Bihar Pradesh Anopcharik Sah Vishesh Shiksha Anudeshak Maha Sangh vs The State of Bihar through the Chief Secretary,

IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2789 of 2023
CNR No. BRHC011089222022
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1. Bihar Pradesh Anopcharik Sah Vishesh Shiksha Anudeshak Maha Sangh
Gaya, a body registered under the Trade Union Act, 1926, through its
President, Sri Pradeep Kumar Chanchal aged about 63 years (male), S/o
Late Mahaveer Sharma, resident of Maanpur Kurmi Tola, P.O. Buniyadganj,
P.S. Muffasil, District- Gaya
2. Binod Kumar Singh Son of Ramlakhan Singh, Resident of Shambhu Bigha,
P.O-Pahleja, P.S -Dehri, District -Rohtas
3. Naagendra Ram Son of Late Munilal Ram, Resident of Dhela Baag, P.O
-Baraokala, P.S -Darihat, District -Rohtas
4. Arjun Singh Son of Shri Ramchandra Singh, Resident of Methoopur, P.O
-Shankar Badhea, P.S-Indrapuri, District -Rohtas
5. Shiv Sahay Singh Son of Shri Ramchandra Singh, Resident of Methoopur,
P.O-Shankar Badhea, P.S -Indrapuri, District -Rohtas
6. Urmila Devi Daughter of Late Sheegasan Singh, Resident of Shouda, P.O
-Kaachwa, P.S- Kaachwa, District -Rohtas
7. Harinarayan Singh Son of Late Ramlakhan Singh, Resident of Balbhadrapur,
P.O -Darihat, P.S -Darihat, District -Rohtas
8. Umesh Kumar Paswan Son of Late Chalitar Paswan, Resident of Khutwar,
P.O -Urrbishunpur, P.S -Tikari, District -Gaya
9. Kamlesh Prasad Son of Late Nathun Paswan, Resident of Kazi Bigha, P.O
-Chiraili, P.S -Tikari, District -Gaya
10. Raj Kumar Paswan Son of Late Ancch Paswan, Resident of Dhakhukurrha,
P.O -Bhusaila, P.S -Mohanpur, District -Gaya
11. Upendra Kumar Son of Late Anil Kumar, Resident of Bhusaila, P.O
-Bhusaila, P.S -Mohanpur, District -Gaya
12. Manju Keshri Wife of Shri Ashok Prasad Keshri, Resident of Bhusaila, P.O
-Bhusaila, P.S -Mohanpur, District -Gaya
13. Chandradev Kumar Yadav Son of Devki Yadav, Resident of Bilaspur, P.O-
Bhalua, P.S- Mohanpur, District -Gaya
14. Nandkishore Prasad Son of Late Ramdev Mahto, Resident of Jamuhar P.O
-Bumuaar, P.S -Mohanpur, District -Gaya
15. Ajay Kumar Son of Late Tulsi Prasad, Resident of Shimra, P.O -Mohanpur,
P.S- Mohanpur, District - Gaya
16. Awadh Kishore Sinha Son of Late Kapildev Narayan Sinha, Resident of
Kewla, P.O -Mohanpur, P.S -Mohanpur, District -Gaya
17. Ajay Kumar Son of Shree Kailash Singh, Resident of Padriya, P.O
-Pataluka, P.S -Barachatti, District -Gaya

