MANISH RAJ PANDEY Vs. BIHAR STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) Mr. Anil Kumar, learned counsel for the petitioner, in support of the aforementioned prayer, has basically relied on the communication of Association of Indian Universities dated 17/18.4.2013 as also the letter of the Tribhuvan University dated 10.4.2009 to contend that the degree of Bachelor of Education (B.Ed.) from Tribhuvan University is a recognized degree in India and as such the impugned decision dated 01.03.2013 passed by the Joint Secretary to the Government of Bihar in the Department of Education informing all the District Education Officers that any candidate, having B. Ed. degree from Tribhuvan University, is not eligible in terms of Rule 4(d)(iii) of the Bihar Zila Parishad Secondary and Higher Secondary Teacher (Employment & Service Conditions) Rules, 2006 (hereinafter referred to as 'the Rules of 2006') and is bad both on fact and in law. In this regard, reliance has also been placed by him on an order of this Court dated 06.08.2010 in CWJC No. 6936 of 2009, which according to the learned counsel for the petitioner also covers the case of the petitioner.