DADAN RAM Vs. STATE PROJECT DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:--

(2.) Under the Sarva Shiksha Abhiyan Scheme, residential girls' schools were decided to be established in every Block of the different Districts of the State of Bihar, especially in the most backward category Blocks of such Districts. Such residential girls' schools, proposed to be opened, were to be named as Kasturba Gandhi Balika Awasiya Vidyalayas. For regulating and monitoring the functioning of such schools, an advertisement was published in the daily newspaper, inviting applications for appointment to the post of Assistant Programme Officers, District Coordinators and other posts on contract basis.

(3.) Learned counsel for the petitioner stated that he being eligible for the said post, submitted his application within time prescribed and the applications of the petitioner and others were considered and after written test and oral interview, the authorities decided to appoint the petitioner and issued letter dated 10.1.2007 under the signature of the State Project Director of the Council, appointing the petitioner on the post of Assistant Programme Officer with effect from 4.1.2007 on contract basis for a period of three years or till the completion of the Sarva Shiksha Abhiyan Scheme. Thereafter, he was posted in the District Level Office of respondent-Council at Lakhisarai and continued to discharge his duties to the satisfaction of all concerned.