DINESH PRASAD RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant, who was the writ petitioner, came to this Court being aggrieved by non -selection for the post of Madhyamik Shikshak in Nagar Parishad, Munger. For the aforesaid post, valid Teachers' Training Certificate was necessary. Petitioner, being a Graduate, produced a certificate granted by the All India Correspondence Coaching Society (For brevity, the Coaching Society) of Kolkata certifying that the appellant -writ petitioner had passed the Senior Teachers' Training Course conducted by the said Coaching Society in the year, 1992 and was granted Diploma as such. The State Officials did not accept this certificate to be a valid training certificate and rejected his candidature. It is against this rejection, the writ petition was filed but was found meritless by the learned Single Judge and, hence, the intra -Court appeal.

(2.) WE have heard the learned counsel for the appellantwrit petitioner, learned counsel for the State and with their consent, this appeal is being disposed of at this stage itself.

(3.) WHEN for employment or otherwise, requirement is of a qualification of Teachers' Training, in our view, it would be Teachers' Training imparted by a body recognized for the said purpose by the State or the recruiting organization. It cannot be that any certificate and/or alleged Diploma granted by any sundry institutions would be acceptable. There has to be a legal sanctity in relation to such an institution. The learned Single Judge rightly held that there were no materials that were able to be brought on record by the writ petitioner to satisfy the Court as to the sanctity and the genuineness of the institution aforesaid. Even in this appeal, nothing could be said apart from annexing the certificates and a so -called letter dated 21.12.2006 issued by the Coaching Society which is Annexure 5 to the Memo of Appeal. It would be better to quote the contents of the said letter: