KAMALINI DHAN Vs. STATE OF BIHAR
LAWS(JHAR)-2002-5-77
HIGH COURT OF JHARKHAND
Decided on May 16,2002

Kamalini Dhan Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by petitioners and three interveners for their appointment as Assistant Teacher (History) in High Schools, their names having recommended by the School Service Selection Board, Bihar, Patna.
(2.) ACCORDING to the petitioners the posts of Assistant Teacher of other subjects has been filled up in pursuance of direction of the Court dated 24th September 1999 passed in CWJC No, 3494/98 and analogous cases. It is alleged that no appointment has been made for the post of History teacher though the recommendation has been made by School Service Selection Board, Bihar, Patna, vide Annexure -3, Admittedly the School Service Selection Board, Bihar published the advertisement in the year 1991. The petitioners were called for interview vide letter dated 19th July, 1996, held on 13th August, 1996. Panel was prepared in the year 1996 and persons were appointed out of merit list. A waiting list followed by a supplementary waiting list was prepared by the School Service Selection Board, Bihar, Patna vide Annexure -3.
(3.) IN the aforesaid circumstances, this Court is not inclined to grant relief for appointment out of state panel, on the recommendation of a Board which is not binding on the Schools situated within the State of Jharkhand. The writ petition is accordingly dismissed.;


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