AMBIKA SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Narayan Singh for the petitioner, Counsels for the petitioner and the respondent No. 8.

(2.) ADMITTEDLY , from the impugned order passed by the District Teachers Appointment Appellate Authority, Saharsa (for short " the Authority"), it appears that the petitioner approached the Authority raising a grievance relating to his non -selection on the post of Panchayat Shiksha Mitra (for short "PSM"). The Authority rejected the said appeal of the petitioner on the ground that the Block Development Officer had earlier made an enquiry and found the engagement of the respondents as valid.

(3.) CONSIDERING the aforesaid legal position adumbrated in the above said decision any such claim either legitimate or otherwise after the enforcement of the Rules, cannot be entertained. In my view, no relief can be granted to the petitioner.