LALITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ashutosh Kumar Verma, learned counsel appearing on behalf of the petitioner and Mr. Kundan Kumar Singh, learned counsel for the respondent/s.

(2.) The petitioner in paragraph no. 1 of the present writ petition has sought inter alia following relief(s), which is reproduced hereinafter:

(3.) The petitioner was appointed as a Block Teacher in the year 2005 at Primary School Parham, Block- Jamalpur, District- Munger vide Memo No. 348 dtd. 24/6/2005 and she joined the school on 6/7/2005. The said Primary School was later upgraded as Utkramit Middle School, Parham. After completion of two years of service, the Headmaster of the said school issued a letter dtd. 31/5/2008 and directed the petitioner to attend the programme of Diploma in Primary Education (DPC) conducted by Indira Gandhi National Open University (hereinafter referred to as the "IGNOU"). The petitioner took admission in the said programme in July, 2008 and her Enrollment No. was 086362185. The petitioner had participated in six days workshop under the said programme conducted by IGNOU and a certificate was awarded in favour of the petitioner. The petitioner completed Diploma in Primary Education Progamme but she could not appear in theory ES- 221, ES-222 and practical-1 exam as she was undergoing treatment at Mental Hospital from 8/4/2010 till 31/12/2018 and, as such, the result of two paper could not be completed. The authority also not allowed the petitioner to join the school after his recovery from mental illness. Thereafter, the petitioner had preferred appeal on 5/3/2019 before the District Appellate Authority being Appeal No. 47 of 2019, which was allowed vide order dtd. 26/9/2019 and the petitioner was allowed to join the duty in the concerned school.