Pankaj Kumar Srivastava vs The State of Bihar

IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2678 of 2024
In
Civil Writ Jurisdiction Case No.4951 of 2019
CNR No. BRHC010788002024
======================================================
Pankaj Kumar Srivastava son of Late Yogendra Prasad, Resident of Village
Dumra, P.S. Jamo Bazar, District Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. Mr. S. Siddharth, the Principal Secretary, Education Department,
Government of Bihar, Patna.
3. Mr. Mithilesh Mishra, the Director, Primary Education, Government of
Bihar, Patna.
4. Mr. Mukul Kumar Gupta, the District Magistrate, Siwan.
5. Mr. Rajendra Singh, the District Education Officer, Siwan.
6. Mr. Awadhesh Kumar, the District Programme Officer (est.) Siwan.
7. Mr. Arbind Kumar the Block Development Officer, Siwan Sadar, Siwan.
8. Mr. Jai Kumar, the Block Education Extension Officer, Siwan Sadar, Siwan.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjay Prakash Verma, Advocate
For the Opposite Party/s : M/s Radha Raman, GP 24
Anuraj Singh, AC to GP 24
======================================================
CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 28-10-2026
1. The present MJC has been filed for
initiating proceedings for wilful and deliberate
disobedience of the order dated 04.03.2026
passed by this Court in CWJC No. 4951 of 2019.
2. The operative portion of the order
passed by this Court in CWJC No. 4951 of 2019

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reads as follows:-
2. Learned counsel for the parties
are in agreement that the present case
is squarely covered by a judgment
rendered by the learned Division Bench
dated 18.04.2018, passed in L.P.A. No.
1472 of 2015 (The State of Bihar & Ors.
vs. Rhituraj Saraubh and Anr.) and the
order of the Single Bench of this Court
dated 11.05.2018 passed in C.W.J.C.
No. 8963 of 2018 (Chandra Shekhar
Azad and Ors. vs. State of Bihar and
Anr.).
3. Having regard to the
submissions made by the learned
counsel for the parties, the present writ
petition is disposed of in terms of the
aforesaid judgment rendered by the
Division Bench of this Court passed in
the Case of Rhituraj Saraubh & Ors.
(supra) and the order of the Single
Bench of this Court in the case of
Chandra Shekhar Azad & Ors. (supra)
and the respondents are directed to
grant similar benefits to the petitioner
within period of eight weeks from the
date of receipt/production of a copy of
this order, Memo No. 2511 dated
11.08.2018 (Annexure-14) is hereby

Patna High Court MJC No.2678 of 2024 dt.28-10-2026
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quashed and the writ petition is
allowed.
3. A detailed show cause has been filed for
the opposite parties No.6. The contents of the
show cause disclose that after receiving the
representation of the petitioner along with the
orders of this Court, the District Education Officer,
Siwan and the District Programme Officer
establishment, Siwan, have considered the claim of
the petitioner, pursuant to the order passed in LPA
No.1472 of 2015 (State of Bihar Vs Rhituraj
Saraubh & Ors.) CWJC No.8963 of 2018 (Chandra
Shekhar Azad & Ors. vs. State of Bihar and Anr.)
containing Memo No. 216 dated 24.08.2018 issued
by the Government of Bihar and passed the order
vide memo No.7007 dated 03.10.2024 (Annexure
R/A) by which the claim of the petitioner for grant
of regular appointment in regular pay scale has
been rejected by a reasoned and speaking order.
4. In view of the aforesaid compliance of
the order passed by this Court, the Learned
counsel appearing for the opposite parties submits

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that the present contempt proceeding may be
dropped.
5. In view of the compliance of the order
passed by this Court, the present contempt
proceeding is hereby dropped.
6. Interlocutory Application(s), if any, shall
also disposed of.

(G. Anupama Chakravarthy, J)
Spd/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 29.10.2026
Transmission Date