Md Belal Ahmad vs The State of Bihar

IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11819 of 2026
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1. Md Belal Ahmad S/o Md Abdul Majid R/o village- Quazi Basti Patesari,
P.S.- Thakurganj, District- Kishanganj.
2. Jyotish Lal @ Jyotish Prasad Singh, S/o Shahat Lal, R/o Village - Chikabari,
P.O. Khudaganj, P.S. Bahadurganj, District-Kishanganj.
3. Adnan Reza, S/o Zillur Rahman, R/o Village - Kamalpur, P.S.-
Kochadhaman, District - Kishanganj.
4. Md Ajmal Raza, S/o Md Iqubal Faizi, R/o Village Jhala, P.S. Terhagachh,
District - Kishanganj.
5. Md Iftekhar Alam, S/o Md Abdur Rahim, R/o Village Charakpara Laucha,
P.S. Bahadurganj, District - Kishanganj.
6. Praduman Kumar Das, S/o Bhupesh Kumar Das, R/o Village - Dakpokhar,
P.S. Terhagachh, District - Kishanganj.
7. Md Ishteyaque Reza, S/o Md Salimuddin, R/o Village- Babhan Toli Laucha,
P.S.- Bahadurganj, District - Kishanganj.
8. Bikesh Kumar Singh, S/o Satish Chand Singh, R/o Village - Sirnea, P.S.
-Terhagachh, District - Kishanganj.
9. Jyotish Prasad Singh, S/o Motilal Singh, R/o Village - Pipra Foolbari, P.S.
-Terhagachh, District - Kishanganj.
10. Bhagwat Kumar Singh, S/o Devendra Prasad Singh, R/o Village - Bhata Bari
Jhingakanta, P.S. Bahadurganj, District Kishanganj.
11. Permanand Kumar Singh, S/o Shobha Lal Singh, R/o Village- Kajleta, P.S.-
Terhagachh, District - Kishanganj.
12. Jiveshwar Prasad Singh, S/o Dhaneshwar Prasad Singh, R/o Village Kajleta,
P.S. Terhagachh, District - Kishanganj.
13. Nageshwar Ram, S/o Bhutai Mochi, R/o Village- Jaria Bhita, P.S.-
Terhagachh, District - Kishanganj.
14. Chandra Kumar, S/o Rajkumar Ganesh, R/o Village- Tappu Hat, P.S. Dighal
Bank, District - Kishanganj.
15. Md Adil Rashid, S/o Noorul Huda, R/o Village - Rashidpur Altabari, P.O.
Gangi Hat, P.S. -Bahadurganj, District-Kishanganj.
16. Md Nadir Ahsan, S/o Sabir Alam, R/o Village- Rashidpur Altabari, P.O.-
Gangi Hat, P.S.- Bahadurganj, District- Kishanganj.
17. Bandana Kumari, W/o Sri Bhaskar Kumar, R/o At Bajrangpuram, Lane 1,
Rewa Road, Muzaffarpur, P.S.- Sadar Muzaffarpur, District - Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, Patna.
2. The Secretary, Education Department, Government of Bihar, Patna.
3. The Director, Primary Education, Education Department, Government of

Patna High Court CWJC No.11819 of 2026 dt.01-09-2026
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Bihar, Patna.
4. The District Education Officer, Kishanganj, District- Kishanganj.
5. The District Education Officer, Muzaffarpur, District Muzaffarpur.
6. The District Programme Officer, Establishment (Education), Kishanganj,
District - Kishanganj.
7. The District Programme Officer, Establishment (Education), Muzaffarpur,
District - Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mrityunjay Kumar, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Shivam Kumar, Adv.
For the Respondent/s : Mr. Government Pleader (11)
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 01-09-2026
Heard the parties.
2. The batch of the writ petitioners, who were duly
appointed as untrained Panchayat/Prakhand/Nagar Teachers in
the year 2013 to 2016 by the competent authority and joined
their respective schools; have further admitted in different training
colleges for the different session and completed their trainings on
different dates. But even after completion of training, the
examination was conducted after 2 and ½ years along with the
junior batch, the result of which was declared on 19.01.2019.
3. In the aforesaid premise, they have approached this
Court seeking issuance of a writ in the nature of mandamus,
directing respondent no. 3 to extend all the monetary benefits of
trained pay scale with effect from the date of completion of their

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training, in the light of the judgment dated 01.02.2021 passed in
CWJC No. 16165 of 2019 and CWJC No. 7938 of 2020, which
order traveled up to the Hon’ble Supreme Court and the order of
the learned Single Judge as well as the Division Bench stood
affirmed. The copies of the decisions have also been placed on
record as Annexure P/1 and P/8.
4. It is further contended that the issue stands
concluded, the Director, Primary Education, vide its order
contained in Letter No. 1687 dated 21.05.2026, also extended
the benefit of trained pay scale with effect from the date when
the petitioners of those writ petition also completed their
training program.
5. On the other hand, learned Advocate for the State
submitted that since there are altogether 17 petitioners, their
cases are required to be individually examined in the light of the
decisions referred hereinabove.
6. Having considered the submissions advanced on
behalf of the learned Advocate for the respective parties and
taking note of the fact that the issue with respect to extending
the benefit of trained pay scale upon completion of their training
stood concluded by the learned Single Judge in the case of
CWJC No. 7938 of 2020, which was duly affirmed by the

Patna High Court CWJC No.11819 of 2026 dt.01-09-2026
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learned Division Bench in LPA No. 456 of 2021, besides the
challenge led by the State Government negated by the Hon’ble
Supreme Court in SLP (Civil) Diary No(S). 66035 of 2025, this
Court finds substance in the submission of the learned Advocate
for the petitioners.
7. Accordingly, the present writ petition stands
disposed off with a direction to the petitioners to approach
before the Director, Primary Education by filing separate
application, which shall be duly considered by him and dispose
off in the light of the decisions referred hereinabove, preferably
within a period of 12 weeks from the date of receipt/production
of a copy of this order.
8. Suffice it to observe that if the claim of the
petitioners find favor, identical to those of the writ petitioners of
the above noted case, the similar relief must be accorded to the
petitioners, within the period stipulated.

(Harish Kumar, J)
sumit/-
AFR/NAFR NA
CAV DATE NA
Uploading Date 02.09.2026.
Transmission Date NA