SHYAM NARAYAN RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the counsel appearing on behalf of the respondents.

(2.) The grievance of the petitioner in the present writ application is that he is a teacher in the subject (Pol. Science) in the college in question and he is continuing on the post of Lecturer on ad hoc basis for the last 34 years.

(3.) Mr. Purushottam Kumar Jha, learned counsel for the petitioner submits that petitioner has eligibility for the post in question, he is continuing for the last 34 years and till date no regular appointment has been made in the college in question or by way of transfer of any teacher in the subject Political Science and posted in the college in question in place of the petitioner.