RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner by way of this writ petition prays for setting aside the order dtd. 30/3/2022 passed by the State Appellate Authority Patna, whereby the appeal preferred by respondent no. 13 was allowed with directions to the Panchayat Secretary to remove the petitioner from his service within a period of fortnight and reinstate respondent no. 13 at his place.

(2.) Further prayer has been made to pay the arrears of salary for the period the petitioner has been performing his duties on the post of Panchayat Teacher and also for the period from 1/6/2013 to 26/3/2017 during which he was forced to remain out of service.

(3.) The petitioner has stated that a notification was issued on 1/7/2006 for appointment of Panchayat/Block Teachers in different schools of the State. The applications were invited by respective appointing authorities of which Mukhiya of the concerned Gram Panchayat was the Chairman and the Panchayat Secretary was a Member Secretary. The petitioner applied for the post of Panchayat Teacher for Gram Panchayat Raj Keyal, Block-Karpi, District Arwal as a BC category candidate on 26/8/2006. The petitioner asserts that the respondent no. 13 had not applied for the said Panchayat and date of counselling was fixed on 8/10/2006. On the said date petitioner appeared along with others. However, respondent no. 13 did not appear for counselling as he had not applied.