SANJEEV KUMAR ISHWAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for seeking following reliefs:

(3.) The short facts of the present case is that by a resolution dtd. 18/10/1976 issued by the concerned authorities under the Education Department of the State Government, it was communicated that under the non-government Sanskrit Educational Institutions, 10 posts of Teachers were sanctioned which included 1 posts of Principal, 6 posts of Lecturers in different Sanskrit subjects including 2 posts of Lecturers in Sahitya, 2 posts of Lecturer in Vyakaran and 2 posts of Lecturer of any Sanskrit subject out of which 1 person was to be appointed against the post of Principal and the remaining 4 posts included 1 post of Teacher in English, 1 post of Teacher in Hindi, 1 post of Teacher in Sanskrit and 1 post of Teacher in any Modern Science.