SANJAY KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Bipin Bihari Singh, learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The petitioner has challenged the order dated 10.4.2014 as contained in Annexure-7 to the writ petition whereby the services of the petitioner has been dispensed with by the District Education Officer, Vaishali at Hazipur.

(3.) Mr. Bipin Bihari Singh has raised the issue of competence of the District Education Officer in passing the order dated 10.04.2014. Referring to the Rule, he submits that the Rule does not authorise the District Education Officer to dismiss the petitioner.