YAGYANAND MISHRA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State, Bihar Sanskrit Shiksha Board (hereinafter referred to as the 'Board') and respondent no. 9.

(2.) The petitioner has moved before the Court for the following reliefs:

(3.) The claim of the petitioner is to quash the letter of the Board dated 04.11.2011 by which his appointment has not been approved as also the appellate order dated 10.09.2014 upholding the order dated 04.11.2011.