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High CourtsSingle Bench(2021) 12 PAT CK 0039

Soni Kumari @ Soni Jha @ Soni Devi vs State Of Bihar

Patna High Court · Decided on 13 December 2021

HON’BLE JUDGES
P. B. Bajanthri, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 5907 Of 2020

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Judgment

8 paragraphs · 338 words
1.

Heard the learned counsels for the parties.

2.

In the instant petition, petitioners have prayed for following reliefs:-

"a. For issuance of any appropriate writ/writs, rule or direction especially in the nature of mandamus, directing  the  respondents  authority  to absorb  the  petitioners  on  the  post  of Class-III to Class-IV under the Employment of State Government as the petitioners  are  Ex-instructors  or  non- formal education including the other several grounds as respondents authorities  have  already  absorbed  the non-formal Education Supervisors on Class-III post in the light of order passed by this Hon'ble Court.

b. For issuance of any approach  writ/writs,  rule  or  direction especially in the nature of mandamus directing the respondents to give treat as the case of other several similar situated has  been  considered  by  this  Hon'ble Court as well as by the Hon'ble Court.

c. For issuance of any appropriate writ/writs, rule or  directions as this Hon'ble Court may found fit and proper to the facts and circumstances of the  case  as  well  as  for  which  these petitioners may be found entitled thereto."

3.

Question for consideration in the present petition is whether petitioners are entitled to be absorbed on the post of Class-III or Class-IV under the employment of the State Government with reference to the fact that the petitioners are said to be ex-instructors of non-formal education.

4.

The concerned respondent is hereby directed to pass speaking order as to whether petitioners are entitled to be absorbed on the post of Class-III or Class-IV, in the light of Apex Court's decision in case of Secy., State of Karnataka V. Uma Devi reported in (2006)4 SCC page 1 passed in CWJC No. 16 of 2021 read with full bench decision in case of Ram Sevak Yadav & Another Vs. The State of Bihar & Others reported in 2013(1) PLJR 964 passed in CWJC No. 267 & 472 of 2010 within a period of three months from the date of receipt of this order.

5.

With the above observations, the instant petition stands disposed of.