CHANCHALA KUMARI @ MUNNI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent-State and learned counsel for respondent No.12.

(2.) The petitioner in the present writ petition has prayed for grant of following relief :-

(3.) The crux of the matter is that the petitioner has challenged the appointment of respondent No.12 stating that her appointment as Shiksha Mitra was illegal and void ab initio for two reasons :-