MEENA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the State.

(2.) Despite service of notice on respondent nos. 6 and 7 and filing of Vakalatnama on behalf of respondent no. 7, no one has appeared on her behalf.

(3.) In this writ application, the petitioner has assailed the order passed by the District Superintendent of Education, Lakhisarai dated 17.12.2007 as contained in Annexure-8, whereby and where under, the earlier order passed in favour of the petitioner for holding the post of Incharge Headmistress has been cancelled. The petitioner has also assailed the decision of the respondents authorizing respondent no. 7 to Work as Incharge Headmistress of the School.