GAUTAM KAPOOR Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Counsel for the State.

(2.) Petitioners, who are three in number, have preferred this writ petition in the month of September, 1993 raising a grievance that they occupy sufficiently high position in the panel of teachers selected for appointment as Assistant Teacher in Government Basic School in Magadh Division, prepared pursuant to an advertisement dated 7-8-1988 but ignoring their position in the panel, some persons lower in the panel such as respondents No. 4 and 5 have been appointed whereas petitioners claim was ignored arbitrarily.

(3.) Categorical stand of the respondents in paragraph 8 of their counter affidavit is to the effect that the panel prepared by the concerned officials was not approved by the department and that being the reason the panel was treated as invalid and the appointments made from that panel have already been cancelled.