MD. WASIM REZA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nasrul Hoda, learned Advocate for the petitioner and Mr. Shambhu Sharan Kumar for respondent no. 10. The State is represented by Mr. Hitesh Suman, learned AC to SC 13.

(2.) The petitioner, even though had higher marks than private respondent no. 10, was not appointed on the post of Urdu Teacher in the camp interview on the ground that he was not available at the time when his name was called out. The petitioner then made a complaint before the authorities and when such complaints did not yield any result, he approached the District Teachers Appellate Tribunal.

(3.) The Tribunal, finding the claim of the petitioner to be genuine, directed for reinstatement of the petitioner on the post of Urdu Teacher after removing private respondent no. 10.