ANUP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioners, who are Niyojit Teachers in the District of Saran, have sought quashing of Letter Nos. 316, 318 and 325, contained in Annexure-6 series to the writ petition, issued by the Police Inspector-Cum- Assistant Investigating Officer, Vigilance, Patna observing that their certificates have been found to be forged and fabricated in course of Vigilance enquiry as well as for a direction to the Bihar School Examination Board (in short the BSEB) to produce the tabulation register of TET Examination, 2011 with regard to them. There is a further prayer for a direction to resume payment of salary to the petitioners who have been regularly working on their posts.

(3.) During the pendency of this writ petition, the appointment of petitioner Nos. 21, 22 and 23 (Shiv Shankar Kumar, Ranjana Kumari and Anu Kumari) have been terminated.