KANHAIYA TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; State and respondents no. 6, 7 and 8.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The issue involved is simple. An Ad-hoc Managing Committee of Sri Gupteshwar Nath Sanskrit Madhyamik Vidyalaya, Bhadrashila in the district of Rohtas was constituted by the Bihar Sanskrit Shiksha Board (hereinafter referred to as the 'Board'), and pursuant thereto, the said Committee issued advertisement for appointment of Headmaster in the school. In terms of the application received and interview held, the petitioner being no. 1 in the panel, was appointed on the post of Headmaster of the school and the same was also approved by the Board. After that, respondents no. 6, 7 and 8 filed Appeal No. 6 of 2004 before the Special Director, Secondary Education, Bihar, Patna against the order dated 22.05.2004, by which such approval had been granted of the appointment of petitioner no. 1 on the post of Headmaster. By the impugned order dated 10.07.2006, the Special Director has held that the Ad-hoc Managing Committee itself was not properly constituted and accordingly the approval of the appointment of the petitioner no. 1 on the post of Headmaster has been set aside.