PASKAL TUDU @ PASCAL TUDU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Almost a primitive method of running the educational institutions was adopted by the State from which the intellectuals of international level have emerged. Unfortunately, the educational institutions at primary level were reduced to the status of dumping yards of persons who do not fit into any walk of life. The result is not difficult to imagine.

(2.) The State did not appoint any teachers in its schools, particularly in the past two decades. It adopted the method of running the schools by appointing the persons who are known as Shiksha Mitra having the qualification of just Matriculation and posted as such, on a paltry sum of remuneration. One can easily imagine the quality of teaching that such people can impart. However, a stiff competition and a race ensued once the Government framed a scheme for regularizing the services of the Shiksha Mitras, as Panchayat Teachers, and brought them under the Government service.

(3.) The appellant herein was appointed as a Shiksha Mitra in a school at Gram Panchayat Patharia, in the district of Kishanganj on 4.4.2003. At that time he was a Matriculate. His initial appointment was for 11 months. It was extended for one more term of 11 months. On 11.8.2004, qualification for Shiksha Mitra was enhanced to Intermediate. Obviously because the appellant did not have that qualification, his contract was not extended for the third year and was removed through order dated 15.5.2005 In the resultant vacancy, the 10th respondent by name Brahmlal Singh was appointed on 27.5.2005.