JAYATI GUHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner has filed this application for quashing the order vide memo no. 1552 dated 28.8.2007 whereby the Special Secretary-cum-Director, Primary Education Human Resources Department, Govt. of Bihar has rejected the representation which was filed by the petitioner in the light of the direction of this court in C.W.J.C. No. 9841 of 2006.

(3.) Further prayer of the petitioner is for quashing the order issued by the District Superintendent of Education, Purnea dated 21.7.2006 contained in Memo No. 1123 whereby the approval accorded to the appointment of petitioner by the District Superintendent of Education, Purnea vide Memo No. 15532-34, dated 16.8.1989 and Memo Nos. 12598 dated 2.11.1994 has been cancelled.