ANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT appears that the petitioner, an Assistant Teacher, remained absent for the period from 9th August, 1993 to 10th December, 1994, whereinafter she rejoined. Such joining was accepted by the B.E.E.O. vide Memo No. 3320 -23 dated 13th September, 1995 and she was aksed to join the Primary School at Benapura (Pakuria). Subsequently, the said order accepting joining and asking the petitioner to join the school at Benapura having cancelled on 19th September, 1995, the present application has been preferred.

(2.) THE petitioner has not made it dear as to why the order dated 19th September, 1995 has been challenged after about four years. On the other hand, it appears that she was asked to show cause alleging illegality in the matter of her appointment.

(3.) IN the facts and circumstances, no specific decision can be given in one or other way, as the matter requires a decision by the Respondent at the first instance.