SUSHANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 23.04.2018 passed by the learned single Judge in C.W.J.C. No.6066 of 2015, by which the appointments of the appellants 1, 2 and 3, who were respondents 7, 8 and 9 in the writ application, have been held to be void ab initio and further the Court has directed that whatever money had been paid to them, be refunded within three months from the date of the aforementioned order.

(2.) The factual matrix which forms the substance of the writ application was that

(3.) The dispute arose with petitioner No.2 challenging the validity of the said Committee before the Special Director Madhyamik Shiksha, Department of Education, Government of Bihar, who, vide Memo No.106 dated 26.07.2013, set aside the Memo dated 30.05.2013 and further directed the Board to constitute the Managing Committee (Annexure 4 to the writ petition).