DIPAK KUMARTHAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE Petitioner, by this writ application, seeks direction upon Respondent No. 2 to approve his appointment on the post of clerk in the office of the Sub -divisional Education Officer, Bagaha and also to pay his due salary with effect from 19.6.1995.

(3.) FROM Annexure 2 of the writ application, it appears that the Sub -divisional Education Officer wrote to the Regional Deputy Director of Education, Tirhut Division, Muzaffarpur, that the post of clerk is not vacant in his office. The Petitioner is said to have been appointed by virtue of. the order, issued by the Regional Deputy Director of Education, Tirhut Division, Muzaffarpur and he was posted in a place, where the post was not vacant.