ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the present writ application being aggrieved by the order, dtd. 22/9/2017, passed by the State Appellate Authority, Patna, in Appeal No. 311 of 2017, whereby, the order, dtd. 12/11/2011, passed by the District Teachers Appellate Authority, Begusarai, in Case No. 33 of 2010, has been affirmed and the State Appellate Authority, Patna, dismissed the appeal of the petitioner. The petitioner has also prayed for her reinstatement on the post of Panchayat Teacher.

(2.) The case of the petitioner is that against the advertisement published in the year 2005 for appointment on the post of Panchayat Shiksha Mitra (in short 'PSM'). The petitioner and respondent no. 10 applied for appointment in Damodarpur Gram Panchayat under Bhagwanpur Block of Begusarai District.

(3.) The petitioner has passed her intermediate with 62.11% and graduation with 60.1%. The date of birth of the petitioner is 2/2/1973. The respondent no. 10 passed her intermediate with 60.22% and graduation in B.A. (Hons.) with 62.86% and her date of birth is 12/10/1976.