BIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties and considered the counter-affidavit filed on behalf of the State.

(2.) By this writ application the petitioner prays for quashing the Communique as contained in Annexure 1 dated 24th December, 2002 issued under the signature of Director, Secondary Education, Bihar, Patna to the District Education Officer, Gaya whereby and whereunder directions have been issued to lodge First Information Report against the Headmaster and the teachers who managed to obtain their appointment on the basis of forged documents and to initiate departmental proceeding against the Headmaster of the school and not to pay the salary to the individual teachers including the petitioner.

(3.) According to the case of the petitioner, he was appointed as Assistant Teacher by the Deputy Director, Secondary Education, Government of Bihar Patna as per recommendation of the Vidyalaya Sewa Board in the year 1988 along with other teachers and thereafter he continued in services and till date he is working as Assistant Teacher. However, his salary has been stopped with effect from December, 2002 pursuant to the impugned direction as contained in Annexure-1.