MANISH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing of the order dated 3.11.2009 passed by the District Teachers Employment Appellate Authority, Saran at Chapra, which was passed in Case No. 720 of 2009. The matter relates to the appointments of Panchayat Teachers of Gram Panchayat Raj, Kumna under Jalalpur Block, District-Saran at Chapra. Since the impugned order has a fall out on these Petitioners, this writ application has been filed for setting aside the said order on the ground that Petitioners were not given appropriate opportunity or even made a party to the proceeding.

(2.) When the argument started Learned Counsel representing the Petitioners sub-mitted that the case of Petitioner No. 3 Chunchun Kumari need not be considered and the relief is limited to Petitioner Nos. 1 and 2 alone.

(3.) After filing of the writ application the matter was heard on 1.2.2010 and based on the assertions made in the writ application as well as Interlocutory Application No. 288 of 2010, notices came to be issued to official Respondents including the private Respondent No. 8, Jitendra Prasad Yadav with an order of stay passed against the impugned order dated 3.11.2009.