NAMITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State of Bihar and learned counsel for the respondent no.11.

(2.) The petitioner by filing the instant writ application prays for quashing the order contained in memo no.319 dtd. 4/8/2014 in Appeal Case no.71 of 2013 whereby the Presiding Officer, District Appellate Authority, Katihar was pleased to allow the appeal preferred by the respondent no.11 and set aside the appointment of the petitioner on the post of Panchayat Teacher.

(3.) The case of the petitioner in brief is that the petitioner along with others applied for appointment on the post of Panchayat Shiksha Mitra in Gram Panchayat Raj, Katihar. She appeared for counselling and pursuant to her appointment on 11/8/2005, gave her joining on 18/8/2005 in Primary School, Dhusmar. The petitioner has brought on record by way of annexures the appointment letter as also her joining letter.