Dinesh Kumar Singh, J. - (1.) The present petition under Article 226 of the Constitution of India has been filed, impugning the order dated 9th May, 2018 (Annexure No.8 to the writ petition) passed by the District Magistrate, Siddharth Nagar whereby he has constituted a Three Members Committee under the Chairmanship of Chief Development Officer, Siddharth Nagar to investigate irregularities committed in appointment of 16448 Assistant Teachers in the Primary Schools of the District. Two other members of the Committee are Sub-Divisional Magistrate, Naugarh, Siddharth Nagar and District Inspector of Schools, Siddharth Nagar.
(2.) The case of the petitioner is that in pursuance of Advertisement dated 27th June, 2016 for appointment of 16448 Assistant Teachers in District Siddharth Nagar, he was selected and his name found place at Serial No.110 in the select list of the general category candidates. After selection, he was issued appointment letter dated 29th August, 2016 and he has been working as Assistant Teacher since 16th September, 2016 in Primary School, Gaurdih, Block Koniyawa, District Siddharth Nagar.
(3.) Pursuant to a complaint regarding irregularities in appointment of teachers in primary schools against the Advertisement dated 27th June, 2016, the District Basic Education Officer, Siddharth Nagar had constituted a Three Members Committee vide order dated 9th October, 2017 consisting of Block Development Officer, Dumariyaganj, Siddharth Nagar, District Coordinator (Construction), Sarva Shiksha Abhiyan, Siddharth Nagar and Block Development Officer, Naugarh, Siddharth Nagar.;