RAMDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Indeshwari Prasad Mandal, learned counsel for the appellant, Shri Gyan Prakash Ojha, G.A.-7 for the State of Bihar and its officers and Shri Dhirendra Nath Jha, learned counsel for the 8th respondent-Deepak Kumar.

(2.) This appeal questions the correctness of the impugned judgment dated 14th of March, 2018 passed in C.W.J.C. No. 9750 of 2017, whereby the learned single Judge has declined the relief to the appellant on the ground that the appellant now cannot continue or claim continuance otherwise for teaching the subject of Geography as fresh appointments have been made. However, observations have been made that the Court hopes and trusts that the State would take care of the necessary utilization of the services of the teachers in the school but that cannot be a ground to grant any indulgence to the appellant-petitioner in exercise of extra-ordinary jurisdiction under Article 226 of the Constitution of India.

(3.) Shri Mandal, learned counsel for the appellant has vehemently urged that the arrangement which has been made is contrary to the requirement of the institution and also keeping in view the student-teacher ratio.