SAVITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioner as well as the State. Through this writ application, the petitioner seeks the following reliefs:--

(2.) Petitioner claims to have been appointed at the post of Orderly/Peon in the High School, Narkatiaganj, West Champaran vide Annexure-1, which is an order issued by the District Education Officer, West Champaran, Bettiah on 31st December, 1992. Thereafter, the petitioner claims to have joined there and worked for about 14 years. However, it appears that on a complaint made by the President of Yuva Kalyan Parishad, Narkatiaganj, some enquiry was made and, thereafter, the respondent no. 4 had passed an order dated 26th June, 2006, as contained in Annexure-6, terminating the services of the petitioner after recording a finding that her appointment was illegal. On 8.5.2012, an order came to be passed by this Court giving certain direction. Relevant passage of the order is reproduced as under:--

(3.) As any counter affidavit answering the issue raised in the aforesaid order of this Court could not be filed, this Court, vide order dated 26.7.2012, had given a direction to the Collector, West Champaran to enquire into the matter and file necessary affidavit in compliance of the earlier order dated 8.5.2012.