AMRESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved by the order dated 1st May, 2012 made by the learned Single Judge in C.W.J.C. No. 8491 of 2012, the appellants have preferred this Appeal with the leave of this Court. The subject matter of dispute is the appointment of Panchayat Teachers under the Gram Panchayat Raj-Bahauta Parsa, Block-Parsa Parakha, District-Saran at Chapra pursuant to the 2006 selection process.

(2.) The said selections came to be challenged before the District Teacher Employment Appellate Authority, Saran, Chapra (here in after referred to as 'the Appellate Authority') in Case No. 829 of 2009. After hearing the parties, the Appellate Authority, under its order dated 21st October, 2011, held that certain appointments were made in contravention of the statutory rules on the basis of forged documents and misrepresentation etc. Consequently, the Appellate Authority directed that the original certificates of the candidates be examined and the candidates who had secured employment by misrepresentation or on the strength of forged documents be removed after following due procedure.

(3.) Feeling aggrieved, one Mahendra Singh, the respondent No. 9 approached this Court under Article 226 of the Constitution in C.W.J.C. No. 8491 of 2012. Having regard to the large scale irregularities committed in the selection process, the learned Single Judge has set aside the entire selection process and has directed the concerned authorities to hold counselling afresh and to prepare a fresh merit list.