SANGITA KUMARI Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEPARTMENT, GOVT.OF BIHAR, PATNA

JUDGEMENT

(1.) HEARD counsei for the petitioner and counsel for the State.

(2.) THIS Court in fact in its earlier order dated 11.2.2009 had already expressed its tentative opinion on perusal of the materials available on record that prima facte the reasons for termination of service of the petitioner were bad and unsustainable. In this context, this Court had held as follows:

(3.) THUS , the only question which would remain for determination is as to what would be the age for appointment of Shiksha Mitra? The provision made to this effect by the State Government in the Resolution dated 11.8.2004 reads as follows: -