MATLOOB ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of the learned counsels, the Appeal is heard and decided today. Feeling aggrieved by the judgment and order dated 29th August, 2011 passed by the learned Single Judge in above CWJC No. 18202 of 2009, the respondent Nos. 9 and 10 have preferred this Appeal under Clause 10 of the Letters Patent.

(2.) The matter at dispute is the appointment of Panchayat Teachers under the Gram Panchayat Raj, Sikandarpur, Purnea.

(3.) It appears that pursuant to the selection process initiated in 2006 for appointment of 8 Panchayat Teachers under Gram Panchayat Raj, Sikandarpur, a merit list was prepared and appointments were made. Later on, appointment of two of the appointees was cancelled for they were not qualified for such appointments. The matter at dispute is the appointment on the said two residual posts. It appears that for filling up two posts, a fresh merit list was prepared and 125 candidates were called for counselling. Of the said 125 candidates, six candidates appeared for the counselling and the respondent Nos. 9 and 10 were appointed as Panchayat Teachers. Their appointment was challenged by the present appellants and five others before the District Teachers Appointment Appellate Authority, Purnea (hereinafter referred to as "the Appellate Authority").