RITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Although this matter was placed by the office for listing under the heading "For Admission" but it has been inadvertently listed under the heading "For Office Notes".

(2.) This court has heard learned counsel for the petitioner as well as learned counsel for the State.

(3.) Learned counsel for the petitioner submits that the petitioner was a university professor and she was earlier posted as Head of Post Graduate Department of Botany of Patliputra University, Patna. The Patliputra University issued notice that the Head of Department of University, Post Graduate Department be relieved from their parent College and submit their joining to the University. They will be on deputation in the Post Graduate Department and will report to the respective Department daily where the University Post Graduate Department is running. The petitioner was relieved from A.N. College where she was earlier posted in the Department of Botany and as per directions she went to T.P.S. College, Patna. She submitted her joining to the Registrar, Patliputra University on 28/1/2019. It is submitted that the District Programme Officer, Secondary Education, Patna sent a written communication vide letter no. 2354 dtd. 26/2/2020 to Kadam Kuan S.H.O. enclosing ten separate letters for lodging First Information Report, one of the letter is related with this petitioner. It is alleged that the petitioner absented in evaluation of answer books of Intermediate Annual Examination 2020 at Evaluation Centre, Patna Collegiate School, Patna. It is for these reasons that the present F.I.R. has been lodged against her. It is further submitted that identical kind of F.I.Rs. were lodged against nine other Professors at the instance of the District Programme Officer, Secondary Education, Patna.