SATRUGHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Prabhakar Dwivedi, learned counsel for the petitioner and Sri Kumar Priya Ranjan, learned SC No. 23.

(2.) In the present petition filed under Art. 226 of the Constitution of India the petitioner has made a limited prayer to direct the respondents particularly the respondent no. 6 and 7 to implement the order passed by the District Teacher Appointment Appellate Authority, West Champaran (hereinafter referred to as "the appellate authority ") in Case No. 440 of 2010. By the said order the appellate authority issued direction to the selection unit to issue appointment letter in favour of the petitioner after completing certain formalities. The said order was passed on 24.1.2011. However, same has not been implemented till date.

(3.) Learned State Counsel by way of referring to the averment made in the counter affidavit submits that the District Magistrate as well as Block Development Officer had also issued direction to the respondent no. 6 and 7 to take step in the light of the order of the appellate authority. However, same has not been implemented till date. It appears that the concerned Panchayat Secretary, Panchayat Raj, Hathia , Block - Jogapatti, District - West Champaran has not taken any step for implementing the said order.