RATAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD leaned Counsel for the petitioners and the learned Counsel for the State.

(2.) ON 4.11.2006 a merit list for appointment of Panchayat Teachers under Gram Panchayat Raj Shankarpur, District Araria was published. The petitioners were selected in their respective categories and joined after appointment in June 2007. They starred to discharge their duties.

(3.) THE Appellate Authority then suo motu proceeded to examine all the appointments and came to a conclusion of grave irregularities, presuming abuse of powers by the appointing authority to hold that all the appointments were illegal and after setting aside recommended for fresh counseling.