MUKESHWAR YADAV, S/O SRI BANWARI YADAV, PANCHAYAT TEACHER, PRIMARY SCHOOL, RAMPUR TARH, GRAM PANCHAYAT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The short grievance of the appellants before this Court in the present Letters Patent Appeal, directed against an order dated 18th of Nov., 2013 passed by the learned Single Bench of this Court in C.W.J.C. No. 2226 of 2012 is that the appellants are not being paid increments after taking into consideration their initial appointment as Panchayat Teacher on 14th of Aug., 2010.

(3.) It appears that the appellants were appointment as Panchayat Teachers in Gram Panchayat Raj, Itaun in the district of Lakhisarai. Such appointment became subject matter of challenge before the District Teachers Appointment Appellate Authority, Lakhisarai. It was vide order dated 14th of Dec., 2011, the appointment of the Panchayat Teachers including the appellants was set aside and the process of appointment was ordered to be carried out again in view of the roster applicable to the said Panchayat. In the revised selection process, the appellants have been selected and appointed as Panchayat Teacher and re-joined.