MARY MARGARET RAPHAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner; the State; and the intervenor, Smt. Vimla Kumari.

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

(3.) THE petitioner has been transferred, vide impugned Memo No.258(6) dated 31st December, 1999 from the post of Principal, A.N.M.School, Madhubani to G.N.M.School, Darbhanga. Along with her, a number of persons were transferred, including intervenor -Vimla Kumari, who has been posted in the A.N.M. School, Darbhanga in place of petitioner.