STATE OF BIHAR Vs. DHIRENDRA KUMAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The State of Bihar and the Bihar Public Service Commission (in short the Commission) and others have challenged the judgment dtd. 18/7/2024 passed by a learned Single Judge of this Court in C.W.J.C. No. 1151 of 2024, whereby the State of Bihar and the Director of Secondary Education have been directed to identify the number of vacancies that had arisen due to non-appointment of the candidates recommended by the Commission as Primary Teachers for Class-I to V pursuant to Advertisement No. 26/2023 for want of requisite qualifications and convey the same to the Commission and on receipt of such information, the Commission has been directed to publish a supplementary result in order of merit from the selection held pursuant to Advertisement No. 26/2023, subject to the candidate(s) having secured the cut-off marks and meets the cut-off date of birth prescribed by the Commission.

(3.) The respondents/applicants had approached the High Court for issuance of a mandamus to the Commission to publish a supplementary/revised merit list for teachers in Primary Schools for Class-I to V in Advertisement No. 26/2023, dtd. 30/5/2023, against the vacancies that could not be filled due to ineligibility/disqualification of provisionally successful candidates for non-passing of the CTET and D.El.Ed. Examinations; to publish the result of the respondents in the fresh supplementary list and call them for document verification and allot respective schools; to lower down the cut-off date of birth in all the categories in the supplementary/revised merit list for teachers in Primary Schools for Class-I to V and for a direction to the appellants not to merge/include the left-over vacancy of Advertisement No. 26/2023 dtd. 30/5/2023 with the future vacancy of Teachers' Recruitment Examination.