(1.) Heard learned Counsel for the parties.
(2.) In the instant writ application, the Petitioner prays for quashing the order dated 6.11.2010 passed by Respondent No. 5, Regional Deputy Director of Education, Saran Division, Chapra, whereby the Petitioner has been dismissed from the service of Assistant Teacher of Government High School, Masti Chak, Saran on the ground that he was illegally appointed by the then Regional Deputy Director of Education, Saran Division, Chapra in the year, 1991.
(3.) The Petitioner submits that pursuant to Advertisement in the year 1988, he submitted his application to Regional Deputy Director of Education, Saran Division, Chapra through Employment Exchange. The Petitioner fulfilled the eligibility criteria for being appointed as an Assistant Teacher in Basic School. He further submits that on the basis of recommendation of interview board, a panel of 900 Matric Trained candidates was prepared by Divisional Education Establishment Committee, which was forwarded to Respondent No. 4 for its approval under the Appointment Rules of the Department. The Respondent No. 4 vide letter dated 11.12.1990 approved the panel of serial Nos. 1 to 150 for the purposes of appointment and it was further observed therein that if the sufficient number of candidates were not available for appointment from serial Nos. 1 to 150 of the panel, then the entire panel is approved.