SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Lalan Kumar, learned counsel for the petitioner and Mr. Prabhakar Jha, learned counsel appearing for Respondent State duly assisted by Mr. Shankar Kumar Thakur, AC to GP-27.

(2.) The instant writ petition has been filed for the following relief(s):-

(3.) Learned counsel for the petitioner submits that the petitioner was initially appointed to the post of Clerk-cum- Librarian by the Managing Committee of Rajkiya High School, Hasanpur, Lakhisarai, in accordance with Resolution No. 3 passed in Meeting No. 66 dtd. 15/3/1982, consequent to this resolution, an appointment letter bearing Letter No. 09 was issued on 15/3/1982 (Annexure-1 and 2), following which the petitioner joined his duties on 21/3/1982, which was duly accepted by the Head Master of the school (Annexure-3). The petitioner's services were subsequently confirmed by the School Managing Committee vide Resolution No.70 dtd. 21/1/1983 (Annexure-4). It is further submitted that the school in question was subsequently taken over by the Government, with formal decision taken vide Letter No. 12/0-14/9/205 dtd. 31/3/1991 (Annexure-5).