POONAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking exception to an order 10.11.2014 passed by the learned Writ Court in CWJC No. 21015 of 2013, whereby the inter se seniority of the petitioner and respondent no. 7 Smt. Geeta Kumari with regard to their appointment as teachers has been determined in favour of respondent no. 7, this appeal under Clause 10 of the Letters Patent has been filed by the petitioner challenging the order passed by the learned Writ Court dismissing the writ petition.

(2.) Having heard learned counsel for the parties, we find that the petitioner is staking his claim based on certain circulars and memos issued by the Government of Bihar in the year 1966 where the matter of appointment to the post in question ,i.e. Panchayat Teacher in the light of the Special Rules for Recruitment in the year 2006 the State Government has issued specific instructions and circulars to the District Education Officer and in the circular in question issued on 06.12.2014 specific provisions are made for determining the inter se seniority of Niyojit Shikshak.

(3.) The learned Writ Court took note of all the aforesaid circulars and found that determination of seniority of respondent no. 7 Smt. Geeta Kumari having been correctly done as per this circular no interference is called for.