BIPIN KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner by way of this writ petition submits that an advertisement was issued by the Bihar State Examination Board, Patna, Bihar, 2019 informing that a Secondary Teacher Eligibility Test (S.T.E.T.), 2019 and Physical Education and Health Instructors Eligibility Test, 2019 would be conducted for posts which were mentioned against the subjects as mentioned therein.

(2.) Learned counsel has invited attention to the advertisement to show that a selection process has been laid down and a merit list was required to be prepared on the basis of marks obtained by each candidate for each subject and category.

(3.) Learned counsel has also invited attention to the effect that the merit list criteria amongst the candidates who obtained equal marks was also laid down. He further submits that a merit list was also prepared after the examinations were conducted which was subject- wise. However, the State Government, Education Department issued an order on 26/6/2021, wherein it was directed that the candidates, who have appeared in the Secondary Teacher Eligibility Test (S.T.E.T.), 2019 shall be treated as qualified, if they have secured minimum qualifying marks and all the candidates, who have secured qualifying marks shall now be entitled to participation and selection in the next on coming selection process.