DIMPL KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Learned counsel for the petitioner in support of the aforesaid prayer has submitted that when the petitioner had filed her application for appointment on the post of Warden Teacher in Kasturba Gandhi Residential Girl School, Siwan on the basis of her having qualification of Sahitya Alankar which is equivalent to Intermediate in the circular of the State Government dated 11.1.1991 which has further been clarified in the letter of the Personal and Administrative Reforms Department dated 29.7.2006 that it was not open for the authority to reject the application of the petitioner holding her to be disqualified for the post of teaching. Reliance in this regard has also been placed on the judgment of the Division Bench in the case of Sanjay Kumar & Ors. Vs. State of Bihar & Ors., 2009 4 PLJR 1038.