NARENDRA NATH TIWARI, J. - (1.) IN this appeal the appellant has challenged the order dated 25.4.06 passed by the learned Single Judge in W.P(S) No. 6275/05.
(2.) THE appellant's case is that he was initially appointed as an Assistant Teacher in Kanhaidih Mission Primary School, a Government aided minority school in the district of Dumka, in 1988. He had been discharging his duties as such regularly since then. The said school had sent proposal to the concerned authorities for approval of his services, but the same was kept pending by the concerned authorities. The appellant -petitioner was not paid his salary on the ground that he was not validly appointed and was not Trained. The appellant had approached this Court in W.P(S) No. 6124/04. The said case was disposed of by order dated 23.11.04 giving liberty to the petitioner to represent before the Regional Deputy Director of Education, Santhal Paargana Division, Dumka for granting fresh permission to appear in the Teachers' Training Examination.
(3.) THE petitioner had then filed his representation. By order dated 20.1.05, the concerned authority rejected the petitioner's representation and cancelled his appointment. His claim for salary, for the period he had worked, was also denied.;