PRIYANKA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Considering the nature and urgency the issued involved in the case, arguments were heard at the initial stage itself. Learned Government Advocate was also agreed to submit his arguments orally.

(3.) The short point involved in the present matter is as to whether the State Appellant Authority can hear and decide an application filed directly to it for redressal of grievance of an employee in terms of Bihar State Teaching Institutions Teachers and Employee (Dispute Redressal And Appeal) Rules, 2020 (hereinafter referred to as the Rules, 2020).