DIPAK KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SUBSTANTIALLY , the petitioner is challenging the order, as contained in annexure 10, and also the order, as contained in annexure 11 to I.A. No. 40460 of 2005.

(3.) IT is submitted by learned counsel for the petitioner that in case the authorities were not satisfied to approve the appointment of the petitioner on the post of Clerk, the petitioner could have been allowed to work as Assistant Teacher, as appointed by the authorities vide order, as contained in annexure 12.