar, resident of Ashok Nagar
Kankarbagh, P.O. and P.S.-Kankarbagh, District-Patna, Bihar, Pin Code-
800020.
12. Jayanti Gupta, wife of H.P. Gupta, resident of Bus Body Road Koiriya Tola,
Raxaul, P.O. and P.S.-Raxaul, District-East Champaran, Bihar, Pin Code-
845305.
13. Md. Neshat Anjum, son of Ash Mohammad Ansari, resident of village-
Sikarahta Khurd, P.O.-Sikrahata Kala, P.S.-Sikrahata, District-Bhojpur,
Bihar, Pin Code-802222.
14. Anshu Kumari, son of Ram Kumar Sharma, resident of village-Jamuawan,
P.O.-Jamuawan, P.S.-Daudnagar, District-Aurangabad, Bihar, Pin Code-
824143.
15. Priti Kumari, wife of Shyam Kishor Singh, resident of village and P.O.-
Giridhapatti, P.S.-Chhatapur, District-Supaul, Bihar, Pin Code-852137.
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16. Manish Kumar, son of Mithelesh Kumar Verma, resident of Basera C/22
Krishi Nagar, P.O.-Ashiyana Nagar, P.S.-Shastri nagar, District-Patna, Bihar,
Pin Code-800025.
17. Anup Kumar, son of Ram Prakash, resident of Bhatta Road, Panchawati
Nagar, P.O.-Danapur Cantt, P.S.-Danapur, District-Patna, Bihar, Pin Code-
801503.
18. Arshi Azmi, wife of Iftekharul Haque Iffi, resident of Lakhminia Pachim
Tola Ward No.16, P.O.-Balia, P.S.-Balia, District-Begusarai, Bihar, Pin
Code-851211.
19. Sweta Kumari, wife of Amit Kumar, resident of Ashok Nagar, Kankarbagh,
P.O.-Lohia Nagar, P.S.-Kankarbagh, District-Patna, Bihar, Pin Code-800020.
20. Ram Milan Singh, son of Darshan Prasad Singh, resident of village-Ramoul,
P.O.-Bandhar, P.S.-Hathouri, District-Samastipur, Bihar, Pin Code-848117.
21. Shiv Chandra Bharti, son of Babu Lal Singh, resident of village-Meghpur,
P.O.-Singhara, P.S.-Mahua, District-Vaishali, Pin code-844126.
22. Awadhesh Kumar Singh, son of Ayodhya Singh, resident of village-
Pakhanpur, P.O. and P.S.-Ahiraula, District- Azamgarh, Uttar Pradesh, Pin
Code-223221.
23. Simant Kumar Singh @ Simant Singh son of Arun Kumar, Singh, resident of
village-GS Bangra, Ward No.03, P.O.-GS Bangra, P.S.-Jalalpur, District-
Saran, Bihar, Pin Code-841412.
24. Rishikesh Pandey, son of Janmejay Pandey, resident of village-Russi, P.O.-
Russi, P.S.-Jalalpur, District-Saran, Bihar, Pin Code-841205.
25. Smita Kumari, daughter of Shivchandra Singh, resident of village-Garudeo
Tola, Ward No.2, P.O. and P.S.-Mokama, District-Patna, Bihar, Pin Code-
803302.
26. Sazia Akhtar, daughter of Md. Akhtar Adil Gilani, resident of Alamganj,
Agarwal Tola, Gulzarbagh, P.O.-Gulzarbagh, P.S.-Alamganj, District-Patna,
Bihar, Pin Code-800007.
27. Ruby Kumari, wife of Vikram Kumar, resident of Goriya toli, station road,
P.O.-GPO, P.S.-Kotwali, District-Patna, Bihar,
28. Saba Afrin, wife of Mohammad Farhan, resident of Shahpur, P.O.-Khodai
Bagh, P.S.-Saran, District-Patna, Bihar, Pin Code-841415.
29. Rohit Kumar, son of Parmatma Nand Singh, resident of Chakki, Mathura
Dera, P.O.-Chakki Mathura Dera, P.S.-Chakki, District-Buxar, Bihar, Pin
Code-802120.
30. Priti Kumari, wife of Vimlesh Kumar, resident of village and P.O.-
Singrahiya, P.S.-Sahiyara, District-Sitamarhi, Bihar, Pin Code-843317.
31. Neha, wife of Gunjan Kumar, resident of Mithila Colony, Nasiriganj Digha,
P.O.-Bataganj, P.S.-Danapur, District-Patna, Bihar, Pin Code-800012.
32. Juhi Kumari, daughter of Ashok Kumar Singh, resident of Ward-8, P.O.-
Mokama, P.S.-Mokama, District-Patna, Bihar, Pin Code-803302.
33. Shabnam Kumari, wife of Nathuni Mahto, resident of Balughat, P.O.-
Mahendru, P.S.-Mahendru, District-Patna, Bihar, Pin Code-800006.
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34. Illa Sinha, wife of Pankaj Kumar Verma, resident of Postal Park, P.O.-
G.P.O., P.S.-Kankarbagh, District-Patna, Bihar, Pin Code-800001.
35. Chanda Kumari, wife of Santosh Kumar Jha, resident of Ward No.10, P.O.-
Rudauli, P.S.-Bachwara, District-Begusarai, Bihar.
36. Bijendra Kumar Singh, son of Ramavtar Yadav, resident of village-Faguiya,
P.O.-Khagawal, P.S.-Chandauli, District-Chandauli, Uttar Pradesh, Pin
Code-232104.
37. Manisha Kumari, wife of Satya Prakash, resident of Gaurigawan, P.O.-
Babhangawan, P.S.-Parsa, District-Saran, Bihar, Pin Code-841219.
38. Akanksha Sachan, D/o Ram Narayan, resident of Veerangana Nagar, Pichhor
Jhansi, P.O.-Budhauli Chowk, P.S.-Pichhor, District-Jhansi Uttar Pradesh,
Pin Code-284128.
39. Vidya Bharti, care of Sammi Kumar, resident of Budhauli Chowk, P.O.-
Budhauli Chowk, P.S.-Sheikhpura, District-Sheikhpura, Bihar, Pin Code-
811105.
40. Ranjeeta Sinha, daughter of Vijay Kumar Sinha, resident of village and P.O.
and P.S.-Bheria, District-Nalanda, Bihar, Pin Code-803113.
41. Kuldeep Kumar, son of Jeet Lal, resident of Dahiyawan Bazar, P.O.-
Dahiyawan Bazar, P.S.-Holagarh, District-Prayagraj Uttar Pradesh, Pin
Code-212503.
42. Prashant Kumar Singh, son of Ram Kumar Singh, resident of village-Bigah,
P.O.-Bhujani, P.S.-Ubhanaw, District-Ballia Uttar Pradesh, Pin Code-
221716.
43. Dinbandhu Yadav, son of Bansidhar Yadav, resident of village-Nagawagai,
P.O.-Akhtiyarpur, P.S.-Chitbaragaon, District- Ballia Uttar Pradesh, Pin
Code-221713.
44. Swati Kumari, daughter of Ishwar Choudhary, resident of village and P.O.-
Nirmali, P.S.-pipra, District-Supaul, Bihar, Pin Code-852131.
45. Ranjeet Kumar, son of Ramchandra Choudhary, resident of village-
Lakshmipur, P.O.-Murlichandwara, P.S.-Udakishunganj, District-
Madhepura, Bihar, Pin Code-852220.
46. Krishna Kumar Tiwari, son of Sukhram Tiwari, resident of village-Asawar,
P.O.-Asawar, P.S.-Karimuddinpur, District-Ghazipur Uttar Pradesh, Pin
Code-233225.
47. Chandan Kumar Singh, son of Birendra Singh, resident of village-Indira
Nagar, P.O.-Chitbaragaon, P.S.-Chitbaragaon, District-Ballia, Uttar Pradesh,
Pin Code-221713.
48. Amit Ranjan Ojha, son of Indu Bhushan Ojha, resident of Ara, P.O.-Ara,
P.S.-Nawada, District-Bhojpur, Bihar, Pin Code-802301.
49. Prakash Kumar Mishra @ Prakash son of Raj Kumar Mishra, resident of
village-Pachadhi, P.O.-Gurmaha, P.S.-Pandaul, District-Madhubani, Bihar,
Pin Code-847231.
50. Pankaj Kumar, son of Jainath Bhagat, resident of Krishna Nagar, P.O.-
Saharsa, P.S.-Sahar, District-Saharsa, Bihar, Pin Code-852201.
51. Nilabh Kumar Singh @ Nilabh Singh son of Umesh Prasad Singh, resident
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
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of Simari East, P.O.-Rajnagar, P.S.-Rajnagar, District-Madhubani, Bihar, Pin
Code-847235.
52. Tarun Kumar, son of Punit Lal Mahto, resident of village-Basauna, P.O.-
Bhuswar, P.S.-Bibhutipur, District-Samastipur, Bihar, Pin Code-848220.
53. Onkar Kumar, son of Indradeo Kumar, resident of Om Brothers offset,
Opposite Sapna Apartment, Naya Tola, P.O.-Bankipur, P.S.-Kadamkuan,
District-Patna, Bihar, Pin Code-800004.
54. Yogesh Kumar, son of Abadh Kishore Prasad, resident of village and P.O.-
Uttarnawan, P.S.-Rahui, District-Nalanda, Bihar, Pin Code-803119.
55. Poonam Kumari, wife of Abhishek Anand, resident of mohalla-Mitra
Mandal Colony, Ward No.11, P.O.-Anisabad, P.S.-Phulwari, District-Patna,
Bihar, Pin Code-800002.
56. Nitish Kumar, son of Surendra Singh, resident of village and P.O.-
Manjhauli, P.S.-Salimpur, District-Patna, Bihar, Pin Code-803202.
57. Shyam Nath Singh, son of Baban Prasad Singh, resident of Jai Maa Santoshi
Path, Gali No.11C, Ward No.5, Gaurkshini, P.O. and P.S.-Sasaram, District-
Rohtas, Bihar-821115.
58. Ragini Kumari, Wife of Shailendra Kumar Chaudhary, resident of village-
Chahuta, Dhamaul, P.O.-Kamtaul, P.S.-Bisfi, District-Madhubani, Bihar, Pin
Code-847304.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10136 of 2025
======================================================
Pintu Kumar Singh Son of Rang Bahadur Singh, Resident of village- Lahuara,
Police Station - Karaghar, District- Rohtas at present posted as Graduate
Trained Exclusive Teacher in Middle School, Aamgachhi, Block- Jokihat,
District- Araria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
10/112
Education, Government of Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Government of
Bihar, Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The District Education Officer, Araria, District- Araria.
5. The District Education Officer, Patna, District- Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11985 of 2025
======================================================
1. Deepak Kumar Yadav Son of Gama Yadav, Resident of Village- Takarsan,
Police Station- Bansdih Road, District- Ballia (Uttar Pradesh) Pin Code-
277001
2. Vipin Kumar Yadav Son of Shiv Pujan Singh Yadav, Resident of Village-
Katghara, P.O.- Katghara, Police Station- Shadiyabad, District- Ghazipur
(Uttar Pradesh) Pin Code- 233311.
3. Suneel Kumar, Son of Laxmi Prasad, Resident of Village- Dando, P.O.-
Beera, Police Station- Kamasin, District- Banda (Uttar Pradesh) Pin Code-
210125.
4. Nitesh Kumar Upadhyay, Son of Niraj Upadhyay, Resident of Village-
Sukhpura, P.O.- Sukhpura, Police Station- Sukhpura District- Ballia (Uttar
Pradesh) Pin Code- 277304.
5. Sunil Yadav Son of Ram Briksha Yadav, Resident of Village- Katihari
Buzurg , P.O.- Katihari Buzurg, Police Station- Ghosi, District- Mau (Uttar
Pradesh) Pin Code- 275301.
6. Shatrughan Lal Yadav Son of Chandrika Yadav, Resident of Village-
Bakuchi Dandi Dih, P.O.- Ardauna, Police Station- Haldharpur, District-
Mau (Uttar Pradesh) Pin Code- 121705.
7. Gautamratna Son of Ramshabda, Resident of Village- Hardhauli, P.O.-
Naibazar, Police Station- Doharighat, District- Mau (Uttar Pradesh) Pin
Code- 275303.
8. Raju Maurya Son of Chandarma Maurya, Resident of Village- Gahana, P.O.-
Gahana, Police Station- Haldharpur, District- Mau (Uttar Pradesh) Pin Code-
121705.
9. Sarvesh Kumar Yadav Son of Ram Kumar Yadav, Resident of Village-
Chitrawal, P.O.- Mundiyar, Police Station- Phoolpur, District- Azamgarh
(Uttar Pradesh) Pin Code- 276304.
10. Abhay Kumar Son of Dashrath Paswan, Resident of Village- Barara, P.O.-
Barara, Police Station- Noorsarai, District- Nalanda (Bihar) Pin Code-
803118.
11. Abhishek Kumar, Son of Ram Dev Tiwari, Resident of Village- Gaura
Baramau, P.O.-Gauriya Lohariya, Police Station- Baldiray, District-
Sultanpur (Uttar Pradesh) Pin Code- 227806.
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12. Banti Singh Son of Narendra Singh, Resident of Village- Khata, P.O.-
Papsara, Police Station- Rajabpur, District- Amroha (Uttar pradesh) Pin
Code- 244221.
13. Manish Gupta, Son of Shrinarayan Gupta, Resident of Village- 89,
Chachayan, Police Station- Nagra, District- Ballia (Uttar pradesh) Pin Code-
221711.
14. Bhanu Pratap Singh, Son of Syamnarayan Singh, Resident of Village-
Mahari, P.O.- Mahari, Police Station-Bhimpura, District- Ballia (Uttar
Pradesh) Pin Code- 221716.
15. Abhishek Pandey Son of Janardan Pandey, Resident of Village- Barnag
Basantpur, P.O.-Mahari, Police Station-Bhimpura, District- Ballia (Uttar
pradesh) Pin Code- 221716.
16. Aasheesh Kumar Gupta Son of Ramesh Prasad, Resident of Village-
Chitbaragaon, P.O.- Chitbaragaon, Police Station-Chitbaragaon, District-
Ballia (Uttar Pradesh) Pin Code- 221713.
17. Jitendra Kumar, Son of Bhyia Lal Maurya, Resident of Village- Bhyia Lal
Maurya 0 Haider Canal Para Road Purvideen Kheda, P.O.-Rajajipuram,
District- Lucknow (Uttar Pradesh) Pin Code- 226017.
18. Ravi Kant Son of Harishchandra, Resident of Village- Vijaimau
Sangramgarh, District- Pratapgarh (Uttar Pradesh) Pin Code- 230141.
19. Amit Kumar Yadav Son of Mahesh Kumar Yadav, Resident of Village-
Gosrapur, P.O.- Koluhagana, District- Unnao (Uttar Pradesh) Pin Code-
209801.
20. Suneel Kumar Pal Son of Prabhu Nath Pal, Resident of Village- Haripur,
P.O.- Barsathi, Police Station- Barsathi, District- Jaunpur, (Uttar Pradesh)
Pin Code- 222162.
21. Abhishek Kumar Singh Son of Ramwendra Kumar Singh, Resident of
Village- Nagra, P.O.- Nagra, District- Ballia (Uttar Pradesh) Pin Code-
221711.
22. Akhilesh Kumar Tiwari, Son of Umashankar Tiwari Resident of Village-
Husenabad, P.O.- Husenabad, Police Station-Bansdih, District- Ballia (Uttar
Pradesh) Pin Code- 277219.
23. Rajesh Kumar Son of Ravindra Sharma, Resident of Village- Onour, P.O.-
Jera Teh Meja, District- Prayagraj (Uttar Pradesh) Pin Code- 212303.
24. Uday Pratap Yadav Son of Devendra Yadav, Resident of Village- Sikariya,
P.O.- Bhimpura, District- Ballia (Uttar Pradesh) Pin Code- 221716.
25. Shivchand Kushawaha Son of Satyanarayan Maurya, Resident of Village-
Bhagatupur, P.O.- Harahua, District- Varanasi (Uttar Pradesh) Pin Code-
221105.
26. Diksha Rai Daughter of Harendra Rai, Resident of Village- Kerma, P.O.-
Kerma, Police Station-Mubarakpur, District- Azamgarh (Uttar pradesh) Pin
Code- 276406.
27. Manoj Kumar Dubey, Son of Kashinath Dubey, Resident of Village- Pakari
Mishrain, P.O.- Pokharani Thana Nagar, District- Basti (Uttar Pradesh) Pin
Code- 272302.
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28. Neeraj Kumar Son of Pita Ram Badan Ram, Resident of Village-
Chaujakhas, P.O.- Chaujakhas, District- Ghazipur (Uttar Pradesh) Pin Code-
275203.
29. Chandesh Kumar Singh Son of Subhash chand Singh, Resident of Village-
Sikiya, P.O.- Isar Pitha Patti, Police Station- Sikandarpur District- Ballia
(Uttar pradesh) Pin Code- 221717.
30. Anil Kumar Son of Ramakant Yadav, Resident of Village- Kashihari, P.O.-
Daraili Mathiya, Police Station-Darauli, District- Siwan (Bihar) Pin Code-
841235.
31. Sandeep Mishra Son of Om Prakash Mishra, Resident of Village- Baherwa,
P.O.- Mithwal Bajar, Police Station-Bansi, District- Siddharth Nagar (Uttar
Pradesh) Pin Code- 272153.
32. Surya Prakash Sharma Son of Vijay Bahadur Sharma, Resident of Village-
Reyav, P.O.- Muhammadabad Sipah Dohrighat mau, District- Mau (Uttar
Pradesh) Pin Code- 275303.
33. Sonu Kumar Sharma Son of Heeralal Sharma, Resident of Village- Narhi,
P.O.- Narhi, Police Station- Nagra, District- Ballia (Uttar Pradesh) Pin Code-
221711.
34. Vinay Kumar Singh Son of Om Prakash Yadav, Resident of Village-
Durgapar, P.O.- Sikara, Police Station-Sikara, District- Jaunpur (Uttar
Pradesh) Pin Code- 222131.
35. Satish Kumar Yadav Son of Suresh Yadav, Resident of Village- Khaira Nisfi
Nababganj, P.O.- Khanwar, Police Station-Nagara, District- Ballia (Uttar
Pradesh) Pin Code- 221711.
36. Manvendra Pratap Singh Son of Chitra Sen Singh, Resident of Village-
Kharagpur, P.O.- Khansara, District- Sultanpur (Uttar Pradesh) Pin Code-
228132.
37. Krishna Kant, Son of Pashupati Nath Pandey, Resident of Village- Sabaya
Uttar Tola , P.O.- Siswa Bazar, Police Station-Kothibhar, District-
Maharajganj (Uttar Pradesh) Pin Code- 273163.
38. Vimal Kumar Patel Son of Vishva Bhawan Patel, Resident of Village-
Patrengawa, P.O.- Patrengawa BLOCK- Mithaira Bazar District-
Maharajganj (Uttar Pradesh) Pin Code- 273207.
39. Amit Kumar Son of Chandra Bhushan Prasad Sing, Resident of Village-
Lohiya Nagar, Ward No. 09 District- Supaul (Bihar) Pin Code- 852131.
40. Manoj Ram Son of Lallan Ram, Resident of Village- Shriganj, P.O.-
Nandganj, Police Station-Nandganj, District- Ghazipur (Uttar Pradesh) Pin
Code- 233302.
41. Santosh Kumar Kewat, Son of Ram Narayan Kewat, Resident of Village -
Baharar, P.O.- Mehdaur, District- Ghazipur (Uttar Pradesh) Pin Code-
233230.
42. Priya Ranjan Son of Umesh Kumar Mishra, Resident of Village- Rupow,
P.O.- Rupow, Police Station-Rupow, District- Nawada (Bihar) Pin Code-
805107.
