REGENT COMPUTRONICS PVT. LTD.

ARVIND KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGANNATH ACHYUT KARANDIKAR [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
RAM VIJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
PUNJAB COMMUNICATIONS LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. M R GANESH BABU [REFERRED TO]
BRAJ KISHORE SINGH VS. STATE OF BIHAR [REFERRED TO]
VIJAY KUMAR SINGH VS. JAI DEO BHAGAT [REFERRED TO]
KUMARI KALPANA RANI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) IN all these writ applications, common questions of law and facts arise and as such they are being disposed of together.

(2.) PETITIONERS are untrained teachers and they are aggrieved by the decision of the State Government whereby they have 3een denied the scale of pay of trained eachers and excess payment made to them have been directed to be recovered.

(3.) THE Governor of the State, in exercise of the powers conferred under Article 309 of the Constitution of India framed Bihar Elementary School Appointment Rules, 1991 (hereinafter referred to as the Rules) which paved the way for appointment of untrained persons as teachers. Rule 5 of the said Rule which is relevant for the purpose reads as follows :

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ARVIND KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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