SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar Singh, the learned counsel for the petitioner, Mr. Jitendra Kumar Roy No. 1 for the State and Mr. Girijanand Prasad for private respondent no. 10.

(2.) The respondent no.10 was appointed as a Panchayat Teacher but when it was found that his degree was forged, necessary enquiry was made regarding the same.

(3.) The District Teacher Employment Appellate Authority, Supaul found that respondent no. 10 was not entitled to be appointed and, therefore, validated the appointment of the petitioner on such post on which he was appointed after the appointment of the respondent no. 10 was annulled.