MAHENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is the second round when the petitioner has come before this court for same direction.

(2.) Earlier C.W.J.C. No. 4804 of 2009 was filed by the petitioner making the grievance that his appointment against a reserved post for Scheduled Tribe candidate has not been considered by the Selection Committee of the concerned Gram Panchayat. This application was disposed of as the petitioner had already moved for appropriate relief before the appellate authority. The appellate authority was directed to dispose of petitioner's applicatin within the statutory time fixed.

(3.) Counsel for the petitioner submits that direction of this court has intentionally been ignored by the appellate forum. The Mukhiya, in connivance with clerk, Pradeep Kumar Upadhyay, District Teacher Employment Appellate Tribunal. Kaimur, Bhabua has got misplaced his Memo of Appeal. The appellate authority is also reluctant to consider and dispose of his appeal in accordance with law as provided under the rules.