RASHMI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 3/8/2021 passed by the learned Single Judge of this Court in CWJC No. 17817 of 2015 and one another analogous case, whereby and whereunder the writ petitions have been dismissed. As far as the present appeal is concerned, challenge has been made only by the writ petitioner of the first writ petition i.e. CWJC No. 17817 of 2015 (Rashmi Singh vs. The State of Bihar and Ors.).

(2.) The brief facts of the case are that the appellant herein had filed a writ petition inter alia praying therein for quashing the order dtd. 9/1/2015 passed by the District Teachers Employment Appellate Authority, Nalanda in Appeal No. 21 of 2014, whereby and whereunder the claim of the appellant herein regarding inclusion of her name in the merit list of 2012 pertaining to appointment on the post of Secondary School Teacher under the Zila Parishad, Nalanda had been rejected. The appellant had also prayed for quashing the letter dtd. 18/9/2012 issued by the Director, Secondary Education, declaring the Bachelor Preparatory Programme course (hereinafter referred to as the "BPP course") invalid for the purposes of appointment on the post of Secondary School Teacher. Admittedly, the petitioner passed the matriculation exam in the year 1999, whereafter she completed the BPP course and the bachelor degree programme in the year 2003 and 2010 respectively from Indira Gandhi National Open University, whereupon she has also completed the B.Ed. course from Magadh University, however, the appellant did not pass the intermediate exam, hence, she has been non-suited by the impugned order dtd. 9/1/2015, passed by the District Teachers Employment Appellate Authority, Nalanda, as upheld by the learned Single Judge of this Court.

(3.) The learned counsel for the appellant herein has submitted that the BPP course pass certificate, granted by IGNOU, which has been established by an Act of Parliament in the year 1985, ought to have been treated valid for the purposes of appointment as a Secondary School Teacher, however, this aspect of the matter has not been considered by the learned Single Judge.