DOLI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the counsel for the State.

(2.) The petitioners have preferred this writ petition assailing the order of the District Appellate Authority, Samastipur, dtd. 5/2/2015. In the ordinary course this Court would have directed the petitioners to challenge the said order, if aggrieved, before the State Appellate Authority, however, since this writ petition is pending since 2015, this Court heard the petitioners' counsel on merits.

(3.) The learned counsel for the petitioners submits that the petitioners had been offered appointment after terminating the services of two teachers who were found to be having forged documents in support of their candidatures. It is stated that the Mukhiya conducted a counselling against three posts of 2006 vacancy and appointed the petitioners. However, when the salary of the petitioners was not released, they preferred appeal before the District Appellate Authority, Samastipur, praying for release of the salary.