PINKY KUMARI JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the respondent no.7.

(2.) This writ application has been filed for the following relief(s):-

(3.) The respondent no.7 has challenged the appointment of the petitioners as Block Teacher (Physical Education) in the District of Madhubani in the second phase of employment, 2008 before the District Teachers Appellate Authority on the ground that notwithstanding the fact that respondent no.7 was high in the merit list, he was not allowed to participate in the counseling.