ANURANJAN KUMAR ANUPAM S/O SHRI LAXMI NARAYAN MEHTA R/O VILL RAMPUR, P.O. Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Amrit Abhijat learned counsel for the petitioner, Mr. Suresh Kumar, A.C. to G.P.1 for the State and Mr. Durgesh Kumar for the respondent No.9.

(2.) With the consent of the parties, this matter has been heard with a view to its final disposal.

(3.) The petitioner is aggrieved by the order dated 30.10.2010 passed by the District Teachers' Appellate Authority, Supaul in Case No. 743 of 2009 whereby the appointment of the petitioner on the post of Shiksha Mitra, Gram Panchayat, Nirmali in the district of Supaul has been set aside and an order has been issued to the Panchayat Teachers Selection Committee to reconsider the appointment. Following the order although the respondent No.12 was appointed but it is stated at the Bar by Mr. Amrit Abhijat learned counsel for the petitioner that it was not given effect to for by a subsequent order, the appointment order issued by the Appointment Committee was kept in abeyance.