RINA ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) BY this writ application, the petitioners have prayed for issuance of a direction upon the respondents to consider their case for appointment to the post of Teachers (Home Science) in different secondary schools of the State of Bihar for which they have been selected by respondent No. 4, Vidyalaya Seva Board (hereinafter referred to as 'the Board') in the recruitment test conducted pursuant to Advertisement No. 2/91 dated 1 -1 -1991.

(3.) A counter affidavit has been filed on behalf of the Director, Secondary Education, Government of Bihar, Patna (respondent No. 3). In the counter affidavit, precisely, it is stated that out of 231 sanctioned strength of Teachers (Home Science), 162 posts are meant for the direct recruitment and according to Reservation Rules, 1993 against 162 posts available for direct recruitment, roster clearance of 160 posts has already been made earlier. It is further stated in the counter affidavit that according to the reports submitted by the Field Officers, 102 vacancies are there in the subject of Home Science out of which 69 vacancies are reserved for the teachers of the Primary and Middle schools and the clerks of the nationalised secondary schools and rest 33 vacancies are meant for direct recruits whereas backlogs of different reserved categories are 36 and from this, five have been declared general as per economically backward classes and, therefore, 31 vacancies are reserved for different reserved categories and only seven posts are available for direct recruitment.