SMTMADHURIKUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has sought for issuance of an appropriate writ for quashing an order contained in Memo No. 1703 dated 28-7-1992 whereby her claim for the post of Head Mistress Jawhar Kanya Uchch Vidyalaya Jhing Nagar, Bihar Sharif Nalanda, has been rejected and also for issuance of a writ of mandamus commanding upon the respondents to regularise her services as Head Mistress in the aforementioned school.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The Jawahar Kanya Uchch Vidyalaya was established in the year 1972. The petitioner was appointed as an Assistant Teacher on 1-1-1972. The said school has been temporarily recognised by the Secondary School Examination Board and the permanent recognition was therefor granted on 1-9-1979. The management of the said school in terms of the provisions of the Bihar Non-Government Secondary Education (Taking over of management and control) Act, 1982 has been taken over with effect from 1-9-1979.