KUMARI ANITA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The writ petition has been filed seeking a direction upon the Bihar Staff Selection Commission to recommend the petitioner for appointment under Ambedkar Residential High School pursuant to the selection process undertaken for appointment of Primary Teachers (Intermediate Trained). The petitioner claims to be a female candidate of backward class category. Patna High Court CWJC No.18522 of 2018 dt.29-11-2018.

(3.) It is submitted on behalf of the petitioners that having participated in the selection process, she has not been recommended for appointment in spite of the fact that she has a valid degree of D.Ed. Special Education (Visual Impairment) Examination.