43. Vinay Kumar Verma Son of Suryadev Prasad Verma, Resident of Village-
Chit Bara Gaon, Ward No- 06 P.O.- Chit Bara Gaon, Police Station-Chit
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
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Bara Gaon, District- Ballia (Uttar Pradesh) Pin Code- 221713.
44. Bipin Kumar Mandal Son of Dilip Mandal, Resident of Village- Sabaijora,
P.O.- Chinadhab, Police Station- Godda, District- Godda (Jharkhand) Pin
Code- 814156.
45. Nagendra Pal Son of Jagdish Pal, Resident of Village- Bhimpura No. 1 P.O.-
Bhimpura No 1, District- Ballia (Uttar Pradesh) Pin Code- 221716.
46. Abhinav Kumar Gupta Son of Vijay Shankar Gupta, Resident of Village-
Sukhpura, P.O.- Sukhpura, District- Ballia (Uttar Pradesh) Pin Code-
277304.
47. Aditya Mani Tiwari, Son of Sachchidanand Tiwari, Resident of Village-
Oberi Dev, P.O.- Tikampar, District- Deoria (Uttar Pradesh) Pin Code-
274702.
48. Shashikant Vishwakarma Son of Yogendra Chandra Vishwakarma Resident
of Village- House No-T/2/57, Education Colony Vivek Nagar District-
Sultanpur (Uttar Pradesh) Pin Code- 228001.
49. Guddu Kumar Son of Rajendra Mandal, Resident of Village- Kishanpur,
P.O.- Fatahpur, Police Station-Akbarnagar, Block- Sultanganj, District-
Bhagalpur (Bihar) Pin code- 812004.
50. Vijay Kumar Singh, Son of Ram Kumar Singh, Resident of Village-
Chhaper, P.O.- Chhaper, Police Station-Chanda, District- Sultanpur (Uttar
Pradesh) Pin Code- 222303.
51. Anil Kumar Son of Ramavadh Yadav, Resident of Village- Kajipur, P.O.-
Sogai, Police Station- Saidraja, District- Chandauli (Uttar Pradesh), Pin
Code- 232110.
52. Upendra Kumar Sinha Son of Birendra Prasad Sinha, Resident of Village-
Sinha Near Munshi Ji Kebin, Shyam Nagar, Jehanabad District- Jehanabad
(Bihar) Pin Code- 804408.
53. Chandan Kumar Gupta Son of Babban Prasad Gupta, Resident of Village-
Gabhirar, P.O.- Gabhirar, District- Siwan (Bihar) Pin Code- 841509.
54. Pawan Kumar Pandey Son of Kameshwar Pandey, Resident of Village-
Sangaraon (Mangaraon), P.O.- Sangaraon (Mangaraon), Police Station-
Rajpur, District- Buxar (Bihar) Pin Code- 802122.
55. Sonu Singh Son of Virendra Singh, Resident of Village- Harnatar Dayalpur,
P.O.- Baghuri, Police Station- Sikandarpur, District- Ballia (Uttar pradesh)
Pin Code- 221717.
56. Yugesh Kumar Pathak, Son of Maksudan Pathak, Resident of Village-
Rukundipur, P.O.- Nonahara, Police Station-Nonahara, District- Ghazipur
(Uttar pradesh) Pin Code- 233303.
57. Md Sanaullah Son of Md Wazair, Resident of Village- Nazirpur, Ward No.
06 P.O.- Nazirpur, Ward No. 06 Police Station-Rahika, District- Madhubani
(Bihar) Pin Code- 847215.
58. Arvind Singh Son of Ram Milan Singh, Resident of Village- Sultanipur,
P.O.- Jam Block Rasra, District- Ballia (Uttar Pradesh) Pin Code- 221712.
59. Sunil Kumar Singh Son of Ashok Singh, Resident of Village- Alekh Tola,
P.O.- Gariba Tola, Police Station-Revilganj, District- Saran (Bihar) Pin
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
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Code- 841312.
60. Sanjeev Kumar Singh Son of Gajendra Singh, Resident of Village- Barwan
Bujurg, P.O.- Barwan Khurd, Police Station- Daudpur, District- Saran
(Bihar) Pin Code- 841205.
61. Md. Shahid Ansari, Son of Md. Gulzar Ahmad Ansari, Resident of Village-
Neyamatpur, P.O.- Patharkatti, Police Station-Mahkar, District- Gaya (Bihar)
Pin Code- 823311.
62. Pranav Kumar Son of Bidya Bhusan Prasad, Resident of Village- Shivpur
Tikiya Toli Near Dhiru Kirana, P.O.- Mahendru, District- Patna (Bihar) Pin
Code- 800006.
63. Jeevan Singh Son of Babban Singh, Resident of Village-Rajpur, P.O.-
Hethua Rajpur, District- Buxar (Bihar) Pin Code- 802122.
64. Anit Kumar Yadav Son of Lalji Singh Yadav, Resident of Village-
Sarayamanikraj, P.O.- Guraini, Police Station- Shadiyabad, District-
Ghazipur (Uttar Pradesh) Pin Code- 275205.
65. Chandra Prakash Son of Raghvendra, Resident of Village- Aurandh, P.O.-
Aurandh, Police Station- Bichhawan, District- Mainpuri (Uttar Pradesh) Pin
Code- 205267.
66. Rajesh Verma Son of Vikrama Prasad, Resident of Village- Takarsan, P.O.-
Takarsan, Police Station- Bansdeeh Road, District- Ballia (Uttar Pradesh)
Pin Code- 277001.
67. Km Nitu Yadav Daughter of Akhilesh Yadav, Resident of Village- Shah
Muhammadpur, P.O.- Chandravar, Police Station- Rasra, District- Ballia
(Uttar Pradesh) Pin Code- 221712.
68. Anurag Verma Son of Kashi Ram Verma, Resident of Village- Kandrakpur,
P.O.- Thanhakhas Harraiya Basti, Police Station- Packoliya, District- Basti
(Uttar Pradesh) Pin Code- 272155.
69. Kumar Pawan Son of Kumar Vinay Prasad, Resident of Village-
Mahammadpur, P.O.- Karisath, Police Station- Udwantnagar, District-
Bhojpur (Bihar) Pin Code- 802157.
70. Rajeev Kumar Son of Abhinandan Prasad Yadav, Resident of Village-
Itahari, P.O.- Gahumani, Police Station- Singheshwar, District- Madhepura,
(Bihar) Pin Code- 852128.
71. Vipin Chand Ranjan Son of Kishundev Prasad, Resident of Village- Gahila,
P.O.- Satraon, Police Station- Mail Block Bhagalpur, District- Deoria (Uttar
Pradesh) Pin Code- 274604.
72. Pravind Kumar Son of Prabhulal Gaud, Resident of Village- Padari, P.O.-
Padari Hata, Police Station- Kushinagar, District- Kushinagar (Uttar
Pradesh) Pin Code- 274207.
73. Vijay Kumar, Son of Ravindra Yadav, Resident of Village- Durjepur, P.O.-
Paligarh, Police Station- Ranipur, District- Mau (Uttar Pradesh) Pin Code-
276403
74. Veer Bahadur Yadav Son of Shambhu Nath Yadav, Resident of Village-
Rajapur Kalan, P.O.- Rajapur, Police Station- Katayan, District- Ghazipur
(Uttar Pradesh) Pin Code- 233230.
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75. Gopal Pandey Son of Raghu Nath Pandey, Resident of Village- Lodhas,
P.O.- Nihalpur, Police Station- Itarahi, District- Buxar (Bihar) Pin Code-
802117.
76. Ramsewak Mishra Son of Devendra Mishra, Resident of Village- Nathpur
Bhowla, P.O.- Deorhi, Police Station- Ruapoli, District- Buxar (Bihar) Pin
Code- 853204.
77. Vikas Kumar Son of Surendra Prasad, Resident of Buddhuchak, P.O.-
Fatuha, Police Station- Fatuha, District- Patna (Bihar) Pin Code- 803201.
78. Abhishek Kumar Mishra Son of Harishankar Mishra, Resident of
Samsuddinpur, P.O.- Sisand Kalan, Police Station- Ubhawan, District- Ballia
(Uttar Pradesh) Pin Code- 221718.
79. Peeyush Kumar, Son of Kumar Anand Mohan, Resident of Dharaut, P.O.-
Dharaut, Police Station- Makhdumpur, District- Jehanabad (Bihar) Pin
Code- 804405.
80. Pintu Kumar Son of Mahendra Narayan Sharma, Resident of Murliganj,
P.O.- Murliganj, Police Station- Murliganj, District- Madhepura (Bihar) Pin
Code- 852122.
81. Shankar Kumar Son of Harinandan Mehta, Resident of Choushar, P.O.-
Maheshwa, Police Station- Singheshwar, District- Madhepura (Bihar) Pin
Code- 852128.
82. Babulal Chaurasiya Son of Lalata Prasad Chaurasiya, Resident of Gauri,
P.O.- Gauri, Police Station- Khanpur, District- Ghazipur (Uttar Pradesh) Pin
Code- 233223
83. Abhishek Kumar Son of Mahesh Prasad, Resident of Dhamaulli Bigha, P.O.-
Wena, Police Station- wena, District- Nalanda (Bihar) Pin Code- 803110.
84. Awanish Kumar Mishra Son of Narada Muni Mishra, Resident of Bharouli,
P.O.- Payasi, Police Station- Bhatani, District- Deoria (Uttar Pradesh) Pin
Code- 274506.
85. Krishna Kumar Tripathi Son of Kamladutta, Resident of Village- Ajgara,
P.O.- Naikapar, Police Station- Dubauliya, District- Basti (Uttar Pradesh) Pin
Code- 272131.
86. Ram Chandra Yadav Son of Ram Ujagir Yadav, Resident of Village-
Manjhariya, P.O.- Dailapur, Police Station- Kaptanganj, District- Basti
(Uttar Pradesh) Pin Code- 272131.
87. Deepak Kumar Son of Brajmohan Singh, Resident of Village- Bikrampur,
P.O.- Bikrampur, Police Station- Cheriya, District- Begusarai (Bihar) Pin
Code- 851132.
88. Avinash Kumar Son of Sahdeo Prasad, Resident of Village- Dariyapur, P.O.-
Kachhiyawan, Police Station- Nagarnausa, District- Nalanda (Bihar) Pin
Code- 801302.
89. Akhilesh Kumar Yadav Son of Ram Lal Yadav, Resident of Village- Khaiti,
P.O.- Chand, Police Station- Chand, District- Kaimur (Bihar) Pin Code-
821106.
90. Bipin Kumar Yadav Son of Binodi Hazari, Resident of Village- Sarotiya,
P.O.- Godda, Police Station- Godda, District- Godda (Jharkhand) Pin Code-
814133.
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91. Prabhakar Bharti, Son of Sanchoo Ram, Resident of Village- Bhikhamour,
P.O.- Chiraiyakot, Police Station- Chiraiyakot, District- Mau (Uttar Pradesh)
Pin Code- 276129.
92. Subhash Singh Yadav Son of Ram Roop Yadav, Resident of Village-
Sikariya, P.O.- Bhimpur No.1, Police Station- Ballia, District- Ballia (Uttar
Pradesh) Pin Code- 221716.
93. Praveen Singh Son of Dharmendra Pratap Singh, Resident of Village-
Semara, P.O.- Sahson, Police Station- Prayagraj, District- Prayagraj (Uttar
Pradesh) Pin Code- 221507.
94. Anuj Kumar Singh Son of Raj Kishor Singh, Resident of Village- Nuwan,
P.O.- Alawalpur Afgan, Police Station- Baresar, District- Ghazipur (Uttar
Pradesh) Pin Code- 233222.
95. Sujeet Kumar, Son of Ambika Prasad, Resident of Village- Ramgarhwa,
P.O.- Dulhapur Bankat, Police Station- Dhanepur, District- Gonda (Uttar
Pradesh) Pin Code- 271602.
96. Ram Pratap Yadaw, Son of Hari Narayan Yadaw, Resident of Village-
Husanabad, P.O.- Zahoorabad, Police Station- Baresar, District- Ghazipur
(Uttar Pradesh) Pin Code- 233222.
97. Binod Kumar Son of Rajendra Prasad Mehta, Resident of Village- Main
Road Near Bridge Nawada, P.O.- Nawada, Police Station- Nawada, District-
Nawada (Bihar) Pin Code- 805110.
98. Rakesh Kumar Son of Suryanarayan Sah, Resident of Rampur South Ward
No. 05, P.O.- Rampur, Police Station- Forbesganj, District- Araria (Bihar)
Pin Code- 854318
99. Pradip Kumar Das, Son of Narhari Das, Resident of Balrampur, P.O.-
B.Balrampur, Police Station- Balrampur, District- Katihar (Bihar) Pin Code-
854317.
100 Sujeet Kumar Son of Lakshman Vishwas, Resident of Village- Rajvaili Ward
. No. 10, P.O.- Gunwanti, Police Station- Bounsi, District- Araria (Bihar) Pin
Code- 854312.
101 Md Abdul Haque Son of Md. Yasin Ansari, Resident of Village- Bhadauni
. Ali Nagar, P.O.- Nawada, Police Station- Nawada, District- Nawada (Bihar)
Pin Code- 805110.
102 Girish Chandra Dwivedi, Son of Raghavendra Dwivedi, Resident of Village-
. Dewparwa, P.O.- Balliparwa, Police Station- Chilh, District- Mirzapur (Uttar
Pradesh) Pin Code- 231312
103 Om Prakash Son of Ishwar Deo, Resident of Village- Gajariya, P.O.- Arsiya,
. Police Station- Sarpatahan, District- Jaunpur (Uttar Pradesh) Pin Code-
223103.
104 Santosh Kumar Khan, Son of Tara Kant Khan, Resident of Nagar Panchayat
. Bangaon Ward No. 03 South Tola Near Mansaram Khan Banglaw, P.O.-
Bangaon, Police Station- Bangaon, District- Saharsa (Bihar) Pin Code-
852212.
105 Rakesh Yadav, Son of Raj Narayan Yadav, Resident of Islamabad, P.O.-
. Chak Abdul Sattar, Police Station- Ghazipur, District- Ghazipur (Uttar
Pradesh) Pin Code- 233001.
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106 Md. Anjar Alam Son of Md. Khalilur Rahman, Resident of Bhawanipur,
. P.O.- Gwaltoli, Police Station- Abadpur, District- Katihar (Bihar) Pin Code-
855102.
107 Shiv Pratap Singh Yadav, Son of Shambhoo Singh Yadav, Resident of
. Mitthanpara, , P.O.- Kataila, Police Station- Jangipur, District- Ghazipur
(Uttar Pradesh) Pin Code- 233305.
108 Ashutosh Kumar Yadav Son of Ram Ashray Yadav, Resident of Village-
. Lazipar Chakdasvat, P.O.- Mithepar, Police Station- Sikrara, District-
Jaunpur (Uttar Pradesh) Pin Code- 222161.
109 Chandan Mishra, Son of Ram Shyam Mishra, Resident of Village- Harpur,
. P.O.- Harpur, Police Station- Akahandnagar, District- Sultanpur (Uttar
Pradesh) Pin Code- 228171.
110 Abhishek Singh Yadav Son of Yogendra Singh Yadav, Resident of Mahua
. Tola, P.O.- Badalu Tola, Police Station- Muffasil, District- Saran (Bihar) Pin
Code- 841414.
111. Santosh Kumar Tiwari, Son of Vijay Pratap Tiwari, Resident of Village-
Dughara Tiwari, P.O.- Bakainiya Pakari, Police Station- Dhanghata Sant
Kabir Nagar, District- Sant Kabir Nagar (Uttar Pradesh) Pin Code- 272165.
112 Jitendra Kumar Yadav Son of Ram Baran Yadav, Resident of House No. 23,
. Dagrara Matiyari, P.O.- Devapur, Police Station- Lalganj, District-
Pratapgarh (Uttar Pradesh) Pin Code- 230132.
113 Jay Prakash Gupta Son of Gulab Chandra Gupta, Resident of Village-
. Kathar, P.O.- Kathar, Police Station- Bhanwarkol, District- Ghazipur (Uttar
Pradesh) Pin Code- 233231.
114 Vinod Kumar Son of Suresh Singh Yadav, Resident of Village- Alampatti,
. P.O.- Pithapur, Police Station- Ghazipur, District- Ghazipur (Uttar Pradesh)
Pin Code- 233001.
115 Pritam Baboo Chauhan, Son of Jay Ram Chauhan, Resident of Village-
. Manikpur, P.O.- Gahni, Police Station- Haldharpur, District- Mau (Uttar
Pradesh) Pin Code- 121705.
116 Sudhanshu Aman Son of Manohar Kumar, Resident of Village- Bishnupur
. Ward No. 11, P.O.- Parwa Navtol, Police Station- Murliganj, District-
Madhepura (Bihar) Pin Code- 852122.
117 Bikash Kumar Sharma, Son of Vijay Kumar Sharma, Resident of Village-
. Nasira, P.O.- Kohra Bazar, Police Station- Daudpur, District- Saran (Bihar)
Pin Code- 841205.
118 Rameshwar Singh Yadav, Son of Kanhaiya Singh Yadav, Resident of
. Village- Jararapar, P.O.- Daulatnagar, Police Station- Shadiyabad, District-
Ghazipur (Uttar Pradesh) Pin Code- 275204.
119 Kedar Nath, Son of Shivlal, Resident of House No. 7, Village- Bharvaliya,
. P.O.- Bhagira Thpur Station Road, Police Station- Kolhuee, District-
Maharajganj (Uttar Pradesh) Pin Code- 273164.
120 Raj Singh Son of Ashok Singh, Resident of Village- Yusufpur, P.O.- Baudih,
. Police Station- Madhuban, District- Mau (Uttar Pradesh) Pin Code- 221603.
121 Sanjeev Kumar Singh, Son of Sugreev Singh, Resident of Village-
. Pachkhora Kala, P.O.- Pachkhora Kala, Police Station- Sukhpura, District-
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Ballia (Uttar Pradesh) Pin Code- 277123
122 Ashutosh Kumar Chaturvedi, Son of Umakant Chaturvedi, Resident of
. Village- Kolahta Kamal, P.O.- Hunsepur, Police Station- Maharajganj,
District- Azamgarh (Uttar Pradesh) Pin Code- 276137.
123 Himanshu Mishra, Son of Kamlesh Nath Mishra, Resident of Village- Kota
. Bhawaniganj Kunda, P.O.- Kota, Police Station- Sangramgarh, District-
Pratapgarh (Uttar Pradesh) Pin Code- 230143.
124 Shubham Pandey, Son of Vinod Pandey, Resident of Village- Jamin Katghar,
. P.O.- Jamin Katghar, Police Station- Nizamabad, District- Azamgarh (Uttar
Pradesh) Pin Code- 276206.
125 Piush Panday Son of Devendra Nath Panday, Resident of Village-
. Keshawpur Sultanipur, P.O.- Makhamelpur, Police Station- Madhuban,
District- Mau (Uttar Pradesh) Pin Code- 275307.
126 Sandeep Kannaujiya Son of Paltan Kannaujiya, Resident of Village-
. Jakhaniya Gobind, P.O.- Jakhaniya, Police Station- Bhudkuda, District-
Ghazipur (Uttar Pradesh) Pin Code- 275203.
127 Anupam Kumar Singh Son of Mahendra Pratap Singh, Resident of Village-
. Jauharpur, P.O.- Budhanpur, Police Station- Bhudkuda, District- Ghazipur
(Uttar Pradesh) Pin Code- 275203
128 Pankaj Kumar Yadav, Son of Bal Krishna Yadav, Resident of 3 Sihoriya
. Nanhul Ballia, P.O.- Nanhul, Police Station- Pakadi, District- Ballia (Uttar
Pradesh) Pin Code- 277303.
