PUNAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed learned Single Bench on 22nd May, 2015 whereby, the writ application filed by the petitioner was dismissed.

(2.) The appellant claims to be appointed as an Assistant Teacher in the subject of Hindi in the Project Girls High School, Paliganj, Patna on 26th Feb., 1985. The Three Men committee constituted in terms of the Supreme Court order reported as (2006) 2 SCC 545(State of Bihar & Ors. Vs. Project Uchcha Vidya Sikshak Sangh & Ors.). Such Committee has examined the claim of approval of the services of the appellant as teacher and rejected the same on 21st July, 2008 for the reason that there is no post available for her. It was found that one Neelam Kumari was appointed as Assistant Teacher in subject of Hindi on 21st of March, 1983 and her services was approved. Therefore, there is no post of subject of Hindi against which the services of the appellant could be approved.

(3.) The learned Single Bench has recorded the following findings, which are as follows :