NISHI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief(s):

(3.) The case of the petitioner in brief is that having passed her Diploma in Teaching (Shiksha Ratna) for the session 1982-84 from Bhartiya Vidyapeeth, Mumbai in the year 1984 and being eligible in all respects, the petitioner applied for and was selected and appointed as an Assistant Teacher in Upgraded Middle School, Majhwaliya, Block Goriakothi, District Siwan on 11/2/2012. By the order impugned, contained in memo no.2376 dtd. 8/8/2015 issued under the signature of the District Education Officer, Siwan, the appointment of the petitioner has been cancelled on the ground that adequate satisfactory evidence was not produced by the petitioner with respect to the recognition of the institution from where the petitioner had obtained her Diploma in Teaching.