TEJ NARAYAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the State and perused the records of this case. Through this writ application the petitioner seeks quashing of the order as contained in memo no. 1343 dated 27.5.2010 issued under the signature of the District Superintendent of Education, Siwan dismissing the petitioner from service and also directing the Block Education Officer, Guthani to take steps for lodging the first information report against the petitioner who had obtained employment on the basis of forged certificate and as such deceived the department. The petitioner seeks further direction to the respondent authorities to allow the petitioner to continue as assistant teacher as the petitioner is likely to superannuate from service in the month of March 2014 and as he has discharged his duty for about 30 years very promptly.

(2.) The factual matrix of this case that emanates out of the averments made in this writ application is summarized as under.

(3.) The petitioner claims to have been appointed as a matric trained teacher in the Government Primary School Bakulari in Anchal Guthani, district Siwan and has joined on 15.5.1980.