SADHU SHARAN PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The prayer of the petitioner in this writ application, reads as follows:--

(2.) Learned counsel for the petitioner would submit that once National Council of Teacher Education, vide order dated 1.11.1999 had already given recognition to the degree or diploma in Primary Education (Distance Education, Two years Course) for the academic year, 1999-2000 with annual intake of 1200 (Twelve Hundred) students the objection on the part of officials of Government of Bihar in not recognizing such decree as a sufficient compliance of the requirement for teachers training would be a great injustice to the petitioner who was otherwise selected for the post of Block Resource Person.

(3.) Learned Counsel, in this regard, has also relied on an order of this Court dated 16.5.2012 passed in CWJC No. 450 of 2012 (Rabindra Nath Pandey & Ors. vs. The State of Bihar & Ors.) and its analogous cases.