MADAN PRASAD GUPTA S/O SRI GANGA PRASAD GUPTA Vs. STATE OF BIHAR THROUGH THE SECRETARY, PRIMARY, SECONDARY AND MASS EDUCATION, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned counsel for the State.

(2.) Petitioner has filed this writ application for a direction to the respondents to approve his services as Assistant Teacher in a Project School, namely, Rani Brajraj Kumari Girls High School, Deo, District-Aurangabad (for short 'the School') with effect from 1.1.1986 and for a direction for grant of consequential benefits of salary, etc.

(3.) As per the pleadings in the writ petition the School was established in 1972, by the Managing Committee and due permission to its Establishment was granted by the Bihar Secondary Education Board vide its order dated 9.3.1972. Petitioner was appointed in the School as Assistant Teacher and he joined on 3.3.1982. At the time of his appointment he had already appeared in the B.Ed, examination which he passed on 24.6.1982.