MRIDULA PALIT, WIFE OF MADAN MOHAN PRASAD KESHRI Vs. STATE OF BIHAR THROUGH DIRECTOR, SECONDARY EDUCATION, BIHAR, PATNA

JUDGEMENT

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

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

(3.) Basically the question is whether the State would be obliged to pay the salary of the petitioner who was appointed in a private minority school under a private Managing Committee. The petitioner was appointed pursuant to an advertisement in the year 1984. The said advertisement was issued on 12.09.1984 but neither did it disclose any post nor any qualification and only applications were invited for appointment of Graduate Trained Female Assistant Teacher. In terms thereof, the petitioner faced interview conducted by the Selection Committee on 22.11.1984 and in the merit list dated 22.11.1984, she was placed at serial number- 1 in the panel.