BALESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY impugned order dated 16th November, 1998, the Respondent Special Director having accepted Respondent No. 6 as validly appointed clerk in the school, in question, rejected the claim of petitioner for the said post.

(2.) THE grievance of the petitioner is that the Respondent No. 6 having appointed as an Assistant Teacher on 11th August, 1989 and having made permanent against the said post, the petitioner was validly appointed against the post of clerk which fell vacant on such promotion of Respondent No. 6 and thereby the authorities should not have rejected the claim of petitioner nor could have treated the Respondent No. 6 as a clerk.

(3.) ADMITTEDLY , the Respondent No. 6 was appointed after following procedure as clerk on 1st August, 1983, which was the sole post vacant in the Vaidic Sahitya Sanskrit High School, Attasarai in the district of| Nalanda.