PRAMATH PATNAIK,J. - (1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing the order dated 13.02.2004 vide Annexure-14 to the writ application and has further prayed for direction to the respondents to appoint on the post of teacher in any of the Primary schools.
(2.) The brief facts as disclosed in the writ application is that initially the petitioner was appointed as Science Teacher on 1.6.1983 by the District Superintendent of Education but his services were terminated along with other teachers on 14.7.1986. The petitioner and other similarly placed teachers who were removed from services had moved upto Hon'ble Apex Court and in pursuance of the directions of the Hon'ble Supreme Court, the Education Department (vide Annexure-1) invited application from those teachers who had been removed from services. Consequently, the petitioner applied for appointment to that post in prescribed form on 22.3.1991 and appeared at the Interview Board for selection to the said post on 27.4.1991. The petitioner also appeared in the office of District Superintendent of Education, Sahebganj thereafter, the provisional panel was published. Inspite of name in the provisional penal since the appointment order was not issued to the petitioner, the petitioner approached this Court in C.W.J.C No. 7415 of 1997, which was disposed of by this Court vide order dated 23rd September, 2002 with a direction to the respondents i.e. District Superintendent of Education, Pakur to examine the matter and dispose of the petition within a period of two months and further direction that if District Superintendent of Education, Pakur finds the application of the petitioner and if received then to allow the petitioner to join the post and in pursuance to the order passed in the aforesaid writ petition, the order vide Annexure-14 has been passed vide order dated 13.2.2004 which is impugned in this writ application.
(3.) Mr. Samavesh Bhanj Deo, learned counsel for the petitioner submits that due to inaction on part of the respondents, the petitioner has been moving from pillar to post, thereby has been subjected to irretrievable injustice.;