Munna Kumar Mandal vs State of Bihar

Sourendra Pandey, J

This writ petition has been filed by the petitioner, Munna Kumar Mandal seeking a direction to the respondent authorities to ensure construction work of the Government Primary School building and its boundary wall constructed on a land measuring an area of 57.5 decimals pertaining to Mauja-Kursel, Thana No. 288, Khata No. 278, Khesra No -827, allotted to the District Board, Katihar vide Letter No. 1385 dated 20.12.2013 issued by the Deputy Development Commissioner-cum- Chief Executive Officer, Katihar.

It is highlighted in the writ petition, particularly in paragraph No. 6 that due to lack of school building, the said School started functioning in the hut of Kalicharan Mandal at his door but due to accommodation problem, the School was shifted and attached with Upgraded Middle School, Kursel and considering the need of independent building for proper functioning of the Government Primary School, Ramnagar Kursel, District Katihar, the said School was sanctioned and allotted 57.5 decimals of land for construction of the School building at Ramnagar Kursel, Ward No. 11, District Katihar vide letter No. 1385 dated 20.12.2013 issued by the Deputy Development Commissioner-cum-Chief Executive Officer but the construction work has not yet started, as a result of which large number of students of the said School and the teaching and non-teaching staff are also facing a lot of problems.

When the matter was taken up on 26.02.2026, we asked the learned counsel for the State to obtain instruction in the matter and inform this Court whether there is any hurdle in carrying out the construction and development work of the school in question.

Counter affidavit has been filed on behalf of respondent nos. 5 to 7. The affidavit of the DPO (MDM), Katihar wherein it is stated as follows:

"6. That it is further submitted that as per education department Letter no. 09/C/Patna dated 19-02-2025, all the developmental work including construction of new school building w.e.f. 01-04-2025 is being carried out by Bihar State Education Infrastructure Development Corporation (in short BSEIDC). Accordingly, District Education Officer, Katihar has vide letter no. SSA/302 dated 13.02.2026 sent the Construction-Estimate and land availability report to the Managing Director, Bihar State Education Infrastructure Development Corporation, Bihar, Patna (In short BSEIDC) with request for further needful action. The Deputy Manager Technical (Civil), BSEIDC, Purnia & Katihar vide letter no. DMT/KAT/43 dated 14.02.2026 has also submitted the Estimate of Rs. 43,15,000/- for construction of new Building of Primary School, Ramnagar Kursel with two units of Latrine and drinking water facility to the Chief Engineer, BSEIDC, Patna.

That with regard to statement made in para 6 of the writ petition it is submitted that the District Board vide letter no. 1385 dated 20.12.2013 (Annexure P/1 of the writ petition) had allotted and given NOC for 57.5 Decimals of its land at Mauja Kursel, Thana no. 288, Khata no. 278 Khesra no. 827.

That it is submitted that the plight of the petitioner is genuine and the respondent authorities are making all efforts to construct the new building of the Primary School, Ramnagar Kursel."

Learned counsel for the petitioner submits that since the work has already started but is being delayed, a necessary direction be issued for the early completion of the construction of the Government Primary School building, which would benefit not only the students but also the teaching and non-teaching staff, who are facing a lot of problems.

After hearing the learned counsel for both the parties, the writ petition is disposed off with the observation that the authorities concerned shall do the needful and expedite the progress of construction work of Government Primary School, Ramnagar Kursel, District Katihar, as per the agreement.