D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner of W.P.(S) No. 2359 of 2013 against the order dated 4th March, 2014, vide which, the writ petition preferred by this Appellant was dismissed by the learned Single Judge. Factual Matrix
(2.) This appellant (original petitioner) was appointed as a Para Teacher in the Upgraded Middle School, Koylabhasha, Fatehpur, Jamtara by the Am Sabha of the said village held on 7th December, 2007 and as submitted by the counsel for the appellant, services of the appellant were duly approved by the authorities with effect from 29th March, 2010. He worked till 17th January, 2013 as the respondent-State stopped taking work from the petitioner with effect from 17th January, 2013 (Annexure 10 to the Memo of the L.P.A.). The writ petition was preferred by the appellant seeking direction upon the respondents for his salary/honorarium. Arguments canvassed by the counsel for the appellant
(3.) It is submitted by the counsel for the appellant that the appellant was appointed as a Para Teacher in the Upgraded Middle School, Koylabhasha, Fatehpur, Jamtara as per recommendation of the Am Sabha of Village Koylabhasa, Fatehpur, District Jamtara held on 7th December, 2007. He worked as such in the said school and his services have also been duly approved by the Respondent-State. These aspects of the matter were not appreciated by the learned Single Judge while dismissing W.P.(S) No.2359 of 2013, hence, order dated 4th March, 2014 deserves to be quashed and set aside. Arguments canvassed by the counsel for the State;