Mukul Kumar Pandey vs The State Of Bihar & Ors on 24 April, 2012

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Patna High Court - Orders

Mukul Kumar Pandey vs The State Of Bihar & Ors on 24 April, 2012

Bench: Ajay Kumar Tripathi

      Patna High Court CWJC No.22132 of 2011 (2) dt.24-04-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.22132 of 2011
                  ======================================================
                  1. Mukul Kumar Pandey Son Of Sri Ram Kishore Pandey Resident Of
                  Village Valmikinagar, At And P.O. Valmikinagar West Champaran Bettiah

                                                                         .... .... Petitioner/s
                                                    Versus
                  1. The State Of Bihar Through The Principal Secretary Human Resource
                  Development Department, New Secretariat, Patna
                  2. The Director, Primary Education, Govt. Of Bihar, Patna
                  3. The District Magistrate West Champaran, Bettiah
                  4. The District Superintendent Of Education West Champaran, Bettiah
                  5. The District Education Officer West Champaran Bettiah
                  6. The Block Development Officer, (Bagaha - 2) District West Champaran,
                  Bettiah
                  7. The Block Education Extension Officer, (Bagha -2) West Champaran,
                  Bettiah
                  8. The Block Education Development Officer, (Bagaha -2) West
                  Champaran Betiah
                  9. The Mukhiya, Valmikinagar Gram Panchayat , Block Bagaha - 2 P.S.
                  Valmikinagar, West Champaran, Bettiah
                  10. The Panchayat Secretary, Valmikinagar Gram Panchayat, Block Bagaha
                  - 2, P.S. Valmikinagar West Champaran Bettiah
                  11. The District Appellate Authority (Teachers Appointment) West
                  Champaran Bettiah
                  12. Mohd, Rahmat Ali S/O Ismail Resident Of Dumbar Ban, P.O.
                  Pakridayal, P.S. Pakridayal, West Champaran, Bettiah

                                                                .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s : Mr. Binay Kumar Pandey
                  For the Respondent/s  : Mr. Anjani Kumar Aag10
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
                  TRIPATHI
                  ORAL ORDER

2   24-04-2012

Non appointment or selection of the petitioner has become the issue or grievance based on which a complaint had been filed by him before the District Teachers Appointment Appellate Authority, Bettiah. This has been registered as complaint no. 128 of 2011.

Patna High Court CWJC No.22132 of 2011 (2) dt.24-04-2012

Grievance of the petitioner is that the adjudication has not been made by the Appellate Authority so far and, therefore, this writ application.

This writ application is disposed of with a direction upon the Appellate Authority that after hearing the parties to the dispute the Appellate Authority will render its decision on the dispute preferably within a period of three months from the date of receipt/production of a copy of this order.

This writ application stands disposed of.

(Ajay Kumar Tripathi, J) Amin/-

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