STATE OF BIHAR Vs. CHAIRMAN VIDYALAYA SEWA BOARD

JUDGEMENT

(1.) All the eight appeals are barred by limitation.

(2.) Having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions, we find that sufficient cause has been shown for condonation of the delay. Accordingly, the delay in filing the appeals is condoned and the limitation petitions, thus, stand allowed.

(3.) Four appeals bearing L.P.A. Nos. 439, 445, 446, and 447, all of 2001 arise out of C.W.J.C. Nos. 7732, 2294, 8926 and 9259, all of 2000, which related to appointment of Biology Teachers in the Secondary Schools in the State of Bihar. The learned Single Judge by order dated 15.2.2001 has disposed of those writ applications and directed the State to consider the cases of the appellants both in the unreserved and reserved categories, i.e. 50% of the posts against the existing vacancies, both in the Secondly and Project Schools and its was further directed that the whole exercise was to be completed within a period of three months.