KUMARI KALPANA RANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the petitioner, learned Counsel appearing on behalf of the Bihar School Examination Board and also JC to SC I for the State.

(2.) DESPITE orders dated 9.1.2001 and 19.4.2001 counter-affidavit has not been filed on behalf of the respondent State. However, a counter-affidavit has been filed on behalf of the Bihar School Examination Board, respondent No. 4.

(3.) LEARNED Counsel appearing on behalf of the petitioner submitted that the appointment of the petitioner and Others was challenged by the trained graduates in writ jurisdiction before this Court, However, the Writ application filed by them was dismissed by this Court and the matter Went to the Supreme Court at the behest of the writ petitioners Ram Vinay Kumar and Ors. v. State of Bihar and Ors. and the Supreme Court disposed of the special leave application after hearing the parties and considering the affidavit filed on behalf of the State and observed as follows: