CHANDRA BHUSHAN CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shiv Kumar Dwivedy, the learned counsel for the petitioner and Mr. Mrigendra Kumar, the learned counsel for the State.

(2.) The petitioner has challenged the order passed by the District Teachers Employment Appellate Authority, West Champaran dtd. 17/12/2012 as also the order passed by the State Appellate Authority, Patna on 27/3/2019, dismissing the claim of the petitioner that he did not have any notice of counselling which was held on 12/4/2012.

(3.) It appears from the records that the petitioner had participated in the counselling which was held on 28/2/2009. Thereafter another counselling was held on 15/2/2011 after proper notice and paper publication. However, when it was found that the proceeding had been conducted in the absence of the B.D.O., Manjhauliya, the outcome of such counselling process was never acted upon. It was thereafter that the counselling was fixed on 12/4/2012 by the order of the B.D.O., Manjhauliya.