129 Kamal Kumar Sharma, Son of Rakesh Kumar Sharma, Resident of Village-
. Para Raipura, P.O.- Pandhari, Police Station- Sumerpur, District- Hamirpur
(Uttar Pradesh) Pin Code- 210502.
130 Mohit Vihari, Son of Avadh Vihari Resident of Village- Sikri Raja, P.O.-
. Sikri Raja, Police Station- Jalaun, District- Jalaun (Uttar Pradesh) Pin Code-
285123.
131 Manish Kumar Verma, Son of Kamala Prasad Verma, Resident of Village-
. Bangala Ghat P.P. Road Buxar, P.O.- Buxar, Police Station- Buxar, District-
Buxar (Bihar) Pin Code- 802101.
132 Mayank Kumar Singh, Son of Tej Pratap Singh, Resident of Village- Bisouli,
. P.O.- Bisouli, Police Station- Sahtawar Ballia, District- Ballia (Uttar
Pradesh) Pin Code- 277211.
133 Ratnesh Kumar Maurya, Son of Buddhiram Verma, Resident of Village-
. Mahathapar, P.O.- Kazipur, Police Station- Sikandarpur, District- Ballia
(Uttar Pradesh) Pin Code- 277303.
134 Pravin Kumar Chaubey, Son of Chhiteshwar Nath Chaubey, Resident of
. Village and Post- Thohilpali (Sonadih) Police Station- Pakari, District-Ballia
(Uttar Pradesh) Pin Code- 277124.
135 Vidya Prakash Yadav, Son of Jai Prakash Yadav, Resident of Village-
. Kharika, P.O.- Roiti, Police Station- Ballia, District- Ballia (Uttar Pradesh)
Pin Code- 277209.
136 Anil Kumar Yadav Son of Ganga Prasad Yadav, Resident of Village-
. Bhursuri, P.O.- Ratanpura, Police Station- Haladharpur, District- Mau (Uttar
Pradesh) Pin Code- 221706.
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137 Janardan Singh Son of Kamalesha Singh, Resident of Village- Jogapur, P.O.-
. Ratanpura, Police Station- Haldharpur, District- Mau (Uttar Pradesh) Pin
Code- 221706.
138 Ashish Singh Son of Gopal Singh, Resident of Village- Kushmaur, P.O.-
. Kushmaur, Police Station- Saray Lakhanshi, District- Mau (Uttar Pradesh)
Pin Code- 275101.
139 Sanjeet Kumar Upadhyay Son of Shiv Shankar Upadhyay, Resident of
. Village- Babuapur (Kathai), P.O.- Sonwani, Police Station- Haldi Ballia,
District- Ballia (Uttar Pradesh) Pin Code- 247402.
140 Kranti Kumar Son of Bajrangi Lal, Resident of Village- Madura Raniganj,
. P.O.- Basupur, Police Station- Kohdaur, District- Pratapgarh (Uttar Pradesh)
Pin Code- 230401.
141 Lalan Kumar, Son of Naresh Prasad Yadav, Resident of Village- Raydhir,
. P.O.- Raydhir, Police Station- Shankarpur, District- Madhepura (Bihar) Pin
Code- 852128.
142 Santosh Kumar Singh Son of Nathuni Singh, Resident of Village- Mahuar,
. P.O.- Sahuka, Police Station- Ramgarh, District- Kaimur (Bihar) Pin Code-
821110.
143 Sanjay Kumar Son of Ramashray Yadav, Resident of Village- Bihta, P.O.-
. Mandna, Police Station- Hathiyama, District- Sheikhpura (Bihar) Pin Code-
811105.
144 Ranjan Kumar Thakur, Son of Manikant Thakur, Resident of Village-
. Malikpur, P.O.- Pirpainti Bazar, Police Station- Pirpainti, District- Bhagalpur
(Bihar) Pin Code- 813209.
145 Raj Kishor Rajak, Son of Jagdish Rajak, Resident of Village- Surjapur, P.O.-
. Surjapur, Police Station- Pratapganj, District- Supaul (Bihar) Pin Code-
852125.
146 Rajnish Kumar Singh, Son of Prabha Shankar Singh, Resident of Village-
. Faudarbasti Ward No. 04, P.O.- Thakurganj, Police Station- Thakurganj,
District- Kishanganj (Bihar) Pin Code- 855116.
147 Beena Singh Daughter of Shivaji Prasad Singh, Resident of Village- Faudar
. Basti Ward No. 04, P.O.- Thakurganj, Police Station- Thakurganj, District-
Kishanganj (Bihar) Pin Code- 855116.
148 Vikash Ranjan Son of Devnandan Prasad, Resident of Village- Mahaveer
. Nagar Hanuman Nagar, P.O.- Lohiya Nagar, Police Station- Patrakar Nagar,
District- Patna (Bihar) Pin Code- 800020.
149 Hariom Yadav Son of Paltu Yadav, Resident of Village- Kishunpura, P.O.-
. Rampur Balbhara, Police Station- Ghazipur, District- Ghazipur (Uttar
Pradesh) Pin Code- 275203.
150 Amit Kumar Mishra Son of Kamalakar Mishra, Resident of Village-
. Bansdih, P.O.- Bansdih, Police Station- Bansdih, District- Ballia (Uttar
Pradesh) Pin Code- 277202.
151 Vivek Singh Son of Santosh Singh, Resident of Village- Barha, P.O.- Barha,
. Police Station- Khiron, District- Raebareli (Uttar Pradesh) Pin Code- 229208
152 Jainendra Kumar, Son of Ramavatar Prasad, Resident of Village- Mai, P.O.-
. Parwalpur, Police Station- Parwalpur, District- Nalanda (Bihar) Pin Code-
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803114.
153 Dharmendar Kumar Gupta, Son of Chhedi Prasad Gupta, Resident of
. Village- Chhakhan, P.O.- Chetan Kishor, Police Station- Sikandarpur,
District- Ballia (Uttar Pradesh) Pin Code- 277303.
154 Anil Kumar, Son of Ram Bachan Ram, Resident of Gajanfar Nagar Ward
. No. 01 Nagar Panchayat Jangipur, P.O.- Ghazipur, Police Station- Ghazipur,
District- Ghazipur (Uttar Pradesh) Pin Code- 233305.
155 Anil Kumar Mishra, Son of Ram Krishna Mishra, Resident of Ward No. 06,
. Village- Madhe, P.O.- Ankorah (RS), Police Station- Navi Nagar, District-
Aurangabad (Bihar) Pin Code- 824301
156 Amit Kumar Gupta Son of Anil Gupta, Resident of Village- Patoi, P.O.-
. Patoi, Police Station- Bhimpura, District- Ballia (Uttar Pradesh) Pin Code-
221716.
157 Mayank Mishra, Son of Shitala Shanker Mishra, Resident of Village- Itaura
. Choubey Pur, P.O.- Itaura Choubey Pur, Police Station- Muhmmdabad
Ghona, District- Mau (Uttar Pradesh) Pin Code- 275302.
158 Bhupat Sahu, Son of Munna Sahu, Resident of Village- Bharatpur, P.O.-
. Pista, Police Station- Ajigarh Panna, District- Panna (Madhya Pradesh) Pin
Code- 488220.
159 Sunil Kumar Yadav, Son of Shree Prakash Yadav, Resident of Village-
. Navpura, P.O.- Kasoundar, Police Station- Bhimpura, District- Ballia (Uttar
Pradesh) Pin Code- 221716
160 Rituraj, Son of Mahendra Pratap, Resident of Village- Sarauni Purab Patti,
. P.O.- Sarauni Via Kerakat, Police Station- Kerakat, District- Jaunpur (Uttar
Pradesh) Pin Code- 222142
161 Desh Deepak Pandey, Son of Dhruv Narayan Pandey, Resident of Village-
. Raghunathpur, Rampur, P.O.- Tarabganj, Police Station- Tarabganj, District-
Gonda (Uttar Pradesh) Pin Code- 271403.
162 Nitesh Kumar Sharma, Son of Maninejar Sharma, Resident of Village-
. Gaura, P.O.- Patoi, Police Station- Bhimpura, District- Ballia (Uttar Pradesh)
Pin Code- 221716.
163 Kripashankar Singh Yadav, Son of Harihar Singh Yadav, Resident of
. Village- Urenv, P.O.- Renga, Police Station- Renga, District- Ghazipur
(Uttar Pradesh) Pin Code- 233222.
164 Naushad Alam Son of Yasin Ansari, Resident of Village- Dali, P.O.- Dali,
. Police Station- Chhattarpur, District- Palamu (Jharkhand) Pin Code- 822113.
165 Manoj Kumar Thakur, Son of Lalan Thakur, Resident of Village- Kishunpur,
. P.O.- Kishunpur, Police Station- Patan, District- Palamu (Jharkhand) Pin
Code- 822123
166 Dinanath Paswan, Son of Kailash Paswan, Resident of Village- Gaura, P.O.-
. Patoi, District- Ballia (U.P) Pin Code- 221716.
167 Ravindra Nath Gupta, Son of Onkar Nath Gupta, Resident of Village-
. Baragaon, P.O.-Baragaon, Police Station- Baragaon, District- Varanasi (Uttar
Pradesh) Pin Code- 221204.
168 Pankaj Kumar, Son of Gopal Prasad, Resident of Village- Madhopur, P.O.-
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. Bansdih Road, Police Station- Bans Dih Road, District- Ballia (Uttar
Pradesh) Pin Code- 277203.
169 Amrit Prakash, Son of Mohan Das Gupta, Resident of Village- Sisotar, P.O.-
. Sisotar, Police Station- Sikandarpur, District- Ballia (Uttar Pradesh) Pin
Code- 277303.
170 Karuna Kumari Daughter of Shivchandra Rai, Resident of Ward No. 08,
. P.O.- Naokothi, Police Station- Naokothi, District- Begusarai (Bihar) Pin
Code- 851130.
171 Upendra Kumar Verma, Son of Vinod Kumar Verma, Resident of Village-
. Gang Kishor, P.O.- Chetan Kishor, Police Station- Sikandarpur, District-
Ballia (Uttar Pradesh) Pin Code- 277303.
172 Km Nisha Singh Daughter of Harimohan Singh, Resident of Village-
. Chitbaragaon, P.O.- Chitbaragaon, Police Station- Shastri Nagar, District-
Ballia (Uttar Pradesh) Pin Code- 271713.
173 Buddhesh Gupta, Son of Lakshmi Narayan Gupta, Resident of Village-
. Ranipur, P.O.- Ranipur, Police Station- Nagar, District- Basti (Uttar Pradesh)
Pin Code- 272001.
174 Nitesh Kumar Son of Surendra Prasad Yadav, Resident of Village-
. Kushmaha, P.O.- Kushmaha, Police Station- Bausi, District- Banka (Bihar)
Pin Code- 813104.
175 Chait Narayan Singh, Son of Suresh Prasad Singh, Resident of Village-
. Benabari, P.O.- Balrampur, Police Station- Balrampur, District- Katihar
(Bihar) Pin Code- 854317.
176 Amit Kumar, Son of Ram Jit Ram, Resident of Village- Baikunthpur, P.O.-
. Mangari, Police Station- Phoolpur, District- Varanasi (Uttar Pradesh) Pin
Code- 221202.
177 Kanhaiya Lal, Son of Sachanoo Ram, Resident of Village Tambagarh, Post
. Office Baghari, Police Station- Dheena, Block Barahani, District- Chandauli
(U.P) Pin Code- 232106.
178 Ashwani Rai, Son of Pushpendra Rai, Resident of Village- Sri Nagar
. Siyaraha, P.O.- Patwadh Kautuk, Police Station- Bilariyaganj, District-
Azamgarh (Uttar Pradesh) Pin Code- 276121.
179 Ajeet Singh Kushwaha Son of Yogendra Singh Kushwaha, Resident of
. Village- Miranpur, P.O.- Miranpur, Police Station- Mohammadabad,
District- Ghazipur (Uttar Pradesh) Pin Code- 233303.
180 Rajesh Kumar Son of Shankar Yadav, Resident of Village- Saray Rasulpur
. (Hatvapar), P.O.- Sevdhi, Police Station- Balua, District- Chandauli (Uttar
Pradesh) Pin Code- 232101.
181 Prashant Kumar, Son of Ram Badan Prasad Yadav, Resident of Village-
. Bishnupur Bahor, P.O.- Mirzapur Banduar, Police Station- Nagar Begusarai,
District- Begusarai (Bihar) Pin Code- 851129.
182 Shambhu Kumar, Son of Uma Shankar Prasad Sah, Resident of Village-
. Bishnapur, P.O.- Mirzapur Bandwar, Police Station- Nagar, District-
Begusarai (Bihar) Pin Code- 851129.
183 Sunil Kumar Saurabh Son of Satyaram Prasad, Resident of Kargil Basti
. Power House Thakurganj, P.O.- Thakurganj, Police Station- Thakurganj,
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District- Kishanganj (Bihar) Pin Code- 855116.
184 Purnima Singh Daughter of Ramkaran Singh Yadav, Resident of Village-
. Rampur Mahawal, P.O.- Khori Pakar, Police Station- Kotwali, District-
Ballia (Uttar Pradesh) Pin Code- 277001.
185 Sunita Verma, Daughter of Harishchandra Ram, Resident of Village- Kewra
. Bansdih, P.O.- Bansdih, Police Station- Bansdih, District- Ballia (Uttar
Pradesh) Pin Code- 277210.
186 Anil Kumar Yadav, Son of Anant Singh Yadav, Resident of Village- Rampur
. Mahawal, P.O.- Khori Pakar, Police Station- Kotwali, District- Ballia (Uttar
Pradesh) Pin Code- 277001.
187 Suresh Kumar, Son of Janardan Mehta, Resident of Village- Dahupatti, P.O.-
. Bishanpur, Police Station- Bhaptiyahi, District- Supaul (Bihar) Pin Code-
852105.
188 Vikash Kumar, Son of Rajendra Thakur, Resident of Village- Laxmipur
. Ward No. 16, Nagar Parishad, P.O.- Madhepura, Police Station- Madhepura,
District- Madhepura (Bihar) Pin Code- 852113.
189 Dipak Kumar, Son of Jagdeo Das, Resident of Ward No. 04 Chakla
. Banmankhi, P.O.- Purnia, Police Station- Purnia, District- Purnia (Bihar) Pin
Code- 854202.
190 Saud Didar, Son of Rabbani Didar, Resident of Sankola, P.O.- Sankola
. Panchyat Via Barsoi, Police Station- Katihar, District- Katihar (Bihar) Pin
Code- 855102.
191 Anand Prakash Dubey, Son of Ramagrey Dubey, Resident of Village-
. Mainpur, P.O.- Mainpur, Police Station- Karanda, District- Ghazipur (Uttar
Pradesh) Pin Code- 233224.
192 Shobha Rani, Daughter of Mahendra Singh, Resident of Village- Bicholiya,
. P.O.- Rasulabad, Police Station- Kanpur Dehat, District- Kanpur Dehat
(Uttar Pradesh) Pin Code- 209306.
193 Jay Kumar Pathak Son of Arun Kumar Pathak, Resident of Village- Nagar
. Parishad Bihat Ward No. 25, P.O.- Bihat, Police Station- Barauni, District-
Begusarai (Bihar) Pin Code- 851135.
194 Jitendra Kumar Singh Son of Lallan Singh, Resident of Sultanpur, P.O. -
. Sultanpur, P.S. Nagra, District- Ballia, (Uttar Pradesh) Pin Code- 221711.
195 Suraj Kumar Pandey, Son of Ram Ji Pandey, Resident of Village and Post-
. Sonari, P.S.- Ramganj, District- Amethi, (Uttar Pradesh) Pin Code- 228159.
196 Rajeev Ranjan Son of Ram Ratan Singh, Resident of 63, Naya Tola
. Kumahrar Ghera, P.O.- B.H. Colony, Police Station- Agamkuan, District-
Patna (Bihar) Pin Code- 800026.
197 Subodh Kumar Yadav Son of Janardan Yadav, Resident of Village-
. Bhauraha, P.O.- Pandeypur Radhe, District- Ghazipur (Uttar Pradesh) Pin
Code- 233300.
198 Km Shashikala, Daughter of Satischand Yadav, Resident of Village-
. Kalwari, P.O.- Bhimpura No. 1, Police Station- Bhimpura, District- Ballia,
(Uttar Pradesh) Pin Code- 221716.
199 Vijay Pratap Singh Son of Ramniwash Singh, Resident of Village- Puwari
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. Tol Dath, P.O.- Jayantipur, Police Station- Bahera, District- Darbhanga,
(Bihar) Pin Code- 847103.
200 Ram Kishor Pandey, Son of Ram Akbal Pandey, Resident of Village-
. Khanaw, P.O.- Manihari, Police Station- Kaimur, District- Bhabua, (Bihar)
Pin Code- 821105.
201 Manoj Kumar Son of Laxman Pandey, Resident of Village- Sheikhpura,
. P.O.- B.V College Patna, Police Station- Sheikhpura, District- Patna, (Bihar)
Pin Code- 800014.
202 Renu, Daughter of Rana Pratap Raj, Resident of Village- Bhainsa, P.O.-
. Pipari, Police Station- Chandauli, District- Chandauli, (Uttar Pradesh) Pin
Code- 232106.
203 Priyanka Singh Daughter of Jitendra Singh, Resident of Village- Purana
. Bhojpur, Police Station- Dumraon, District- Buxar, (Bihar) Pin Code-
802133.
204 Raj Mangal Singh, Son of Raj Bahadur Singh, Resident of Mohalla-
. Bhadesra, P.O.- Baktawarganj, Police Station- Dakshin Tola, District- Mau,
(Uttar Pradesh) Pin Code- 275101.
205 Sonu Singh Son of Munna Singh , Resident of Village- Paina, P.O.- Paina,
. District- Deoria, (Uttar Pradesh) Pin Code-274604.
206 Ajitesh Ray, Son of Triveni Ray, Resident of EI 69 ADA Colony Doorwani
. Nagar Naini, Police Station- Prayagraj, District- Prayagraj, (Uttar Pradesh)
Pin Code-211008.
207 Sanu Ansari, Son of Husain Ansari, Resident of Village- Narhi, Police
. Station- Nagra, District- Ballia, (Uttar Pradesh) Pin Code-221711.
208 Anish Kumar, Son of Rajdeo Sah, Resident of North Nehru Nagar Patliptura
. Colony, Police Station- Patliptura, District- Patna (Bihar) Pin Code-800013.
209 Md. Zafaryab Eram Son of Md. Shamsuzzama, Resident of Ward No. 09,
. Mukhiya Tola, Village and P.O- Rampur Kodarkati, Police Station- Araria,
District- Araria (Bihar) Pin Code-854325.
210 Ravindra Kumar Raman, Son of Dinvandhu Prasad Yadav, Resident of
. Parwaha, P.O.- Kaurihar, Police Station- Gamhariya, District- Madhepura
(Bihar) Pin Code-852108.
211 Navin Kumar, Son of Lal Bahadur Singh, Resident of Village- Belha, P.O.-
. Gehuma Bairiya, Police Station- Phulparas, District- Patna (Madhubani) Pin
Code-847402.
212 Balram Kumar Son of Bilat Singh, Resident of Village- Parsahi, P.O.-
. Sidhap, Police Station- Ladaniya, District- Madhubani (Bihar) Pin Code-
847232.
213 Akash Singh, Son of Sunil Singh, Resident of Village- Raksha, P.O.-
. Ekangar Sarai, Police Station- Ekangar Sarai, District- Nalanda (Bihar) Pin
Code-801301.
214 Roshan Prakash Diwiya Son of Abani Kumar Sinha, Resident of Village-
. Rajendra Nagar, Police Station- Nawada, District- Nawada (Bihar) Pin
Code-805110.
215 Shamim Ahmad Son of Md. Eshhque, Resident of Chainpur, Police Station-
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. Mahalgaon, District- Araria (Bihar) Pin Code-854325.
216 Gulab Kumar, Son of Sukhdeo Sah, Resident of Turkahi, P.O.- Turkahi,
. Police Station- Madhepura, District- Madhepura (Bihar) Pin Code-852113.
217 Vinit Kumar, Son of Rajeshwari Prasad Singh, Resident of Village-
. Karnauti, P.O.- Karnauti, Police Station- Bakhtiyarpur, District- Patna
(Bihar) Pin Code-803212.
218 Sujan Kumar, Son of Tanik Prasad Singh, Resident of Patel Nagar, P.O.-
. Biharsharif, DM Resident, Police Station- Laheri, District- Nalanda (Bihar)
Pin Code-803101.
219 Mayank Rai Son of Arvind Rai, Resident of Village and P.O- Semari
. Jamalpur, Police Station- Ghosi, District- Mau (Uttar Pradesh) Pin Code-
275307.
220 Gautam Kumar, Son of Ramutar Paswan, Resident of Village- Sultanpur,
. P.O- Makanpur, Police Station- Warisliganj, District- Nawada (Bihar) Pin
Code-805130.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12707 of 2025
======================================================
1. Raushan Kumar Choudhary, Son of Bhushan Chandra Choudhary, Resident
of Ward No. 7, Killi Mohanpur, P.O. Mohanpur, P.S. Muffasil Begusarai,
District- Begusarai, Bihar, Pin Code-851131,
2. Sushma Kumari, Wife of Alok Kumar, Resident of Village- Betaura, Near
Electric Transformer, Anisabad, P.O. Beur, P.S. Beur, District- Patna, Bihar,
Pin Code-800002.
3. Neebha Kumari, Daughter of Naresh Ray, Resident of Kurkuri Panchayat
Bhawan, Ward No. 2, Phulwari, Phulwari Sharif, P.O. Phulwari Sharif, P.S.
Phulwari Sharif, District- Patna, Bihar, Pin Code-801505.
4. Ram Dular Kumar, Son of Late Dorik Mahto, Resident of Bahorchak, Chak
Hamid, P.O. Chakhamid, P.S. Bakhri, District- Begusarai, Bihar, Pin Code-
848201.
5. Sumita Kumari, Daughter of Uma Shankar Prasad, Resident of New
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
25/112
Punaichak, Hanuman Nagar, Near Bimla Tower, P.O. Punaichak, P.S. Shastri
Nagar, District- Patna, Bihar, Pin Code-800023.
6. Aakash Kumar, Son of Rajeev Singh, Resident of Keshawe Durga Mandir,
Keshawe, P.O. Keshwai, P.S. Barauni Dist., District-Begusarai, Bihar, Pin
Code-851134.
7. Md. Adil Siddiquee, Son of Md. Badiuzzaman, Resident of Panchayat Sohta,
Ward No. 4, P.O. Gridharpatti, P.S. Chhatapur, District-Supaul, Bihar, Pin
Code-852137,
8. Avinash Kumar Verma @ Avinash Kr. Verma, Son of Ramanuj Kumar
Verma, Resident of Village Tandwan, P.O. Bankey Bazar, P.S. Bankey Bazar,
District- Gaya, Bihar, Pin Code 824217.
9. Atul Kumar Rai, Son of Amar Nath Rai, Resident of Sivil Lain, Turhatoli,
P.O. Buxar, P.S. Buxar, District- Buxar, Bihar, Pin Code-802101.
10. Barun Kumar Singh, Son of Rajendra Prasad Singh, Resident of Supapali,
P.O. Khandwa, P.S. Nagra, District- Ballia, Uttar Pradesh, Pin Code-221718.
11. Rajesh Kumar, Son of Ramesh Yadav, Resident of Airtel Tower Ke Pass,
Hathwan, P.O. Hathwan, P.S. Aluali, District- Khagaria, Bihar, Pin Code-
848203.
12. Kartik Chandra Jha, Son of Jawahar Lal Jha, Resident of Village Bikrampur,
Sahadai Buzurg, P.O. Sahadai Buzurg, P.S. Sahadai Buzurg, District-
Vaishali, Bihar, Pin Code-844509.
13. Gaurav Kumar, Son of Rajesh Prasad Singh, Resident of Bathua Buzurg,
Ward No. 15, Nagar Panchayat Nusrigharari, P.O. Bathua Buzurg, P.S.
Mursigharari, District- Samastipur, Bihar, Pin Code-848127.
14. Sanjit Kumar Sinha, Son of Anil Kumar Sinha, Resident of Village Simra,
P.O. Sripur, P.S. Belaganj, District- Gaya, Bihar, Pin Code-824233.
15. Om Kumar Singh, Son of Bhupendra Singh, Resident of Dibra, Ward No. 1,
Dibraghani, P.O. Dibra Bazar, P.S. Barhara Kothi, District-Purnea, Bihar, Pin
Code-854203.
16. Surendra Kumar Suman, Son of Shivnarayan Mandal, Resident of Jarouli,
Ward No. 2, P.O. Chandpipar, P.S. Saraygardh Bhaptiyahi, District- Supaul,
Bihar, Pin Code-852105.
17. Dharmendra Kumar, Son of Narendra Panday, Resident of Village Khaprail
Chak, P.O. Parsa Bazar, P.S. Parsa Bazar, District- Patna, Bihar, Pin Code-
804453.
18. Satyendra Kumar Sharma @ Satyendra Ku. Sharma, Son of Ram Chandra
Sharma, Resident of Village Sawath, P.O. Durgawati, P.S. Durgawati,
District- Kaimur (Bhabua), Bihar, Pin Code-821105.
19. Om Prakash Kumar Anand, Son of Bijendra Prasad Yadav, Resident of Ward
No. 2, Baijnathpur, P.O. Andauli, P.S. Kishanpur, District- Supaul, Bihar, Pin
Code-852105.
20. Mukesh Kumar, Son of Jai Prakash Yadav, Resident of Hardi, Ward No. 11,
P.O. Hardi, P.S. Supaul, District- Supaul, Bihar, Pin Code-852108.
21. Samir Kumar, Son of Bal Krishna Sharma, Resident of Ward No. 2, Village-
Morwa Raytol, P.O. Morwa Bazar, P.S. Musrigharari. District- Samastipur,
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
26/112
Bihar, Pin Code-848121.
22. Chandeshwar Ram, Son of Mangain Ram, Resident of Village- Madna,
Ward No. 12, P.O. Mahindwar Navtoli, P.S. Rudrapur, District-Madhubani,
Bihar, Pin Code-847109.
23. Paplu Kumar, Son of Shambhu Kumar Chaudhary, Resident of Ward No. 3,
P.O. Ahiyapur, P.S. Mansurchak, District- Begusarai, Bihar, Pin Code-
851111.
24. Sanjeev Kumar, Son of Ram Narayan Choubey, Resident of Mahnar,
Chitragupt Colony, P.O. Mahnar, P.S. Mahnar, District- Vaishali, Bihar, Pin
Code-844506.
25. Sanjeev Kumar Yadav, Son of Barun Vivek, Resident of Ward No. 6,
Dhanauti, P.O. Dhanauti, P.S. Charpokhari, District-Bhojpur, Bihar, Pin
Code-802207.
26. Himanshu Kumar, Son of Shankar Prasad, Resident of Village Bara, P.O.
Nagwan, P.S. Imamganj, District- Gaya, Bihar, Pin Code-824210.
27. Yogesh Rai, Son of Virender Rai, Resident of Village- Nat, P.O. Umarpur,
P.S. Audyogik Nagar, District- Buxar, Bihar, Pin Code-802116.
28. Satya Prakash Kiran, Son of Sharat Chandra Prakash, Resident of Village-
Amoukhar, P.O. Khanetu, P.S. Paraiya, District- Gaya, Bihar, Pin Code-
802116.
29. Raghbendra Kumar, Son of Upendra Mishra, Resident of Village- Pouna,
P.O. Arer, P.S. Arer, District- Madhubani, Bihar, Pin Code-847222.
30. Avinash Kumar, Son of Arvind Kumar, Resident of Village- Gerua Pursanda,
Block- Halsi, P.O. Gerua Pursanda, P.S. Halsi, District-Lakhisarai, Bihar, Pin
Code-811311.
31. Jitendra Kumar Singh, Son of Ram Awadh Singh, Resident of Village-
Rasoolpur, P.O. Dhanauta, P.S. Zamania, District- Ghazipur, Uttar Pradesh,
Pin Code-232329.
32. Sanjay Kumar Ray, Son of Rajendra Prasad Mahto, Resident of Sharda
Nagar, Ward No. 20, P.O. Saharsa, P.S. Saharsa, District- Saharsa, Bihar, Pin
Code-852201.
33. Rajesh Kumar, Son of Ramrup Ram, Resident of Village- Bara, P.O. Bara,
P.S. Nabinagar, District- Aurangabad, Bihar, Pin Code-824301.
34. Harsh Ranjan, Son of Bhola Nath Singh, Resident of Village Saidpura, P.O.
Alinagar, P.S. Suryagarha, District- Lakhisarai, Bihar, Pin Code-811106.
35. Kanhaiya Kumar @ Kanhaiya Kr. Son of Shyam Sundar Singh, Resident of
Village Abhaipur, P.O. Abhaipur, P.S. Piri Bazaar, District-Lakhisarai, Bihar,
Pin Code-811112.
36. Subodh Kumar Singh, Son of Vinay Bhushan Singh, Resident of P.O.
Garsanda, P.S. Jamui, District- Jamui, Bihar, Pin Code-811305.
37. Rajeev Kumar, Son of Ram Kumar Gupta, Resident of Artaha, Ward No. 2,
P.O. Raybhir, P.S. Shankarpur, District- Madhepura, Bihar, Pin Code-
852128.
38. Manoj Kumar Rai, Son of Yogendra Nath Rai, Resident of Village- Palliya
Bujurg, P.O. Loharpur, P.S. Bhawarkol, District- Ghazipur, Uttar Pradesh,
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
27/112
Pin Code- 233231.
39. Sanjay Kumar, Son of Kameshwar Prasad, Resident of Bapunagar,
Bodhgaya, P.O. Bhaluwa, P.S. Bodhgaya, District- Gaya, Bihar, Pin Code-
824231.
40. Manoj Kumar Singh, Son of Devnandan Prasad Singh, Resident of Village-
Hasanpur, P.O. Hasanpur Gurda, P.S. Mahnar, District-Vaishali, Bihar, Pin
Code-844506.
41. Ratneshwar Rajhans, Son of Shiv Shankar Rajhans, Resident of Village-
Kumardih, P.O. Banpur, P.S. Khaira, District- Jamui, Bihar, Pin Code-
811305.
42. Md. Noorullah, Son of Md. Moinuddin, Resident of Village- Ekhari, P.O.
Ekhari, P.S. Ladania, District- Madhubani, Bihar, Pin Code-847232.
43. Shyam Kumar, Son of Dindayal Prasad, Resident of Village- Sandha
Khemaji Tola, P.O. Sandha, P.S. Muffasil, District- Saran, Bihar, Pin Code-
841301.
44. Shree Prakash Ojha, Son of Rajdhani Ojha, Resident of Village- Deokuli,
P.O. Deokuli, P.S. Brahmpur, District- Buxar, Bihar, Pin Code-802112.
45. Mukesh Kumar, Son of Raj Kishor Ray, Resident of Village- Gangapur, P.O.
Waini, P.S. Pusha, District- Samastipur, Bihar, Pin Code-848131.
46. Thakur Simant Kumar Snehi, Son of Rajendra Thakur, Resident of Ward No.
38, P.O. Sansarpur, P.S. Muffasil Khagaria, District-Khagaria, Bihar, Pin
Code-851214.
47. Omprakash, Son of Subodh Kumar, Resident of Chandmari Road, Lane No.
6 East, Behind Police Chowkey, Kankarbagh, P.O. Lohiya Nagar, P.S.
Kankarbagh Thana, District- Patna, Bihar, Pin Code- 800020.
48. Dharmendra Kumar, son of Parmeshwar Sah, resident of village and P.O.-
Haraji, P.S.-Awatarnagar, District-Saran, Bihar, Pin Code-841207.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14553 of 2025
======================================================
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
28/112
1. Fakhre Moin S/o- Md. Zahid Alam, Vill.- Bansbari, P.O.- Asja Mobaiya,
P.S.- Baisi, District - Purnia. Mob- 9534948444.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
29/112
2. Mullu Kumar, S/o- Birendra Prasad Singh, R/o- Vill.- Karnauti, P.O.-
Karnauti, P.S.- Bakhtiyarpur, District- Patna. Mob- 7257844155.
3. Sumit Kumar, S/o - Bisheshwar Roy, R/o- House No.- 513, Purvi Rajput
Nagar, Paswan Chowk, P.S.- Industrial Area, District- Hajipur Vaishali,
Mob- 7004564345.
4. Birendra Kumar, S/o - Chandra Bhusan Roy, R/o- Ward No. - 4, Vill and
P.O.- Mukhtiyarpur Salkhani, P.S.- Dalsingsarai, District- Samastipur, Mob-
8298908077.
5. Md. Shamsul Hoda, S/o- Md. Mokim, R/o- Vill. - Harerampur, P.O. - Baisi,
P.S.- Baisi, District- Purnia, Mob- 7903919720.
6. Murtuza Ali, S/o Mustaqueem, R/o- At and P.O.- Agapur, P.S.- Mansurchak,
District- Begusarai, Mob- 8825304812.
7. Om Narayan Singh, S/o Ranjeet Singh, R/o- Vill.- Tarachak, P.O.- Bargaon,
P.S.- Azimabad, District- Bhojpur, Mob- 9546992350.
8. Md. Tarique Anwar, S/o- Md. Ali Azfar, R/o- vill.- Chopra, P.O.- Shadipur
Butha, P.S.- Baisi, District- Purnia. Mob- 7352598460.
9. Md. Nisar Alam, S/o- Md. Harun Rashid, R/o- Vill- Bazidpur, P.O.- Barsoi
Ghat, P.S.- Barsoi, District- Katihar, Mob- 6200005011.
10. Arvind Kumar, S/o - Ishwari Sharma, R/o- Vill- Mehus Bhawan,
Krishanapuri, New Area, District- Nawada, Mob- 8789854314.
11. Satyam Kumar, S/o- Balendra Kumar Singh, R/o- Vill.- Tajpur Kharika,
P.O.- Kharika via Desari, P.S. - Bidupur, District- Vaishali, Mob-
7061392881.
12. Mani Bhushan Sinha, S/o - Prakash Chandra Sinha, R/o- Vill. and P.O.-
Bahadurpur, P.S. - Zeromile, District- Bhagalpur, Mob- 9661700732.
13. Md. Aman, S/o Md. Khurshid Alam, R/o- Vill.- Gorra Samalpur, P.O.-
Ajhrail, P.S.- Balrampur, District- Katihar, Mob- 8051371881.
14. Pankaj Kumar Singh, S/o- Rajesh Kumar Singh, R/o- Vill. and P.O.- Mion,
P.S.- Sonhan, District- Kaimur, Mob- 7992212090.
15. Azhar, S/o- Md. Zuber Alam, R/o- Vill- Chakla, P.O.- Shadipur Butha, P.S.-
Baisi, District- Purnia. Mob- 9507260626.
16. Uday Kumar Sinha, S/o- Ramnandan Prasad Sinha, R/o- Chandra Vihar
Colony, Road No.- 03, Ashiana Digha Road, Near Shiv Mandir, P.O.-
Ashiana, P.S.- Rajiv Nagar, District- Patna. Mob- 7488419372.
17. Parmanand Kumar, S/o- Ravindra Prasad, R/o- At P.O. and P.S.- Ramgarh,
District- Kaimur. Mob- 8265826389.
18. Sushil Kumar Patel, S/o- Kashi Nath Patel, R/o- Vill. and P.O.- Parsathua,
P.S.- Kochas, District- Rohtas. Mob- 9661226573.
19. Manish Kumar Singh, S/o- Vijay Shankar Singh, R/o- Vill. and P.O. -
Chhewari, P.S.- Ramgarh, District- Kaimur (Bhabhua). Mob- 8266843008.
20. Rajan Kumar Gupta, S/o- Jawahar Prasad, R/o- Vill. and P.O. - Hata, P.S.-
Chainpur, District- Kaimur. Mob- 8581854019.
21. Kameshwar Ram, S/o- Sugan Ram, R/o- At and P.O.- Gunsej Thana, P.S.-
Dinara, District- Rohtas. Mob- 7004412403.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
30/112
22. Jang Bahadur Ram, S/o- Keshwar Ram, R/o- Vill.- Siri, P.O. - Gori, P.S.-
Kargahar, District- Rohtas. Mob- 8757885506.
23. Mahadeo Das, S/o Shambhu Das, R/o- Vill.- Bailo, P.S.- Singhaura, P.S.-
Wazirganj, District- Gaya. Mob- 6299076052.
24. Abdul Bashir, S/o - Abul Hasan, R/o- At Olipur, P.O.- Mahuar, P.S.-
Manihari, District- Katihar, Mob- 6299178992.
25. Md. Sarfraz Ahmad, S/o- Chaudhary Matin, R/- At and P.O. - Lakhminia,
P.S.- Balia, District- Begusarai. Mob- 9546341956.
26. Navin Kumar, S/o Bhagwan Lal Mistri, R/o- At Palasmani, P.O. Bhirbhiri,
P.S. - Sikti, District- Araria. Mob- 9199360228.
27. Manish Kumar, S/o- Bachhu Prasad, R/o- Vill.- Kariyawan, P.O.- Bhathar,
P.S.- Tharthari, District- Nalanda. Mob- 9835693949.
28. Md. Abdul Hai, S/o- Md. Sikandar, R/o- Vill.- Chandhar, P.O.- Baghwa,
P.S.- Balia Belown, District- Katihar. Mob- 8521730029.
29. Raja Kumar, S/o- Subhash Kumar Suman, R/o-Vill- Khopaiti, P.O.- Balam,
P.S. - Madhepura, District- Madhepura, Mob- 7858080376.
30. Dhananjay Kumar, S/o Shankar Prasad Singh, R/o- At- Awadhoot Nagar,
Bhatari, P.O. and P.S. - Sasaram, District- Rohtas. Mob- 9162424001.
31. Umesh Chandra, S/o- Ram Bachan Ram, R/o- Vill.- Gopalpur, P.O. -
Itdhiyan, P.S.- Karakat, District - Rohtas, Mob- 8434342007.
32. Prashant Kumar, S/o - Pratap Narayan Choudhary, R/o- At and P.O.- Punsia,
P.S.- Rajoun, District- Banka, Mob- 9504137095.
33. Uday Kumar Mahto, S/o- Jageshwar Mahto, R/- At and P.O.- Nakuni, P.S.-
Hasanpur, District- Samastipur. Mob- 995502488.
34. Md. Ashfaque Alam, S/o- Md. Azim Uddin, R/o- At and P.O. - Sahsi,
District- Khagaria. Mob- 9931420142.
35. Rajnish Kumar, S/o Premchandra Prasad Singh, R/o- At and P.O.- Baksama,
P.S.- Goraul, District- Vaishali. Mob- 6205262996.
36. Shiv Kumar Yadav, S/o- Nasib Lal Yadav, R/- At and P.O.- Kakardobh, P.S-
Laukahi, District- Madhubani. Mob- 9931556842.
37. Deo Kumar Yadav, S/o- Ramprit Yadav, R/- Vill.- Narar (East) Goth, P.O.-
Narar West, P.S.- Kaluahi, District- Madhubani. Mob- 6205228523.
