Shivaji Pandey, J. - (1.) In the present case, petitioners are challenging the order dated 19th May 2012 (Annexure-1) passed by the District Teacher Employment Appellate Authority, Kishanganj, holding that the claim of petitioners, is not tenable and did not find any illegality in the selection and appointment of Panchayat Teacher.
(2.) The matter relates to appointment of Panchayat Teacher of first phase. An Advertisement was published in the year 2006, inviting application for General Teacher as well for Urdu Teacher in Gram Panchayat-Dohar, Block Bahadurganj, District-Kishanganj. Altogether 22 posts of Panchayat Teacher were advertised, out of which, 09 posts were for Urdu subject and 13 posts were for General subject and out of 22 posts, 20 posts were filled up and 02 posts remained unfilled. Out of 20 posts, one Md. Aslam tendered his resignation.
(3.) According to the pleading of the parties, petitioner no. 1, Zaman Rehmani belongs to General category candidate, having 71.05% of marks and petitioner no. 2, Tajalli Sofia has secured 72.17% of marks and she also belongs to General category candidate applied for Urdu post of Teacher.;