SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Though served, the respondent nos. 8 and 9 have not entered appearance.

(2.) Feeling aggrieved by the order dated 12th May 2011 made by the learned single Judge in C.W.J.C. No. 17406 of 2010, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(3.) Pursuant to the decision of the Gram Panchayat Raj, Gonawan, Harnaut, District-Nalanda, on 1st April 2005, the appellant was appointed as Panchayat Shiksha Mitra under the then scheme for appointment of Panchayat Shiksha Mitra. Pursuant to the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006 (hereinafter referred to as "the Rules of 2006"), by operation of Rule 20(iii) thereof, the appellant came to be absorbed as Panchayat Teacher under the Gram Panchayat Raj, Gonawan. Feeling aggrieved by the action of the Gram Panchayat in not paying him salary since April 2009, the appellant approached this Court under Article 226 of the Constitution in C.W.J.C. No. 17406 of 2010.