ASHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shailendra Kumar Singh, learned counsel for the petitioner and Mr. Ramadhar Singh, GP-25 for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order dated 14.12.2012 passed by the District Teacher Appointment Appellate Authority, Sitamarhi (hereinafter referred to as 'the Appellate Authority') in Case No. 36/2012, whereby the Appellate Authority has proceeded to cancel the appointment of the petitioner as a Panchayat Teacher in Navshrijit Prathmik Vidyalaya, Lohkhar Tola, Supaina, Gram Panchayat Raj, Bishunpur, Gonahi in the district of Sitamarhi with further direction to the Appointment Committee to take steps for appointment afresh.