MEERA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Learned counsel for the petitioner is permitted to make necessary correction in paragraph 4 of this writ petition.

(3.) This writ petition has been filed for quashing the letter no. 218 dated 6.2.201(sic) issued by the Block Education Officer, Balia whereby and where under joining of the petitioner has been rejected and also order dated 31.1.2013 in Case No. 21 of 2012 by which the District Teachers Appellate Authority, Begusarai has rejected the claim of the petitioner and refused to grant relief of reinstatement and payment of honorarium-cum-arrears of salary.