PRATIVA MISHRA Vs. DIRECTOR OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE petitioner assails the decision of the Managing Committee of the Christ Collegiate School, Cuttack refusing to give her appointment against one of the teaching posts in the school, as communicated through the letter dated 13.11.1997 of the Inspector of Schools, Cuttack Circle, Cuttack under Annexure -4.

(2.) COPIES of the writ petition on the opposite parties 1 and 2, i.e. Director, Secondary Education and Inspector of Schools, Cuttack -I Circle, Cuttack though served on 22.12.1997, they have not filed any counter. Notice under Order 5, Rule 19 -A, Civil Procedure Code by registered post to opposite party No. 3, Headmaster of the School having been treated as sufficient and since there has been no appearance on behalf of opposite party No. 3, we proceeded to hear the petition and dispose of the matter at the admission stage.

(3.) HEARD Mr. Pradeep Mishra -2, learned counsel for the petitioner in presence of the learned counsel for the State.