ROHIT DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mritunjay Kumar, learned Counsel for the appellants and Mr. Rakesh Ambastha, learned AC to AAG 7.

(2.) This intra-Court appeal arises from the judgment and order dated 20.10.2014 of a learned Single Judge passed in CWJC No. 10282 of 2013, whereby the writ petition was dismissed as Patna High Court LPA No.50 of 2015 dt.17-01-2019 according to the learned Single Judge the Intermediate qualification obtained by the appellants-petitioners from the Gurukul Vishwavidyalaya, Vrindavan, Mathura, U.P. was not recognized by the Education Department of the Government of Bihar for holding the post of a Panchayat Teacher.

(3.) It is not in dispute that save and except stoppage of salary on this count, the respondents took no steps for termination of services of these appellants and it is because the salary was stopped that they moved this Court through the writ petition in question and while the writ petition was pending that an order was passed by the District Education Officer, Jamui bearing memo no. 1040 dated 03.08.2013 directing the appropriate authorities to terminate the services of the petitioners, as according to him the Intermediate qualification obtained by these two appellants were from a fake institution. It is again not in dispute that this order of the District Education Officer, Jamui remained a paper transaction because no follow up action was taken by the concerned authority connected with the appointment of Panchayat Teachers for examining the issue of fake certificates and for consequent termination of service of the petitioners.