KUMARI NEELAM WIFE OF SRI RAM DAYAL PASWAN RESIDENT OF VILLAGE : KANSI, P.O. KANSI, POLICE STATION : SIMARI, DISTRICT : DARBHANGA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present appeal under Clause X of the Letters Patent of Patna High Court is to order dated 12.03.2012 passed by the learned Single Bench by which C.W.J.C. No. 13019 of 2011 filed by the appellant has been dismissed.

(3.) The appellant was appointed as Panchayat Teacher on 29.12.2010 in Primary School, Baswari Tola, Singhwara block in the district of Darbhanga. She was thereafter sent for training from 14.06.2011 to 12.07.2011. In the meanwhile, the respondent no. 10 was also an applicant for the same post but not appointed moved before the District Teachers Employment Appellate Tribunal, Darbhanga (hereinafter referred to as the 'Tribunal') by filing Objection Case No. 28 of 2011. The same was allowed by order dated 21.06.2011 cancelling the appointment of the appellant and directing for appointment of respondent no. 10. Challenge to the same by the appellant in C.W.J.C. No. 13019 of 2011 having failed before the learned Single Bench has led to filing of the present Letters Patent Appeal.