PRATIMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ application of the private respondent No. 7 was allowed by the learned single Judge vide order dated 14.07.2014. The appointment of the present appellant on the post of Panchayat Teacher was annulled and a direction was issued to appoint the private respondent, Manisha Kumari, on the post of Panchayat Teacher.

(2.) The learned single Judge has taken note of the facts and given the reasons for allowing the writ application in following words: -

(3.) In the opinion of this Court not allowing the writ application of the private respondent would have caused great injustice to her as admittedly she was the most meritorious candidate and only on a spacious ground that her certificates could not be verified that she was not granted the benefit of appointment. The question was has anybody seriously doubted the authenticity of the marks-sheet of matriculation as well as intermediate produced by the private respondent in the very first place? This aspect was not considered by the Tribunal and, therefore, the learned single Judge was correct in rectifying that mistake by allowing the writ application.