SMT. SHOSHITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner has approached the Court against the show cause notice issued to him with regard to her appointment as Panchayat Teacher. Thereafter, during the pendency of the writ petition, the petitioner has also been dismissed by order dated 24.03.2015, which fact has been brought on record by the petitioner in the supplementary affidavit filed in the present case. However, the same has not been challenged.