38. Rajeev Kumar, S/o- Ram Swarup Sharma, R/o- At and P.O- Bihat, P.S. -
Barauni, District- Begusarai, Mob- 7631969506.
39. Vijay Kumar, S/o- Chandragupt Prasad Singh, R/o- At- Mundichak, P.O.-
Head Post Office Bhagalpur, P.S.- Tilkamanjhi Bhagalpur, District-
Bhagalpur. Mob- 7004030352.
40. Nidhi Bhagwati, D/o- Shambhu Nath Jha, R/o- At and P.O.- Laxmisagar,
P.S. - LNMU Darbhanga, District- Darbhanga. Mob- 7303677284.
41. Juned Alam, S/o - Phajlu Rahman, R/- Vill.- Dhadhar, P.O.- Matiyari, P.S.-
Tearhagachh, District- Kishanganj. Mob- 7488958996.
42. Prince Rose, S/o- Md. Hasnian Alam, R/o- vill.- Pothimari Jagir, P.O.-
Sontha, P.S.- Kochadhaman, District- Kishanganj. Mob - 8002390928.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
31/112
43. Chandrashekhar Patel, S/o- Bhola Singh, R/o- At and P.O. - Akhalaspur,
P.S.- Bhabhua, District- Kaimur, Mob- 8507085677.
44. Balwant Kumar, S/o- Ram Gahan Ram, R/o- vill.- Nainpura, P.O.- Baradhi,
P.S.- Chainpur, District- Kaimur (Bhabua). Mob- 8210429179.
45. Md. Adil Hussain, S/o- Md. Shamim Akhtar, R/o- Vill.- Dilalpur, P.O.-
Salmari, P.S.- Balia Belon, District- Katihar. Mob- 9123474984.
46. Devashish Kumar, S/o- Yugeshwar Gupta, R/o- Vill.- Itahari, P.O.-
Ratanpura, P.S.- Ghilarh, District- Madhepura, Mob- 9570601476.
47. Md. Shamshad, S/o- Abdul Rashid, R/o- vill.- Jamakharij, P.O.- Digha Ghat,
P.S.- Digha Thana, District- Patna. Mob- 9334299773.
48. Mohd Mustahasan, S/o - Mohd Mobin Sahad, R/o- At and P.O.- Asha Padri,
P.S.- Simri, District- Buxar. Mob- 9546718404.
49. Md. Saddam Hussain, S/o- Md. Abdul Haque, R/o- Vill.- Madaridanga, P.O.-
Jirangachh, P.S.- Thakurganj, District- Kishanganj, Mob- 9693811115.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Government of
Bihar, Patna.
3. The Director Primary Education, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15380 of 2025
======================================================
Raj Kumar Chaudhary S/o- Ramchandra Chaudhary R/o- Village and P.O.-
Rampur Jalalpur, P.S.- Dalsinghsarai, District- Samastipur, Bihar- 848114.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
32/112
Civil Writ Jurisdiction Case No. 16509 of 2025
======================================================
1. Pashupati Nath Pandey Son of Vidya Shankar Pandey, Resident of Village-
Dahigana, Police Station- Dinara, District- Rohtas, presently posted in
Upgraded Middle School Bairiya, Block- Narpatganj, District- Araria.
2. Vikash Kumar Pandey, Son of Narendra Kumar Pandey, Resident of Village-
Manipur, Police Station- Nokha, District- Rohtas, presently posted in High
School Pokharbhinda, Block-Tardih, District- Darbhanga.
3. Gaurav Kumar, Son of Late Chandrachur Chaudhary, Resident of Village-
Aurahi, Police Station- Barhara Kothi, District-Purnea, presently posted in.
High School, Ujjaina, Darbhanga, Block- Baheri, District- Darbhanga.
4. Manish Kumar Rai, Son of Vijay Narayan Rai, Resident of Village-
Karhansi, Police Station- Buxar Muffasil,, District- Buxar, presently posted
in High School, Bharwari, Block-Baheri, District- Darbhanga.
5. Umesh Kumar, Son of Late Chamru Yadav, Resident of Village- Kunwar
Bigha, Police Station- Rafiganj, District- Aurangabad, presently posted in
High School, Mokhlispur, Block-Banjaria, District- East Champaran.
6. Manish Kumar Singh, Son of Late Indrabahadur Singh, Resident of
Kishunpur, Police Station- Jahanaganj, District-Ajamgarh (U.P), presently
posted in Middle School, Taranagar Sikariya, Block- Bihta, District- Patna.
7. Anand Shankar, Son of Jag Narayan Rai, Resident of Village- Kanehari,
Police Station- Rajpur, District- Buxar, presently posted in Block-Upgraded
Middle School, Sonapur, Kursakanta, District- Araria.
8. Rajesh Kumar, Son of Rajaram Singh, Resident of Village- Sihulikhaira,
Police Station- Rafiganj, District- Aurangabad, presently posted in Videh
High School, Ughara, Block- Bahadurpur, District- Darbhanga.
9. Praveen Kumar Tripathi, Son of Dharnidhar Trivedi, Resident of Village
Batawarkala, Ward No. 1, Police Station- Zamania, District- Ghazipur (U.P)
presently posted in Upgraded Middle School, Pagdera, Block- Kursakanta,
District-Araria.
10. Narottam Kumar, Son of Yogendra Prasad Singh, Resident of Village-
Mahsaura, Police Station- Ramgarh Chowk, District-Lakhisarai, presently
posted in UHS, Khaiera, Block-Narpatganj, District- Araria.
11. Akhilesh Kumar Singh, Son of Ramavtar Singh, Resident of Hariharpur,
Police Station- Bhabhua, District- Kaimur (Bhabhua), presently posted in
Primary School, Senani Tola, Laxmipur, Block- Raniganj, District- Araria.
12. Anjani Kumar Pandey, Son of ram Nath Pandey, Resident of Village-
Ramepur Jamua, Police Station- Kotwali, District-Ballia (U.P) presently
posted in Middle School Dhatta (SC), Block- Farbisganj, District- Araria.
13. Neeraj Kumar Singh, Son of Lalji Singh Yadav, Resident of Village- Ekauni,
Police Station- Chand, District- Kaimur (Bhabhua), presently posted in
UHS, Mahalgaon, Block Jokihat, District- Araria.
14. Shivnandan Singh, Son of Ram Samujh Singh, Resident of Village-
Singhpur, Police Station- Mehnagar, District- Azamgarh (U.P), presently
posted inM.S. Parwaha (SC), Block-Forbisganj, District- Araria.
15. Anand Kumar Roy, son of Bablu Chandra Roy, Resident of Quarter No.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
33/112
303., Police Station- City Thana Bokari Steel City, Distric t-Bokari
(Jharkhand), presently posted in UMS, Ghosin Tola, Block- Narpatganj,
District- Araria.
16. Bijendra Kumar, Son of Satyanarayan Sah, Resident of Village and Police
Station- Bihariganj, District- Madhepura, presently posted in Primary School
Haji Farjand Nagar, Block-Narpatganj, District- Araria.
17. Pramod Kumar Singh, Son of Krishna Singh, Resident of Village- Hardiya,
Police Station- Tarari, District- Bhojpur, presently posted in H.S. Fulwar,
Block-Bihiya, District- East Champaran.
18. Vijay Kumar Upadhyay, Son of Ram Krishna Upadhyay, Resident of
Village-Latra, Police Station- Karaghar, District- Rohtas, presently posted in
M.R.R. High School, Narghoghi, Block- Sarairanjan, District- Samastipur.
19. Vijay Shankar Rai, Son of Dinanath Rai, Resident of Village- Mukhrao,
Police Station- Nuaon, District- Kaimur (Bhabhua), presently posted in High
School, Malahi, Block- Areraj, District-East Champaran.
20. Pravin Kumar, Son of Bhagwan Dayal Prasad Singh, Resident of Bhadwar,
Police Station- Bagengola, District- Buxar, presently posted in High School,
Raghopur, District-Samastipur.
21. Shashi Bhushan Prasad Singh, Son of Jainath Singh, Resident of Village-
Kapur Dihra, Police Station- Tarari, District- Bhojpur, presently posted in
Janta High School, Akhtiarpur Chandrauti, Block-Pusa, District- Samastipur.
22. Parasmani Tiwari, Son of Raj Kishor Tiwari, Resident of Village- Babhnauli,
Police Station- Vijaypur, District- Gopalganj, presently posted in
Government Primary School, Tadtola, Block-Bagaha-I, District- West
Champaran.
23. Abhinav Kumar, Son of Sudhir Yadav, Resident of Village and Police
Station-Sahepur Kamal, District- Begusarai, presently posted in S.B. High
School, Jagdishpur Bagh Nagari, Block-Sakra, District- Muzaffarpur.
24. Ajay Kumar, Son of Deonath Ram, Resident of Village- Khajuha, Amhara,
Police Station- Rasra, District- Ballia (U.P), presently posted in Upgraded
Middle School, Pokharwa, Block-Kursa Kanta, District- Araria.
25. Arvind Kumar Chauhan, Son of Kapildeo Chauhan, Resident of Village-
Chandpur, Police Station- Rasra, State-Ballia (U.P), presently posted as
Upgraded Middle School, Gosnagar, Block- Kursa Kanta, District-Araria.
26. Alok Kumar Ranjan, Son of dev Nath Ram, Resident of Village- Khajuha,
Police Station- Rasra, District- Ballia (U.OP) presently posted in Primary
School, Musti Tola Dumaria, Block-Dumaria, District- Araria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Education, Government of Bihar, Patna.
2. The Additional Chief Secretary, Department of Education, Government of
Bihar, Patna.
3. The Director, Primary Education, Government of Bihar, Patna.
4. The Director, Secondary Education, Government of Bihar, Patna.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
34/112
5. The District Education Officer, Araria.
6. The District Education Officer, Darbhanga.
7. The District Education Officer, East Champaran.
8. The District Education Officer, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17171 of 2025
======================================================
1. Vidya Sagar Singh Son of Krishna Nandan Singh, Resident of Ward No. 14,
Ring Bandh, P.O. Lakshmana Nagar, P.S. and District- Sitamarhi. Presently
posted as Exclusive Teacher.
2. Sudhir Kumar Singh, Son of Dharam Dev Singh, Resident of Sita Mandir
Bakshi Mohalla, P.O. Jhauganj, P.S.Khajekalan, District- Patna. Presently
posted as Exclusive Teacher.
3. Kunal Kumar, Son of Bhagwan Prasad Gupta, Resident of Karnal Singh
Gali, New Area Sikandarpur, Akharaghat, P.O. Head Post Office
Muzaffarpur, P.S. Town Thana, District- Muzaffarpur. Presently posted as
Exclusive Teacher.
4. Yogesh Prasad Satvijay, Son of Mahendra Prasad Yadav, Resident of Ward
No. 16, Near Anganbari Kendra Itahari, P.O. and P.S. Jankinagar, District-
Purnea. Presently posted as Exclusive Teacher.
5. Md. Ahra Rujama, Son of Abdul Mannan, Resident of Village and P.O.
Purshottampur, P.S. Chauradano, District-East Champaran. Presently posted
as Exclusive Teacher.
6. Md. Shad Anjum, Son of Md. Shakil Anjum, Resident of Dachini Malah
Bigha, P.O. and P.S. Islampur, District- Nalanda. Presently posted as
Exclusive Teacher.
7. Randhir Kumar Sinha, Son of Ajay Kumar Sinha, Resident of Gola Road,
Near Dr. Ram D.A.V. Public School, Ward No.20, P.O. Danapur Cant, P.S.
Danapur, District-Patna. Presently posted as Exclusive Teacher.
8. Rajiv Ranjan, Son of Kapil Mun Choudhary, Resident of Dr. U.K.
Choudhary Ke Gali, Jagdev Nagar, Arrah, P.O. Awadhpuri, P.S. Awadhpuri,
District- Bhojpur. Presently posted as Exclusive Teacher.
9. Jyoti Gupta, Wife of Vishal Raj Kamal, Resident of Ward No. 23, Daldari
Road, Gola Road, P.O. Danapur, Cant, P.S. Danapur, District- Patna.
Presently posted as Exclusive Teacher.
10. Naveen Kumar, Son of Chandreshwar Prasad, Resident of Ward No.16,
Vidya Vihar Road No.04, Deepak Store Gali, Behind laxmi School,
Chakmahila, Dumra, P.O. and PS District- Sitamarhi. Presently posted as
Exclusive Teacher.
11. Pawan Kumar, Son of Harinandan Prasad, Resident of Ward No. 31, Near
Dr. Kumar Surendra Residence, Agarawa, P.O. Motihari, P.S. Town
Motihari, District- East Champaran. Presently posted as Exclusive Teacher.
12. Ashisha Kumar, Son of Prabhu Prasad Yadav, Resident of Village Marpa
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
35/112
Mohan, P.O. Deokuliya, P.S. Phenahara, District- East Champaran. Presently
posted as Exclusive Teacher.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education, Education Department, Govt. of Bihar,
Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17696 of 2025
======================================================
Amiya Mohan S/o Manoj Kumar, R/o Village- Bagdobh, Post- Bagdobh, P.S.-
Nayagaon, Matihani, District - Begusarai, Bihar - 851129.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director, Primary Education, Education Department, Government of
Bihar, Patna.
4. The Director, Secondary Education, Education Department, Government of
Bihar, Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18103 of 2025
======================================================
1. Ravi Kumar Son of Laxmi Narayan Sah, Resident of Village-Gheghta,
Police Station-Chapra Muffasil, District-Saran.
2. Radha Raman Singh, Son of Om Prakash Singh, Resident of Village
Bandipur, Police Station Ramgarh, Post Office-Ramgarh, District-Kaimur.
3. Vijay Narayan Sharma, Son of Ramphal Sharma, Resident of Village-
Mahaganv, Police Station-Balua, Post Office-Papaura, District-Chandauli,
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
36/112
State-Uttar Pradesh, Pin Code-232109.
4. Lachhi Ram Singh Yadav, Son of Rammurat Singh Yadav, Resident of
Village-Mohanpurwa, Police Station-Balua, Post Office-Papaura, District-
Chandauli, State-Uttar Pradesh, Pin Code-232109.
5. Bhagavant Prasad, Son of Doman Prasad Yadav, Resident of Village-Padaya,
Police Station-Chandauli, Post Office-Chandauli, District-Chandauli, State-
Uttar Pradesh, Pin Code-232109.
6. Kaushalendra Kumar Singh, Son of Ramesh Kumar Singh, Resident of
Village-Makhdumpur, Police Station-Mariyahu, Post Office-Mariyahi,
District-Jaunpur, State-Uttar Pradesh, Pin Code-222161.
7. Binit Kumar Singh, Son of Shri Krishna Singh, Resident of Village-
Jamunipur, Police Station-Chandauli, Post Office-Jamunipur, District-
Chandauli, State-Uttar Pradesh, Pin Code-232109.
8. Shivaji, Son of Suryakant Singh, Resident of Village-Phaguiya, Post Office-
Kahagwal, Police Station-Chandauli, District-Chandauli, State-Uttar
Pradesh, Pin Code-232104.
9. Bhupendra Kumar Rai, Son of Rameshwar Rai, Resident of Village-
Bachhapar, Post Office-Bachhapar, Police Station-Pakdi, District-Ballia,
State-Uttar Pradesh, Pin Code-277303.
10. Sudhir Kumar Singh @ Sudhir Singh, Son of Shiv Kumar Singh, Resident
of Village-Chawar, Post Office-Gain, Police Station-Mardah, District-
Ghazipur, State-Uttar Pradesh, Pin Code-233226.
11. Nami Niranjan, Son of Ganpati Ram, Resident of Village-Jamauli, Post
Office-Jamauli, Police Station-Buxar, District-Buxar, State-Bihar, Pin Code-
802128.
12. Mayank Prasad Gupt, Son of Ramjanm Gupt, Resident of Mohalla Ward No.
- 23 Zamaniya, Post Office-Zamaniya, Police Station-Zamaniya, District-
Ghazipur, State-Uttar Pradesh, Pin Code-232331.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Government of
Bihar, Patna.
3. The Director, Primary Education, Education Department, Government of
Bihar, Patna.
4. The Director, Secondary Education, Education Department, Government of
Bihar, Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 414 of 2026
======================================================
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
37/112
Shailendra Kumar Son of Suresh Prasad, resident of Mohalla-Saidpur Road,
Patna, PO-Bankipur, P.S.-Kadamkuan, Dist-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Education Department, Govt. of Bihar,
Patna.
3. The Director, Primary Education Department, Govt. of Bihar, Patna.
4. The Director, Secondary Education, Education Department, Govt. of Bihar,
Patna.
5. The Bihar School Examination Board, Patna through its Chairman.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 6127 of 2025)
For the Petitioner/s : Mr. Ashish Giri, Sr. Adv.
Mr. Sumit Kumar Jha, Adv.
Mrs. Riya Giri, Adv.
Mr. Pratik Raj, Adv.
For the Respondent/s : Mr. P.K. Shahi, Sr. Adv., A.G.
Mr. Naresh Dikshit, Adv.
Mr. Vikash Kumar, SC-11
Mr. Akash Chaturvedi, AC to SC-11
(In Civil Writ Jurisdiction Case No. 9912 of 2025)
For the Petitioner/s : Mr.Sumit Kumar Jha, Adv.
Mrs. Rakchika Shekhar, Adv.
For the Respondent/s : Mr.Government Pleader (26)
For B.S.E.B : Mr. Vipin Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 10136 of 2025)
For the Petitioner/s : Mr.Arun Kumar, Adv.
For the Respondent/s : Mr. P.K Shahi (AG)
Mr.Standing Counsel (16)
(In Civil Writ Jurisdiction Case No. 11985 of 2025)
For the Petitioner/s : Mr. Rajendra Narayan, Sr. Adv.
Mr.Akash Kumar Mishra, Adv.
Mr. Abhay Kumar Singh, Adv.
Mr. Kanaya Kumar @ Kanhaiya Kumar, Adv.
For the Respondent/s : Mr. P.K Shahi, Sr. Adv. (A.G)
Mr.Additional Advocate General (3)
Mr. Suman Kumar Jha, A.C to AAG- 3
(In Civil Writ Jurisdiction Case No. 12707 of 2025)
For the Petitioner/s : Mr. Ashish Giri, Sr. Adv.
Mr. Sumit Kumar Jha, Adv.
Mr. Pratik Raj, Adv.
For the Respondent/s : Mr. P.K. Shahi, Sr. Adv., A.G.
Mr. Vikash Kumar, SC-11
Mr. Rewtikant Raman, AC to SC-11
(In Civil Writ Jurisdiction Case No. 14553 of 2025)
For the Petitioner/s : Mr.Rajeev Kumar Singh, Adv.
For the Respondent/s : Mr. Prashant Pratap ,GP- 2
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
38/112
(In Civil Writ Jurisdiction Case No. 15380 of 2025)
For the Petitioner/s : Mr.Mukund Kumar, Adv.
For the Respondent/s : Mr.Government Pleader (22)
Mr. Narendra Kumar Singh, A.C to G.P- 22
(In Civil Writ Jurisdiction Case No. 16509 of 2025)
For the Petitioner/s : Mr.Arun Kumar, Adv.
For the Respondent/s : Mr.Government Pleader (27)
Mr. Umesh Narayan Dubey, AC to GP-27
(In Civil Writ Jurisdiction Case No. 17171 of 2025)
For the Petitioner/s : Dr. Mayanand Jha, Sr. Adv.
Ms.Y. Madhavi
Mr. Ashutosh Kumar, Adv.
For the Respondent/s : Mr. P.K Shahi, Sr. Adv(A.G)
Mr. Suman Kumar Jha, Adv.
(In Civil Writ Jurisdiction Case No. 17696 of 2025)
For the Petitioner/s : Mr.Aryan Sinha, Adv.
For the Respondent/s : Mr.Government Advocate (05)
For the B.S.E.B : Mr. Siddhartha Prasad, Adv.
(In Civil Writ Jurisdiction Case No. 18103 of 2025)
For the Petitioner/s : Mr. Sanjeet Kumar, Adv.
For the Respondent/s : Mr. Subhash Pd. Singh, GA-3
Mr. Dilip Kumar, AC to GA-3
(In Civil Writ Jurisdiction Case No. 414 of 2026)
For the Petitioner/s : Mr.Ramji Kumar, Adv.
For the Respondent/s : Mr.Government Pleader (4)
For the B.S.E.B : Mr. P.K Shahi, Sr. Adv. (AG)
Mr. Naresh Dikshit, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
CAV JUDGMENT
Date : 13-05-2026
Heard the parties.
2. The petitioners in the writ application have prayed for
following reliefs:
"i) To issue a writ/order/direction in the
nature of certiorari for setting aside the Letter has
contained in Memo No.2036 dated 21.12.2024 issued
under signature of Director Primary Education,
Education Department, Govt. of Bihar, Patna by
which the provisional appointment letters issued to
the petitioners has been cancelled and further
direction has been given to all the District Education
Officer to post the exclusive teachers including the
petitioners at the place/School where they were
originally/earlier posted. (Annexure-12)
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
39/112
ii) To issue a writ/order/direction in the
nature of certiorari for setting aside the provisional
appointment letters issued to the extent by which the
provision of Amended Rule -2024 has been wrongly
applied in the case of the petitioners.
iii) To issue a writ/order/direction in the
nature of mandamus, directing the respondent
authorities to give effect to the earlier provisional
appointment letter dated 20.11.2024 and further post
the petitioner in the allotted Districts in accordance
with the provisions of unamended 2023 rules.
iv) To issue a writ/order/direction in the
nature of mandamus, directing the respondent
authorities to issue provisional appointment letter in
favour of the petitioner
no.5,12,18,22,25,31,32,33,40,48,64,67,68,70 ,81,86
and 88 similar to the other petitioners on basis of the
merit list and further post the petitioners in the
allotted districts in accordance with the provisions of
2023 rules.
v) To hold and declare that the respondent
authorities are duty bond to complete the process of
constitution of cadre of exclusive teachers in
accordance with Rules called Bihar School Exclusive
Teachers Rules, 2023.
vi) To hold and declare that Bihar State
Exclusive Teacher (Amendment) Rule, 2024 is not
applicable in relation to the process of constitution of
cadre of exclusive teachers which has already been
initiated prior to coming into force of Amendment
Rules. 2024.
vii) To pass ex-parte /ad-interim relief
during the pendency of the writ application
restraining the respondent authorities from filling the
seats in the Schools in the Districts allotted to the
petitioners and or directing the respondent
authorities to reserve the posts of teachers in the
schools for the petitioners in the districts allotted to
them."
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
40/112
3. Learned counsel for the petitioners submits that the
petitioners were initially appointed as Local Bodies Teachers as
per the provisions of Bihar Panchayat Primary Teacher
(Appointment and Service Conditions) Rule, 2012 and their
respective appointment letters have been brought on record as
Annexure-P1 series. It is submitted that all the petitioners have
been serving in Government Schools situated in districts other than
their home districts and have continuously discharged their duties
in accordance with the Rules and Government guidelines without
any complaint.
4. Learned counsel further submits that the State
Government, in exercise of powers conferred under Article 309 of
the Constitution of India, framed the Bihar State School Teacher
(Appointment, Transfer, Disciplinary Proceeding and Service
Condition) Rules, 2023, which came into force on 10.04.2023 and
has been brought on record as Annexure-P2. It is contended that
under the said Rules a policy decision was taken by the State
Government with regard to appointment, transfer and service
conditions of School Teachers and, significantly, a provision was
introduced enabling transfer/posting of teachers in their home
districts.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
41/112
It is further submitted that thereafter the State
Government framed another set of Rules, namely the Bihar School
Exclusive Teachers Rules, 2023 (hereinafter for brevity, referred to
"Unamended Exclusive Teachers Rules, 2023"), for the teachers
employed by local bodies, with the object of bringing them at par
with School Teachers appointed under the Bihar State School
Teacher (Appointment, Transfer, Disciplinary Proceeding and
Service Condition) Rules, 2023. The said Rules have been brought
on record as Annexure-P3.
5. Learned counsel for the petitioners submits that Rule
2(1)(vi) of the "Unamended Exclusive Teachers Rules, 2023"
defines "Exclusive Teachers" to mean all serving teachers
employed by local bodies who are covered under the relevant
Local Bodies Teachers Rules, 2020 and who have passed the
competency test under Rule 4 of the said Rules. It is further
submitted that Rule 3 of the said Rules provides that all teachers
employed by various tiers of local bodies shall be required to pass
a competency test under Rule 4 and upon qualifying the same and
joining the allotted schools, they shall be known as "Exclusive
Teachers". It is contended that the Rules further provide that at the
time of appearing in the competency test, teachers were required to
furnish three choices of districts where they desired to serve and
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
42/112
the districts were to be allotted on the basis of merit/rank obtained
in the competency test. Rule 4 specifically contemplated that the
Department, through a Government agency, would conduct the
competency test and that the candidates would furnish three
district preferences while applying for the said examination. It is
contended that district allotment was an integral and substantive
part of the statutory scheme under the "Unamended Exclusive
Teachers Rules, 2023".
It is further submitted that vide Notification dated
15.01.2024
, the State Government authorized the Bihar School
Examination Board (BSEB) to conduct the competency test under
Rule 4 of the "Unamended Exclusive Teachers Rules, 2023",
which notification has been brought on record as Annexure-P4.
Thereafter, vide Memo No.139 dated 23.01.2024, detailed
guidelines were issued regarding the conduct of the competency
test (Annexure-P5).
6. Learned counsel submits that Clause-10 of the said
guidelines specifically provided that after qualifying the
competency test, a passing certificate would be issued by the
BSEB and Clause-12(v) further stipulated that at the time of
submission of the application form, the local bodies teachers were
required to provide three district preferences and the districts were
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
to be allotted by the BSEB, whereas schools were to be allotted by
the Department.
It is further submitted that pursuant thereto, the BSEB
issued Advertisement dated 25.01.2024 inviting applications from
Local Bodies Teachers for appearing in the competency test under
Rule 4 of the "Unamended Exclusive Teachers Rules, 2023"
(Annexure-P6). Learned counsel submits that Clause-11 of the
advertisement also reiterated the requirement of furnishing three
district preferences and Clause-18 contemplated counselling and
document verification after declaration of results and prior to
allotment of schools.
7. Learned counsel for the petitioners further submits
that all the petitioners, being eligible Local Bodies Teachers
governed by the "Unamended Exclusive Teachers Rules, 2023",
submitted their applications within the stipulated period along with
all requisite documents and while submitting their applications,
each of the petitioners furnished three district preferences in terms
of Rule 4 of the said Rules, the guidelines dated 23.01.2024 and
the advertisement dated 25.01.2024. It is further submitted that all
the petitioners appeared in the competency test conducted in
February, 2024 and all of them were declared successful. Their
respective score cards/result cards issued by the BSEB have been
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
brought on record as Annexure-P7 series. Learned counsel submits
that the result cards themselves reflected the districts allotted to the
petitioners in accordance with their merit and district preferences
under the "Unamended Exclusive Teachers Rules, 2023".
8. Learned counsel further submits that thereafter the
petitioners were called for counselling and document verification
and all the petitioners duly participated therein. It is next submitted
that all their documents were verified by the concerned District
Education Officers and status reports confirming such verification
were also issued (Annexure-P8). It is contended that after
completion of counselling and verification, the Director, Primary
Education, Government of Bihar issued Memo No.1590 dated
15.11.2024 directing issuance of provisional appointment letters to
all successful Exclusive Teachers on 20.11.2024 (Annexure-P9),
pursuant thereto provisional appointment letters dated 20.11.2024
were issued to most of the petitioners by the District Education
Officers of the allotted districts, except in some cases where such
letters could not be issued for administrative reasons. The said
provisional appointment letters have been annexed as Annexure-
P10 series.
It is further contended that the appointment letters
themselves specifically recorded that the appointments had been
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
made under the "Unamended Exclusive Teachers Rules, 2023" and
that the district allotment had been made on the basis of merit and
district preference in accordance with Rule 4 of the said Rules.
9. Learned counsel for the petitioners further submits
that with issuance of provisional appointment letters, the entire
selection process stood substantially concluded and only the
ministerial/formal act of allotment of schools within the allotted
districts remained. It is submitted that the petitioners, therefore,
acquired a legitimate expectation that they would be permitted to
join as Exclusive Teachers in the allotted districts in accordance
with the "Unamended Exclusive Teachers Rules, 2023".
It is further submitted that subsequently the State
Government amended the Bihar School Exclusive Teachers Rules,
2023 by Gazette Notification dated 19.12.2024 (hereinafter for
brevity, referred to as "Amendment Rules of 2024"), which
amendment has been brought on record as Annexure-P/11.
Learned counsel contends that by the said "Amendment Rules of
2024", Rule-4 and Rule-10 of "Unamended Exclusive Teachers
Rules, 2023" stood substituted and the provision relating to district
choice was deleted and it provided for posting of "Exclusive
Teachers" in their preposted schools. However, according to
learned counsel, the amendment was prospective in nature and did
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
not contain any provision conferring retrospective operation of the
amended Rules 4 & 10 nor any clause nullifying actions already
completed under the "Unamended Exclusive Teachers Rules,
2023".
10. Learned counsel further submits that since the
competency test, district allotment, counselling, verification and
issuance of provisional appointment letters had already been
completed under the "Unamended Exclusive Teachers Rules,
2023", the "Amendment Rules of 2024" could not legally be
applied to the cases of the petitioners. It is, therefore, contended
that the petitioners had acquired substantive and vested rights
under the "Unamended Exclusive Teachers Rules, 2023" and such
rights could not be taken away retrospectively in absence of any
express provision to that effect.
It is further submitted that while only allotment of
schools remained to be completed, the Director, Primary
Education, Government of Bihar issued Memo No.2036 dated
21.12.2024 cancelling the provisional appointment letters issued in
favour of the petitioners and the likes directing all such teachers to
rejoin the schools where they had earlier been working. The said
Memo has been brought on record as Annexure-P/12, which is
under challenge.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
11. Learned counsel submits that thereafter fresh
provisional appointment letters (Annexure-P/13 Series) were
issued by wrongly applying the "Amendment Rules of 2024"
instead of permitting the petitioners to join in their allotted districts
as determined under the "Unamended Exclusive Teachers Rules,
2023". It is contended that the petitioners were thereafter
compelled to join their earlier places of posting as they had no
option except to comply in order to protect their services. One
such joining letter issued in favour of petitioner no.1 has been
brought on record as Annexure-P/14. The provisional appointment
letters subsequently issued applying the "Amendment Rules of
2024" have also been challenged.
12. Learned counsel for the petitioners further submits
that the action of the respondent authorities in cancelling the
provisional appointment letters issued under the "Unamended
Exclusive Teachers Rules, 2023" and in forcing the petitioners to
rejoin their earlier schools is wholly arbitrary, discriminatory and
violative of Articles 14 and 16 of the Constitution of India. It is
contended that the respondents were duty bound to complete the
process initiated under Rule-4 of the "Unamended Exclusive
Teachers Rules, 2023" by allotting schools in the districts already
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
allotted to the petitioners on the basis of merit and district
preference.
It is further submitted that once the recruitment process
commenced under a particular statutory framework and had
proceeded to the stage of issuance of provisional appointment
letters, the respondents could not alter the rules of the game
midway by applying the "Unamended Exclusive Teachers Rules,
2023" retrospectively. The advertisement, the guidelines and the
statutory Rules together created enforceable rights and legitimate
expectations in favour of the petitioners.
13. Learned counsel also submits that it is a settled
principle of law that every statute or statutory rule is prospective
unless expressly or by necessary implication made retrospective.
According to learned counsel the "Amendment Rules of 2024" did
not disclose any intention to retrospectively invalidate or reopen
processes already concluded under the "Unamended Exclusive
Teachers Rules, 2023". It is further submitted that similarly
situated petitioners, namely petitioner nos.5, 12, 18, 22, 25, 31, 32,
33, 40, 48, 64, 67, 68, 70, 81, 86 and 88, despite having qualified
in the competency test under the same advertisement and under the
same statutory regime, were not even issued provisional
appointment letters under the "Unamended Exclusive Teachers
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
Rules, 2023", which action is also stated to be arbitrary and
discriminatory. It is however informed by the learned counsel for
the petitioners that during the pendency of the writ application the
petitioner nos.5, 12, 18, 22, 25, 31, 32, 33, 40, 48, 64, 67, 68, 70,
81, 86 and 88 were directly issued provisional appointment letters
applying the "Amendment Rules of 2024" and thereby posting
them at the place they were earlier working, which they had no
choice but to comply under the afore-enumerated compelling
circumstances.
14. Per Contra, learned counsel for the respondent no.2
(State) submits that the present writ petition has been filed
questioning the legality and validity of the order contained in
Memo No.2036 dated 21.12.2024 issued by the Director, Primary
Education, Bihar, whereby the provisional appointment letters
earlier issued in favour of the petitioners were cancelled and
consequential directions were issued to the concerned District
Education Officers for permitting the petitioners and other
similarly situated teachers to continue at the schools where they
were originally posted.
It is submitted on behalf of the respondent no.2 (State)
that the impugned order dated 21.12.2024 has been issued in
exercise of powers flowing from the "Unamended Exclusive
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
Teachers Rules, 2023" as amended by the "Amendment Rules of
2024" notified vide Notification No.3054 dated 19.12.2024.
15. Learned counsel submits that under Rule 2(vii) of
the "Unamended Exclusive Teachers Rules, 2023", an "Exclusive
Teacher" has been defined to mean a serving local bodies teacher
who has qualified the prescribed competency test. It is contended
that after amendment of the said Rules on 19.12.2024, a revised
statutory mechanism was introduced regarding issuance of
appointment letters and posting of teachers who had qualified the
competency test.
It is further submitted that pursuant to the "Amendment
Rules of 2024", the Director, Primary Education, Bihar issued the
impugned order dated 21.12.2024 for implementation of the said
Rules. Under the said order, all District Education Officers were
directed to issue provisional appointment letters to eligible
teachers from 23.12.2024 onwards through a standardized
software-based system. It was further clarified therein that all
earlier provisional appointment letters issued by the District
Education Officers would stand cancelled.
16. Learned counsel for the respondent no.2 further
submits that under the impugned order all such teachers were
directed to be posted in the same schools where they had earlier
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
been working and formal posting orders were to be issued
accordingly. It is contended that after joining pursuant to the said
posting orders, the teachers concerned would discharge duties as
"Exclusive Teachers" in the allotted schools and from the date of
joining as "Exclusive Teachers", they would automatically stand
relieved from their earlier status as local bodies teachers.
17. Learned counsel further submits that the reasons
behind issuance of the impugned order dated 21.12.2024 were
administrative as well as statutory in nature. It was also orally
argued that the "Amendment Rules of 2024" had to be brought
because most of the teachers who were posted in their home
district did not want to be displaced (however this fact is not borne
out from the affidavit filed by the respondent no.2). It is, therefore,
submitted that after notification of the "Amendment Rules of
2024" vide Notification No.3054 dated 19.12.2024, the Director
was fully empowered to issue implementation guidelines in terms
of the said amended Rules. It is contended that the impugned order
was issued with the object of streamlining the process of issuance
of appointment letters through a uniform software-based
mechanism so as to avoid administrative confusion,
inconsistencies and legal irregularities arising out of provisional
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
appointment letters issued earlier by different District Education
Officers.
18. Learned counsel also submits that the impugned
directions were issued keeping in view the larger public interest
and with the intention of ensuring continuity in the educational
system so that teaching activities in Government Schools are not
adversely affected. It is submitted that if all such teachers were
immediately shifted from their existing schools, it would have
resulted in serious administrative dislocation and disruption in the
functioning of educational institutions. Accordingly, the teachers
were directed to continue in the schools where they were already
working and complete their joining between 01.01.2025 and
07.01.2025.
It is thus submitted that the impugned order merely
operationalizes and implements the amended statutory Rules by
providing a standardized procedure for issuance of fresh
appointment letters and posting orders. Learned counsel submits
that the earlier provisional appointment letters were superseded
only in order to give effect to the "Amendment Rules of 2024" and
not with any malafide intention or arbitrariness.
19. Learned counsel for the respondent no.2 further
submits that the "Unamended Exclusive Teachers Rules, 2023"
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
themselves contemplate change in service conditions of teachers
who qualify the competency test and no vested or indefeasible
right accrued in favour of the petitioners merely on the basis of
provisional appointment letters. According to learned counsel, no
fundamental or legal right of the petitioners has been infringed by
the impugned order and, on the contrary, the implementation of the
"Amendment Rules of 2024" is intended to confer benefit upon
successful candidates by integrating them into the State teaching
cadre. It is, therefore, contended that the petitioners cannot claim a
right contrary to the statutory framework and cannot seek to
disregard the "Amendment Rules of 2024" merely because they
are dissatisfied with the policy decision of the State Government.
20. Learned counsel submits that apart from expressing
disagreement with the administrative decision reflected in the
impugned order, the petitioners have failed to point out any
illegality or procedural irregularity. It is further submitted that the
impugned order is merely an administrative guideline issued for
implementation of validly framed statutory Rules and does not
create any new disability or adverse civil consequence warranting
interference in exercise of writ jurisdiction. It is contended that the
impugned order is not a quasi-judicial determination affecting any
accrued legal right of the petitioners and, therefore, the scope of
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
judicial review in the present matter is extremely limited. Learned
counsel submits that in absence of any demonstrable violation of
statutory provisions or constitutional mandate, no case for
interference is made out.
21. Learned counsel further submits that the challenge
made by the petitioners proceeds on an erroneous assumption that
the Department acted beyond its authority while issuing the
impugned order, whereas in fact the same was issued strictly under
the authority conferred by the "Amendment Rules of 2024". It is
submitted that the Rules were duly notified and the Director,
Primary Education was fully competent to issue implementation
instructions pursuant thereto. It is further submitted that the
petition itself is premature and misconceived inasmuch as the
petitioners continue to remain in service and their appointment as
"Exclusive Teachers" is being processed in accordance with law
and under the amended statutory scheme.
22. Learned counsel for the respondent no.2 submits that
the impugned order has been issued to faithfully enforce the
"Unamended Exclusive Teachers Rules, 2023" as amended vide
Notification No.3054 dated 19.12.2024. The Rules contemplate
appointment and posting of teachers qualifying the competency
test as "Exclusive Teachers" and the Department was fully
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
competent to streamline and coordinate the process of appointment
and posting in administrative interest. It is further submitted that
the direction requiring the petitioners and similarly situated
teachers to continue in the schools where they were already posted
is fully consistent with the object and scheme of the "Amendment
Rules of 2024". According to learned counsel, such posting
ensures continuity in education and prevents disruption in
academic activities. It is contended that continuation in the
existing schools cannot be treated as a grievance, rather the same
is beneficial from an administrative as well as academic
standpoint.
23. Learned counsel also submits that the "Unamended
Exclusive Teachers Rules, 2023" as amended contemplate a
phased transition from local bodies teachers to Exclusive Teachers
and do not confer immediate permanent status upon qualifying the
competency test. The provisional appointment letters followed by
formal joining and confirmation form part of the statutory
transition process envisaged under the "Amendment Rules of
2024".
It is further submitted that the provisional appointment
letters subsequently issued by the District Education Officers
pursuant to the amended procedure were generated through the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
authorized software system and were duly authenticated. Learned
counsel submits that replacement of earlier provisional
appointment letters with software-generated letters does not
prejudice the petitioners in any manner and merely ensures
procedural uniformity and administrative regularity.
