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Judgment
The Court prima facie is not satisfied with the reason
indicated for the delay of 295 days in preferring this appeal.
However, in larger interest, the Court is willing to condone the delay
of 295 days and allow the I.A. No. 9209 of 2015.
Coming to the merits of the matter, the issue relates to
the appointment of Panchayat Teacher under the Gram Panchayat
Raj, Olapur Gangaur in the district of Khagaria. From a reading of
the order of the learned single Judge, it has emerged that fraud was
practiced on each and every stage in the process of selection. Such
decision was put through a quasi judicial proceeding by invoking the
jurisdiction of the District Teachers Appointment Appellate
Authority, which found such allegations to be true. Against such
decision, two other previous writ applications were filed, which are
C.W.J.C. No. 17240 of 2012 and C.W.J.C. No. 19157 of 2012. Both
these writ applications were heard earlier and dismissed on
04.07.2013 and 28.10.2013.
The learned single Judge has only passed the order in
consonance with the previous adjudications and the findings, for the
consistency of justice.
Appeal has no merit. It is dismissed.