AMRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the writ applications arise out of the common impugned order dated 7.2.2012 passed by the District Teachers Employment Appellate Tribunal, Gaya (hereinafter to be referred to as "the Tribunal?) in Case No. 73 of 2011, whereby and whereunder, the Tribunal has rejected the prayer of the petitioner Bhuvneshwar Kumar by setting aside the order of termination dated 16.9.2006 and also cancelled the appointment of the petitioner Amrendra Kumar which would become more clear from the text of the impugned order, which reads as follows:-

(3.) The fact giving rise to these two writ applications also lie in a very narrow compass. The petitioner Amrendra Kumar was appointed as a Panchayat Shiksha Mitra on 1.3.2003 under the decision of the Gram Panchayat, Rupaspur, Tekari in the district of Gaya and on completion of his period of eleven months tenure, he was given another first extension of a similar period with effect from 1.3.2004 but on completion of the period of eleven months, while others appointed with him as a Panchayat Shikah Mitra were granted further extension for a period of eleven months, the petitioner was not granted any such extension and, therefore, his services were dispensed with/terminated with effect from 1.3.2005.