34540 BIHAR PRADESH PRATHMIC SHIKSHAK MORCHA, PATNA THROUGH ITS PRESIDENT VIJAY KISHOR SINHA OFFICE AT A/18 AJAD PATH SARISTABAD, GARDANIBAGH, POLICE STATION Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties as with regard to the following relief prayed in this writ application:-

(2.) In the considered opinion of this Court such prayer of the petitioners, as a matter of fact, will be in teeth of the Bihar Special Elementary Teacher Appointment Rules-200 hereinafter referred to as the Rules, under which the appointment of 34540 teachers was sought to be made as per the order of the Apex Court. Rule-2 of the said Rules in this regard specifically lay down as follows:-

(3.) These Rules were in fact made under the orders of the Apex Court and in fact were also approved by the Apex Court on the basis of which an advertisement was issued and in the advertisement under clause-9 the same thing was incorporated which reads as follows:-