LAWS(PAT)-2019-8-146

GUNJAN KUMARI Vs. STATE OF BIHAR

Decided On August 29, 2019
Gunjan Kumari Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Ms. Surya Nilambari, learned counsel for the appellant, Shri P.K. Jaipuriyar, learned counsel for respondent No.11 and Shri Ashutosh Ranjan Pandey, learned A.A.G.-15 for the State of Bihar and perused the pleadings as well as the written submissions filed by the parties.

(2.) The present Letters Patent Appeal has been preferred by the appellant-Gunjan Kumari challenging the judgment and order dated 19.04.2018 passed in C.W.J.C. No.8187 of 2017 (Renu Kumari vs. The State of Bihar and others), wherein the appellant was arrayed as respondent No.11. The appellant had contested a series of litigations and finally succeeded in getting appointed as a Block Panchayat Teacher in the district of Katihar. Since her appointment was upset by the impugned judgment, the appellant seeks to prefer the present appeal.

(3.) It is important to mention here that the writ petitioner (Respondent No.11) had filed CWJC No.8187 of 2017 seeking to quash an order dated 25.05.2017 passed by the State Appellate Authority in Appeal Case No.3 of 2016 as well as the orders dated 15.07.2016 and 30.12.2015 passed by the District Teachers Employment Appellate Authority (hereinafter referred to as 'the District Appellate Authority') in Appeal Case No.3 of 2016 and Appeal Case No.34 of 2014 (Annexures 1, 2 and 3 respectively) and for allowing the writ petitioner, namely, Renu Kumari (Respondent No.11) to continue on the post of Block Teacher at Middle School, Tikkapatti, Samaili in the district of Katihar. In the said writ application, Renu Kumari has impleaded Kumari Anita as respondent No.10 and the appellant Gunjan Kumari as respondent No.11.