MAMTA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The petitioner has filed the present writ application being aggrieved by the order passed by the Director (Administration) -cum- Special Secretary, Education Department, Government of Bihar, Patna, vide memo no. 170, dtd. 21/3/2022 (Annexure-18), whereby 100 per cent pension of the petitioner has been directed to be withheld.

(3.) The brief facts of the case is that the petitioner was appointed on the vacant sanctioned post of Assistant teacher in Government Girls Middle School, Siwan, for two months, in the matric trained pay scale of Rs.580.0010-620-15-770-EB-15-860 and admissible allowances thereupon, pursuant to the order passed by the then School Inspectoress -cum- Deputy Director, Education, Bihar, Patna, as contained in letter no. 6554, dtd. 18/8/1982, and the then District Inspectoress of School, Chapra, vide memo no. 290, dtd. 31/8/1982. The petitioner claims to be having the requisite qualification of B.A. and B.Ed, at the time of her appointment. The service of the petitioner was extended from time to time and finally, by memo no. 4082-86, dtd. 5/11/1984, she has been appointed on regular basis in the Government Girls Middle School, Jehanabad, Gaya. 3. The petitioner was granted promotion by the Director (Secondary Education) Bihar, vide memo no. 683, dtd. 6/9/1990 from Lower Sub-ordinate Service cadre to Sub-ordinate Education Service cadre, in the pay scale of 600-2780 with effect from 17/5/1990.