SHAHDA PARWEEN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Today again, a prayer is being made on behalf of respondent no. 10 for granting further time for filing counter affidavit. Earlier on number of occasions, the case was adjourned for the said purpose, however; till date no counter affidavit has been filed on behalf of respondent no. 10.

(2.) The prayer for adjournment stands refused.

(3.) By order dated 17-01-2012, notice was directed to be issued to respondent no. 8, 9 and 10 i.e. Mukhiya, Panchayat Secretary and Md. Mokil Alam respectively. In favour of respondent no. 10, order under challenged was passed by the District Teachers Employment Appellate Authority, Gaya (hereinafter referred to as "Appellate Authority ") in Case No. 1172 of 2009.