RINA BHARATI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Sarvadeo Singh, learned counsel for the petitioner and learned AC to GP - 1.

(2.) The petitioner, invoking writ jurisdiction of this court under Art. 226. of the Constitution of India, has made a prayer for directing the respondents to make payment of arrear of salary from Oct. 1990 to June 1992.

(3.) It is the case of the petitioner that in the year 1990 she was transferred from one school to another. Since there was some opposition in the school the petitioner approached this court by filing writ petition against the order of transfer.