SAWALIA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Singh, learned senior counsel appearing for the petitioners, Mr. Kumar Alok, learned Standing Counsel No.7 for the State, Mr. Uday Bhan Singh, learned counsel appearing for the respondent nos.16 and 17 and Mr. Bipin Bihari Singh, learned counsel appearing for the respondent no.18 as well as for the intervener in I.A. No.8365 of 2011, namely Jai Prakash Rai.

(2.) This interlocutory application has been filed by one Jai Prakash Rai seeking to intervene in the matter as according to him, the enquiry into the appointment of the two writ petitioners as Panchayat Shiksha Mitra was initiated pursuant to an order passed by this Court on his writ petition arising from CWJC No.8146 of 2009, a copy of which is enclosed at Annexure-1 to the intervention petition at running page 140.

(3.) It is the argument of Mr. Singh, learned counsel appearing for the intervener that this intervener had better marks for appointment as Panchayat Shiksha Mitra and that the appointment of the writ petitioners was on the basis of forged documents and in fact they possess lesser marks than the intervener. He submits that since the enquiry into the appointment was following the order passed on his writ petition arising from CWJC No.8146 of 2009, hence he is a necessary party.