NAZIR HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel no. 13 for the State.

(2.) The petitioner has filed the instant application for the following reliefs :

(3.) The case of the petitioner in brief are that pursuant to an advertisement published for appointment of Block Teachers, the petitioner having requisite qualification filed an application for appointment as Block Teacher (Untrained) in the subject of Urdu. He was selected. The petitioner was appointed by order contained in letter no. 744 dtd. 28/12/2010 issued under the signature of the Executive Officer, Block Panchayat Samiti, Goraul and was posted in Middle School, Islampur where he joined.