LALLAN KISHORE AROHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the respondent-State.

(2.) The petitioner, in the writ application, has prayed for grant of following reliefs;

(3.) It is submitted by learned senior counsel appearing for the petitioner that in pursuance of an advertisement No. 01 of 1983, published by Vidyalaya Seva Board, Patna, the petitioner applied for his appointment on the post of Assistant Teacher in High School and thereafter, an admit card was issued to the petitioner for appearing in interview on 8/9/1991 vide Memo No. 2780 dtd. 25/7/1991. In pursuance of interview letter, the petitioner appeared in interview along with other candidates and thereafter his candidature was recommended for appointment as Assistant Teacher, as such, the petitioner was appointed on 4/8/1992 as Assistant Teacher. It is further submitted that vide letter No. 141 dtd. 16/1/2022, the D.E.O, Gaya wrote a letter to the Headmaster of the concerned school to stop the payment of salary to the petitioner which was challenged by the petitioner before this Court in C.W.J.C. No. 14281 of 2002. This Court after hearing the parties, allowed C.W.J.C. No. 14281 of 2002 on 2/3/2007 with a direction to the Director, Secondary Education, Bihar Patna to decide the representation of the petitioner in light of the observation made in the C.W.J.C. No. 4844 of 2003 dtd. 15/7/2003, which was challenged in L.P.A. No. 1154 of 2003 and also came to be dismissed on 7/5/2004.