MEENA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as well as private respondent.

(2.) In the present writ petition the petitioner is challenging the order dated 12.8.2011 (Annexure-19) passed by the Member, District Teacher Employment Appellate Tribunal, Samastipur by which the appeal filed by her has been dismissed and further for quashing the letter no.32 dated 26.11.2007 (Annexure-2) issued by the Mukhiya and Panchayat Secretary by which she was terminated.

(3.) The petitioner in pursuance of an advertisement applied for the post of Panchayat Teacher in Bhagwatpur Panchayat in the District of Samastipur. After due process the petitioner was selected and vide letter no. 03 dated 16.1.2007 (Annexure-1) he was posted as Panchayat Teacher in Rajkiykrit Primary School Harilochanpur in Bhagwatpur Panchayat, Sarairanjan, Samastipur. Accordingly the petitioner joined the post on 16.1.2007 and was working smoothly.