BIRENDRASINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in this writ application has sought for issuance of a writ of certiorari for quashing a letter bearing No. 84 dated 11-2-1986 as contained in Annexure 6 to the writ application, whereby and whereunder the petitioner has been forbidden from signing the attendance register.

(2.) The petitioner was appointed pursuant to Memo No. 1435-39 Siwan dated 13-2-1984 purported to be under the orders of the Education Minister, Bihar dated 22-11-1983 and the direction of the Director, Secondary Education as contained in his letter bearing No. 607-8 dated 21-1-1984. The said order of appointment was absolutely temporary in nature and has bee a issued under the signature of the District Education Officer, Siwan. Admittedly at the relevant time, petitioner's father was acting as Head Master of the School in question.

(3.) The petitioner has alleged that because the authorities of the Education Department bore animosity and grudge is against the petitioner's father, the impugned order as contained in Annexure 6 to the writ application has been issued, although the persons similarly situated have been allowed to continue,