PRIYA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Briefly stated, in response to the Advertisement bearing No. 26/2023, issued by the Bihar Public Service Commission, Patna for appointment to the post of school teachers in Primary, Secondary and the Higher Secondary School, the petitioner having a degree of Diploma in Computer Engineering from Kasturba Polytechnic for Women, Pitampura, Delhi, which is a duly recognized and approved College by All India Council for Technical Education (hereinafter referred to as, AICTE ) and Delhi Technical Education (hereinafter referred to as, DTE ), submitted her application.

(3.) The petitioner was allowed to appear in the examination, as per the scheduled date and declared successful. Her name was duly published in the merit list, at Sl. No. 2700. A provisional list of District allotment was also issued and the petitioner has been allotted the district of Madhubani. Subsequently, the petitioner was also allotted Uchh Madhyamik Vidyalaya Jagwan East, as per school allotment list.