PAWAN KUMAR RAMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) This review application has been filed for review of the order in C.W.J.C. No. 4932 of 2009 (Vijay Kumar vs. State of Bihar & Ors.). The petitioner was not a party respondent and no relief had been sought against him. Sri Vijay Kumar had prayed for payment of salary only claiming that he had been selected and appointed as a Panchayat Teacher contending that despite representations salary was not being paid. It was not even the case of Sri Vijay Kumar that any other had been wrongly appointed because of which salary was not being paid to him. The Court directed the Principal Secretary, Department of Human Resources, to examine his grievances and pass appropriate orders on the representation. No orders for holding enquiry with regard to any appointments were made.

(3.) The District Superintendent of Education, Madhepura (not the Principal Secretary) passed orders on 28.11.2009. It does not deal with the issue for payment of salary to Sri Vijay Kumar. Under the garb of the order of the Court it proceeds to examine the legality of the petitioner's appointment and terminates his service.