VIVEK KUMAR @ VIVEK KUMAR GUPTA SON OF RADHEY PRASAD GUPTA Vs. VINAY KUMAR SON OF SRI SHEET BASANT RAUT

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel representing respondent no. 2.

(2.) Since the writ application filed by private respondent no. 1 in the present Letters Patent Appeal was allowed by the learned Single Judge vide his judgment dated 09.10.2013 setting aside the appointment of the present appellant, the present Letters Patent Appeal has been filed.

(3.) The basic facts are that an advertisement was issued on 26.02.2011 to fill up the post of Clerk-cum-Typist in the office of the District Legal Services Authority, West Champaran, Bettiah. The applications were filed which included the present appellant and private respondent no. 1. On the basis of written test results were published on 10.11.2011. The successful candidates in the written test were called for practical typing test and interview on 22.12.2011 onwards. On the basis of the said performance, the selection committee met on 05.01.2012 and the present appellant was selected and appointed on his excellent performance in practical typing test. The recommendation of the District Selection Committee was forwarded to the Hon'ble Executive Chairman of the Bihar State Legal Services Authority to approve the panel, which was approved on 30.01.2012 and in this background the present appellant came to be appointed.