SUSHEELA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) We have heard parties and perused the records.

(2.) This intra court appeal is directed against the judgment and order dated 14.05.2013 passed by a learned single Judge of this Court in C.W.J.C. No. 6121 of 2010 by which the writ petition of the petitioner has been dismissed.

(3.) It appears from the record that about 11 persons were to be appointed as Panchayat Teachers for which a panel was prepared and in the panel admittedly, the respondent no. 8 Suman Kumari was much above the writ petitioner-appellant Susheela Kumari who had secured 43.33 % marks whereas the petitioner had secured 39.88 % marks.