KAUSHAL KISHORE TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant, being aggrieved by the order dated 19.01.2015 passed in CWJC No.18056 of 2010 by a learned Single Judge of this Court, has filed this intra-court appeal for setting aside the impugned order allowing CWJC No.18056 of 2010 by setting aside the order dated 29.07.2010 passed by the District Teachers' Employment Appellate Tribunal, West Champaran (hereinafter referred to as the 'Appellate Tribunal') by which the Appellate Tribunal had ordered cancellation of the appointment of the writpetitioner (respondent no.6 in the present appeal) with immediate effect and also for lodging a criminal case against him and the Panchayat Secretary.

(3.) The facts in brief for purpose of the present appeal are as under:-