KUBER KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since common question of law as well as facts are involved in this batch of cases, all these three writ applications have been heard together and are being disposed by this common order.

(2.) The petitioner, in CWJC No. 1124 of 2019, has filed the present writ application for quashing the order, dtd. 26/6/2018, passed, by the State Appellate Authority, in Appeal No. 250 of 2017, whereby the State Appellate Authority has affirmed the order, dtd. 4/11/2011, passed by the District Appellate Authority, Bhojpur, Ara, in Appeal Case No. 129 of 2010, whereby the District Appellate Authority has rejected the claim of the petitioner for being appointed as Panchayat Teacher on the ground that he had not appeared in the counselling held on 28/2/2009.

(3.) The case of the petitioner, in CWJC No. 1124 of 2019, is that the petitioner applied for the post of Panchayat Teacher, under Extremely Backward Class Category, in Gram Panchayati Raj Thakuri. The date of counselling was fixed on 27/1/2009, but no counselling was held on that very date. Thereafter, a merit list was published on 19/2/2009, which includes the name of the petitioner and the date of counselling was fixed on 28/2/2009, but again, no counselling was held on 28/2/2009, and thereafter, the Panchayat Secretary and the Mukhiya, in connivance with each other, appointed the son of the Mukhiya, i.e. respondent no. 11, namely, Pramod Kumar, on the post of Panchayat Teacher on the basis of counselling allegedly held on 27/1/2009.