ANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anand Kumar Ojha, learned counsel for the petitioner, Mr. Sarvesh Kumar Singh, learned AAG-13 for the State and Mr. Siya Ram Sahi, learned counsel appearing for Respondent No. 9.

(2.) The present writ application has been filed for quashing the order dtd. 19/1/2018 passed by the State Appellate Authority, Education Department, Bihar in Appeal Case No. 158/2017 whereby the Appellate Authority has quashed the order dtd. 29/1/2011 passed by District Level Authority and cancelled the appointment of the petitioner directing the Panchayat Employment Unit, Mathna Milik to appoint Respondent No.9 in place of petitioner.

(3.) The factual matrix of the case, in brief, is that an advertisement was published for appointment of Panchayat Teacher in the year 2006 in Mathna Mili Panchayat under Chehra Kala Block, Vaishali. The petitioner as well as Respondent No.9 both applied for the post of Panchayat Teacher under EBC (Female) Category.