ABDUL RAQEEB ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The unsuccessful petitioner in CWJC No.2877 of 2011 is the appellant. Feeling aggrieved by the order dated 18th May, 2012 passed in the writ petition, he filed this Letters Patent Appeal.

(2.) The Gram Panchayat Raj Gokhula Fatehpur, Sikandra, Jamui- the 9th respondent herein, initiated steps for appointment of teachers in the primary school, existing in the village. One such post was the Assistant Teacher in Urdu. Notification in that behalf was issued. The appellant and certain others submitted their applications. After verification of the eligibility of the candidates, the appointing authority, i.e. Panchayat Secretary, issued call letters to four candidates, including the appellant for the post of Assistant Teacher in Urdu. Counselling/interviews were conducted on 06.10.2007. The appellant emerged as successful candidate and he was issued order of appointment on 21.10.2007. Thereafter he started working.

(3.) The 10th respondent herein by name Girish Singh, submitted a complaint before the District Teachers Employment Appellant Authority, Jamui-7th respondent herein, alleging that the appointment of the appellant to the post of Assistant Teacher in Urdu in the Panchayat is not proper. The 7th respondent entertained the appeal and issued notice to the appellant as well as the Panchayat Secretary.