KUMUD DEVI Vs. STATE OF BIHAR & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The husband of the appellant was working in Ramdhan Mulko Girls High School Pakribarawan, Nawada. While in service, he died on 04.05.1990. Soon therafter, on compassionate grounds, the appellant was given employment in the very same school as a Clerk. At the relevant time, the school was a private school and was later taken over by the State which is presently managing the affairs of the school.

(3.) On the ground that the employment of the appellant was not consistent with the relevant policy, in terms of which no private institution was allowed to make any appointment after 04.02.1989 without the concurrence of the authorities, her appointment was put in question.