Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) These two petitioners were also candidates along with nine others for appointment as Para Teacher of Middle School, Gandrakpur under Shikaripara Block of District Dumka. Petitioners, herein, were selected and appointed as Para Teacher of the school on 20th December, 2003.
(3.) The private respondents herein challenged the appointment of these petitioners as Para Teacher in W. P. (S) No. 2407 of 2006. Considering the fact that they had not enclosed any copy of letters of appointment of the private respondents therein i.e., two of the present petitioners, learned Single Judge vide order dated 1st July, 2006 gave liberty to them to approach the Deputy Commissioner, Dumka with a fresh representation as they had questioned the appointment of these petitioners in violation of guidelines issued by Deputy Commissioner, Dumka itself. The Deputy Commissioner, Dumka was directed to inquire into the matter through all records relating to their appointment and pass orders after notice to the private respondents therein that included two of the present writ petitioners, it appears that the writ petition was disposed of without considering the necessity of issuing notices upon the private respondents therein in view of the fact that no copy of letters of appointment of such respondents were enclosed to the writ petition.;