VIJAYWALI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner's grievance is that his service as Panchayat Teacher has illegally been cancelled by the order contained in Letter No. 46 dated 26.12.2007 issued by Gram Panchayat Secretary (respondent No.9).

(3.) Two grounds have been taken for assailing the impugned order; One of the grounds is that the impugned order has been passed in violation of the Rule of Natural Justice. Another ground is that on the basis of an executive order in violation of the provisions of Bihar Panchayat Primary Teachers (Appointment and Service Conditions) Rules, 2006, the impugned order has been passed.