SANJIV KUMAR SINGH S/O CHANDRADEO SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF HUMAN RESOURCES AND DEVELOPMENT, GOVERNMENT OF BIHAR, PATNA; DIRECTOR, PRIMARY EDUCATION, GOVERNMENT OF BIHAR, PATNA; DISTRICT SUPERINTENDENT OF EDUCATION-CUM-PUBLIC INFORMATION OFFICER, LAKHISARAI

JUDGEMENT

(1.) Heard learned counsel for the parties. The appellant has filed the present Letters Patent Appeal being aggrieved by the order dated 20.09.2013 passed by the learned Single Bench by which C.W.J.C. No. 17717 of 2013 filed by him has been dismissed upholding the orders of the District Teachers Employment Appellate Authority, Lakhisarai (hereinafter referred to as the 'Authority'), dated 11.07.2011 in Appeal Case No. 44 of 2010-11 and 25.07.2013 in Appeal Case No. 44 of 2010-11/28 of 2012-13, setting aside the appointment of the appellant as Panchayat Teacher.

(2.) Pursuant to the decision of the State Government contained in Letter No. 3376 dated 15.09.2008 by which time schedule was fixed for selection of Panchayat Teachers. As per the schedule, the applications were to be submitted from 29.10.2008 to 17.11.2008. The appellant, along with other eligible candidates, applied for the post of Panchayat Teacher in Gram Panchayat Raj Nandhama, Ramgarh Chowk in the district of Lakhisarai on 14.11.2008. He also filed an application that he was visually handicapped and would be submitting such certificate on 15.11.2008 by 5:00 P.M. failing which his candidature be considered in the general category and not in the reserved handicapped category. The appellant obtained medical certificate to the effect that he was 45% visually handicapped which was signed by the In-charge Medical Officer and two other members of the Medical Board. Since the appellant and the respondent no. 8 were the only two handicapped candidates and the appellant had 58.33% compared to 55.33% of the respondent no. 8, he was selected and issued appointment letter in the reserved category of visually handicapped under Letter No. 3 dated 18.08.2010. He joined on the post of Panchayat Teacher on 26.08.2010 at Primary School, Balua Tola. The respondent no. 8, being aggrieved by his non-selection, filed Appeal No. 44/2010-11 before the Authority and the same, after hearing, was allowed by order dated 11.07.2011 setting aside the appointment of the appellant and two others and directing for fresh employment in accordance with law. Out of the three, one Janib Amin, who was the candidate for the post of Urdu Teacher, and his appointment was also cancelled, moved before this Court in C.W.J.C. No. 13922 of 2011 and the same was disposed off by order dated 12.02.2013 with a direction to the Authority to consider the case afresh. Thus, Case No. 28/2012-13 was instituted and by order dated 25.07.2013 once again it was ordered for removal of the appellant from his post and appointment of respondent no. 8. The appellant, thus, moved before this Court in C.W.J.C. No. 17717 of 2013 challenging both the orders of the Authority dated 11.07.2011 and 25.07.2013. The dismissal of the same by the learned Single Bench dated 20.09.2013 has given rise to the present appeal.

(3.) Learned counsel for the appellant contended that he had submitted the relevant papers which clearly indicated that he was handicapped and since the last date of submission of application was 17.11.2008, such certificate was obtained and submitted on 15.11.2008. Learned counsel submitted that even the certificate which was produced by him before the authorities was genuine and fulfilling the requirement of law and rightly he had been appointed. Learned counsel further submitted that as per the merit list he was at a higher position than the respondent no. 8 in the handicapped category. Learned counsel submitted that the Government in the Departments of Health and Family Welfare as well as Social Welfare, under Letter No. 2478 dated 01.12.2011 had made the issuance of disability certificate simpler and in terms of the said letter the certificate issued to the appellant was proper.