DEVENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dinu Kumar, learned counsel for the petitioners; Mr. Madhaw Prasad Yadaw, learned Government Pleader 23 along with Mr. Sanjay Kumar, learned Assistant Counsel to Government Pleader 23, for the State, and; Mr. Gyan Shankar, learned counsel for the Bihar School Examination Board.

(2.) The petitioners have moved this Court praying for the following reliefs:

(3.) Learned counsel for the petitioners submitted that the State Government has itself come up with a detailed schedule with regard to filling up of the vacancies, but they are not implementing the same. Further, it was submitted that a coordinate Bench in CWJC No.20095 of 2019 and its analogous cases vide order dated 18.02.2020, has directed that the vacancies up to June, 2019 shall be made available for teachers, who had qualified the Bihar State Teachers Eligibility Test (hereinafter referred to as the 'STET') in 2012. Learned counsel submitted that the State has not come up with any reason as to why it has not proceeded with such recruitment. Learned counsel submitted that the Court has wide and sufficient power under Article 226 of the Constitution of India to direct the authorities to go ahead and complete such recruitment of teachers.