In conclusion, learned counsel for the respondent no.2
submits that the answering respondents have acted strictly within
the four corners of the statutory framework and the impugned
order dated 21.12.2024 faithfully implements the "Unamended
Exclusive Teachers Rules, 2023" as amended in 2024. It is
contended that there is no illegality, arbitrariness or violation of
constitutional or statutory provisions in the action of the
respondents. It is thus submitted that the writ petition being devoid
of merit is fit to be dismissed.
24. Learned counsel for the respondent Bihar School
Examination Board (B.S.E.B.) states that all the petitioners are
admittedly Local Bodies Teachers appointed under the provisions
of the Bihar Panchayat Primary Teachers (Appointment and
Service Conditions) Rules, 2012. It is submitted that subsequently
the State Government framed the "Unamended Exclusive Teachers
Rules, 2023" with the object of bringing teachers employed by the
Local Bodies at par with teachers appointed under the Bihar
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
School Teachers (Appointment, Transfer, Disciplinary Proceeding
and Service Condition) Rules, 2023.
Learned counsel further submits that under Rule 3 read
with Rule 4 of the "Unamended Exclusive Teachers Rules, 2023",
all Local Bodies Teachers were required to qualify the competency
test and upon qualifying the same, they were to be brought under a
single district cadre as "Exclusive Teachers" from the date of
joining in the allotted schools. It is further submitted that thereafter
the State Government amended the Bihar School Exclusive
Teachers Rules, 2023 by way of the "Amendment Rules of 2024"
notified on 19.12.2024 and pursuant thereto all the teachers
including the petitioners, except some of them, were directed to
join in the schools where they were already working after
cancellation of their earlier provisional appointment letters.
Learned counsel submits that the principal grievance of the
petitioners pertains to the issue of appointment and posting under
the "Amendment Rules of 2024".
25. Learned counsel submits that by Notification
contained in Memo No.11 dated 15.01.2024, the Bihar School
Examination Board was authorized by the State Government to
conduct the Competency Test, 2024 (CTT-2024) in terms of Rule 4
and Rule-13 of the "Unamended Exclusive Teachers Rules, 2023".
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
A copy of the said Notification has been brought on record as
Annexure-R/A.
Learned counsel further submits that pursuant to the
aforesaid authorization, the answering respondent Board issued
advertisement dated 25.01.2024 for conducting the Competency
Test, 2024 (CTT-2024). It is submitted that the petitioners
appeared in the said examination and were declared successful and
thereafter became eligible for posting as "Exclusive Teachers" in
the allotted schools in accordance with the applicable Rules.
26. Learned counsel for the respondent B.S.E.B.
specifically submits that the Board has no role whatsoever in the
matter of appointment, posting or issuance of appointment letters.
According to learned counsel, the role of the Board is confined
only to conducting the competency examination under the
instructions issued by the Education Department and verification
of certificates/documents of the candidates. It is further submitted
that matters relating to appointment and posting are to be governed
strictly in accordance with the "Unamended Exclusive Teachers
Rules, 2023" and the amended provisions thereof and such matters
do not fall within the ambit, authority or jurisdiction of the
answering respondent Board.
ISSUES FOR CONSIDERATION:
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
1. Whether the respondent authorities were legally
justified in applying the "Amendment Rules of 2024"
retrospectively to the cases of the petitioners, despite the
competency test, district allotment, counselling, document
verification and issuance of provisional appointment letters having
already been completed under the "Unamended Exclusive
Teachers Rules, 2023"?
2. Whether the cancellation of the provisional
appointment letters dated 20.11.2024 issued in favour of the
petitioners and the consequential direction compelling them to
continue in their earlier schools vide Memo No.2036 dated
21.12.2024 are arbitrary, violative of Articles 14 and 16 of the
Constitution of India and contrary to the doctrine that the "rules of
the game" cannot be changed after commencement and substantial
completion of the selection process?
3. Whether the petitioners, after qualifying the
competency test and being allotted districts and issued provisional
appointment letters under the "Unamended Exclusive Teachers
Rules, 2023", had acquired a vested right and/or legitimate
expectation to be posted in the allotted districts in accordance with
the unamended statutory rules, which could not be defeated by
subsequent executive action or amendment in the Rules?
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
FINDINGS:
1. Whether the respondent authorities were legally
justified in applying the "Amendment Rules of 2024"
retrospectively to the cases of the petitioners, despite the
competency test, district allotment, counselling, document
verification and issuance of provisional appointment letters
having already been completed under the "Unamended
Exclusive Teachers Rules, 2023"?
Findings on Issue no. (1)
So far as Issue No.1 is concerned, namely, whether the
respondent authorities were legally justified in applying the
"Amendment Rules of 2024" retrospectively to the cases of the
petitioners despite the competency test, district allotment,
counselling, document verification and issuance of provisional
appointment letters having already been completed under the
unamended "Unamended Exclusive Teachers Rules, 2023", this
Court proceeds to examine the statutory scheme, the sequence of
events and the rival submissions advanced on behalf of the parties.
From the materials available on record, it appears that
the petitioners were initially appointed as Local Bodies Teachers
under the prevailing statutory framework governing
Panchayat/Local Bodies Teachers. Subsequently, the State
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
Government framed the "Unamended Exclusive Teachers Rules,
2023" with the object of bringing Local Bodies Teachers at par
with teachers appointed under the Bihar School Teachers
(Appointment, Transfer, Disciplinary Proceeding and Service
Condition) Rules, 2023.
Under the scheme of the "Unamended Exclusive
Teachers Rules, 2023", particularly Rule 3 read with Rule 4
thereof, all Local Bodies Teachers were required to qualify a
competency test conducted through an authorized Government
agency and upon qualifying the same and joining in the allotted
schools, such teachers were to be treated as "Exclusive Teachers".
The Rules further contemplated that at the time of submission of
the application form for the competency test, candidates were
required to furnish preferences of districts where they intended to
serve and district allotment was to be made on the basis of merit
obtained in the competency test. Relevant portion of Rule 3 and
Rule 4 of the "Unamended Exclusive Teachers Rules, 2023" are
quoted here for reference:
"Rule-3 Constitution of Cadre:- (1) All the teachers
employed by the various tiers of local bodies (viz. Panchayati Raj
and Urban Bodies) shall be required to pass a competency test
under Rule 4 and upon passing the test and joining the allotted
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
school thereafter be called "Exclusive Teachers". The Local
Bodies Teachers employed at various. ties of local bodies shall
stand merged as a single cadre at the district level from the date of
joining the allotted school as per the allotted district in the
competency test. They shall constitute a separate cadre whose
service conditions shall henceforth be regulated by these Rules.
Provided that these Exclusive Teachers upon passing the
competency test under Rule 4 will be entitled to avail the salary
and other perks appointed under Bihar State School Teachers
(Appointment, Transfer, Disciplinary Proceedings and Service
Conditions) Rules, 2023. Provided further that any disciplinary
action, vigilance enquiry or any other Pestigation pending against
such"Local Bodies" Teachers who become "Exclusive Teachers",
shall continue as per the provisions of these new Rules.
(2) As and when an Exclusive Teacher retires or resigns
or is dismissed, the resulting Vacancy shall not be filled by local
bodies. The Department shall be competent to retain a certain
percentage of such vacancies for promotion of these Exclusive
Teachers and transfer the remaining to the cadre of School
Teachers appointed under Bihar State School Teachers
(Appointment, Transfer, Disciplinary Proceedings and Service
Conditions) Rules, 2023.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
(3) Those "local bodies" teachers who do not appear in
or pass the Competency Test as per Rule 4, shall continue to
remain "Local Bodies" Teachers.
Rule-4- Competency Test:- The Department, through a
government agency of its choice shall conduct a competency test
for all serving Local Bodies Teachers. The competency test shall
be conducted over a period of one year from the date of
promulgation of these Rules. Three attempts to pass the
competency test shall be given to each local bodies teacher. At the
time of appearing in the test, the local bodies teacher shall be
required to give three choices of the districts they wish to serve as
Exclusive Teachers. Districts shall be allotted based on their rank
in the competency test. Provided that cases of all those local
bodies teachers who do not appear or fail to clear the competency
test in the 3rd attempt shall be considered separately by the
Department. The Department shall constitute a committee to
consider the cases of all such local bodies teachers and make
suitable recommendation to the Government and to that extent, the
"Local Bodies Teachers Rules, 2020" shall stand modified."
Further, the guidelines issued by the State Government
vide Memo dated 23.01.2024 as well as the advertisement issued
by the Bihar School Examination Board on 25.01.2024 also
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
reiterated the aforesaid statutory position and specifically provided
that candidates would furnish district preferences and districts
would be allotted accordingly. Relevant paragraph of the guideline
vide Memo No.139 dated 23.01.2024 providing the details
regarding conducting of competency test are reproduced herein for
ready reference.
"12- fo'ks"k vuqns"k%
(i) ijh{kk QkeZ izi= ,oa foKfIr foHkkxh; vuqeksnu mijkUr tkjh
fd;k tk,xkA
(ii) f'k{kd vH;FkhZ }kjk l{kerk ijh{kk gsrq vkosnu i= fcgkj
fo|ky; ijh{kk lfefr ds iksVZy ij
vkWuykbZu Hkjk tk,xkA
(iii) ijh{kk QkeZ Hkjrs le; f"k{kd vH;FkhZ }kjk [kkl dj
firk@ifr dk uke] tUe frfFk ,oa ;ksxnku dh frfFk bR;kfn lgha
Hkjk x;k gS ;k ugha] feyku djus ds mijkUr Submit fd;k
tk,xkA
(iv) f"k{kd vH;FkhZ }kjk ijh{kk QkeZ Hkjrs le; fuEukafdr
vfHkys[k Upload djuk gksxk&
¼d½ vk/kkj dkMZ
¼[k½ eSfVªd dk izek.k i=
¼x½ TET/CTET/STET mRrh.kZrk izek.k i=
¼?k½ "kS{kf.kd izek.k i=
¼M-½ iz"kS{kf.kd izek.k i=
¼p½ fu;kstu bdkbZ }kjk tkjh fu;qfDr i=A
(v) ijh{kk QkeZ Hkjrs le; f'k{kd vH;fFkZ;ksa dks rhu ftyksa
dk fodYi nsuk vfuok;Z gksxkA ftyk dk vkoaVu fcgkj
fo|ky; ijh{kk lfefr ,oa fo|ky; dk vkoaVu foHkkx }kjk
fd;k tk,xkA"
[Emphasis supplied]
It is not in dispute that pursuant to the aforesaid Rules
and guidelines, all the petitioners submitted their applications,
furnished district preferences, appeared in the competency test
conducted in February, 2024 and were declared successful. The
result cards issued by the Bihar School Examination Board itself
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
reflected the districts allotted to the petitioners as per the district
preferences given by them.
Thereafter, the petitioners were called for counselling
and document verification and the records disclose that their
credentials were duly verified by the concerned authorities.
Subsequently, provisional appointment letters dated 20.11.2024
came to be issued in favour of the petitioners by the respective
District Education Officers of the allotted districts.
A perusal of the said provisional appointment letters
demonstrates that the appointments had been made in accordance
with the "Unamended Exclusive Teachers Rules, 2023" and the
allotment of districts had been made on the basis of merit and
preference under the statutory framework then prevailing. The
relevant portion of the provisional appointment letter dated
20.11.2024 is quoted herein below for ready reference.
Þfcgkj fo|ky; fof'k"V f'k{kd fu;ekoyh] 2023 esa
izko/kkuksa ds rgr fcgkj fo|ky; ijh{kk lfefr] iVuk ds
foKfIr la[;k&PR 34/2024 ds ifjizs{; esa l{kerk
ijh{kk] 2024 ds ?kksf'kr ifj.kke ds vk/kkj ij vkids }kjk
Counselling esa izLrqr gksus ds i'pkr ,oa vko';d
dkxtkr iznku djus ds mijkUr ;g vkSicaf/kd
fu;qfDr&i= fuEufyf[kr 'krksZa ds vUrxZr fuxZr fd;k tk
jgk gS%&
1- ;g fu;qfDr&i= vkSicaf/kd :i ls fuxZr fd;k tk jgk
gSA
2- foHkkx }kjk vkids izek.k&i=ksa dk lR;kiu lacaf/kr
issuing Authority ¼fuxZeu izkf/kdkj½ ls djk;k tk jgk
gSA ;fn izek.k&i= xyr ik;k tkrk gS rks ;g fu;qfDr jÌ
dj nh tk;sxh vkSj vko';d dkuwuh dkjZokbZ dh tk;sxhA
3- fcgkj fo|ky; fof'k"V f'k{kd fu;ekoyh] 2023 ds
fu;e& 3¼1½ ds rgr vkaofVr fo|ky; esa ;ksxnku ds
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
i'pkr vki fof'"V f"k{kd ds :i esa osru Hkqxrku ds ik=
gksaxsA
4- fcgkj fo|ky; fof'"V f"k{kd fu;ekoyh] 2023 ds
fu;e&10 ,oa foHkkxh; ladYi
Kkikad&7@LFkkiuk0&02&06@2024&1729 fnukad 07-10-
2024 ds vkyksd esa fu;ekuqlkj fo|ky; vkoafVr dj
inLFkkiu fd;k tk;sxkA
5- ;g Hkh Li"V fd;k tkrk gS fd dafMdk 4 ds vkyksd esa
;qfDrlaxr inLFkkiu ds lkFk fo|ky; inLFkkiu i=
fuxZr fd;k tk;sxkAß
[Emphasis supplied]
Thus, by the time the Amendment Rules, 2024 came
into force on 19.12.2024, the process initiated under the
"Unamended Exclusive Teachers Rules, 2023" had already
progressed substantially and all material stages of the selection
process, namely, competency test, declaration of result, district
allotment, counselling, document verification and issuance of
provisional appointment letters had already been completed.
The principal contention advanced on behalf of the
petitioners is that after completion of the aforesaid stages, a
substantive and accrued right came into existence in their favour to
be considered for posting in the allotted districts under the
unamended Rules and such right could not subsequently be taken
away by retrospective application of the "Amendment Rules of
2024". It has further been contended that the "Amendment Rules of
2024" neither expressly nor by necessary implication provide for
retrospective operation and therefore, could not be applied to
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
reopen or nullify a process already completed under the earlier
statutory regime.
On the other hand, learned counsel appearing on behalf
of the respondent authorities has contended that the impugned
order dated 21.12.2024 merely operationalizes the "Amendment
Rules of 2024" and that the State Government was competent to
issue fresh implementation guidelines in administrative interest. It
has also been contended that the petitioners had not acquired any
indefeasible right merely on the basis of provisional appointment
letters and that the "Amendment Rules of 2024" contemplated a
phased transition of Local Bodies Teachers into the cadre of
"Exclusive Teachers".
Having considered the rival submissions and materials
on record, this Court finds that the controversy essentially turns
upon the nature and effect of the "Amendment Rules of 2024" and
whether the same were intended to apply retrospectively to
processes already completed under the "Unamended Exclusive
Teachers Rules, 2023".
At this stage, it would be apposite to notice the settled
principle of statutory interpretation that every statute or statutory
rule is presumed to operate prospectively unless the legislature
expressly or by necessary implication gives retrospective effect to
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
the same. The reason behind such principle is that accrued or
vested rights cannot ordinarily be divested by subsequent
amendments unless the statutory language clearly compels such a
consequence.
The "Amendment Rules of 2024" admittedly came into
force on 19.12.2024. However, from a plain reading of the
amendment notification and the substituted provisions, this Court
does not find any express stipulation giving retrospective effect to
the amendment. Equally, no provision has been brought to the
notice of this Court indicating that the State intended to reopen,
cancel or nullify actions already completed under the "Unamended
Exclusive Teachers Rules, 2023".
Significantly, the respondents themselves have admitted
in their counter affidavit that the provisional appointment letters
issued earlier were cancelled after implementation of the
"Amendment Rules of 2024" and fresh directions were issued
requiring the petitioners to continue in their existing schools.
Therefore, the action of the respondents clearly amounts to giving
retrospective operational effect to the amended provisions in
respect of a process which had already substantially concluded
under the earlier Rules.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
This Court is unable to accept the contention of the
respondents that the impugned order is merely an administrative
guideline having no bearing upon accrued rights of the petitioners.
The effect of the impugned action is not merely procedural. By
cancellation of the provisional appointment letters and by directing
the petitioners to continue in their previous schools, the
respondents effectively nullified the district allotments made under
the "Unamended Exclusive Teachers Rules, 2023" and deprived the
petitioners of the benefit flowing from the earlier statutory scheme.
At this juncture, it is equally relevant to note that the
petitioners were not merely aspirants participating in an ongoing
process. Their competency test had concluded, districts had already
been allotted on merit, counselling and verification had been
completed and provisional appointment letters had also been
issued. Therefore, the selection process had crossed the stage of
mere expectation and had ripened into a crystallized entitlement
under the "Unamended Exclusive Teachers Rules, 2023", subject of
course to completion of consequential formalities.
The submission of the respondents that the petitioners
had acquired no vested right merely because the appointment
letters were provisional also cannot be accepted in the facts of the
present case. While it is true that a candidate does not ordinarily
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
acquire an indefeasible right to appointment merely by
participation in a selection process, the position stands materially
altered where the entire process has been completed under a
particular statutory framework and the State thereafter seeks to
alter essential conditions of appointment by subsequent amendment
without express/implied retrospective operation.
In the present case, district preference and allotment
formed an integral and substantive component of the recruitment
process under the "Unamended Exclusive Teachers Rules, 2023".
The respondents, after acting upon the said Rules throughout the
process, could not subsequently apply the amended provisions to
deprive the petitioners of the benefits already accrued in their
favour. The Court is also of the considered opinion that
administrative convenience or policy considerations, howsoever
important, cannot by themselves authorize retrospective application
of statutory amendments in absence of express/implied legislative
sanction.
Accordingly, this Court holds that the respondent
authorities were not legally justified in retrospectively applying the
"Amendment Rules of 2024" to the cases of the petitioners after
completion of the competency test, district allotment, counselling,
document verification and issuance of provisional appointment
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
letters under the unamended "Bihar School Exclusive Teachers
Rules, 2023". The action of the respondents in cancelling the
earlier provisional appointment letters and in altering the district
allotment already made under the unamended Rules is therefore
unsustainable in law.
2. Whether the cancellation of the provisional
appointment letters dated 20.11.2024 issued in favour of the
petitioners and the consequential direction compelling them to
continue in their earlier schools vide Memo No.2036 dated
21.12.2024 are arbitrary, violative of Articles 14 and 16 of the
Constitution of India and contrary to the doctrine that the
"rules of the game" cannot be changed after commencement
and substantial completion of the selection process?
Findings on Issue no. (2)
So far as Issue No.2 is concerned, namely, whether the
cancellation of the provisional appointment letters dated
20.11.2024 issued in favour of the petitioners and the consequential
direction compelling them to continue in their earlier schools vide
Memo No.2036 dated 21.12.2024 are arbitrary, violative of Articles
14 and 16 of the Constitution of India and contrary to the settled
principle that the "rules of the game" cannot be changed after
commencement and substantial completion of the selection
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
process, this Court proceeds to examine the legality and effect of
the impugned action in the backdrop of the admitted factual matrix.
From the records of the case, it emerges that the
petitioners participated in the process initiated under the
"Unamended Exclusive Teachers Rules, 2023" and the guidelines
issued thereunder. Under the statutory framework prevailing at the
relevant point of time, Local Bodies Teachers were required to
appear in a competency test and while applying for the said
examination, they were required to furnish preferences of districts
where they intended to serve as "Exclusive Teachers".
