RITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant was appointed as Auxiliary Nurse Midwifery (A.N.M.) in the year 1990. After few months she was terminated from service. The appellant challenged the said order of termination in C.W.J.C No. 6311 of 1992. On 24.6.1996 the said writ petition was dismissed on the ground that no advertisement was made or even some procedure was followed to give due publicity to the vacancy so that interested persons would have applied and also that a select list of the candidates was not prepared on rational basis. The appellant has challenged the said order in this Letters Patent Appeal.

(2.) LEARNED counsel for the appellant submitted that the appellant had received training of Auxiliary Nurse Midwifery and as such there was no need of advertisement or publicity of the vacancy for appointment.

(3.) THUS , the appeal is dismissed but without cost.