MUKESH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, who was the unsuccessful writ petitioner, learned counsel for the respondent nos. 8 & 9, and, learned counsel for the respondent no. 10, who was the private respondent whose appointment as Panchayat Teacher is in question and under cloud.

(2.) With consent of the parties, this appeal has been heard for final disposal at this stage itself.

(3.) The advertisement for appointment of Panchayat Teacher was issued in the year 2008 by the State. Applications were to be filed by the persons who were Intermediate for the posts of teacher in various panchayats of the State. The writ petitioner/appellant filed his application in the Panchayat Block Office. It was not forwarded to Panchayat Selection Committee.