RANJANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application praying for quashing the order as contained in memo no.32P dtd. 23/1/2015 (Annexure-14) issued under the signature of the Director (Secondary Education), Bihar, Patna whereby and whereunder the recognition of service granted to the petitioner has been cancelled.

(3.) The case of the petitioner in brief is that she was appointed as an Assistant Teacher in the subject of Biology at the Jyoti Narayan Pandey Surya Pratap Narayan Singh Girls High School, Patahi, East Champaran. The school was taken over by the State Government in the year 1985. Under the guidelines dtd. 4/2/1989 for recognition of service of teachers in Project Schools issued by the State Government, the Screening Committee considered the case of the petitioner and recommended for recognition of her service as an Assistant Teacher. As the case of the petitioner was not considered, the petitioner moved this Court in CWJC no.7478 of 1994 which was disposed of by order dtd. 16/9/1994 (Annexure-5) directing the petitioner to file a representation before the Director, Secondary Education who was to dispose of the same in accordance with law within two months of its filing. It is submitted by learned counsel that in the meantime, the petitioner completed her B.Sc. (Pass) from Bhimrao Ambedkar Bihar University, Muzaffarpur in the year 1982 and also obtained her B.Ed. from the Rashtriya Patrachar Sansthan, Kanpur in the year 1988. The Director, Secondary Education by his order contained in memo no.487 dtd. 15/7/1996 recognised the service of the petitioner as B.Sc. trained teacher having been appointed on 25/10/1984 and directed for payment of salary with effect from 1/1/1989.