RAVINDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioners have sought for issuance of an appropriate writ for quashing an order dated 1st January, 1992 issued by the District Education Officer, Sitamarhi, whereby the Acting Headmistress of the Project Girls High School, Shivahar has directed recovery of alleged excess amount paid to the petitioner No. 1 from July, 1991 to October, 1991 and the petitioner No. 2 from May, 1991 to October, 1991.

(2.) Admittedly petitioners had been working in the Project Girls High School at Shivahar.

(3.) The State of Bihar took various decisions from time to time for opening up of Project Schools in every block.