AMRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner is aggrieved by the order dated 13.1.2012 passed by District Teachers Appointment Appellate Authority, Bojpur in Appeal No. 220 of 2010. He is further aggrieved by consequential order of the Mukhiya dated 28.6.2012 terminating his appointment in favour of Respondent no. 6.

(3.) Learned Counsel for the petitioner submits that he was an applicant in the handicapped category. Pursuant to counseling and having followed procedures in the law, he came to be appointed and joined on 17.8.2010. Respondent no. 6 preferred an appeal on 8.9.2010 without impleading him as party respondent and neither did the Mukhiya issue any notice to him. The petitioner has been condemned unheard leading to loss of employment. Respondent no. 6 did not participate in the counseling and is not entitled to be considered for appointment. The fact that he may have had higher marks is irrelevant for that reason.