SABITABHATTACHARYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) - Heard Mr. Ashok Priyadarshi, learned Counsel for the petitioner and Mr. D. K. Sinha, S.C. IV, for the respondents.

(2.) The writ petitioner is an Assistant Teacher in Elementary School at Sevanagar, Gaya. She had been appointed in Matric Trained scale on the basis of a Teachers' Training Certificate issued by the Education Directorate, Government of West Bengal. That training appears to be of one year only. By a letter dated 20th August, 1991 issued by the respondent-Director, Primary Education, Bihar, it was communicated to the District Education Officer, Gaya, that since the petitioner was not having two years training, therefore, she will be entitled to only matric untrained scale and further within three years she must undergo required two years training, otherwise action for termination of her appointment may be taken.

(3.) Subsequently by Annexure '12' dated 14th July, 1993, she had been directed to take steps for undergoing the said training.