NARESH KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner challenges the order of District Teacher Appointment Appellate Tribunal, Purnea, dated 12.5.2010, as communicated under memo no.708, dated 18.5.2010 as passed in Case no. 504/09 (Annexure 1).

(2.) The petitioner's appointment was challenged by respondent no. 10, who has since appeared.

(3.) Having heard learned counsel for the parties and with their consent this application is being disposed of at this stage itself.