SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been preferred by the petitioner for quashing the order, dtd. 10/12/2018, passed by the State Appellate Authority, in Case No. Appeal/530/2018 and further for quashing the order, dtd. 13/6/2018, passed by the District Appellate Authority, Bhojpur, Ara, in Appeal (Case) No. 37 of 2017.

(2.) The petitioner has further prayed for quashing the letter of appointment, dtd. 14/8/2010, as contained in Annexure 3 to the writ application, by which the respondent no. 11, namely, Punam Kumari, was appointed on the post of Panchayat Teacher in Gram Panchayati Raj Dumariya, under Shahpur block, in the district of Bhojpur, and to further direct the respondent authorities to appoint the petitioner on the post of Panchayat Teacher in place of respondent no. 11 or to hold selection process for the above said post as the petitioner had higher marks than that of respondent no. 11.

(3.) The factual matrix of the case, in brief, is that the petitioner, along with respondent no. 11, Punam Kumari, and others, submitted applications for appointment on the post of Panchayat Teacher in the Gram Panchayati Raj Dumariya, under Shahpur block, in the district of Bhojpur, under unreserved category of physically handicapped (women), during the second phase of teachers employment.