BIPIN KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard I.A. No. 2 of 2023 for condonation of delay in filing the present L.P.A.

(2.) For the reasons stated in the application and affidavit, delay of 31 days in filing the present L.P.A. is condoned. I.A. No. 2 of 2023 stands allowed.

(3.) In the instant L.P.A. appellants have assailed the order of the learned Single Judge dtd. 19/10/2022 passed in C.W.J.C. No. 3881 of 2021. The appellants were appointed as Panchayat Teachers in the year 2017. The selecting and appointing authority had failed to take note of eligibility criteria under Sec. 23 of the Right of Children to Free and Compulsory Education Act, 2009 (for short "the Act 2009"). Sec. 23 of the Act, 2009 reads as under: