SHYAM SUNDER PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for issuance of a writ of or in the nature of mandamus directing the respondents to give employment to the petitioner as also all other consequential benefits following therefrom.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner was appointed as an Assistant Teacher on 26-12-1972 by the Managing Committee of Sarvodaya Nagar, High School situated in the district of Gaya. The said school was granted permission of establishment by an order dated 19-4-1978 by the erstwhile Bihar Secondary Education Board, Patna. On 23-10-1981 the Members of the Special Board inspected the school whereafter management of the said school was taken over by the State of Bihar in terms of a notification dated 13-3-1983 issued in terms of Section 3 (3) of the Bihar Non-Government Secondary School (Taking over of Management and Control) Act, 1981.