MUBARAKHUSSAIN Vs. STATE OF BIHAR
LAWS(PAT)-1991-12-16
HIGH COURT OF PATNA
Decided on December 13,1991

MUBARAK HUSSAIN Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

S.B.Sinha, J. - (1.) This writ application is directed against an order as contained in a letter dated 9-8-1990 issued by respondent No. 2 and as contained in Annexure-5 to the writ application as also the office order dated 20th September, 1990 issued by respondent No. 3 and as contained in Annexure-4 to the writ application, whereby the appointment of the petitioner as a teacher has not been approved and his services had been terminated by respondent Nos. 2 and 3.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The petitioner applied for appointment as a teacher pursuant to an advertisement issued by Gosmer High School, Main Road Ranchi in Ranchi Express dated 26-8-1988 being an eligible candidate therefor as he had been holding a Degree in Bachelor of Science as also is a holder of a B. Ed. degree.;


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