MD. QUAMER ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties online because of COVID-19 pandemic restrictions.

(2.) Following is the relief which the petitioners have sought for in the present writ application filed under Article 226 of the Constitution of India:-

(3.) Facts of the case are not at all in dispute. Pursuant to an advertisement published in the year 2008 for filling up the vacancies on the post of Block Teacher, Araria the petitioners had applied. A merit-list was prepared on 30/12/2008 in which the names of these petitioners figured as successful candidates. As the matter of appointment of these petitioners was getting delayed and other similarly situated persons were given appointment, the petitioners approached the District Appellate Authority, Araria in 2011. As the matter was not being adjudicated upon by the Appellate Authority, some of the persons approached this Court by filing writ application giving rise to CWJC No. 945 of 2016, which was disposed of by an order dtd. 26/9/2018 with a direction to the Appellate Authority to dispose of the appeals relating to non-appointment of the candidates despite they having been declared successful.