CHANDNI KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Re.: I.A. No. 1251 of 2015 The application is for condonation of delay of 26 days in filing the Letters Patent Appeal.

(2.) The order dated 18th of Nov., 2014 passed by the learned Single Bench of this Court in C.W.J.C. No. 13187 of 2010 is subject matter of challenge in the present Letters Patent Appeal, whereby appointment of the appellant as Panchayat Teacher against the category of Extremely Backward Class was set aside.

(3.) The 14 posts of Panchayat Teachers in Karn Kudariya Gram Panchayat were directed to be filled up by the District Superintendent of Education on 28th of Sept., 2006. A copy of the said letter has been attached by the appellant as Annexure-R9/A. Four posts out of the 14 posts are meant for the General Category; 3 for General Female; 1 for Extremely Backward Class; 1 for Extremely Backward Class Female; 1 for Scheduled Caste; 2 for Scheduled Caste Female; 1 for Backward Class and 1 for Backward Class Female. The said letter also points out that Roster Point 67 to 80 has been assigned to Gram Panchayat Karn Kudariya. As per the Roster Point the candidates are required to be appointed. It reads as under:- <FRM>JUDGEMENT_62_LAWS(PAT)5_2016.html</FRM>