Tapen Sen, J. - (1.) Heard Mr. Vikas Kishore Prasad, learned counsel for the Petitioner and Mr. M.M. Prasad, learned counsel for the Respondents.
(2.) The admitted case of the Petitioner is that he was appointed in the School initially on 1.12.1990 and worked for about four months i.e. up to 30.4.1991 whereafter he was discontinued. He was again appointed on 4.11.1991 and worked of for about five months, i.e. up to 30.4.1991. According to the Petitioner, he was again appointed on 10.7.1992 (Vide Annexure-5) and worked for short period as would be evident from Annexures-5, 6, 7 and 8.
(3.) The Petitioner states that in the year 1994 vacancies were advertised and applications called for. The Petitioner also applied but he was not issued with any letter of interview. According to the Petitioner, a similar matter arose for consideration before the then Ranchi Bench of Patna High Court in C.W.J.C. No. 1040 of 1995 (R). By Judgment dated 4.7.1995 (Annexure-1) that Court while referring to another Judgment, observed that if the Petitioners apply for selection and if they were otherwise not disqualified, then they should not be out-listed for interview for selection to the post of teacher. Accordingly, a writ was issued upon the Respondents to issue interview letter to the Petitioner if she was found to be otherwise eligible.;