SANJIT RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners in C.W.J.C. Nos. 8842/2004 and 10302/ 2004 and the learned Counsel for the State.

(2.) THE petitioners would be working as Shiksha Mitras. The claim would be for a direction to the respondents to send them for training in distance education.

(3.) AT the relevant point of time when the petitioners in both the applications came to be appointed as Shiksha Mitra the Minimum qualification required for the post was Matric or equivalent examination with minimum 45% marks. The procedure prescribed by the Government provides that a person could be appointed as a Shiksha Mitra initially for 11 months which could be extended for a maximum of two occasions for 11. months each.