Ranjit Kumar vs The State of Bihar

IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3802 of 2026
======================================================
1. Ranjit Kumar S/o Kameshwar Prasad, R/o Vill and Post - Govindpur , P.S.
Govindpur in the district of Nawada.
2. Chandra Kant Deepak, S/o Surendra Nath Singh, R/o vill and post -
Dharupur, P.S. Bikramganj in the district of Rohtas .
3. Pawan Yadav, S/o Kedar Nath Singh, R/o Sohani Patti, P.S. Buxar in the
district of Buxar.
4. Anjani Kumar, S/o Dinbandhu Prasad, R/o P P road , P.S. Buxar Nagar in the
district of Buxar.
5. Phool Kumari, D/o Babuchand Singh, R/o vill. Darwa, P.O and P.S. -
Mohaniya in the district of Kaimur.
6. Ranajan Kumar, S/o Radhe Shayam Prasad, R/o vill.and Post - Piro , P.S.
Piro in the district of Bhojpur.
7. Anamika Joshi, W/o Shailesh Kumar Sagar, R/o Devi Asthan, Koeri tola ,
P.O.and P.S. - Warisaliganj in the district of Nawada.
8. Amrendra Kumar, S/o Sri Sahdev Prasad Yadav, R/o Budhaul, P.S. Nawada
in the district of Nawada.
9. Arvind Kumar, S/o Sohar Ram, R/o vill. Bhattbigha, P.O. Kahuara, P.S.
Nardiganj in the district of Nawada.
10. Kushesh Kumar Sharma, S/o Kartik Sharma, R/o vill. Sono, Post Sono , P.S.
Sono in the district of Jamui.
11. Anupama Kumari, W/o Mohit Kumar, R/o Henry Bazar, Near Dr. J Gupta
Clinic, P.O. Motihari , P.S. Motihari in the district of East Champaran.
12. Vinay Kumar, S/o Nathuni Prasad Seth, R/o P.O Hatta, P.S. Chainpur in the
district of Kaimur.
13. Sanjay Narayan Shrivastava, S/o Sarvagya Narayan Shrivastava, R/o
Shrivastava Sadan, near Mahavir School, P.O. H.P.O. Gaya , P.S. Kotwali in
the district of Gaya.
14. Jayant Kumar, S/o Raj Ballav Singh, R/o Goshain Bagh, Tekari road, P.S.-
Kotwali Gaya in the district of Gaya.
15. Pramod Ji Anand, S/o Late Surendra Prasd, R/o vill. Mahajantoli, P.S.
Sasaram in the district of Rohtas.
16. Kumari Pooja Ojha @ Pooja Ojha, D/o Awadhesh Kumar Ojha, R/o Sumitra
Bhawan, Jaso road, P.S. Muffasil In the district of Buxar.
17. Sonia Rani, D/o Umakant Singh, R/o vill. Mohabbatpur, P.S. Shekhopur
Sarai in the district of Sheikhpura.
18. Mritunjay Priya, S/o Chandeshwar Singh, R/o vill. Mohabbatpur, P.S.
Shekhopur Sarai in the district of Sheikhpura.
19. Kumari Renu Sharma, S/o Shivnandan Vishwakarma, R/o vill. Andrkila,
P.O.and P.S.- Tekari in the district of Gaya.
20. Suman Kumari, W/o Murari Kumar, R/o vill. Manik Bigha, P.S. Chandi in

