SANTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant-respondent no.14 is aggrieved by the order dtd. 5/7/2022 passed by Hon'ble Single Judge (Hon'ble Mr. Justice Sanjeev Prakash Sharma) in C.W.J.C. No.658 of 2018 by which the writ petition was allowed.

(2.) The matrix of facts giving rise to the present appeal is/are as follows.

(3.) Under Bihar Primary Teachers Appointment Rules, 2006 (henceforth for short 'the Rule') an advertisement was issued by the Selection Committee of Gram Panchayat Raj, Budhwara under Govindpur Block in the district of Nalanda inviting applications for the post of Panchayat Teachers.