LAWS(PAT)-2012-3-212

ANNU KUMARI Vs. STATE OF BIHAR

Decided On March 01, 2012
Annu Kumari Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Feeling aggrieved by the judgment and order dated 27th June, 2011 passed by the learned single Judge in above CWJC No. 17800 of 2010, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(2.) It appears that in December 2006, the appellant had been appointed as a Prakhand Shikshak under the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006 in Government Middle School, Akhtiyarpur Block Mahua, District - Vaishali. It is the claim of the appellant that since her appointment in December 2006 she has been continuously rendering service. Nevertheless, since 1st April 2009 the appellant has not been paid salary.

(3.) Feeling aggrieved, the appellant approached this Court under Article 226 of the Constitution in above CWJC No. 17800 of 2010 for recovery of unpaid salary.