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the district of Nalanda.
21. Babita Kumari, D/o Rajendra Singh, R/o Adarsh vihar colony, Bailey Road,
P.S. Rupaspur in the district of Patna.
22. Alok Ranjan Pathak, S/o Manisha Nand Pathak, R/o vill and post -
Khajwari, P.S. Konch in the district of Gaya.
23. Pramod Kumar Nirala, S/o Mudrika Prasad, R/o At Bibipura, Post Sadipur,
P.S.Muffasil in the district of Nawada.
24. Anshu Kumar, S/o Vijay Kumar Sinha, R/o Patelnagar, P.O. Nawada in the
district of Nawada.
25. Kumari Neelam Prabha, D/o Jaduveer Prasad, R/o vill. Pindrauni, P.O.
Rajhat, P.S. Akbarpur in the district of Nawada.
26. Shilpi Kumari, W/o Yashwant Kumar Yadav, R/o vill and post - Asaon, P.S.
Asaon in the district of Siwan.
27. Rubi Kumari, W/o Sanjay Kumar, R/o Vill. Nardiganj, P.O and P.S.
Nadiganj in the district of Nawada.
28. Geeta Kumari, D/o Raja Ram Prasad, R/o vill and post - Darigaon, P.S.
Darigaon in the district of Rohtas.
29. Md. Saqlain Ansari, S/o Md. Mahboob Ansari, R/o vill babu bank, post
Jhajha, P.S. Jhajha in the district of Jamui.
30. Vandana Kumari, W/o Late Bibhuti Kumar, R/o Falt no. 15, Sitayan
Apartment, Vivekanand Marg , P.S. - S.K. Puri in the district of Patna.
31. Kumari Suman, W/o Devanshu Kumar, R/o vill and Post - Tehta , P.S.
Makmdumpur in the district of Jehanabad.
32. Prabhat Kumar, S/o Budhan Ravidas, R/o vill. Najari , P.O. Laxmipur , P.S.
Laxmipur in the district of Jamui.
33. Nirmala Kumari, W/o Dhirendra Kumar Singh, R/o vill. Kharahana, Post
Kukuraha, P.S. Itarhi in the district of Buxar.
34. Sima Kumari, W/o Pramod Kumar Singh, R/o Vill and post - Deokhaira, P.S.
Kochas in the district of Rohtas.
35. Mahesh Choudhary, S/o Ramlagan Choudhary, R/o vill. Gondapur , P.O.
Nawada , P.S. Nawada in the district of Nawada.
36. Santosh Ram, S/o Judagir Ram, R/o vill. Atrauli, Post Puranadih, in the
district of Aurangabad.
37. Manoj Kumar, S/o Ratan Rajak, R/o vill. Rangbahadur Road Telbigha , P.S.
Kotwali in the district of Gaya.
38. Md. Shah Faisal, S/o Md. Yusuf, R/o Vill and post - Bara , P.S. Chakand in
the district of Gaya.
39. Alok Ranan, S/o Jagdish Kumar Singh, R/o Tilak Nagar , Post - Nawada ,
P.S. Nawada in the district of Bhojpur.
40. Kiran Kumari, D/o- Ramchandra Thakur, R/O - Satyaganj PO - Islampur,
P.S - Islampur in the district of Nalanda Bihar.
41. Balendu Shekhar Pathak, S/o Sudhir Kumar Pathak, R/O - Sowan, PS -
Krishnabrahm, in the district of Buxar.

