MD AZAZ Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 5169 of 2017:

(2.) Although the explanation in the application for condonation of delay is most casual and apologetic, yet we condone the delay in order to decide the present Letters Patent Appeal on merit.

(3.) The instant Letters Patent Appeal has been filed by the appellants against the order of the Writ Court dated 21.2.2014 passed in CWJC No. 4841 of 2013. CWJC No. 4841 of 2013 was filed by seven petitioners against the findings recorded by the District Teachers Employment Appellate Authority, East Champaran dated 4.12.2012 (for short, 'the appellate authority') in case No. 195 of 2008. The appellate authority on perusal of the records has arrived at a finding that the Chairman and Secretary of the employment Unit has prepared a forged counselling list and proceeding register and on that basis appointment of the respondent Nos. 2 to 8 have been made as they were blue eyed and favourite of the Chairman and Secretary of the employment unit despite having less merit, they have been favoured with the employment.