RAKHI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

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

(3.) It appears from the records that the petitioner 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 petitioner had requisite qualification, she applied against the said post and was appointed. After the verification of all the documents and certificates, she was made to join.