CHANDANI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Prince Kumar Mishra, the learned Advocate for the petitioner and Mr. Ran Vijay Prasad Singh, the learned AC to GA-XII for the State. The Vigilance Department is represented by Mr. Anjani Kumar, the learned Senior Advocate assisted by Ms. Archana Palkar Khopde and Mr. Arvind Kumar, the learned Advocates. Mr. Girijesh Kumar, the learned Advocate has appeared on behalf of the Bihar School Examination Board.

(2.) The petitioner has approached this Court for a direction to the respondents to consider her certificate of Teacher Eligibility Test (in short the TET) as valid and genuine as the same has been issued by the Bihar School Examination Board, Patna (in short the BSEB) after the petitioner had passed the TET Examination, 2011 successfully and further for a direction to the respondents to pay the arrears of the salary since November, 2018 - till date as the same is not being paid to her on the pretext of an investigation pending against her.

(3.) The charge against the petitioner is of having obtained employment on the basis of forged and fabricated TET certificate.