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42. Laxmi Kumari, W/o- Pramod Kumar, R/O - Shiv Nagar Colony, Chhotki
Delha, P.O and P.S - Gaya, in the district of Gaya.
43. Umesh Kumar, S/o Ganesh Ram, R/o vill. Pakrihar kola , P.O Muthani , P.S.
Mohaniya in the district of Kaimur.
44. Raushan Chaudhary, S/o Sri Bhajwon Chaudhary, R/o vill. Chehariya, P.S.
Durgawati in the district of Kaimur.
45. Vikram Kumar, S/o Sri Shankar Rawat, R/o Purani Bazar, P.S. Jhajha in the
district of Jamui.
46. Ashutosh Bahadur @ Ashutosh, S/o Bidya Sagar Ray, R/O - Chanp, PO -
Chanp, PS - Akorahi Gola in the district of Rohtas.
47. Niranjan Kumar, S/o Hira Lal Singh, R/o Vill. Maldih, Post - Karanja , P.S.
Shambhugan in the district of Banka.
48. Zainab Akhtar, D/o- Masaud Akhtar, R/O - Jamaluodin Chowk, PO -
Khagaul, PS - Shahpur, in the district of Patna.
49. Baby Veena Kumari, D/o Gajo Sah, R/o Aliganj gangti road, P.S. Mojhidpur
in the district of Bhagalpur.
50. Anamika Kumari, D/o- Raghuvanshi Singh, R/O - Shivpuri, PO -
Anishabad, PS - Gardanibagh in the district of Patna.
51. Seema Kumari, D/o Ramchandra Sahu, R/o vill. Noorpur , Post -
Nathnagar , P.S. Madhusudanpur in the district of Bhagalpur.
52. Dileshwar Kumar, S/o- Suba Ram, R/O - Amba, P.O and P.S - Amba
(Kutumba) in the district of Aurangabad Bihar.
53. Rashmi Kumari, D/o- Rajnikant Manzarway, R/O - Khetari North of Jail,
P.O - Ara, P.S - Nagar Thana Ara in the district of Bhojpur.
54. Swet Ranjani, D/o Umesh Chandra Pathak, R/o At - Mainpura , P.O -
Mainpura Chanda , P.S. Kaler in the district of Arwal.
... ... Petitioner/s
Versus
1. The State of Bihar through its additional Chief Secretary, Education
Department, Govt. of Bihar, Patna.
2. The Director, Secondary Education, Govt. of Bihar, Patna.
3. The Director, Primary Education, Govt. of Bihar, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Y. V. Giri, Sr. Advocate
Mr. Sanjeev Kumar, Advocate.
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Mukund Mohan Jha, AC to GP-27
======================================================
CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 01-09-2026

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Heard Mr. Y.V. Giri, learned Senior Advocate duly
assisted by Mr. Sanjeev Kumar, learned Advocate for the
petitioners and Mr. Prabhakar Jha, learned Government Pleader
No.27 assisted by Mr. Mukund Mohan Jha, learned Advocate
for the State.
2. The grievance of the petitioners, is in a narrow
compass. It is contended that the action of the respondents in
issuing the order of posting vide Memo No. 46 dated
14.01.2026, under the signature of the Director, (Primary)
Education, whereby the petitioners have been posted at different
places of posting, is contrary to the mandatory provisions
relating to allocation/posting on the basis of merit-cum-choice
and also runs contrary to the roster clearance stipulated in
Advertisement No. 26/2024 issued by the Education
Department, Government of Bihar.
3. The further grievance as has been raised in the writ
petition is that, notwithstanding the order passed by this Court
in CWJC No. 11252 of 2025, whereby the concerned authorities
were directed to reconsider the manner of allocation of districts
to the remaining candidates, the respondents have once again
resorted to a process which has resulted in the petitioners being
displaced to far-flung districts, leaving them with no viable option for

Patna High Court CWJC No.3802 of 2026 dt.01-09-2026
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securing a posting in or near their home districts.
4. Mr. Y. V. Giri, learned Senior Advocate appearing
for the petitioners, drawing the attention of this Court to the
judgment dated 30.08.2025 passed in CWJC No. 11252 of 2025,
submits that, in paragraphs 45, 46, 47, 48 and 49 of the said
judgment, this Court had issued specific directions to the effect
that the Committee entrusted with the task of allocation of
preferential districts was required to invite objections from the
candidates and consider the same manually, after taking into
account their home district, the reasons for seeking posting in a
nearby district, the availability of vacancies in the concerned
district/block, and their corresponding merit position. Pursuant
thereto, the authorities have passed a subsequent order dated
20.08.2026, wherein the Committee, in its meeting held on the
same date, decided that, in respect of 914 Headmaster
candidates who had earlier been allotted divisions/districts on
the basis of randomisation, their posting/allocation of
division/district would now be undertaken manually in the
nearest possible division/district, on the basis of the choices
furnished earlier, keeping in view their home district and the
availability of seats, as reflected in the relevant records, and
following the principle of merit-cum-choice. It is argued that,

