SUDHIR KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has preferred this appeal in challenging the order dtd. 10/5/2019 in CWJC No.10606 of 2019 by which the Hon'ble Single Judge (Hon'ble Mr. Justice Mohit Kumar Shah) dismissed the writ petition holding that in view of the Full Bench decision in Kalpana Rani v. The State of Bihar and Ors. reported in 2014 (2) PLJR 665 as also since the post of Panchayat Shiksha Mitra already abolished with effect from 1/7/2006, no one can be appointed on the said post in terms of Bihar Panchayat Elementary Teachers (Employment and Service) Rules, 2006.

(2.) The matrix of facts giving rise to the present appeal is/are a follows.

(3.) The appellant passed his matriculation exam from Bihar School Examination Board Patna (henceforth for short 'the Board'), securing 509 marks out of 700 (Ist Division) and in terms of the Government Resolution No.1079 dtd. 20/6/2002 issued by the Primary and Adult Education Department, Bihar, Patna (henceforth for short 'the Department'), applied for his selection in the year 2005 in Gram Panchayat Raj, Purushottimpur, Block-Lahladpur, District-Saran.