CHANDRAMA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned counsel for the State.

(2.) ACCORDING to the petitioner he was appointed in the school in question when it was a private school, by the Managing Committee in the year, 1979 but his name was wrongly not shown in the list of the teachers of the school when it was taken over by the Government in the year, 1981. Petitioner has claimed that he filed a representation in the matter vide Annexure -4 in the year, 1985 and when no relief was given to him by the Government he filed this writ petition in the year, 2000. It appears that there was civil litigation regarding service of the petitioner and some other teachers even before the school was taken over.

(3.) THE writ petition is, thus, dismissed.