KAMAL KUMAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amarnath Jha, learned Advocate for the petitioner the State.

(2.) The petitioner was appointed as Tola Sevak, which appointment was challenged by respondent no. 12 and consequent to such complaint, the District Programme Officer annulled the appointment of the petitioner. This was challenged by him before the District Teachers Appellate Authority vide Appeal No. 38 of 2016, which set aside the annulment order and affirmed the appointment of the petitioner on the post of Tola Sevak.

(3.) Against the aforesaid order passed by the District Teachers Appellate Authority, the respondent no. 12 preferred an appeal before the State Appellate Authority.