MURSHID ALALM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Pushkar Narain Shahi, learned Additional Advocate General no. 6, for the State and learned counsel for the respondent no. 10.

(2.) Pursuant to the previous order, the Principal Secretary, Department of Education, Government of Bihar, Patna is also present.

(3.) The petitioner was aggrieved by his removal from the post of teacher on the general post though possessing the degree of Maulvi on the ground that as per Rule 6 of the Bihar Panchayat Prarambhi Shikshak (Niyojan evam Seva Shart Niyamwali), 2006 (hereinafter referred to as the 'Rules')