STATE OF BIHAR Vs. VISHWANATH PANDEY

JUDGEMENT

(1.) This L.P.A. has been filed against the order dated 19.2.2009 passed by the learned Single Judge in C.W.J.C. No. 7218 of 2007, inter alia, allowing the writ petition and directing the District Superintendent of Education, Buxar, to make correction in the appointment letter vide Memo No. 201 dated 25.11.2006 of the petitioner (Respondent herein) and for making payments of arrears and current salary of the Respondent, thus effectively granting the Respondent the regular pay scale applicable in respect of his appointment as teacher as prayed for, in place of the fixed salary payable in terms of the aforesaid appointment letter.

(2.) The brief facts relating to the case may be narrated hereinafter.

(3.) The undisputed facts of the case are that the father of the Respondent, an Assistant Teacher, died in harness on 14.10.2004, pursuant to which the Respondent made an application on 05.02.2005 for his appointment on compassionate basis.