BASANTI PRASAD Vs. CHAIRMAN BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Leave granted.

(2.) This is a petition for special leave to appeal under Article 136 of the Constitution from the judgment and order dated 12.7.2007 of the High Court of Judicature at Patna in L.P.A. No. 521 of 2007. By the impugned judgment, the High Court has dismissed the appeal.

(3.) The relevant facts are, the appellant is the wife of deceased Bhrigu Ashram Prasad. While he was alive, he was working as an Assistant in Bihar School Examination Board.