ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is aggrieved by the order dated 28.6.2008, contained in Annexure-4, whereby his services as Panchayat Shiksha Mitra have been terminated.

(3.) Petitioner was engaged as Panchayat Shiksha Mitra on 5.3.2003, which was a contract for eleven months. Thereafter, he started his duties as Panchayat Shiksha Mitra. Upon completion of contractual period of eleven months his term was extended for further eleven months on 1.4.2004 and again on 25.5.2006. While the Petitioner was working as Panchayat Shiksha Mitra, the Bihar Panchayat Primary Teacher (Employment and Service Conditions) Regulation, 2006 (hereinafter to be referred to as "Regulation 2006") came into force with effect from 1.7.2006 and the Petitioner was absorbed as Panchayat Teacher. Learned Counsel for the Petitioner submits that thereafter the Respondent No. 4, the concerned Block Development Officer, Sadar, Chapra, has cancelled the appointment of two Shiksha Mitras by the order dated 28.6.2008, as contained in Annexure-4.