MITHILESH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners in this application have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to appoint them on the post of Assistant Teachers in the elementary school in the district of Begusarai.

(2.) THE facts of the matter lies in a very narrow compass. THE petitioners are claiming themselves to be handicapped persons. Allegedly for the year 1978-80 an advertisement was issued for the purpose of getting training. Certain seats were reserved for the handicapped candidates. Pursuant to the said advertisement, the petitioners also applied and they were admitted to training and eventually completed their training course. In the year 1984 an advertisement was issued for appointment in the post of Assistant Teachers, pursuant whereof the petitioners applied. THEy were also called to appear at the interview, According to the petitioners a penal was prepared wherein their names were at Serial Nos. 195, 50 and 74 respectively.

(3.) MR. Rajendra Prasad Singh, learned Counsel appearing for the petitioners has submitted that the case of the petitioners is covered by the-judgment of the Supreme Court in Civil Appeal No. 2032/90 (Sabita Prasad v. The State of Bihar). learned Counsel submitted that in view of the fact that four posts were reserved or handicapped persons, there is absolutely no reason as to why the petitioners could not be appointed.