MD SAMIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for direction upon the respondents to issue reappointment letter to the petitioner on the post of Teacher-cumsecretary under N.P.S (New Utkarmit) Primary School, Birajpur in place of respondent no. 5.

(2.) The facts, as delineated in the writ application, in brief, is that pursuant to the decision made in Aam Sabha the petitioner was selected on the post in question but the respondents-officials illegally selected respondent no. 5 in his place. Aggrieved thereof, the petitioner represented before the respondents-authorities but it did not evoke any response, which constrained the petitioner to knock the doors of this Court for redressal of his grievances.

(3.) Heard Mr. Lakhan Chandra Roy, learned counsel for the petitioner and Mr. Dhananjay Kumar Dubey, Sr. S.C. I for the respondents-State.