The materials on record further disclose that the
petitioners participated in the competency test conducted by the
Bihar School Examination Board pursuant to the notification and
advertisement issued for such purpose. It is not disputed by the
respondents that all the petitioners were declared successful in the
competency test and that districts were allotted to most of them on
the basis of merit and district preference.
It further appears from the records that after declaration
of result, the petitioners were called for counselling and
verification of documents by the concerned District Education
Officers. The documents submitted by the petitioners were duly
verified and the authorities thereafter proceeded to issue
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
provisional appointment letters dated 20.11.2024 in favour of most
of the petitioners.
A perusal of the said provisional appointment letters
demonstrates that the appointments were made in accordance with
the "Unamended Exclusive Teachers Rules, 2023" and the
petitioners were to be posted in the districts allotted to them
pursuant to the competency test process. However, before the
petitioners could be finally allotted schools within the allotted
districts, the respondent authorities issued Memo No.2036 dated
21.12.2024 cancelling the earlier provisional appointment letters
and directing the petitioners to continue in the same schools where
they had previously been working as Local Bodies Teachers.
The principal grievance of the petitioners is that the
impugned action completely altered the basis of the recruitment
process after the process had substantially concluded and thereby
deprived the petitioners of the benefit of district allotment secured
by them on the basis of merit under the "Unamended Exclusive
Teachers Rules, 2023".
On the other hand, the respondents have sought to
justify the impugned action by contending that the "Amendment
Rules of 2024" contemplated a revised mechanism for appointment
and posting and that the impugned order was issued to streamline
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
the process, avoid administrative confusion and ensure continuity
in educational activities. The respondents have further contended
that the petitioners had no indefeasible right to insist upon posting
in the allotted districts merely on the basis of provisional
appointment letters.
Having considered the rival submissions, this Court
finds that the impugned action cannot be viewed as a mere
procedural adjustment or administrative arrangement. The
consequence of cancellation of the provisional appointment letters
was that the petitioners were deprived of the districts allotted to
them under the unamended statutory framework and were
compelled to continue in their earlier places of posting despite
successfully participating in a process which specifically
contemplated district preference and district allotment.
The Court is of the considered opinion that district
allotment was not an incidental or insignificant aspect of the
recruitment process. Rather, it constituted a substantive component
of the selection mechanism itself. The petitioners were required to
exercise district preferences at the time of application, districts
were allotted on the basis of merit and such allotment formed part
of the result declared by the Bihar School Examination Board.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
Therefore, once the respondents permitted the entire
process to proceed under the "Unamended Exclusive Teachers
Rules, 2023", conducted the competency test, allotted districts,
completed counselling and verification and thereafter issued
provisional appointment letters, the authorities could not
subsequently alter the essential terms of the process to the
prejudice of the petitioners.
At this stage, the principle that the "rules of the game"
cannot be changed after commencement of the selection process
assumes considerable significance. The said doctrine has
consistently been recognized by the constitutional courts to ensure
fairness, transparency and non-arbitrariness in public recruitment.
Once a recruitment process is initiated under a particular statutory
or procedural framework, candidates who participate in the process
acquire a legitimate expectation that the selection shall be
completed in accordance with the same rules unless the governing
statute itself expressly/impliedly provides otherwise.
In the present case, the petitioners participated in the
process on the clear understanding, flowing from the Rules,
guidelines and advertisement, that district allotment would be made
on the basis of merit and preference. The respondents themselves
acted upon the said framework throughout the process and only
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
after completion of all material stages sought to alter the position
by cancelling the provisional appointment letters.
The Court finds considerable force in the submission
advanced on behalf of the petitioners that the respondents
effectively changed the conditions governing appointment after
substantial completion of the process. Such action strikes at the
root of fairness in public employment and cannot withstand
scrutiny under Articles 14 and 16 of the Constitution of India.
Article 14 mandates fairness and non-arbitrariness in
State action, while Article 16 guarantees equality of opportunity in
matters relating to public employment. Any action of the State
which is arbitrary, unreasonable or discriminatory in the matter of
recruitment and appointment would fall foul of the constitutional
mandate.
In the present case, the impugned action not only altered
the basis of appointment after completion of the process but also
deprived the petitioners of the benefit earned by them through
merit in the competency test. The petitioners had participated in the
process with a legitimate expectation that district allotment would
be honoured in terms of the governing Rules and guidelines. The
sudden cancellation of the earlier appointment letters and direction
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
to continue in the previous schools defeated the very basis on
which the petitioners had participated in the process.
The justification sought to be offered by the respondents
on grounds of administrative convenience and continuity of
education also does not persuade this Court to uphold the
impugned action. Administrative convenience, though relevant,
cannot override statutory provisions nor can it justify alteration of
the conditions of selection after completion of the process. Once
the respondents themselves adopted a merit-based district allotment
mechanism under the "Unamended Exclusive Teachers Rules,
2023", they were bound to carry the process to its logical
conclusion.
This Court also cannot lose sight of the fact that the
respondents themselves admitted in the counter affidavit that the
provisional appointment letters issued earlier stood cancelled after
implementation of the "Amendment Rules of 2024". Thus, the
cancellation was not on account of any defect attributable to the
petitioners, suppression of facts or irregularity in the selection
process, but solely because the State subsequently decided to alter
the mechanism of posting.
The Court is, therefore, of the considered view that the
cancellation of the provisional appointment letters dated
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
20.11.2024 and the consequential direction compelling the
petitioners to continue in their earlier schools vide Memo No.2036
dated 21.12.2024 were arbitrary and unsustainable in law. The
impugned action amounts to changing the rules governing
appointment after commencement and substantial completion of
the selection process and thereby violates the constitutional
guarantees contained under Articles 14 and 16 of the Constitution
of India.
3. Whether the petitioners, after qualifying the
competency test and being allotted districts and issued
provisional appointment letters under the Unamended
Exclusive Teachers Rules, 2023, had acquired a vested right
and/or legitimate expectation to be posted in the allotted
districts in accordance with the unamended statutory rules,
which could not be defeated by subsequent executive action or
amendment in the Rules?
Findings on Issue no. (3)
So far as Issue No.3 is concerned, namely, whether the
petitioners, after qualifying the competency test and being allotted
districts and some of them also being issued provisional
appointment letters under the "Unamended Exclusive Teachers
Rules, 2023", had acquired a vested right and/or legitimate
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
expectation to be posted in the allotted districts in accordance with
the unamended statutory scheme, which could not be defeated by
subsequent executive action or amendment in the Rules, this Court
proceeds to examine the nature of the rights claimed by the
petitioners in the light of the statutory framework and the admitted
facts on record.
At the outset, it is necessary to notice that the petitioners
participated in the competency test process initiated under the
"Unamended Exclusive Teachers Rules, 2023" and the guidelines
issued thereunder. The statutory scheme prevailing at the relevant
point of time specifically contemplated that Local Bodies Teachers,
upon qualifying the competency test, would be allotted districts on
the basis of merit and preference and thereafter be posted as
"Exclusive Teachers" in the allotted districts.
The records further reveal that while submitting their
applications for the competency test, all the petitioners exercised
district preferences in terms of Rule 4 of the unamended Rules and
the guidelines issued by the State Government. It is not disputed by
the respondents that all the petitioners appeared in the competency
test conducted by the Bihar School Examination Board and were
declared successful. It also appears from the result cards issued by
the Bihar School Examination Board that districts were allotted to
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
the petitioners on the basis of merit and preference under the
prevailing Rules.
Thereafter, the petitioners were called for counselling
and verification of documents and the authorities concerned
verified their credentials in accordance with the prescribed
procedure. The materials on record further disclose that provisional
appointment letters dated 20.11.2024 were issued in favour of
several petitioners by the respective District Education Officers of
the allotted districts. However, the writ petition itself specifically
records that some petitioners, namely petitioner nos. 5, 12, 18, 22,
25, 31, 32, 33, 40, 48, 64, 67, 68, 70, 81, 86 and 88, were not
issued provisional appointment letters though they had also
qualified the competency test and had been allotted districts in the
same process.
Thus, factually, the petitioners fall into two categories:
firstly, those who had been issued provisional appointment letters
dated 20.11.2024 and secondly, those who, despite successful
completion of all stages of the process, including the allotment of
districts as per their preferences, had not been issued such
provisional appointment letters. The question, therefore, is whether
both categories of petitioners can claim protection on the basis of
vested right and/or legitimate expectation under the "Unamended
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
Exclusive Teachers Rules, 2023". Learned counsel for the
petitioners have also relied on Abhay Kumar Patel & Ors. v. State
of Bihar & Ors. reported in 2026 SCC OnLine SC 20, relevant
paragraph of which are quoted herein for reference:
"37. The distinction drawn by the respondents
regarding the "provisional" nature of the merit
list is untenable. The list was provisional
subject to verification of documents, not
subject to a fundamental change in the criteria
for placement in the merit list itself. Once a
candidate has cleared the written examination
and found a place in the merit list based on the
announced criteria in line with the extant
Rules and the advertisement, a legitimate
expectation arises that the selection will be
finalized based on the criteria which was
advertised at the time of initiation of the
recruitment process.
38. The retrospective application of Rule 8(5)
creates an anomaly where candidates who
competed under one set of rules are now being
judged by another, ex post facto. This directly
impacts the appellants, who may be pushed
down the merit list or ousted entirely by
candidates who score lower in the written
exam but gain the newly introduced additional
marks for contractual service.
39. We also note the argument regarding the
General Administration Department's 2018
Memo and 2021 Memo. While these
resolutions reflect a policy to grant weightage,
they were executive instructions. The
recruitment in question was governed by the
statutory 2019 Rules, which did not
incorporate these resolutions at the time of the
2019 Advertisements. The State cannot rely on
executive instructions to override statutory
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
rules that were in force during the initiation of
the recruitment process, especially to the
detriment of candidates who had no notice of
such weightage or age relaxation.
Additionally, when the 2019 Advertisements
were issued, there was no whisper about the
applicability of the said resolutions; it was
only when a challenge was made by the
candidates that the State raised the defense,
taking a pretext of the aforesaid resolutions,
which is an afterthought and not tenable at
all."
[Emphasis supplied]
So far as the petitioners who had already been issued
provisional appointment letters are concerned, this Court is of the
considered opinion that their claim stands on a much stronger
footing. The issuance of provisional appointment letters after
completion of the competency test, district allotment, counselling
and document verification clearly demonstrates that the authorities
had accepted and acted upon the selection process conducted under
the "Unamended Exclusive Teachers Rules, 2023". The provisional
appointment letters themselves recorded that the appointments had
been made under the "Unamended Exclusive Teachers Rules,
2023" and that district allotment had been made on the basis of
merit and preference. Therefore, in respect of such petitioners, the
process had clearly advanced beyond the stage of a mere
expectation or hope of appointment. The State authorities had
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
already recognized their entitlement under the unamended statutory
framework and had taken concrete steps towards giving effect to
the same.
At the same time, this Court is also of the opinion that even
those petitioners who had not been issued provisional appointment
letters under the "Unamended Exclusive Teachers Rules, 2023"
cannot be treated as mere aspirants having no enforceable claim
whatsoever. Admittedly, such petitioners had also participated in
the same recruitment process, qualified the competency test,
obtained district allotment and completed counselling and
document verification under the "Unamended Exclusive Teachers
Rules, 2023".
The respondents have not disputed that all the petitioners
formed part of the same selection process initiated under the
"Unamended Exclusive Teachers Rules, 2023". The distinction that
some of the petitioners had not been issued provisional
appointment letters appears to be merely procedural and
administrative in nature and not attributable to any deficiency or
disqualification on their part or based on any intelligible
differentia.
In such circumstances, this Court is of the considered view
that all the petitioners had acquired, at the very least, a legitimate
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
expectation that the process initiated under the "Unamended
Exclusive Teachers Rules, 2023" would be carried to its logical
conclusion in accordance with the same statutory framework. In the
present case, the State itself framed the "Unamended Exclusive
Teachers Rules, 2023", invited applications under the said Rules,
required candidates to furnish district preferences, conducted the
competency test, allotted districts on merit, completed counselling
and verification and in many cases even issued provisional
appointment letters. Thus, the entire conduct of the respondents
unmistakably represented that appointments and postings would be
finalized in terms of the "Unamended Exclusive Teachers Rules,
2023".
Consequently, the petitioners legitimately expected that
they would be posted in the allotted districts in accordance with the
statutory scheme under which the process had been initiated and
substantially completed.
The Court is also of the opinion that in the case of those
petitioners who had already received provisional appointment
letters, the right accrued in their favour cannot be brushed aside as
a mere abstract expectation. Although a provisional appointment
may not always confer an indefeasible right to final appointment,
yet where such appointment is preceded by completion of the entire
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
selection process under a particular statutory framework, the State
cannot arbitrarily nullify the same by subsequently altering
essential conditions of appointment through executive action.
The respondents have sought to contend that no vested
right accrued in favour of the petitioners and that the "Amendment
Rules of 2024" merely regulated the transition process of Local
Bodies Teachers into the cadre of Exclusive Teachers. However,
this Court finds that such submission overlooks the crucial fact that
the position qua the petitioners had already stood altered on the
basis of the process undertaken by the State under the "Unamended
Exclusive Teachers Rules, 2023". The impugned action not only
deprived the petitioners of district allotments secured on merit but
also completely defeated the expectations generated by the
statutory process itself.
The Court is, therefore, of the considered opinion that the
respondents could not, by subsequent executive instructions or by
applying the "Amendment Rules of 2024" retrospectively, defeat
the accrued rights and legitimate expectations arising out of the
"Unamended Exclusive Teachers Rules, 2023".
Accordingly, this issue is answered in favour of the
petitioners by holding that the petitioners, after qualifying the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
competency test and being allotted districts under the "Unamended
Exclusive Teachers Rules, 2023", had acquired a legitimate
expectation to be posted in the allotted districts in accordance with
the unamended statutory scheme and, in the case of those
petitioners who had already been issued provisional appointment
letters, an accrued substantive right had also come into existence in
their favour. Such rights and expectations could not legally be
defeated by subsequent executive action or by retrospective
application of the "Amendment Rules of 2024".
27. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed.Consequently, the order contained in Memo No.2036 dated
21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly the subsequent provisional appointment letters
(Annexure-13 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
28. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
29. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
30. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
(Annexure-13 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioner of this case is similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Letter No.2036 dated
21.12.2024 (Annexure-P/7 and P/7-1) issued by the Director,
Primary Education, Bihar, Patna, whereby the provisional
appointment letters issued in favour of the petitioner was cancelled
and the petitioner was directed to continue in their earlier schools,
is hereby quashed to the extent it applies to the present petitioner.
Resultantly, the subsequent provisional appointment letter
(Annexure-P/8) issued in terms of "Amendment Rules of 2024" is
also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioner, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointment/posting of the petitioner in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioner shall
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
stand restored and acted upon by the concerned authorities. In
respect of those petitioner who was not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
his subsequent provisional appointment letter, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioner in his allotted district within a period of six
weeks from the date of receipt/production of a copy of this
judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
(Annexure-13 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the Amendment Rules
of 2024 in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
(Annexure-13 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/1) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
(Annexure-5 Series) issued in terms of "Amendemnt Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioner of this case is similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
letters issued in favour of the petitioner was cancelled and the
petitioner was directed to continue in their earlier schools, is hereby
quashed to the extent it applies to the present petitioner.
Resultantly, the subsequent provisional appointment letter
(Annexure-13) issued in terms of "Amendment Rules of 2024" are
also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioner, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointment/posting of the petitioner in the districts allotted to him
pursuant to the competency test conducted under the unamended
statutory scheme. The earlier provisional appointment letter dated
20.11.2024 issued in favour of the petitioner shall stand restored
and acted upon by the concerned authorities. In respect of those
petitioner who were not issued provisional appointment letters
despite having qualified in the same process and having been
allotted district, the respondent authorities shall issue consequential
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
appointment/posting order in accordance with the "Unamended
Exclusive Teachers Rules, 2023" after cancelling his subsequent
provisional appointment letter, if any, has been issued in terms of
"Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioner in his allotted district within a period of six
weeks from the date of receipt/production of a copy of this
judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/6) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
(Annexure-P/7) issued in terms of "Amendment Rules of 2024" are
also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
(Annexure-13 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
2. Since the petitioner of this case is similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/11) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioner was cancelled and the
petitioner was directed to continue in their earlier schools, is hereby
quashed to the extent it applies to the present petitioner.
Resultantly, the subsequent provisional appointment letters
(Annexure-P/12) issued in terms of "Amendment Rules of 2024"
are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioner, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointment/posting of the petitioner in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioner shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioner who was not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
his subsequent provisional appointment letter, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioner in his allotted district within a period of six
weeks from the date of receipt/production of a copy of this
judgment.
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioners of this case are similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/1) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
letters issued in favour of the petitioners were cancelled and the
petitioners were directed to continue in their earlier schools, is
hereby quashed to the extent it applies to the present petitioners.
Resultantly, the subsequent provisional appointment letters
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
(Annexure-P/14 Series) issued in terms of "Amendment Rules of
2024" are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioners, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointments/postings of the petitioners in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioners shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioners who were not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
their subsequent provisional appointment letters, if any, have been
issued in terms of "Amendment Rules of 2024".
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioners in their respective allotted districts within
a period of six weeks from the date of receipt/production of a copy
of this judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
Heard the parties.
2. Since the petitioner of this case is similarly situated as
the petitioners of CWJC No.6127 of 2025 and the facts, issues
involved as well as reliefs claimed are also similar in nature,
therefore, this writ application is also allowed in terms of the
aforesaid judgment delivered in CWJC No.6127 of 2025.
3. Accordingly, in view of the discussions made
hereinabove and for the reasons recorded while answering the
issues framed by this Court, the writ petition deserves to be
allowed. Consequently, the order contained in Memo No.2036
dated 21.12.2024 (Annexure-P/12) issued by the Director, Primary
Education, Bihar, Patna, whereby the provisional appointment
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
letters issued in favour of the petitioner was cancelled and the
petitioner was directed to continue in their earlier schools, is hereby
quashed to the extent it applies to the present petitioner.
Resultantly, the subsequent provisional appointment letters
(Annexure-P/13) issued in terms of "Amendment Rules of 2024"
are also quashed.
4. Further, the consequential action of the respondent
authorities in giving retrospective effect to the "Amendment Rules
of 2024" in respect of the petitioner, despite completion of the
selection process under the "Unamended Exclusive Teachers Rules,
2023", is held to be arbitrary and unsustainable in law.
The respondent authorities are accordingly directed to give
effect to the selection process undertaken under the "Unamended
Exclusive Teachers Rules, 2023" and to proceed with the
appointment/posting of the petitioner in the districts allotted to
them pursuant to the competency test conducted under the
unamended statutory scheme. The earlier provisional appointment
letters dated 20.11.2024 issued in favour of the petitioner shall
stand restored and acted upon by the concerned authorities. In
respect of those petitioner who was not issued provisional
appointment letters despite having qualified in the same process
and having been allotted districts, the respondent authorities shall
Patna High Court CWJC No.6127 of 2025 dt.13-05-2026
issue consequential appointment/posting orders in accordance with
the "Unamended Exclusive Teachers Rules, 2023" after cancelling
his subsequent provisional appointment letter, if any, have been
issued in terms of "Amendment Rules of 2024".
5. The respondent authorities are further directed to
complete the exercise of allotment of schools and consequential
posting of the petitioner in his allotted district within a period of six
weeks from the date of receipt/production of a copy of this
judgment.
6. The writ petition is, accordingly, allowed in the
aforesaid terms. All pending I.As, if any, stands disposed of.
However, there shall be no order as to costs.
(Alok Kumar Sinha, J)
Prakash Narayan
AFR/NAFR AFR
CAV DATE 04.05.2026
Uploading Date 13.05.2026
Transmission Date NA
