BIRESHWAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed against the order dtd. 16/12/2019 passed by a learned Single Judge of this Court in CWJC No. 23816 of 2019.

(2.) The petitioners had approached the writ court against the order passed by the District Education Officer, Muzaffarpur whereby and whereunder the case of the petitioners for reappointment, after superannuation, was not considered. It is the claim of the appellants herein that according to the Government's resolution dtd. 23/1/2014, retired teaches are to be reappointed on contract basis up to attainment of the age of 65 years till appointment of regular teachers, however, the case of the appellants herein has not been considered by the District Education Officer, Muzaffarpur.

(3.) Per contra, the learned counsel for the Respondent-State has submitted that the District Education Officer, Muzaffarpur, by the impugned office order dtd. 18/3/2019, had though considered the case of the appellants herein, but had found that the appointment process regarding appointment of teachers had been conducted in various phases, which was completed in the month of January, 2017, hence, the appointment process for appointing teachers on contract basis more so after superannuation of the concerned teachers could not take place. Nonetheless, it is submitted that liberty has been granted to the appellants herein to apply after requisition is made by schools for appointment of teachers. In such view of the matter, it is submitted that the appellants herein cannot have any grievance.