SURESH KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order dated 18.10.2019 passed by the Secretary of the Bihar Sanskrit Shiksha Board, Patna (in short the Board), whereby the approval of the appointment of the petitioner as Vedacharya in Ayodhya Shiv Narayan Sanskrit High School, Bhitgharwa Math, East Champaran has been cancelled.

(2.) One Braj Bhushan Kumar Singh (respondent No. 5), who was absolutely unconnected with the affairs of the school in question, approached this Court vide C.W.J.C. No. 8577 of 2018, alleging that the petitioner has obtained appointment on the post of Assistant Teacher in such school at a tender age of 15 years, but the complaint regarding this was not being considered by the Board.

(3.) A Bench of this Court vide order dated 15.01.2019, passed in aforementioned writ petition, directed the petitioner in that case/Braj Bhushan Kumar Singh (respondent No. 5) to file a fresh representation before the Secretary of the Bihar Sanskrit Shiksha Board, who, in turn, was directed to dispose off such representation by a reasoned and speaking order within a stipulated period of time.