MOHAN PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and the respondent no. 12.

(2.) The petitioner has filed the writ petition for quashing of the order dated 30.07.2015 passed by the Block Employment Committee, Goreakothi as well as the consequential order contained in Letter No. 3 dated 31.07.2015, by which he has been removed from the post of Panchayat Teacher.

(3.) The petitioner was employed in the year 2005 pursuant to the vacancy created by non extension of the employment of the respondent no. 12 and continued on the same for some time. However, respondent no. 12, in the meantime, moved before the District Teachers Employment Appellate Authority, Siwan (hereinafter referred to as the 'Authority') and his non extension of employment was held to be bad and it was directed that he be re-employed. When the order was not obeyed, the respondent no. 12 also moved before the District Magistrate for both his reengagement as well as against the employment of the petitioner. Upon enquiry being made, the authorities have taken action by holding the employment of the petitioner to be bad and have subsequently also terminated such employment, which are impugned in the present writ application.