Ranjeet Kumar vs State Of Bihar and Ors

Harish Kumar, J

Heard the parties.

The petitioners, who are 9 in numbers, have approached this Court for the following reliefs:

(i) For issuance of a writ in the nature of Mandamus or any other appropriate Writ/Order/Direction to the respondent authorities to consider the choice posting of petitioners against the posts of Head Master at Government Senior Secondary Schools according to the provisions of Senior Secondary Head Master Rules, 2021 and also according to the well-settled Principle of Migration of Meritorious Reserved Category Candidates as has been decided by Hon'ble Apex Court vide order/Judgement dated 07.05.2010 passed in Civil Appeal Nos - 4310-4311 of 2010 reported in 2010 (7) SCC 234 as-well-as a recent Order/Judgement dated - 07.02.2025 passed in C.W.J.C. No 1945 of 2022, passed by this Hon'ble Court.

(ii) Further, for issuance of a writ in the nature of Certiorary or any other appropriate writ/order/direction to quash/set-aside the order contained in Memo No 1616, dated 30.06.2025 issued by the Director, Primary Education, Education Department, Government of Bihar, Patna, whereby and whereunder the list of selected candidates with allotted district have been published without following the well-settled principle of migration of Meritorious. Reserved Category Candidates.

(iii) Further, for issuance of a writ in the nature of Mandamus оr other any appropriate writ/order/direction to the respondents to stay the operation of order contained in Memo No 1616, dated 30.06.2025 (Annexure P/1) and further to stay the process of posting of Head Master at Government Senior Secondary Schools till final disposal of this writ application.

(iv) Further, for any other order/ orders as your Lordships may deem fit for that the petitioner may be found to be entitled to as per the facts and circumstances of the present case.”

Learned Advocates for the respective parties, after some arguments, fairly submitted that the identical issue has come up for consideration before this Court in CWJC No. 11252 of 2025 [Preeti Kumari & Ors. Vs. The State of Bihar & Ors.] along with other analogous cases which came to be disposed off on 30.08.2025, wherein this Court in penultimate paragraph has observed and directed the Additional Chief Secretary, Education Department, Government of Bihar, Patna to convene a meeting with the Director, Secondary Education as well as the Director, Primary Education, to frame a model for redressal of grievance of allocation of nearby district after inviting objection, preferably within a period of four weeks from the date of receipt/production of a copy of the order.

Learned Advocate for the petitioners further submitted at the Bar that there are some of the Teachers, who have submitted their joining under protest on the place beyond preferential option(s) and their claim has not been taken care of in the afore-noted, C.W.J.C. No.11252 of 2025 along with other analogous cases, they have preferred CWJC No. 11187 of 2025 and their cases have also been disposed of vide order dated 08.09.2025, by observing that the teachers, who have submitted their joining under protest, are in no way deprived from filing objection.

Considering the submissions, the present writ petition also stands disposed off in terms with the decisions rendered in the case of Preeti Kumari (supra) as also in CWJC No. 11187 of 2025 [Archana Kumari vs. The State of Bihar & Ors.] along with other analogous cases which came to be disposed of on 08.09.2025.