GAYATRI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioners seek a direction to the respondents to consider their certificates of Bihar Elementary Teacher Eligibility Test (in short the BETET) as valid and and genuine as the same has been issued by the Bihar School Examination Board (in short the BSEB) after they had passed the examination in the year 2011 and for a further direction to resume the payment of salaries to them as also the payment of arrears of salaries, which has accrued up-till now.

(3.) It appears from the records that the petitioners had appeared in the BETET, 2011 and had passed successfully. After the Bihar Panchayat Elementary Teacher (Employment and Service Condition) Rules, 2012 came into operation, posts of Block and Panchayat Teachers were advertised. Since the petitioners have requisite qualifications, they applied against the said posts and were appointed. After the verification of all the documents and certificates, they were made to join.