MANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) THE petitioner seeks directions upon the respondents to appoint her on the post of Assistant Teacher in any of the Primary/ Middle School in the district of Siwan pursuant to the panel prepared in the year 1988.

(3.) COUNSEL for the State, with reference to the counter affidavit, submitted that it is true that some of the candidates, below the petitioner, were appointed pursuant to the direction of this Court but the petitioner till date has not furnished the declaration that she belongs to the district of Siwan.