1. Heard learned counsels for the parties.
2. In the instant Letters Patent Appeal, appellant has assailed the order of the learned single Judge dated 06.07.2018 passed in C.W.J.C No. 13505 of
2012.
3. The appellant was stated to have been appointed as a teacher in an aided institution in the year 1955, the aided institution in which he was working
had an industry at Rohtas industry. The management with the consent of the appellant, appellant services have been taken to the Rohtas industries and
he has worked in the industry from 1976 till his attaining age of superannuation in the year 1997. In this backdrop, the appellant intends to return to the
aided institution as a teacher. Such a relief has not been extended to him by the authorities or by this court so as to extend service and monetary
benefits as if he is an aided employee of the State Government. He had certain grievances in the year 2005 which was decided leaving open certain
issues. The State Government has rejected the appellant’s claim relating to extending service benefits as if he has retired as a teacher in an aided
institution (State Government is stated to have taken over the aided institution on 02.10.1980. It is to be noted that the appellant had cause of action on
02.10.1980, the date on which the aided institution was taken over by the State Government. The State Government while taking over the aided
institution must have imposed certain conditions relating to taking over the institution along with men and material. As on 02.10.1980, appellant was not
in the aided institution as he was working in the Rohtas Industries. The appellant has not questioned the condition imposed in taking over the institution
on 02.10.1980. Further, he should have approached judicial forum in seeking return of his service as a teacher in the aided institution or State
Government taking over such aided institution. On the other hand, he has completed his service till age of superannuation in the Rohtas industries.
4. In the light of these facts and circumstances, the appellant could not apprise this court as to by which law his services were taken in Rohtas
industries and further no provision of law has been pointed out that he had a lien in the aided institution so as to examine whether the appellant is
entitled to have a lien over the teacher post in the aided institution and seeking further service benefits.
5. Even conduct of the appellant is required to be taken into consideration for examining the appellant’s claim. In the year 1976 he had gone and
worked in Rohtas industries till attaining the age of superannuation. He had retired in the year 1997 in the meanwhile the aforesaid aided institution
was taken over by the State Government on 02.10.1980. Further he has taken 8 years to approach this court with a certain reliefs. Thereafter, once
again he has filed C.W.J.C No. 13505 of 2012 in the year 2012.
6. In view of these facts and circumstances, there is no infirmity in the order of the Learned single Judge dated 06.07.2018 passed in C.W.J.C. No.
13505 of 2012.
7. Accordingly, the present Letters Patent Appeal stands dismissed.