RAM NANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner against the order dated 20th June, 1998 (Annexure -7), whereby and whereunder, the claim of petitioner for payment of salary of certain period has been rejected on the ground that the petitioner is a Science Teacher and no post of Science Teacher has been created. The Bihar Sanskrit Shiksha Board has been directed to recover the excess amount if already paid.

(2.) LAST time when the case was taken up on 4th April, 2000, this Court took into consideration the fact that the petitioner was appointed as Assistant Teacher on 28th October, 1967, being a degree holder in Science.

(3.) IN that time, there was no Science teaching in the school nor any post was sanctioned. The appointment of petitioner was made against other post sanctioned in term with staffing pattern and not for the purpose of science teaching. It is only since 1971 when the school started imparting teaching in Science, the petitioner was asked to teach Science.