VIGYANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) IN the counter -affidavit, the respondents have taken plea that the petitioner was not holding the qualification of 8th class and was not eligible for appointment against class -IV post in view of guideline issued on 25.4.1997. However, it has not been disputed that the impugned order was so issued without any notice and hearing the petitioner, in violation of rules of natural justice.