UMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioner is that though she was appointed on the post of Assistant Teacher by virtue of the order, as contained in annexure 3, issued under the signature of the School Inspectress -cum -Deputy Director of Education, Patna, she was terminated without any rhyme or reason.

(3.) IT appears that the petitioner was appointed in a manner not recognised in law by respondent no. 4 in a most unauthorised way.