LAWS(PAT)-2011-3-12

AWADESH NARAYAN Vs. STATE OF BIHAR

Decided On March 14, 2011
Awadesh Narayan Son of Late Jung Bahadur Roy Appellant
V/S
THE STATE OF BIHAR AND ORS. Respondents

JUDGEMENT

(1.) The Petitioner claims to be working as a Science Teacher in the Bharti Sanskrit High School, Kalyanpur Basti, Samastipur. He was appointed much before the taking over of the Sanskrit Schools by the State of Bihar vide the 1989 Ordinance. In the year 2002, the State Government sanctioned an additional post of the Science Teacher. It appears from Annexure-4 that the Special Director has found that the Respondent No. 9 Sanjay Kumar was working as a Science Teacher and as such the Petitioner's pay on the post of Science Teacher has been stopped.

(2.) Notices were issued to Sanjay Kumar, Respondent No. 9, but he did not appear to prosecute this matter despite notices being published in the newspaper, namely, AAJ.

(3.) The Sanskrit Shiksha Board has filed a counter affidavit stating therein that the Petitioner's services were not approved by the Board and that the post of the Science Teacher was only approved in the year 2002.