CHANDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for the following reliefs:-

(2.) In the year 2007, the Bihar Education Project Council, Madhepura (hereinafter referred to as the 'B.E.P.C.') came out with an advertisement for appointment of teacher (full-time) for one year. The petitioner participated in the selection process and was appointed on the post of Teacher (full-time) vide Memo No. 417-9 dtd. 9/9/2009 issued by the Block Education Extension Officer-cum-Block Programme Co-ordinator, Murliganj (Annexure '1' to the writ application). She joined in Kasturva Gandhi Balika Vidyalaya, Murliganj (hereinafter referred to as the 'K.G.B.V. ) and started discharging her duties as a Teacher.

(3.) It is the case of the petitioner that by Letter dtd. 9/2/2010, she was absorbed in service on regular basis in the light of the Letter dtd. 21/1/2010 of State Project Director, Patna and Letter dtd. 6/2/2010 of the District Programme Co-ordinator, Madhepura. The copy of the letter of the District Programme Co-ordinator, Madhepura has not been brought on the record to substantiate the claim.