MRITUNJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) - In this writ application the petitioner has prayed for quashing of an order bearing No. 1543 dated 30th April, 1991 and Memo No. 2898-99 dated 9th May. 1991 whereby appointment of the petitioner as a clerk in Thakur Bindeshwar Sharma High School, Brahmpur, District Darbhanga (hereinafter referred to as the said Act) has been cancelled.

(2.) The Headmaster of the said school sent a requisition to the District Education Officer, Darbhanga, for immediate posting of a clerk In the said school.

(3.) Allegedly a local advertisement was made for appointment in the post of clerk pending regular appointment and for that purposes a Selection Committee comprising of the District Inspectress of the school and the Headmaster of the High School was constituted.