ANIL KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. R.N. Mukhopadhaya, counsel for the petitioner, and JC to SC 15.

(2.) THE petitioner is desirous of his selection and appointment pursuant to selection made in the year 1989 by Vidyalaya Seva Board for appointment of teachers in different subjects.

(3.) FROM annexure 4, it appears that this Court observed as follows: - "We cannot give direction to the State Government to appoint the petitioner as teacher from out of the panel, which was prepared when Dr. R.K. Poddar was Chairman of the Board."