CHANDA SINGH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and respondent no. 10.

(2.) After some arguments, learned counsel for the petitioner submitted that the writ petition be disposed off with liberty to move before the State Appellate Authority against the order dated 20.02015 passed in Case No. 277 of 2011, by the District Teachers Employment Appellate Authority, Sheohar.

(3.) Learned counsel for the respondents do not oppose.