RAJESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for issuance of a writ in the nature of mandamus commanding respondent no. 6 to appoint the petitioner as the part time Instructor in Automobile Engineering.

(2.) Short facts giving rise to the present application are that an advertisement was published inviting applications from the persons eligible for giving instruction in Automobile Engineering trade on part time basis in the scale of Rs. 500-750.00 per month. The last date for submission of the applications was 30.4.1991. According to the petitioner, by order dated 18.4.1991 (Annexure-4), he was engaged to impart instruction on payment of Rs. 30.00 per Class. It is the prayer of the petitioner that he be appointed for imparting instruction in the said trade with full admissible scale.

(3.) Mr. Pramod Kumar Sinha appears on behalf of the petitioner, whereas the State is represented by G.P. 1.