POONAM SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These three Appeals preferred under Clause 10 of the Letters Patent arise from the judgment and order dated 12th August, 2011 passed by the learned single Judge in above CWJC No. 13955 of 2010.

(2.) Letters Patent Appeal Nos. 1597 of 2011 and 1691 of 2011 are preferred by the writ petitioners whereas Letters Patent Appeal No. 1445 of 2011 is preferred by the Intervenors,

(3.) The matter at dispute is the appointment to the post of Elementary Teachers in Municipal Schools under Muzaffarpur Municipal Corporation.