Patna High Court CWJC No.3802 of 2026 dt.01-09-2026
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once this Court had made it clear that no further randomisation
was permissible, the authorities, under the guise of making a
manual allocation, have again proceeded to allocate postings in
a manner substantially based upon randomisation. According to
the petitioners, such action amounts to a deliberate disregard of
the specific directions issued by this Court and is, therefore,
contended to be in the teeth of the order passed in CWJC No.
11252 of 2025.
5. Mr. Giri, further contended that, irrespective of the
decision taken by the Government to post the selected
Headmasters not only in Utkramit/Newly Established Higher
Secondary Schools but also in Rajkiya, Rajkrit and Project
Kanya Uchch Madhyamik Vidyalayas, the actual exercise of
posting has, in all the cases, been confined only to Utkramit and
Newly Established Higher Secondary Schools. It is, therefore,
submitted that the respondents have failed to give effect to the
policy/decision of the Government in its true letter and spirit,
thereby adversely affecting the legitimate claim of the
petitioners for posting in accordance with the prescribed criteria.
6. In response to the aforesaid facts, the justification
advanced by the concerned respondents that, in terms of Rule
20(4) of the Rules, 2021, the posts in question are required to be

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identified for being filled up by way of promotion as well as
direct appointment, is wholly arbitrary and discriminatory.
7. On the other hand, Mr. Prabhakar Jha, learned
Advocate appearing for the State, referring to the supplementary
counter affidavit filed on behalf of respondent no. 3, submitted
that, pursuant to the last order dated 28.07.2026, the Committee,
in its meeting held on 20.08.2026, took a considered decision to
ensure due compliance with the judgment passed in C.W.J.C.
No. 11252 of 2025. The following decisions were accordingly
taken:
“9. ekuuh; mPp U;k;ky; ds mDr vkns”k dk
v{kj”k% vuqikyu lqfuf”pr djus gsrq lE;d fopkjksijkar
lfefr }kjk loZlEefr ls fuEufyf[kr fu.kZ; fy, x,%&
I iz/kku f”k{kd ds mDr 2662 vH;FkhZ esa ls vc
1499 iz/kku f”k{kd vH;fFkZ;ksa dks muds }kjk fn;s x;s
rhu&rhu ftyk ds fodYi vFkok x`g ftyk dks /;ku esa
j[kdj ;FkklaHko lehiorhZ ftyk dk vkoaVu Manually
fd;k tk;A blh izdkj] iz/kkuk/;kid ds mDr 1098 vH;FkhZ
esa ls vc 914 iz/kkuk/;kid vH;fFkZ;ksa dks muds }kjk fn;s
x;s rhu&rhu ize.My@ftyk ds fodYi vFkok x`g ftyk
dks /;ku esa j[kdj ;FkklaHko lehiorhZ ize.My@ftyk dk
vkoaVu Manually fd;k tk;A ftyk ds vkoaVu dh
dkjZokbZ miyC/k ftykokj@dksfVokj fjDr in ,oa vH;fFkZ;ksa
es/kk dzekad ,oa dksfV dks /;ku esa j[kdj fd;k tk;sxkA
ii iz/kku f”k{kd ds mDr 1499 vH;FkhZ esa ls
f}rh; pj.k esa vkosnu ugha djus okys 951 vH;fFkZ;ksa ds
lanHkZ esa muds }kjk izFke pj.k esa fn;s x;s ftyksa ds fodYi
x`g ftyk ds vk/kkj ij vuqorhZ dkjZokbZ dh tk;sxhA “ks’k

