SHIVJI SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) A counter affidavit has also been filed on behalf of the respondents. The court proceeds to dispose of this writ application at the stage of admission.

(3.) THE petitioner, an Assistant Teacher, joined Sakhe Ramdas High School in the district of Gopalganj on 1.1.1978 as the founder Headmaster. On 12.12.1981 the School was granted recognition by the State Government. On 27.7.1983 the school was taken over by the Government.