RENU KUMARI PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The above C.W.J.C. No. 10113 of 2007 has been referred to us by the learned Single Judge under order dated 19th September, 2007 [2008 (1) PLJR 695]. The rest of the writ petitions are placed before us as they are ordered to be heard with the above C.W.J.C. No. 10113 of 2007.

(2.) With the consent of the learned Advocates, the matters are heard and decided at the admission stage.

(3.) The matter at dispute is the selection and employment of Panchayat Shiksha Mitra under various Gram Panchayats in the State of Bihar. Before we consider the reference made to us, we would like to discuss the genesis of the matter.