MALTIKUMARISHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) -The petitioner in this application has prayed for issuance of an appropriate writ commanding upon the respondents to regularise her services.

(2.) The petitioner is an Assistant Teacher in the Government Basis School, Belwa, in the district of West Champaran. She was appointed as an Assistant Teacher on 31.12.1983. By order dated 22.1.1985, the services of the petitioner were terminated As against the said order of termination she filed a writ petition in this Court which was also dismissed Several Special Leave petitions were filed before the Supreme Court of India by several similarly situated persons wherein it was directed that the posts of Assistant Teachers were again re-advertised Pursuant thereto, the petitioner applied wherein her name was included in the panel. It is stated thereafter on the recommendation of the Divisional Establishment Committee, the petitioner was appointed as Assistant Teacher by order dated 24.2.1990 (Annexure-3). In the said list, the name of the petitioner is said to have been mentioned as Malti Kumari Sharma. It is stated the despite the same, the petitioner is not being paid her salary.

(3.) According to the petitioner, she passed Madhyama examination from Kameshwar Singh Darbhanga Sanskrit University, Darbhanga, and passed two years Primary Teachers Training Course. A similar writ application has been filed by other person being numbered as C.W.J.C. No. 9101 of 1991.