TAUFIQUE AHMED ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondent nos. 9 and 10 and learned counsel for the State.

(2.) The petitioner in the present case has challenged the order passed in Appeal Case No. 429 of 2010 contained in Memo No. 287, dtd. 22/6/2011 (Annexure-27 to the Interlocutory Application Application), passed by the District Teachers Employment Appellate Authority, Jamui and the consequent order dtd. 12/7/2017, passed by the State Appellate Authority, Bihar in Case No. 22 of 2017.

(3.) The grievance of the petitioner is that the petitioner was possessing better marks than the respondent no. 10 and that despite having better marks, the petitioner was prevented from participating in the counselling, which was held on 28/2/2009, as a result of which, respondent no. 10 with lesser marks than the petitioner was appointed on 14/8/2010. After the respondent no. 10, who as per the petitioner was having lesser marks than the petitioner was appointed, the petitioner challenged the said appointment by filing an appeal before the District Teachers Employment Appellate Authority, Jamui on 30/9/2010.