@JUDGMENTTAG-ORDER
1. The Appellant, who claims to be a Headmaster of a School being named and styled as Baba Shri Shrawan Das Primary School, Siswa Nonia
Toli, East Champaran, is aggrieved by the action of the State-opposite party in posting assistant teacher in the said school and in the appointment
letter dropping the name of Baba Shri Shrawan Das, in the nomenclature of this school.
2. It is the admitted case of the parties that the school in question was never taken over by the State. By the order under appeal the learned writ
court noticing the aforesaid fact by its order dated 23.1.2002 passed in CWJC. No. 1203 of 2002 unsuited the Appellant as the school in
question had not been taken over by the Government, as such, the Appellant had no locus standi to question the posting of teachers in any other
school.
3. We do not find any error in the order of the learned writ court requiring interference.
4. Thus, this letters patent appeal fails.
5. Dismissed.
