ARVIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar Singh, learned counsel for the petitioner, Mr. Ram Vinay Prasad Sinha, learned AC to GA-12 for the State and Mr. D.K. Sinha, learned senior counsel for the Respondent No. 12.

(2.) The present writ application has been filed challenging the order dtd. 5/9/2018 passed in Appeal No. 226/2017 by the State Appellate Authority, Education Department, Bihar, Patna whereby the order dtd. 4/8/2009 by District Teachers' Employment Appellate Authority, Gopalganj, cancelling the appointment of Respondent No.12, has been set aside.

(3.) The matter relates to appointment of Panchayat Shiksha Mitra (in short 'PSM') in the year 2005. According to the writ petitioner the appointment process for appointment of PSM was initiated in the year 2005 and total ten posts were advertised out of which five posts were for female and rest five were for, Unreserved-3, MBC-1 and SC-1.