KOUSHAL KISHOR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels appearing in the respective writ petitions.

(2.) The facts which require to be noticed are that the recruitment of Secondary/ Senior Secondary Teachers in the State of Bihar are to be made under the provisions of Bihar Zila Parishad Madhyamik and Uchch Madhyamik Shikshak Niyojan Niyamawali, 2006 (Amended from time to time) and Bihar Nagar Nikay Madhyamik and Uchch Madhyamik Shikshak Niyojan Niyamawali, 2006 (Amended from time to time).

(3.) On account of protracted litigation in this Court, which travelled up to the Hon'ble Supreme Court, the recruitment remained stalled and, therefore, a resolution was taken up by the State Government on 25/1/2018 to take service of guest teachers as alternate arrangements against the vacant sanctioned posts in subjects of English, Mathematics, Physics, Chemistry, Biology and Botany.