TAPEN SEN, J. - (1.) HEARD .
(2.) THE order dated 4.8.2001 passed by the District Superintendent of Education, Lohardaga canceling the appointment of the Petitioner without assigning any reasons, is under challenge in this case. A consequential prayer has been made that after setting aside the aforementioned order, the petitioner be allowed to continue to work as Assistant Teacher under the Respondent No. 6 (i.e., Government Middle School, Naru Nawadih,. Kisko at Lohardaga). An advertisement for the appointment of Assistant Teachers for Government Primary School was published in the year 1991 through Bihar Public Service Commission. Pursuant thereto the petitioner applied for the District of Lohardaga and after having been successful in the preliminary examination, he had been granted a provisional admit card for appearing in the main -examination. He did appear in the final examination and after facing an interview was declared successful and his results were duly published in the "Rojgar Prabhat Khabar" as is evident from Annexure 3 to the Writ Application, his roll number having been printed under the heading Lohardaga being Roll No. 004797.
(3.) NOTWITHSTANDING the publication of his results, the authorities were not forthcoming in issuing an appointment letter to the Petitioner as a result whereof the Petitioner approached the concerned authority by various representations, one of which has been brought on record as Annexure 4. Upon further enquiry as stated at paragraph 9 he came to learn that by a resolution dated 20.7.1994 the Establishment Committee had prepared a panel in which the name of the Petitioner had been inserted at Sl. No. 127 and he was selected for the Primary School, Gamharia, Senha at Lohardaga. In support of the aforementioned contention the Petitioner has relied upon Annexure 5.;