ARTI KUMARI Vs. DISTRICT TEACHERS APPOINTMENT

JUDGEMENT

(1.) From the order of the Appellate Authority, as contained in Annexure-9, it appears that it had allowed the appeal of the petitioners and directed the Employment Agency to send notice to them by registered post and consider their re-appointment.

(2.) Learned counsel for the petitioners submits that, pursuant to the said order of the Appellate Authority, the Employment Agency vide its resolution no. 5 dated 19.11.2011, cancelled the earlier panel and the appointments of the teachers appointed, but no further steps has been taken by it and in the meeting dated 14.12.2011 it had only proposed to seek guidelines from the Appellate Authority as suggested by the District Education Officer. He submits that in terms of the order of the Appellate Authority the Employment Agency is required to take steps for consideration of the case of the petitioners and complete the process.

(3.) The Appellate Authority has been constituted under Rule 18 of the Rules and exercises statutory powers Hence, the orders issued by it have to be complied with and implemented by all concerned. The Employment Agency is therefore directed to take further steps in compliance of the order of the Appellate Authority at an early date and, if there is no/legal impediment in compliance of the same, must comply the same preferably within three months from the date of receipt/production of a copy of this order.