MEERA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The application is for condonation of delay of 8 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellants have shown sufficient cause to seek condonation of delay of 8 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 2342 of 2015 is allowed and delay of 8 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 524 of 2015 The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 22nd of October, 2014 in C.W.J.C. No. 6346 of 2014, whereby the writ application challenging the termination of the services of the appellants remained unsuccessful. 2. The appellants were appointed on contract basis for a period of one year. The appointment of the appellants were cancelled vide letter dated 10th of July, 2013. The appellants submitted representation. In pursuance of the direction of this Court, the representation of the appellants was considered and order was passed on 13th of January, 2014 by the Director, Bihar Education Project Council. It was found that the Principal Sri Satyendra Narayan Singh has already been suspended and that the proceedings of the Education Committee was conducted in a fraudulent manner when imposter was brought to the meeting and the meeting was held in the absence of the President of the Education Committee. 3. The appellants challenged the said order before this Court and the said challenge has remained unsuccessful before the learned Single Bench.