MADHUKALA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State. In this case, the petitioner is challenging the order dated 27th April, 2011 passed in Appeal No. 58 of 2009 by the District Teacher Employment Appellate Authority, Madhepura.

(2.) Order of Appellate Authority dated 27th April, 2011 (Annexure-1) is in the shape of enquiry report, not in the shape of any order passed by the Appellate Authority.

(3.) It appears that a proceeding before the Appellate Authority started on the basis of letter dated 3rd March, 2011 of District Superintendent of Education stating therein that the Hon'ble Lokayukta, Bihar, Patna has asked the enquiry report on the allegation raised by one Bharti Kumari and one Kamlesh Kumar Mehta whereupon the case was registered by the District Teacher Appellate Authority, heard the parties, giving liberty to the parties to place their cases after that, it was found that the petitioner has wrongly been appointed against the post, as per the roster, was not meant for the petitioner and the enquiry report has been submitted for appropriate action.