SATYENDRA KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re. Interlocutory Application No. 2323 of 2012.

(2.) The appellant was appointed under the then prevalent scheme as Panchayat Shiksha Mitra in 2003 on a contract for 11 months. Since the expiry of 11 months in 2004, the appellant was not continued as Panchayat Shiksha Mitra. All his efforts to be appointed as Panchayat Shiksha Mitra failed. The appellant also failed in the writ petition filed under Article 226 of the Constitution in CWJC No. 4125 of 2006. Although the learned single Judge recorded that the appellant had no enforceable legal right; though the writ petition was allowed to be withdrawn, the appellant was allowed to pursue his claim through a representation. Pursuant to the said observation, the appellant appears to have approached the District Teachers' Employment Appellate Authority, Siwan in Appeal No. 64 of 2010. The same has been rejected on 6th May 2010. The challenge to the said order in above CWJC No. 16589 of 2010 has failed. Therefore, this Appeal.

(3.) The claim made by the appellant deserves to be dismissed for the reasons-