JAGANNATH SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By virtue of the order contained in Annexure-10 dated 11.7.2011 the Block Development Officer ordered removal of not only the two petitioners but ten other persons from the post of Prakhand Teachers on the ground that they did not hold valid degree from recognized institution or University in this regard. This decision is being dubbed by the petitioner as being illegal and in violation of principle of natural justice. The contention of the counsel for the petitioners is that the Secondary Board of Higher Education, Delhi is a recognized institution and has authority to issue certificates for Intermediate etc. and in this regard evidence in support thereof has been brought as Annexure-12 and 13. If that be so, then the finding that the two petitioners did not have valid educational degrees for appointment as a Prakhand teacher gets negated and the decision for their removal requires to be quashed. If the petitioners had been given opportunity to show-cause they would have established their bona fide.

(2.) Counter-Affidavit came to be filed on behalf of the State. Their stand is that the Block Development Officer has not acted independently on the issue but has responded to the situation on the basis of direction of the superiors, based on letter No. 998 dated 5.8.2010 issued under the signature of Principal Secretary, Human Resources Development Department, Government of Bihar. The letter includes list of eight institutions which show that they are fake institutions and the degrees issued by them are not to be given any weightage or recognition. The said letter has been annexed as Annexure-A to the counter-affidavit. The name of the institution namely, Secondary Board of Higher Education, New Delhi is included. Therefore, the only corollary is that an invalid piece of degree can never form the basis for continuance in service even though there could have been some confusion initially in their selection based on the degree issued by a similar sounding institution like the Secondary Board of Higher Education.

(3.) So far as Annexure-12 and 13 are concerned, they do not relate to the State of Bihar. The so-called letters issued by Government of India cannot be appreciated in the present context because appointment of the petitioners was under State of Bihar and the State of Bihar after due enquiry and verification issued a circular showing the list of institutions which are offering fake degrees, based on which students are trying to obtain employment and had obtained employment. This Court has had occasions to hear such kind of cases and from kinds of materials which have emerged in those litigations no recognition has been shown in the list of institutions which are authorized in this country to impart education at higher secondary level. This is a fake and fraudulent institution which is indulging in selling fake degrees by using the name which is similar to Central Board of Secondary Education.