ANIL KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is aggrieved by order dated 5.2.2007 cancelling his appointment as a Shiksha Mitra leading to annulment of his status as Panchayat Shikshak, pursuant thereto. The challenge before the District Teachers Appointment Appellate Tribunal, Buxar, was rejected by order dated 25.6.2012 in Appeal No. 155 of 2009.

(3.) Learned counsel for the petitioner submits that he was appointed as a Shiksha Mitra on 2.6.2005. The contract could not be renewed after 11 months as the model Code of Conduct, came into force. On 8.8.2006, Government order No. 1219 was issued that in such cases where a Shiksha Mitra may have nonetheless continued to work and the cut off date 1.7.2006 intervened for acquisition of status as a Panchayat Shikshak, a right ensued to such persons for continuance. The subsequent termination is conclusive evidence he was working on 1.7.2006.