PRAVIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent nos. 1 to 5 and learned counsel for the respondent no.8.

(2.) The petitioner in the instant writ application has prayed for quashing of the order dtd. 22/12/2011 passed in Case no.69/10-11 by the District Teachers and Employment Appellate Authority, Lakhisarai.

(3.) The case of the petitioner in brief is that in the year 2006 being eligible for appointment on the post of Panchayat Teacher in Saidpur Panchayat, Lakhisarai, on applications being invited, the petitioner applied for appointment against the EBC category. Merit list was prepared and the petitioner was appointed by letter no.5 dtd. 30/11/2006. As directed the petitioner gave his joining in the primary school at Anandpur. He started to work efficiently to the satisfaction of all concerned.