SWARNAGINI MARANDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application is directed against the order as contained in Annexure-1 to the writ application contained in Memo No. 10958-61 dated the 4th February, 1985, whereby and whereunder, the petitioner was informed that her services were being terminated as not required.

(2.) The aforementioned order was allegedly passed in view of the order passed by the Special Secretary, Education Department, Government of Bihar, as contained in his letter No. 3103 dated the 13th November, 1984.

(3.) The facts of the case lie in a very narrow compass.