NILIMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar, learned Advocate for the petitioner and Mr. Prabhakar Jha, learned GP-27 for the State.

(2.) The petitioner has challenged the order dtd. 31/8/2020 contained in Memo No. 339 whereby she has been dismissed from service under Rule 14(xi) of the Bihar Government Servants (CCA) Rules, 2005 as also against the order passed in appeal, upholding the order of dismissal.

(3.) The only charge against the petitioner is that her appointment as Matric Trained Teacher in a school wayback in the year 1983 was sans the rules, as there was no roster clearance and there was no advertisement for filling up such post. On this solitary charge, the petitioner was put to a departmental proceeding.