ANIL KUMAR THAKUR Vs. THE STATE OF BIHAR.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Bihar State Sanskrit Shiksha Board (hereinafter referred to as the 'Board').

(2.) The petitioner has moved the Court being aggrieved by the order contained in Memo No. 521 dated 17.02.2016, by the Chairman of the Board, by which the resolution taken by the Managing Committee of the school in question, suspending the petitioner and appointing another person as Incharge Headmaster has been approved.

(3.) At the very outset, learned counsel for the Board Patna High Court CWJC No.5046 of 2016 dt.05-09-2017 pointed out that under Section 24 of the Bihar State Sanskrit Shiksha Board Act, 1981 (hereinafter referred to as the 'Act') an appeal lies before the officer nominated by the State Government. It was submitted that the Joint Director, Secondary Education has been nominated as the person to exercise power under the aforesaid section.