HAMID ULLAH Vs. MANZOOR AHMED AND OTHERS

JUDGEMENT

(1.) The instant Letters Patent Appeal has been preferred against the judgment and order dated 16.11.2017, passed in SWP No. 2344/215.

(2.) Briefly stated, the material facts are as under:-

(3.) A petition came to be filed, challenging the tentative panel prepared by the official respondents for the selection and engagement of ReT Teacher in Government High School, Bagla, Zone Ghat Bagla, pursuant to advertisement notice dated 19.08.2014.