KUMARI INDRASAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shashi Bhushan Kumar, learned Advocate for the petitioner and Mr. Prashant Kumar, learned GP-2 for the State.

(2.) The short question for consideration before this Court is as to whether the State Appellate Authority constituted under Bihar State Teaching Institution Teacher and Employees (Dispute Redressal and Appeal) Rules, 2020 (hereinafter referred to as 'the Rules, 2020') entertain an appeal preferred against the interim order of the District Appellate Authority and proceed in the matter itself.

(3.) Before coming to the issue raised before this Court, the brief facts of the case are that the petitioner had applied for the post of Panchayat Teacher under Gram Panchayat Raj, Govindpur Bela, Patepur, Vaishali against the post of physically handicapped long back in the year, 2008. However, on account of a complaint being made regarding genuineness of the disability certificate of the petitioner, an enquiry was conducted at the level of the Civil Surgeon, Samastipur. On being satisfied with the genuineness of the certificate, finally the petitioner was duly appointed and posted in Navsrijit Primary School, Musahi vide Letter No. 3 dtd. 14/8/2010. Subsequent thereto, the petitioner also cleared Primary Evolutionary test 2013 and further obtained the Service Training i.e. Diploma in Primary Education (Distance Education) in Sessions 2016-19.