MONI KUMARI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 17.03.2017 in C.W.J.C. No. 18297 of 2016 by which the learned Single Judge has dismissed the said petition and has refused to interfere with the order of termination of the petitioner from the post of Panchayat Teacher, the original writ-petitioner has preferred the present Letters Patent Appeal.

(2.) The facts leading to the present Letters Patent Appeal in nut shell are as under:

(3.) Learned counsel appearing on behalf of the appellant has heavily relied upon the decision of the learned Single Judge in the case of Bahjat Fatma (supra) in support of his submission that the order of termination on the ground that the petitioner had not completed 18 years of age as on 01.01.2006-the year of recruitment, is bad in law.