VEENA KUMARI JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) INITIALLY this application was filed for a direction to the respondents to make payment of arrears of salary to the petitioner since February 1998 and also the current salary. However, during the pendency of this writ application, the petitioner was terminated vide order, as contained in Memo No. 3173 dated 1.12.2000, which was made available to the petitioner in January 2001, and, therefore, by amendment application the order of termination, as contained in Annexure-18 has been challenged.

(3.) LEARNED Counsel appearing on behalf of the State submitted that all relevant records were examined in curse of inquiry and the authorities ultimately doubted the appointment letter of the petitioner as her name was no included in the panel.