REGENT COMPUTRONICS PVT. LTD.

Manish Kumar Chand Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

ALBRECHT V. UNITED STATES [REFERRED]
JEFFERS V. UNITED STATES [REFERRED]
M/S N.R. CONSTRUCTION PVT. LTD. VS. THE PROJECT ENGINEERS AND OTHERS [REFERRED]
LALITKUMAR V. SANGHAVI (D) TH. L. RS. NEETA LALIT KUMAR SANGHAVI AND ANOTHER VS. DHARMADAS V. SANGHVI AND OTHERS [REFERRED]
GUJARAT MARITIME BOARD V. G.C. PANDYA [REFERRED]
MAQBOOL HUSSAIN VS. STATE OF BOMBAY [REFERRED]
S A VENKATARANAN PETITIONER VS. UNION OF INDIA [REFERRED]
OM PARKASH GUPTA RAM GOBIND SINGH VS. STATE OF UTTAR PRADESH:STATE OF VINDHYA PRADESH [REFERRED]
STATE OF MADHYA PRADESH VS. VEERESHWAR RAO AGNIHOTRI [REFERRED]
SARDUL SINGH CAVEESHAR PARMESHWAR NATH KAUL VALLABHDAS PHULCHAND MEHTA CHARWHARA GUHAN VS. STATE OF BOMBAY [REFERRED]
LEO ROY FREY THOMAS DANA VS. SUPERINTENDENT DISTRICT JAIL AMRITSAR:SUPERINTENDENT DIST JAIL AMRITSAR [REFERRED]
STATE OF JAMMU AND KASHMIR VS. THAKUR CANGA SINGH FOR SELF AND ON BEHALF OF [REFERRED]
STATE OF BOMBAY VS. S L APTE [REFERRED]
BHAGWAN SWARUP LAL BISHAN LAL V V SUBEDAR NARAYAN VITHAL SAYANA SARDAR SARDUL SINGH CAVEESHAR DAMODAR SARUP SETH VS. STATE OF MAHARASHTRA [REFERRED]
KHARKAN VS. STATE OF UTTAR PRADESH [REFERRED]
ROSHAN LAL VS. STATE OF PUNJAB [REFERRED]
MOHAININAD SAFI VS. STATE OF WEST BENGAL [REFERRED]
STATE OF ANDHRA PRADESH VS. KOKILIAGADA MEERAYYA [REFERRED]
STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. KRISHNA KANT [REFERRED]
STATE VS. NALINI [REFERRED]
CHANDRA KANT TUKARAM NIKAM VS. MUNICIPAL CORPORATION OF AHMEDABAD [REFERRED]
YASHWITH CONSTRUCTION P LTD VS. SIMPLEX CONCRETE PILES INDIA LTD [REFERRED]
BALBIR SINGH VS. STATE OF DELHI [REFERRED]
S B P AND COMPANY VS. PATEL ENGINEERING LTD [REFERRED]
SANGEETABEN MAHENDRABHAI PATEL VS. STATE OF GUJARAT [REFERRED]
SENBO ENGINEERING LIMITED VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) Petitioners are plaintiff. They are aggrieved by an order dated 29.11.2010 passed by District Judge, Bhojpur at Ara in Miscellaneous Appeal No.21/2009 whereby and whereunder the appellate court had allowed the Miscellaneous Appeal setting aside the order dated 14.09.2009 passed by 4th Additional Munsif, Bhojpur at Ara in Title Suit No. 12/2008.

(2.) In order to properly appreciate the submissions as well as legal grounds having been raised at the end of rival parties, the facts of the case is to be noticed first. Petitioners/plaintiffs have asserted that they were selected and appointed as Panchayat Teachers relating to Gram Panchayat, Harpur, Anchal, Garhani, District, Bhojpur at Ara after exhausting all the necessary paraphernalia as prescribed under "Shikshak Niyukti Niyamavali, 2006"subsequently, became victimized at the end of local Mukhiya, Malti Devi who was more eager to appoint her Bhagini, Rita Kumari and in the aforesaid background, the aforesaid Malti Devi who forbade herself to participate during appointment process approached before Deputy Development Commissioner, Bhojpur at Ara who set aside the appointment of the petitioners/plaintiffs so communicated vide Letter No.956/Confidential dated 13.09.2007 whereupon suit (Title Suit No. 12/2008) has been filed asking for relief to set aside the aforesaid order as being illegal, without jurisdiction, the defendant be restrained from interfering with the due discharge of duty by the plaintiffs, cost of suit, any other relief or reliefs.

(3.) Subsequently thereof, the petitioners/plaintiffs filed a petition for granting of ad interim injunction in their favour against the defendant asking for stay of execution as well as operation of order dated 13.09.2007 which was allowed vide order dated 21.02.2008 effective till submission of show-cause which, after filing of show-cause as well as hearing respective parties was vacated on 14.09.2009.

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MANISH KUMAR CHAND Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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