SATENDRA KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

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

(3.) The petitioner's father was a Regular Government Assistant Teacher and died in harness 25.12.200 Thereafter, it appears that in the meeting dated 06.06.2008, along with others, the case of the petitioner for appointment on compassionate ground was also recommended on a Class-III post. However, the District Education Officer, Nalanda informed the petitioner that in terms of the recommendation, no Class-III post was available and, thus, he was called upon to give his consent for being appointed on the post of Teacher. The petitioner being aggrieved moved the Court in C.W.J.C. No. 11836 of 2011, which was disposed off by order dated 27.02.2012 with the observation that the decision by the Hon'ble Supreme Court shall govern the claim of the petitioner. It was further observed that the petitioner would be at liberty to accept the offer made by the State Government without any prejudice to him or he may await the decision of the Hon'ble Supreme Court. In terms thereof, the petitioner accepted employment on the post of Teacher on a fixed pay and after the judgment of the Hon'ble Supreme Court, he has moved this Court.