SHALL KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned G.P.I. for the State.

(2.) PETITIONER is aggrieved by An -nexure -6 by which her appointment has been doubtful.

(3.) CONTENTION of petitioner is that though she is ready to face any enquiry to prove the genuineness of her appointment but the action of the State in not allowing her to work and stoppage of her salary without finding her appointment to be forged and fabricated is violative cf Articles 14 and 16 of the Constitution.