NIRMAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the writ petitions have come up for admission. Taking into consideration the nature of the case, both the counsels have agreed to argue the case finally. Accordingly, the case was heard finally at this stage.

(2.) Mr. Y.V. Giri, learned Senior Counsel for the petitioners in CWJC No. 21397 of 2018 submits that the petitioners, who are working as teachers had acquired their B.ed qualification in between the year 1979-81 to 1986 from the Chhota Nagpur Prathmik Sikchhak Sichha Mahavidyalaya, Ranchi.

(3.) The Education Department found certain discrepancies upon inspection conducted of the said college and thereafter, issued an order dtd. 30/9/1986 to de-recognise the said Teachers Education College w.e.f. 30/9/1986.