STATE OF BIHAR Vs. LAKSHMI DEVI

JUDGEMENT

(1.) This Letters Patent Appeal is preferred against the order dated 03.03.2010 passed by the learned Single Judge in CWJC No.11501 of 2004. The respondents in the writ petition are the appellants.

(2.) Briefly stated the facts are as under:

(3.) The relevant Rules provide for up-gradation of a teacher on acquisition of Matriculation qualification. The competent authority passed order dated 12.06.1986 extending the benefit of up-gradation to the respondent, with effect from 12.06.1976, i.e. the date on which she passed the Matriculation examination, conducted by the State of Bihar.