MOHAMMAD KHURSHID ALAM S/O MOHAMMAD SARFUDDIN RESIDENT OF VILLAGE PHULWARIA, BLOCK Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal under Clause X of the Letters Patent of Patna High Court has been filed by the appellant against the order dated 25.11.2013 passed by the learned Single Bench by which C.W.J.C. No. 19234 of 2013 filed by him has been dismissed.

(3.) The appellant was appointed as Panchayat Teacher under Gram Panchyaty Raj, Gawandri in the District of East Champaran on 30.11.2006. Such appointment was challenged by the respondent no. 9 in C.W.J.C. No. 23 of 2011, which was disposed off on 16.04.2012 to enable the respondent no. 9 to approach the District Teachers Employment Appellate Authority (hereinafter referred to as the Authority ) in the following terms :