GEETA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE Court is not willing to relegate the petitioner back to the District Teachers Appointment Appellate Authority, Sheikhpura at this stage because it will be an unnecessary exercise.

(2.) THE present writ application has been filed by the petitioner because she has not been paid remuneration from the date of her joining on the post of Panchayat teacher, which is 4 -1 -2011. The petitioner is not the only sufferer,, other persons, who came to appointed by the Panchayat in the same transaction whose names figured in Annexure -5 of the writ application, moved the District Teachers Appointment Appellate Authority, Sheikhpura, with identical grievance of non -payment of remuneration after their appointment and joining.

(3.) IF this be so, and the petitioner having been appointed in the same transaction as Sri Chandra Kishore Tuddu, Sri Sanjay Ram, Smt. Surgyani Kumari etc., the writ application of the petitioner is allowed.