PRATIBHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and Learned Counsel for the State. The petitioner No. 1, a Panchayat Sikshak, is aggrieved by the order of termination of her services dated 20.11.2007 and in consequence of which her services have been terminated by order dated 25.11.2007.

(2.) THE contention on behalf of the petitioner is that she obtained her degree of Prathama from Hindi Sahitya Sammelan, Allahabad in November, 1987 prior to 31.12.2007, being the date till which the State Government has accorded recognition to the institution.

(3.) IN the facts and circumstances of the case the present writ application is disposed off in like terms as the order dated 26.6.2008 in the aforesaid writ application and for reasons as discussed therein. The writ application, for like reasons, stands allowed and the impugned orders dated 20.11.2007 and 25.11.2007 stand quashed.