Patna HC Upholds Direction For Bihar Board To Decide Who Can Operate College Account Holding Employee Grants

A recognised intermediate college sought access to its State Bank of India account, which held government grants for the 2013–15 and 2014–16 academic sessions.

The bank had not permitted operation of the account, citing a letter from the District Teacher Appointment Appellate Authority issued while an appeal concerning salary was pending.

The college filed a writ petition.

The Single Judge directed the Secretary of the Bihar School Examination Board to decide the matter and communicate the decision to the bank; the bank was then to permit the concerned college office-bearer to operate the account.

The Single Judge also stayed the operation of the letter dated 18 December 2025.

Meena Sinha appealed against that order.

The judgment cites no statute or precedent.

It applies the principle that an appellant must be affected by the order under challenge to establish a grievance warranting appellate consideration.

The Court also considered whether the Single Judge’s directions disclosed any basis for appellate interference.

The Court found that the dispute concerned the college and the Bihar School Examination Board, and that the Single Judge had directed the Board’s Secretary to consider the matter and decide whether the account could be operated.

It concluded that the appellant was not concerned with that dispute and that no adverse order had been passed against her.

The Court therefore found no basis for her grievance or for appellate interference.

The Single Judge’s order was affirmed, including its observations and directions; any pending applications were also disposed of.