AARTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the State.

(2.) Petitioner's challenge in this writ application is to an order dated 27.11.2007 passed by the Divisional Commissioner, Saran Division in Case Nos. 33-101/2007, as contained in Annexure-12, which has been passed in terms of the order of this Court dated 15.5.2007 in C.W.J.C. No. 1470 of 2007 (Annexure-8) . Petitioner had earlier come to this Court challenging the process of appointment made for appointment of Panchayat Teacher in Agahara Panchayat, Prakhand Marhaura, District-Saran.

(3.) As per the case of the Petitioner noticed by this Court in earlier order, Petitioner was having higher marks in Intermediate Examination and she had' applied for her appointment but she was not considered and her name was not included in the panel and was not appointed, whereas candidates having lesser marks were selected and appointed by the Respondents. Before this Court, learned Counsel for the Petitioner pointed out that a representation dated 22nd November, 2006 by the father of the Petitioner had already been filed which was pending before the authorities. Therefore, this Court disposed of the writ application with a direction to the Divisional Commissioner, Saran to dispose of the representation expeditiously, preferably within a period of three months from the date of receipt/production of a copy of the order.