DEEPAK ROSHAN,J. - (1.) Heard learned counsel for the appellant and learned counsel for the State.
(2.) The appellant is aggrieved by the impugned Judgment dated 11.01.2017, passed by the Hon'ble Single Judge, in WP(S) No.6011 of 2015, whereby the writ application filed by the appellant claiming payment of honorarium for the period he had worked as Para Teacher in Upgraded Primary School, Khaspalak, P.S. Mohanpur, District Deoghar, has been dismissed by the Hon'ble Single Judge.
(3.) The petitioner had earlier approached this Court for the same relief in WP(S) No.5877 of 2009, in which, the counter affidavit was filed on behalf of the State, stating as follows:- "6. That subsequently to comply the order and direction of the Deputy Commissioner, Deoghar passed in Misc. Case No.04 of 2007, the Village Education Committee, Upgraded Primary School, Khaspalak, Mohanpur is reconstituted on 21.11.2008, in which Shri Bishweshwar Rout is elected as President. 7. That on 22.12.2008, a general body meeting of newly constituted Village Education Committee, U.P.S. Khaspalak, Mohanpur held under the chairmanship of said Bishweshwar Rout and the petitioner Chaturanan Rout is already selected as Para Teacher. Thus it is obvious that the petitioner Chaturanan Rout has no cause of action to file the instant writ application as such it is fit to be dismissed with compensatory cost."? ;