DILIP KUMAR SUMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The prayer of the petitioners in this writ application is for considering the case for appointment on the post of Assistant Teacher by treating them to be trained candidates.

(3.) Learned counsel for the petitioners has submitted that all the petitioners have completed their training course from Oxford College of Education, Kolkata which is affiliated to All India Education Society. He has further submitted that all the petitioners have undergone and completed the training course prior to N.CT.E. Act, 1993 coming into force and as such, they would be entitled for appointment on the post of teacher in the State of Bihar. In this context reliance has also been placed on a judgment of the Division Bench in the case of Sri Mahendra Prasad Mehta vs. The District Superintendent of Education, Katihar & Anr.,1985 PLJR 709.