REGENT COMPUTRONICS PVT. LTD.

Neeta Kumari Pandey Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

AJODHYA PRASAD PANDEY V. UNION OF INDIA AND ORS. [REFERRED TO]
DEVENDRA PRATAP NARAIN RAI SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
K R DEB VS. COLLECTOR OF CENTRAL EXCISE SHILLONG [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
UNION OF INDIA VS. P THAYAGARAJAN [REFERRED TO]
UNION OF INDIA VS. K D PANDEY [REFERRED TO]
BHUPINDER PAL SINGH VS. DIRECTOR GENERAL OF CIVIL AVITION [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
CHAIRMAN CUM M D COAL INDIA LTD VS. ANANTA SAHA [REFERRED TO]
BIHAR STEEL ELECTRICITY BOARD VS. BRIJ MOHAN PRASAD [REFERRED TO]
ARUN KUMAR SINHA VS. STATE [REFERRED TO]
SURESH PRASAD VS. STATE OF BIHAR [REFERRED TO]
VIJAY SHANKAR PANDEY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the State. In the present case, the petitioner prays for following relief:-

(2.) In the present case, the petitioner was selected in 35 th Batch of Bihar Public Service Commission, was allotted the Bihar Education Service for Class-2 post of Bihar Education Cadre.

(3.) Accordingly, she joined the service on 25/5/1990. Her first posting as District Inspector of School, Singhbhum of joint Bihar and, accordingly, she took charge from Ms. Urshla Baa, who was the predecessor holding the post of District Inspector of School and there she found that four matric trained teachers were appointed by her predecessor which required the extension of their services.

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NEETA KUMARI PANDEY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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