AKHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re. Interlocutory Application No. 4351 of 2012

(2.) Feeling aggrieved by the judgment and order dated 21st February, 2012 passed by the learned Single Judge in CWJC No. 8048 of 2009, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(3.) It appears that pursuant to the 2005 selection, the petitioner came to be selected and appointed as Panchayat Shiksha Mitra under the Gram Panchayat Gonahi, Block-Patahi, District-East Champaran under the then scheme of Panchayat Shiksha Mitra. Pursuant to the abolition of the cadre of Panchayat Shiksha Mitra and by operation of Rule 20(iii) of the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006, the appellant came to be absorbed as Block Teacher under the Gram Panchayat, Gonahi. Since his absorption as Block Teacher, his appointment as Panchayat Shiksha Mitra was questioned by the respondent No. 9 before this Court in CWJC No. 2050 of 2009. Under order dated 11th February, 2009 made by the learned Single Judge (Coram: Ajay Kumari Tripathi, J.), the matter was referred to the Block Development Officer, Patahi with a direction to him to verify the allegation made by the respondent No. 9, to record the finding and to issue necessary appropriate directions.