SHAMBHU SHARAN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties. It is the contention of the petitioners that they could not appear in the examination conducted for Physical Teachers and Health Instructors in the year 2019 as they had crossed the maximum age limit.

(2.) The grievance of the petitioners is that according to the Rules of appointment of Physical Teachers and Health Instructors, examination has to be conducted every year. For Secondary Teachers, a Secondary Teachers Eligibility Test (STET) has been conducted and under the orders of this Court, a decision has been taken by the Government to grant age relaxation to the trained Teachers on the sole ground that the examinations have not been conducted with regularity and trained teachers have lost out on real opportunity of getting permanent appointment with the government. With the aforesaid decision of the government which has been brought on record by way of supplementary affidavit by the respondent, the case of such Secondary Teachers is not required to be adverted to or adjudicated.

(3.) Therefore, no order need be passed with respect to the petitioners other than petitioner no. 4, 7 and 14, as they belong to the Secondary Teachers and decision with respect to them have already been taken by the Government.