MD. ZAKIR HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The present writ application has been filed seeking following relief :-

(3.) The Talimi Markaz Shikshak Swayam Sevi is appointed under the scheme on contract basis for one year, as was done in the case of Tola Sewak and the post of Talimi Markaz Shikshak Swayam Sevi is not statutory and no recruitment rules are followed for their appointment.