RANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Ms. Shashi Priya Pathak, learned counsel appearing for the petitioner and Mr. Shyam Kishore Sharma, learned counsel appearing for the State.

(2.) THROUGH this writ application, under . 226 of the Constitution of India, the petitioner has prayed for quashing of the letter no. 37 dated 2.12.2006, whereby and whereunder the appointment of the petitioner on the post of Panchayat Sikshak has been cancelled. ,

(3.) IT is further submitted on behalf of the petitioner that the cancellation of the appointment of the petitioner on the ground that he did not possess the requisite qualification of passing of Intermediate Examination, is absolutely untenable as it is not in dispute that the petitioner obtained the certificate of passing of the Intermediate Examination in vocational course, granted by the Bihar Intermediate Education Council, Patna vide Certificate No. 969855 dated 28th October, 2003, as contained In Annexure -2 to the writ application.