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18. Jay Ram Yadav Son of Munni Yadav, Resident of Mansadih, P.O -Deuniya,
P.S -Barachatti, District -Gaya
19. Ram Pravesh Paswan Son of Ram Swaroop, Resident of Rabda, P.O
-Pataluka, P.S -Dhangai, District -Gaya
20. Madhuri Kumari Wife of Rajendra Prasad, Resident of Roohi, P.O
-Barachatti, P.S -Barachatti, District -Gaya
21. Mukhdev Yadav Son of Late Lala Yadav, Resident of Bhedia, P.O-Pataluka,
P.S -Dhangaai Barachatti, District -Gaya
22. Tarawati Kumari Daughter of Shree Dhasrat Yadav, Resident of Dhangaai,
P.O -Pataluka, P.S -Barachatti, District -Gaya
23. Braj Ravidas Son of Late Babulal Ravidas, Resident of Patiloona, P.O-
Binda, P.S -Barachatti, District -Gaya
24. Uma Shankar Son of Late Krishna Kumar Yadav, Resident of Bumer, P.O
-Jaygir, P.S-Barachatti, District -Gaya
25. Ballan Paswan Son of Late Dhasrat Paswan, Resident of Kotwara, P.O
-Hardawan, P.S -Pachratan, District -Gaya
26. Ramesh Kumar Son of Shree Shakaldeep Singh, Resident of Vahera, P.O
-Hardaban, P.S -Dhobi, District -Gaya
27. Birju Sharma Son of Kishun Thakur, Resident of Hardaban, P.O -Hardaban,
P.S -Dhobi, District-Gaya
28. Manorma Kumari Wife of Rakesh Kumar, Resident of Dhobi, P.O -Dhobi,
P.S-Dhobi, District -Gaya
29. Kedar Prasad Yadav Son of Late Jaglal Yadav, Resident of Bajora, P.O
-Bajora, P.S -Dhobi, District -Gaya
30. Mamta Kumari Daughter of Shree Bhuelal Yadav, Resident of Banora, P.O
-Banora, P.S -Dhobi, District -Gaya
31. Sheela Kumari Wife of Shree Ganesh Prasad, Resident of Kurwama, P.O
-Kurwama, P.S -Dhobi, District -Gaya
32. Ramswarup Das Son of Shree Ramvrikhch Das, Resident of Lembigara,
P.O-Gaagi, P.S -Barachatti, District -Gaya
33. Manju Kumari @ Manju Devi Daughter of Shree Lakman Dev Singh,
Resident of Sugasot, P.O -Gaagi, P.S -Barachatti, District -Gaya
34. Ramvilas Paswan Son of Late Bharosa Paswan, Resident of Gamhariya, P.O
-Bajoora, P.S -Dhobi, District -Gaya
35. Mahendra Das Son of Late Govind Das, Resident of Mansidih, P.O -Bajora,
P.S -Dhobhir, District-Gaya
36. Rakesh Ranjan Son of Late Devnarayan Singh, Resident of Sheemas, P.O
-Guruaa, P.S -Guruaa, District -Gaya
37. Suraj Dev Prasad Son of Late Chhathu Prasad, Resident of Usri Jahana, P.O
- Khanjohapur, P.S -Buniyadganj, District -Gaya
38. Bacchu Manjhi Son of Late Aetbaar Manjhi, Resident of Shadipur Tola
Saraswati Bigha, P.O -Sondhi, P.S -Buniyadganj, District -Gaya
... ... Petitioner/s

Patna High Court CWJC No.2789 of 2023 dt.27-10-2026
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Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna
2. The Principal Secretary, Education Department, Government of Bihar, Patna
3. The Principal Secretary, Department of Personnel and Administrative
Reforms, Government of Bihar, Patna
4. The Director, Mass Education, Department of Education, Government of
Bihar, Patna
5. The Director, Primary Education, Department of Human Resources
Development, Government of Bihar, Patna
6. The District Education Officer, Gaya, Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mirityunjay Kumar
For the State : Mrs. Bandana Singh, SC-19
Mr. Dhananjay Kumar, AC to SC-19
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 27-10-2026
Heard learned counsel for the petitioners and
learned counsel for the State.
2. Learned Counsel for the petitioners submits that
the petitioners have filed the present writ petition for issuance of
a writ in the nature of mandamus directing the respondent
authorities to absorb the constituent-members of the petitioner
body (recognized body of the erstwhile non-formal instructors)
on Class-IV posts in terms of the various judgements that as has
been pronounced by the Hon'ble Supreme Court and the Hon'ble

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High Court.
3. Learned counsel for the petitioners submits that
the present matter is relating to non-formal education.
4. Learned Counsel for the State further submits that
this matter has already been tested before the Hon’ble Supreme
Court of India as the grievance relating to non-formal education
and the cut-off date has already been fixed in this case. Counsel
further submits that para-23 of the counter-affidavit is very
much clear in this regard. Counsel further submits that the
present writ petition has become infructuous and the same may
be dismissed on account of judgment dated 05.07.2023 rendered
by the Hon’ble Division Bench of this Court passed in Civil
Review No. 59 of 2018 ( The State of Bihar & Ors. Vs.
Harendra Mishra & Ors. ) reported in (2023) 3 PLJR 672 . The
operative portion of the said judgment is extracted as under:-
“As has been discussed above, as the
writ petitioners had admittedly not
approached this Court or the Supreme
Court on or before 26.02.2016, no relief
could have been granted to them. The
writ petition filed by them, i.e., CWJC
No. 384 of 2017, deserved to be
dismissed. Accordingly, we set aside the
order dated 03.03.2017 passed in CWJC
No. 384 of 2017.”

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5. In this view of the matter, the present writ
petition stands dismissed. I.A. No. 01 of 2023 stands disposed
off.

(Dr. Anshuman, J)
Anshuman/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 31/10/2026
Transmission Date