ANMOL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) In the present writ application, prayer is made for a direction for quashing of the letter dated 03.06.2014 and letter dated 01.07.2014.

(3.) Learned counsel for the petitioner submits that the petitioner was initially appointed as Siksha Mitra. Later on, the service of the petitioner was absorbed as Panchayat Teacher and being the senior most teacher he was working as incharge headmaster of the school and he was asked to handover the charge to other teacher. He submits that the petitioner has not been paid salary, although the petitioner is regularly working.