PREETI PRIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ petitions have been heard together and a composite order is being passed.

(2.) The petitioners in C.W.J.C. No. 1987/2020 (Preeti Priya and 120 others) had initially challenged the letter contained in memo no. 2381 dtd. 27/12/2019 issued under the signature of the Director, Secondary Education, Department of Education, Govt. of Bihar which inter alia directed all the then Executive Officers -cum-Deputy Development Commissioners and other authorities for not considering the persons for appointment as secondary and senior secondary school teachers who have not passed /obtained the B.Ed. Degree within five years of the publication of result of secondary/senior secondary teachers eligibility test 2011 (hereinafter referred to as 'BSTIET') conducted by the Bihar School Examination Board (hereinafter referred to as 'Board') for the reason that the guidelines of BSITET, 2011 clearly stipulated that a person would become eligible for such employment only when one year B.Ed. degree is obtained within five years of BSITET, 2011 result.

(3.) During the pendency of these writ applications, the grievance of some of the pettiioners was redressed by way of a Govt. circular allowing such candidates to be considered who had obtained their B.Ed. degree after obtaining their admission in B.Ed. course in 2016-18 session.