SHANKARANAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN the last 10 years and despite stern orders, having been passed by this Court from time to time a simple answer, which the Court is looking for, is not being furnished either by the State or by the Sanskrit Shiksha Board.

(2.) CLAIM of the petitioner is that he has been appointed as a Teacher in the school in question well within the staffing pattern and he has a right for approval of his service. He is not beyond the sanctioned strength, which is available for such schools in question. He has also been working for more than a decade now, but he still struggling to find recognition and approval from the concerned authorities, which is illusory till date.

(3.) WRIT Application is allowed. A direction is issued upon the respondents that the claim for regularization of the petitioner in the school in question, which is Bani Bilas Sanskrit High School, Sukhsena, Purnea be considered and accorded due recognition within a period of three months from the date of production of a copy of this Order.