KAMLAPATI DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this order, both the applications are disposed of on merits.

(2.) IN both the cases, it has been asserted by the petitioners that they have passed the Shiksha Shashtri Examination from Sampurnanand Sanskrit University, Uttar Pradesh. It has also been asserted that the State Government in the Department of Education as well as the Bihar Public Service Commission has accepted Shiksha Shastri as equivalent to B.Ed. (Bachelor of Education). According to the statements made in the writ petitions, it appears, that the petitioners had applied in pursuance of the advertisement for appointment to the post of Assistant Teacher. Interview letters were issued to them. They appeared before the Interview Board, but they were not entertained on the ground that the Degree of Shiksha Shastri was not recognized by the Government as equivalent to B. Ed. because there was not even the formal notification to that effect.

(3.) LEARNED Counsel appearing on behalf of the parties have conceded to this position that exactly on the point involved in these writ petitions, C.W.J.C. No. 4004 of 1991 was filed which was disposed of by a Division Bench of this Court on 4 -11 -1991. We have perused the certified copy of the order dated 4 -11 -1991 passed in C.W.J.C. No. 4004/91. It appears from the said order that a prayer had been made on behalf of the petitioners of that case for a direction to the State Government to issue a Notification to the effect that the degree of Shiksha Shashtri from Sampurnanand Sanskrit University, Uttar Pradesh, be recognised and treated equivalent to the degree of Bachelor of Education for ail practical purposes, on which a Bench of this Court by a reasoned order directed the State Government to examine the matter and issue a Notification after examining properly the claim of the petitioners, preferably within a period of three months from the date of receipt/production of that order. Following the reasoning given in order dated 4 -11 -1991 passed in C.W.J.C. No. 4004/91, it is ordered that the State Government shall take necessary decision and issue a notification in compliance with the aforesaid order with the period mentioned therein. With this direction, this application is disposed of.