GOPAL KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Learned counsel for the petitioner in support of the aforementioned prayer has submitted that a bare reading of the order passed by the District Teachers Employment Appellate Tribunal, Jamui (hereinafter to be referred to as 'the Tribunal') would go to show that no notice of the case filed by the respondent no.9 had been served on the petitioner and yet the Tribunal had passed an adverse order directly affecting the interest of the petitioner whose continuance in service has been brought to an end by the impugned order passed by the Tribunal. He has further submitted that even the two consequential orders, one passed by the Deputy Development Commissioner, Jamui dated 3.4.2012 and the order passed by the District Programme Officer (Establishment) Jamui dated 13.4.2012 as contained in Annexure-2 & 3 to the writ application have also been passed without affording an opportunity of hearing to the petitioner.