SHIVDATT KUMAR PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, State and Patna Municipal Corporation (hereinafter referred to as the 'Corporation').

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The story begins with counselling held for the post of contractual teachers under the Corporation for which on the date of counselling, persons from various subjects were called and counselling held. Thereafter, at the time of issuing appointment letter, the petitioners belonging to Social Sciences category were not given their appointment letter though chosen candidates of other disciplines were given such appointment letter. The petitioners, along with two others, being aggrieved, moved before the District Teachers Employment Appellate Authority, Patna (hereinafter referred to as the 'Authority') in Appeal Cases No. 44, 45, 46 and 47 of 2016, which was allowed in their favour by order dated 30.01.2017 with a direction to the Employment Unit to appoint the petitioners. The Corporation, being aggrieved, moved before the State Appellate Authority in Case No. Appeal/95/2017 which has been allowed by order dated 17.07.2017. Being aggrieved, the petitioners have moved the Court in the present writ application.