RUBI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for condoning the delay of about 59 days in preferring this appeal.

(2.) The writ petitioner-appellant filed C.W.J.C. No. 1691 of 2009 for quashing the order dated 19.11.2008 (Annexure-9 to the writ application) passed by the District Collector, Bhojpur, Ara, whereby the employment of Respondent Nos. 11 to 14 on contractual basis as Panchayat Shiksha Mitra, was directed to be kept intact and continued. In addition to that, petitioner also sought a relief that Respondent authorities be directed to appoint the petitioner as Panchayat Teacher/Shiksha Mitra.

(3.) Shorn of unnecessary details, the short facts of this case are as follows: