DIGAMBER MISHRA Vs. HARSHNATH JHA

JUDGEMENT

(1.) RESPONDENT no.1 filed writ petition bearing C.W.J.C. No. 8539/94, in which the appellant was respondent no.5, challenging the order dated 15.9.1994 whereby the order dated 3.10.1992 was modified and direction was given to pay salary etc. to the appellant.

(2.) THE relevant facts of the case are that the appellant was appointed as teacher in Bhawani Bhawan Sanskrit Madhya Vidyalaya, Naraha in the district of Sitamarhi. Respondent no.1 was appointed Assistant Teacher in Sri Janki Sanskrit High School, Sitamarhi. The appellant was posted by the Chairman of the Board in Sri Janki Sanskrit High School, Sitamarhi. The Government vide its order dated 29th June, 1987 made it clear that the Board has no authority to direct posting of respondent no.6 in the said school and the action of the Board was illegal. Direction was given to send back the appellant to his original school. Vide letter dated 3.10.1992 the Government passed order for payment of salary to respondent no.1. By letter dated 15.9.1994 the order dated

(3.) ON consideration, we find no merit in this appeal. Thus the appeal is dismissed.