NARMADESHWAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Counsel for the Petitioners submits that the Petitioners are working for five years as a Supervisor under the scheme of the non-formal education. The scheme started sometime in the year 1985 and it ended in the year 1992-93. Subsequently, several persons who were retrenched came to this Court and the Court passed an order to absorb them subject to certain conditions.

(2.) A counter affidavit has been filed referring to the judgment of this Court in the case of Vishnudeo Choudhary v. The State of Bihar,1995 1 PLJR 125 and MJC Nos. 3442 of 1997 and 386 of 1996, in pursuance of which a limited competitive examination for the post of teachers was conducted by the Bihar Public Service Commission on 14.2.2003. The age limit of the applicants was relaxed and the prerequisite of obtaining 45 per cent marks in the matriculation had also been waived. Out of 1900 candidates, only 215 candidates appeared in the said examination, out of which, 49 candidates were absorbed as teachers. It appears that Nagendra Thakur and Ors. had filed CWJC No. 2854 of 2000 before this Court. This Court had asked the Respondents to pass speaking order. The order of the Director, Mass Education, Bihar is annexed as Annexure-A dated 12.8.2006.

(3.) In reply to the said counter affidavit, Counsel for the Petitioners produces an order passed in CWJC No. 13893 of 2001 dated 21.1.2009, wherein this Court has held as follows: