- (1.) : Learned counsel appearing for the petitioner is permitted to implead the Deputy Commissioner, Deoghar as party respondent no.7 in this case.
(2.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the respondents. Learned counsel appearing for the petitioner submits that earlier when it was brought to the notice of the Patna High Court in a writ application, bearing C.W.J.C. No.6819 of 1991 that certain teachers have been illegally appointed and have been working since long, the Court, vide its order dated 23.11.1992 passed an order directing the Director, Secondary Education, Government of Bihar, Patna to take a decision in the matter after giving due opportunity of hearing to the affected persons and thereupon, the Director passed an order, vide Annexure 2 whereby services of the respondent no.6 along with others were terminated under memo no.1389 dated 7.12.1993 but in spite of that, respondent no.6 is still in service and authorities have kept silence in the matter, though the petitioner brought to the notice of all the respondents but no decision on that matter has been taken.
(3.) IN view of the facts and circumstances, as stated above, this writ application is disposed of with a direction to the petitioner to file a fresh representation in this regard before the Deputy Commissioner, Deoghar, respondent no.7 within a period of one month and on getting such representation, respondent no.7 shall pass an order after hearing the concerned person, i.e, respondent no.6 within a period of six weeks. With the aforesaid direction/observation, this writ petition is disposed of.;