Patna High Court CWJC No.3802 of 2026 dt.01-09-2026
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548 vH;fFkZ;ksa] ftUgksaus f}rh; pj.k esa ftyksa dk fodYi
fn;k gS] dks vk/kkj ekudj vuqorhZ dkjZokbZ dh tk;sxhA
ize.My@ftyk ds vkoaVu dh dkjZokbZ miyC/k
ize.Myokj@dksfVokj fjDr in ,oa vH;fFkZ;ksa es/kk
dzekad ,oa dksfV dks /;ku esa j[kdj fd;k tk;sxkA
iii iz/kkuk/;kid ds mDr 914 vH;FkhZ esa ls
f}rh; pj.k esa vkosnu ugha djus okys 548 vH;fFkZ;ksa ds
lanHkZ esa muds }kjk izFke pj.k esa fn;s x;s ize.My@ftyk
ds fodYi@x`g ftyk ds vk/kkj ij vuqorhZ dkjZokbZ dh
tk;sxhA “ks’k 366 vH;fFkZ;ksa] ftUgksaus f}rh; pj.k esa
ize.My@ftyk dk fodYi fn;k gS] dks vk/kkj ekudj
vuqorhZ dkjZokbZ dh tk;sxhA
iv
iz/kku f”k{kd ls lanfHkZr mDr dkjZokbZ
funs”kd] izkFkfed f”k{kk }kjk muds funs”kky; esa inLFkkfir
mi funs”kd@lgk;d funs”kdj ,oa iz”kk[kk ds dehZ ds
lg;ksx ls lqfuf”pr djk;saxsA blh izdkj] iz/kkuk/;kid ls
lanfHkZr mDr dkjZokbZ funs”kd] ek/;fed f”k{kk }kjk muds
funs”kky; esa inLFkkfir mi funs”kd@lgk;d funs”kd ,oa
iz”kk[kk ds dehZ ds lg;ksx ls lqfuf”pr djk;saxsA rnksijkar
inLFkku lwph dk izk:i lfefr ds le{k miLFkkfir fd;k
tk;sxk] ftls leh{kksijkUr lfefr ds Lrj ij vafre :i
fn;k tk;sxkA
v ekuuh; U;k;ky; ds mDr vkns”k ds vuq:i
iz/kku f”k{kd dks ftyk dk vkoaVu Manually djus ds
Software
mijkar mUgsa ds ek/;e ls fo|ky; dk vkoaVu
Randomly fd;k tk;sxkA blh izdkj] iz/kkuk/;kid dks
Manually
ize.My@ftyk dk vkoaVu djus ds mijkar
mUgsa Software ds ek/;e ls fo|ky; dk vkoaVu
Randomly fd;k tk;sxkA
vi mDr dkjZokbZ djus ds dze esa izR;sd Lrj ij
visf{kr lko/kkuh cjrh tk;sxh rkfd ekuuh; U;k;ky; ds
mDr vkns”k dk lE;d vuqikyu lqfuf”pr fd;k tk ldsA

Patna High Court CWJC No.3802 of 2026 dt.01-09-2026
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var esa l/kU;okn cSBd lekIr dh x;hA ”
8. Referring thereto, Mr. Jha, further submitted that, in
respect of altogether 914 Headmasters who had been allotted
divisions/districts on the basis of randomization, their posting in
the division/district shall now be undertaken manually, in the
nearest possible division/district, on the basis of the choices
furnished by them earlier, keeping in view their home district
and subject to the availability of vacancies/seats in their
respective categories, on the basis of merit-cum-choice.
9. Having considered the submissions advanced on
behalf of the respective parties, the averments made in the
affidavits, as well as the undertaking furnished before this Court
that the posting of the petitioners shall be made manually in the
nearest possible division/district, on the basis of the choices
furnished by them earlier in their respective categories and in
accordance with the principle of merit-cum-choice, this Court is
of the opinion that, at this stage, no further adjudication is
required.
10. Accordingly, the aforesaid exercise shall be
completed, preferably, within a period of twelve weeks from
today.
11. It is, however, made clear that neither the order
passed by this Court nor the consequential posting order issued

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in favour of the petitioners shall preclude or prejudice their right
to approach the authorities concerned, in accordance with law,
for redressal of any grievance which may still survive for any
other reason.
12. With the aforesaid observations and directions,
this Court does not find any reason to keep the present writ
petition pending. Accordingly, the same stands disposed of.


(Harish Kumar, J)
rohit/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 03-09-2026
Transmission Date