STATE OF BIHAR Vs. ANITA KUMARI

JUDGEMENT

(1.) 1. The appellant in this case is State of Bihar through the Director, Secondary Education, Government of Bihar. The order under challenge is dated 3.5.2000 Page 0281 passed by the learned single Judge in which it was directed that respondent No. 1 i.e. Anita Kumari should be appointed as Headmistress in nationalised/project High School.

(2.) THE case of Anita Kumari before this Court was that she was empanelled for appointment at serial No. 67 and the persons junior to her in the panel were appointed whereas she has been denied appointment. Accordingly, learned single Bench had directed that steps should be taken for issuance of appropriate order of appointment in respect of the appellant. Learned single Bench had also observed that if the appellant is within the zone of appointment, steps should be taken for issuance of order of appointment of Anita Kumari within one month of the receipt of a copy of the order of the Hon'ble Court, failing which steps should be taken by the Court against the erring officer/person including the Director, Secondary Education, Government of Bihar, Patna.

(3.) THE State of Bihar filed an appeal against the said order and notices were issued on 8.9.2000 to the appellant and Vidhyalaya Seva Board, Patna. While hearing this matter on 17.10.2006, this Court also heard the learned Counsel appearing for irvtervenor, namely, Dr. Sudha Kumari.