JANAK NANDANI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jagjit Roshan, the learned Advocate for the petitioners in all the writ petitions and Ms. Binita Singh, learned SC-28 for the State.

(2.) The learned counsel for the petitioners submits that under similar circumstances, in case of Nirendra Kumar & Ors. Vs. The State of Bihar & Ors. in the proceeding arising out of C.W.J.C. No. 11008 of 2014, this Court has directed the District Education Officers, Patna, Gaya and Saran at Chapra respectively to examine the claim of the petitioners therein for grant of Matric trained scale.

(3.) The learned counsel for the State however points out that there are other set of decisions which has disentitled the petitioners from the relief what they are claiming.