SARFARAZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Ms. Mahasweta Chatterjee, learned counsel for the appellant and the learned counsel representing the State.

(2.) The challenge in the present Letters Patent Appeal is to an order/judgment of the learned Single Judge dtd. 31/1/2022 passed in C.W.J.C. No. 19337 of 2019 whereby the claim of the writ petitioner/appellant for his appointment to the post of Urdu Teacher in the Primary School Maktab, Habaspur within Chalk Salem village Panchayat (hereinafter referred to as -the School-) has been turned down by affirming the order of the State Appellate Authority.

(3.) The grievance of the appellant is that he despite being Moulvi, which is equivalent to Intermediate examination, was not selected for the post of Urdu Teacher in the School and on the contrary the private respondent no.9, who is Intermediate with 50 marks in Urdu, has been selected.